The Kerala State Co-Operative ... vs Suresh Babu P.A
2023 Latest Caselaw 10447 Ker

OP(C) No.2027/2023                         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. 2027 OF 2023


        EP 129/2018 IN A.R.C. NO. 110/2008 OF PRINCIPAL SUB COURT, ALAPPUZHA

   PETITIONERS/ JUDGMENT DEBTORS:

      1. THE KERALA STATE CO-OPERATIVE COIR MARKETING FEDERATION LTD NO.679
         (COIRFED), P.B.NO. 4616, ALAPPUZHA-688012, REPRESENTED BY ITS
         MANAGING DIRECTOR
      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 HOLDEER:

      1. SURESH BABU P.A, AGED 61 YEARS, S/O AYYAVU ACHARY, RESIDING AT
         ANJALI, SANTHOSH NAGAR, SANATHANA PURAM P.O, PAZHAVEEDU VILLEGE,
         ALLAPUZHA, PIN - 688 003.
      2. CENTRAL BANK OF INDIA, COIRFED BRANCH, NEAR NORTH POLICE STATION,
         V.C.S.B.ROAD, ALAPPUZHA, REPRESENTED BY ITS MANAGER., PIN - 688 001.


        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 Exhibit P1, so also the
   warrant of attachement Exhibit 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)
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                              BECHU KURIAN THOMAS, J.
                             =-=-=-=-=-=-=-=-=-=-=-=-=-=
                                 O.P.(C) No.2027 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.2027/2023                    3/3

                      APPENDIX OF OP(C) 2027/2023

Exhibit P1           THE TRUE COPY OF THE EXECUTION PETITION FILED BY THE

1ST RESPONDENT DATED 18/7/2018 AS E.P NO. 129/2018

Exhibit P5 THE TRUE COPY OF THE ORDER OF ATTACHMENT ISSUED BY THE SUB COURT, ALAPPUZHA DATED 12/9/2023

30-09-2023 /True Copy/ Assistant Registrar