Sujith vs G.Raveendran Nair
2024 Latest Caselaw 4512 Ker

Kerala High Court

Sujith vs G.Raveendran Nair on 6 February, 2024

OP(C) No.156/2024                             1/4

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                            PRESENT
                           THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
                    Tuesday, the 6th day of February 2024 / 17th Magha, 1945

                                     OP(C) NO. 156 OF 2024


              EP 32/2017 IN OS 391/2010      OF ADDITIONAL SUB COURT, KOLLAM.

   PETITIONER(S)/ 3RD JUDGMENT DEBTOR/ 3RD DEFENDANT:

          SUJITH, AGED 50 YEARS, LECTURER IN COMPUTER COLLEGE OF APPLIED
          SCIENCE, KUNDARA, MANAGED BY IHRD (A GOVERNMENT OF KERALA
          UNDERTAKING) RESIDING AT 'ROHINI', MULANKADAKAM, KOLLAM, PIN -
          691012

   RESPONDENT(S)/ PETITIONER/ DECREE HOLDER/ PLAINTIFF/1ST & 2ND JUDGMENT
   DEBTORS/ 1ST & 2ND DEFENDANTS:

       1. G.RAVEENDRAN NAIR, MOHAN NIVAS, MENAMBALLIL WARD, CHAVARA VILLAGE,
          KOLLAM DIST, PIN - 691583
       2. SIVAKUMAR, S/O.THANKAPPAN NAIR, PUSHPAVILASAM VEEDU, MULAMKADAKAM,
          KOLLAM CORPORATION, KOLLAM, PIN - 691012
       3. THULASEEDHARAN NAIR, S/O.BHASKARAN NAIR, ARAKKAL VEEDU, ASRAMAM,
          KOLLAM, PIN - 691002


        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 Exhibit P4 till the disposal of this case in
   the interest of justice.


        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of OP(C) and upon hearing the arguments of
   M/S D.P.RENU & V.R.LAKSHMI, Advocates for the petitioner, the court passed
   the following:


                                                                                (PTO)
 OP(C) No.156/2024                       2/4




                              C. JAYACHANDRAN, J.
                              = = = = = = = = = =
                         O.P.(C) Nos.284 & 156 OF 2024
                    = = = = = = = = = = = = = = = = = = = =
                    Dated this the 06th day of February, 2024



                                       O R D E R

O.P.(C) No.284 of 2024:

Issue notice by speed post to the respondents.

Petitioner may also serve the respondents through

the counsel appearing in the court below.

2. In view of the submission that only one half

of the salary is being paid to the petitioner,

and also in view of the submission that the

petitioner was not afforded with an opportunity

to file an objection, Ext.P5 order dated

20.12.2023 will stand stayed for a short period

of two weeks.

Post on 20.02.2024.

O.P.(C) Nos.284 & 156 OF 2024

..2..

O.P.(C) No.156 of 2024:

In view of the interim order granted in O.P.(C)

No.284 of 2024, similar treatment is extended to

the petitioner in this original petition also for

the same set of reasons and Ext.P4 will stand

stayed.

Sd/-

C. JAYACHANDRAN JUDGE Skk//05.02.2024

06-02-2024 /True Copy/ Assistant Registrar

APPENDIX OF OP(C) 156/2024

Exhibit P4 A TRUE COPY OF THE ORDER DATED 21/12/2023 IN E.A.NO.

509/2023 IN E.P.NO.32/2017 IN O.S.NO.391/2010 ATTACHING THE SALARY

06-02-2024 /True Copy/ Assistant Registrar