Citation : 2024 Latest Caselaw 4314 Ker
Judgement Date : 1 February, 2024
OP(C) No.3612/2017 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE C. JAYACHANDRAN
Thursday, the 1st day of February 2024 / 12th Magha, 1945
OP(C) NO. 3612 OF 2017
EP 7/2017 IN OS 32/2014 OF SUB COURT, PERUMBAVOOR
PETITIONER/JUDGMENT DEBTOR/DEFENDANT:
VISHAL INFRASTRUCTURE LTD., HEAD OFFICE AT # 52, R.V. ROAD,
BASVANAGUDI, BANGALORE - 560 004, REPRESENTED BY ITS GENERAL MANAGER
AND AUTHORIZED SIGNATORY K.M. VIJAYAKUMAR.
RESPONDENT/DECREE HOLDER AND GARNISHEE/PLAINTIFF:
1. PAULOSE GEORGE CONSTRUCTION COMPANY PVT LTD., ENGINEERS &
CONTRACTORS HAVING ITS REGISTERED OFFICE AT AISWARYA TOWERS,
PUTHENCRUZ ROAD, KARIMUGAL P.O., KOCHI - 682 303 AND PROJECT OFFICE
AT AISWARYA TOWERS HOC JUNCTION, AMBALAMUGAL P.O., KOCHI - 682 302,
REPRESENTED BY ITS MANAGING DIRECTOR MR.P.V. PAULOSE, S/O.
T.P.VARGHESE, AGED 59 YEARS.
AND ANOTHER
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 EP No.7 of 2017 in O.S. No.32 of 2014 of the
Sub Court, Perumbavoor, pending decision in the O.P (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
17.1.2024 and upon hearing the arguments of SRI.M.S.UNNIKRISHNAN, SRI.ALOK
PADMAN, SRI.JITHIN PAUL VARGHESE, SMT.A.G.NISHA, SRI.K.SUNIL &
SMT.C.V.VEENA, Advocates for the petitioner and of SRI.P.THOMAS
GEEVERGHESE & SRI.TONY THOMAS (INCHIPARAMBIL), Advocates for R1 and
SRI.S.SUJIN, Advocate for R2, the court passed the following:
O R D E R
Interim order extended by one month.
Sd/- C. JAYACHANDRAN, JUDGE,
01-02-2024 /True Copy/ Assistant Registrar
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