The Kerala State Co-Operative ... vs Kishore. S
2023 Latest Caselaw 10446 Ker

OP(C) No.2028/2023                         1/3

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                     THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
               Saturday, the 30th day of September 2023 / 8th Aswina, 1945
                                  OP(C) NO. 2028 OF 2023

                EP NO.122 OF 2018 IN ARC 110/2008 OF SUB COURT, ALAPPUZHA

   PETITIONERS/JUDGMENT DEBTORS:

      1. THE KERALA STATE CO-OPERATIVE COIR MARKETING FEDERATION LTD NO.679
         (COIRFED), P.B.NO. 4616, ALAPPUZHA, REPRESENTED BY ITS MANAGING
         DIRECTOR, PIN - 688012
      2. THE BOARD OF DIRECTORS, KERALA STATE CO-OPERATIVE COIR MARKETING
         FEDERATION LTD NO.679 (COIRFED), P.B.NO. 4616, ALAPPUZHA,
         REPRESENTED BY ITS PRESIDENT, PIN - 688012,

   RESPONDENTS/DECREE HOLDER:

      1. KISHORE. S, AGED 60 YEARS, S/O R.S MENON, RESIDING AT SREEVILASAM,
         VADACKAL P.O ALAPPUZHA, PIN - 688003
      2. CENTRAL BANK OF INDIA, COIRFED BRANCH, NEAR NORTH POLICE STATION,
         V.C.S.B.ROAD, ALAPPUZHA, REPRESENTED BY ITS MANAGER., PIN - 688001


        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 to the Execution Petition Ext.P1 so also the
   warant of attachement Ext.P5, pending disposal of this original petition.


        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of OP(C) and upon hearing the arguments of
   SRI.P.C.SASIDHARAN, Advocate for the petitioners, and of Standing Counsel
   for R2, the court passed the following:




                                                                             (P.T.O)
 OP(C) No.2028/2023                                2/3



                              BECHU KURIAN THOMAS, J.
                             =-=-=-=-=-=-=-=-=-=-=-=-=-=
                                 O.P.(C) No.2028 of 2023
                             =-=-=-=-=-=-=-=-=-=-=-=-=-=
                        Dated this the 30th day of September, 2023


                                             ORDER

Notice before admission.

2. Issue notice by speed post to R1. The learned Standing

Counsel takes notice for R2.

In the meantime, there will be an interim stay of Ext.P5 for a

period of two months.

Sd/-

BECHU KURIAN THOMAS, JUDGE RKM

30-09-2023 /True Copy/ Assistant Registrar OP(C) No.2028/2023 3/3

APPENDIX OF OP(C) 2028/2023

EXHIBIT P1 THE TRUE COPY OF THE PETITION DATED 16.7.2018 IN EP NO.122/2018

Exhibit P5 THE TRUE COPY OF THE ORDER OF ATTACHMENT ISSUED BY THE SUB COURT, ALAPPUZHA DATED 13/9/2023

30-09-2023 /True Copy/ Assistant Registrar