Simla vs Asha Ravi
2023 Latest Caselaw 11321 Ker

OP(C) No.1832/2023                            1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                      THE HONOURABLE MR. JUSTICE C.JAYACHANDRAN

            Friday, the 27th day of October 2023 / 5th Karthika, 1945
                              OP(C) NO. 1832 OF 2023
            EP 24/2018 IN OS 31/2016 OF PRINCIPAL SUB COURT, ALAPPUZHA
   PETITIONER/CLAIM PETITIONER:

          SIMLA, AGED 55 YEARS, W/O. RAMESHAN, THAYYIL VEED, SANATHARAPURAM
          P.O., KALARKODE, ALAPPUZHA, PIN - 688003

   RESPONDENTS/DECREE HOLDER,JUDGMENT DEBTORS & AUCTION PURCHASER:

      1. ASHA RAVI, AGED 55 YEARS, W/O. RAVEENDRAN, AMMUS VEETTIL, THENGANA
         MURI, MULLAPPALLI VILLAGE, CHANGANASSERY TALUK, KOTTAYAM, PIN -
         686101

            and 3 others.....


        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
   the operation and the effect of the sale of 13.5 cents of land in Survey
   No.641/8 A & 641 of Pazhaveed Village, Ambalapuzha Taluk held pursuant to
   Ext.P4 sale proclamation and all furhter proceedings pursuant to Exhibit
   P7 order, pending disposal of this Original Petition (Civil).

        This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support of OP(C) and this court's order dated
   12.10.2023 and upon hearing the arguments of M/S.B.PRAMOD, BIJU VIGNESWAR
   & AYYAPPADAS V, Advocates for the petitioner, the court passed the
   following:
                                    O R D E R

Counsel for the petitioner seeks time to take up notice by special messenger to respondents 1 and 2. Allowed.

Post on 14.11.2023. Interim order will stand extended till then. Petitioner shall complete service by then.

Sd/- C.JAYACHANDRAN, JUDGE

27-10-2023 /True Copy/ Assistant Registrar