Prasadan C vs Merchants Industrialist Welfare ...
2024 Latest Caselaw 9548 Ker

Kerala High Court

Prasadan C vs Merchants Industrialist Welfare ... on 4 April, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

OP(C) No.850/2024                          1/3

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT
                      THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
                Thursday, the 4th day of April 2024 / 15th Chaithra, 1946

                                 OP(C) NO. 850 OF 2024


          EP 14/2022 IN ARC 1310/2019 OF MUNSIF COURT, KUTHUPARAMBA, KANNUR

   PETITIONER/ RESPONDETS 1 & 2 & JUDGMENT DEBTORS 1 & 2:

       1. PRASADAN C, AGED 47 YEARS, S/O V. NANU, OFFICE ATTENDANT,
          KUNNUPRAMBATH HOUSE, PATTIAM AMSOM DESOM, POOKODE P O, KANNUR - 670
          643
       2. PRAJOSH V.P, AGED 39 YEARS, S/O GOPALAN, BUSINESS, AKKARAMMAL
          HOUSE, PATTIAM AMSOM, PATHAYAKUNNU DESOM, PATHAYAKUNNU P O, KANNUR,
          PIN - 670691

   RESPONDENT(S)/ PETITIONER/ DECREE HOLDER:

          MERCHANTS INDUSTRIALIST WELFARE CO-OPERATIVE SOCIETY LTD, REP BY ITS
          SECRETARY, KUTHUPARAMBA, KANNUR, PIN - 670 643.


        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 pursuant to Exhibit P2 order pending on the file
   of Munsiff Court, Kuthuparamba, pending final 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
   M/S VIMAL VIJAY, K.JAYESH MOHANKUMAR, PUSHPARAJAN KODOTH, VANDANA MENON &
   JITHIN S SUNDARAN, Advocates for the petitioners, the court passed the
   following:
 OP(C) No.850/2024                                  2/3




                               DR. KAUSER EDAPPAGATH, J.
                                  ---------------------
                                    O.P.(C) No. 850 of 2024
                           ---------------------------
                            Dated this the 4th day of April, 2024


                                            ORDER

Admit. Issue notice to the respondent as well as to the counsel

appearing for the respondent at the trial court.

2. The execution of the warrant issued against the petitioners shall

stand stayed on condition that petitioners shall deposit at the trial court or pay

directly to the decree holder a sum of Rs.25,000/- (Rupees Twenty Five

Thousand only) on or before 09/04/2024 and a further sum of Rs.25,000/-

(Rupees Twenty Five Thousand only) within three weeks thereafter.

Post on 03/06/2024.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE APA

04-04-2024 /True Copy/ Assistant Registrar

APPENDIX OF OP(C) 850/2024

Exhibit P2 A TRUE COPY OF THE ORDER DATED 20.09.2023 IN EP 14/2022 IN ARC 1310/2019 OF THE ASSISTANT REGISTRAR OF CO- OPERATIVE SOCIETY (GENERAL) KUTHUPARAMBA ON THE FILE OF MUNSIFF COURT, KUTHUPARAMBA

04-04-2024 /True Copy/ Assistant Registrar