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Abdullakutty P.P,Represented By ... vs The Manager , Canera Bank, ...
2023 Latest Caselaw 3761 Ker

Citation : 2023 Latest Caselaw 3761 Ker
Judgement Date : 29 March, 2023

Kerala High Court
Abdullakutty P.P,Represented By ... vs The Manager , Canera Bank, ... on 29 March, 2023
OP(C) No.31/2023                                1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT
                           THE HONOURABLE MR.JUSTICE C.S.DIAS
              Wednesday, the 29th day of March 2023 / 8th Chaithra, 1944
                                  OP(C) NO. 31 OF 2023

          EP 140/2020 IN O.S 362/2019 OF MUNSIFF COURT, OTTAPPALAM, PALAKKA

   PETITIONERS/ JUDGMENT DEBTORS/ DEFENDANTS:

       1. ABDULLAKUTTY P.P, AGED 37 YEARS, S/O OSHALI, PALAKKAPARAMBIL HOUSE,
          VARODE (P.O), OTTAPALAM TALUK, PALAKKAD DISTRICT, PIN- 679102,
          REPRESENTED BY HIS POWER OFF ATTORNEY HOLDER RAHMATH.V., AGED 38
          YEARS, W/O ABDULLAKUTTY, PALAKKAPARAMBIL HOUSE, VARODE (P.O),
          OTTAPALAM TALUK, PALAKKAD DISTRICT., PIN - 679102

         And another..

   RESPONDENT/ DECREE HOLDER/ PLAINTIFFS:

           THE MANAGER, CANERA BANK, OTTAPALAM BRANCH, ARIYOOR THEKKUMURI
           DESOM, OTTAPALAM AMSOM, OTTAPALAM TALUK, PALAKKAD DISTRICT, PIN -
           679102


        OP (Civil) praying inter alia that in the circumstances stated in
   the affidavit filed along with the OP(C) the High Court be pleased to stay
   all further proceedings in EP No. 140/2020, in O.S No. 362/2019, on the
   file of the Hon'ble Munsiff, Ottapalam, pending consideration of the
   Original Petition, in the interest of justice.


        This petition again coming on for admission upon perusing the
   petition and the affidavit filed in support of OP(C) and this court's
   order dated 20.03.2023 and upon hearing the arguments of Sri. K.RAVI
   (PARIYARATH), Advocate for the petitioners, and of SRI.M.GOPIKRISHNAN
   NAMBIAR, Advocate for the respondent, the court passed the following:

                                        O R D E R

The Registry to incorporate the counter affidavit said to be filed by the respondent, if there are no defects.

The interim order dated 06.01.2023 will stand extended by two weeks.

Post on 03.04.2023.

Sd/- C.S.DIAS, Judge.

29-03-2023 /True Copy/ Assistant Registrar

 
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