Bijilal vs Aji S
2024 Latest Caselaw 9415 Ker

Kerala High Court

Bijilal vs Aji S on 3 April, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

OP(C) No.453/2024                              1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE DR.JUSTICE KAUSER EDAPPAGATH
               Wednesday, the 3rd day of April 2024 / 14th Chaithra, 1946
                                 OP(C) NO. 453 OF 2024

           EP 243/2008 OF PRINCIPAL SUB COURT / COMMERCIAL COURT, ALAPPUZHA

        PETITIONER/PETITIONER/RESPONDENT/GARNISHEE:


          BIJILAL, AGED 44 YEARS, S/O. MOHANAN, KATTUNGAL HOUSE, NEERKUNNAM,
          VANDANAM P.O, ALAPPUZHA, PIN - 688005

   RESPONDENTS/RESPONDENTS/PETITIONER/DECREE HOLDER/JUDGMENT DEBTOR:

       1. AJI S, AGED 29 YEARS, S/O SASINDRAN KAYIPURATHU HOUSE, VADACKAL
          P.O., ALAPPUZHA DISTRICT, PIN - 688003
       2. SNDP BRANCH NO. 245, VANDANAM, ALAPPUZHA DISTRICT- REPRESENTED BY
          ITS SECRETARY, PIN - 688005


        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 EA 62/2020 in EP No.243/2008 of Sub-court
   Alappuzha pending disposal of the above original petition (C).


        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
   15-03-2024 and upon hearing the arguments of M/S.MAHESH V.MENON & RAJITHA
   V.K, Advocates for the petitioner and of Sri. R. AZAD BABU, Advocate for
   the respondent 1, the court passed the following:

                                        O R D E R

Post on 13-06-2024. Interim order is extended till then.

Sd/- Dr. KAUSER EDAPPAGATH , JUDGE

03-04-2024 /True Copy/ Assistant Registrar