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K.V.Muraleedharan vs Surag Chitties Pvt. Ltd
2024 Latest Caselaw 4706 Ker

Citation : 2024 Latest Caselaw 4706 Ker
Judgement Date : 6 February, 2024

Kerala High Court

K.V.Muraleedharan vs Surag Chitties Pvt. Ltd on 6 February, 2024

OP(C) No.298/2024                              1/2

                            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. 298 OF 2024

                     OS 864/2009 OF II ADDITIONAL MUNSIFF COURT, THRISSUR


   PETITIONER(S)/ 1ST JUDGMENT DEBTOR/ 1ST DEFENDANT:


          K.V.MURALEEDHARAN AGED 59 YEARS S/O LATE
          VELAYUDHAN, POORNASREE, MANNUTHY P.O., THRISSUR DISTRICT, PIN - 680
          581.

   RESPONDENT(S)/ DECREE HOLDER/ PLAINTIFF:

          SURAG CHITTIES PVT. LTD, REPRESENTED BY ITS MANAGING
          DIRECTOR, OUSEPUNNI, S/O KUNJU VAREETH, MANAVALASSERY
          P.O, IRINGALAKKUDA, THRISSUR DISTRICT, PIN - 680 701.


        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
   the Execution of the warrant of arrest issued against the petitioners in
   EP No. 225/2015 on the file of the Court of the 2nd Additional Munsiff
   Court, Thrissur, pending disposal of the Original Petition (C) in the
   interest of justice.


        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 BINOY VASUDEVAN, SREEJITH SREENATH & RINCY KHADER, Advocates for the
   petitioner, the court passed the following:

                                           O R D E R

Issue notice by speed post to the respondent. The petitioner will also serve the respondent through the counsel appearing in the court below.

Post after three weeks. In the meantime, the arrest warrant issued in EP No. 225/2015 as evidenced from Exhibit P6 e-court proceedings will stand stayed.

Sd/- C. JAYACHANDRAN JUDGE

EXHIBIT P6: TRUE COPY OF THE PROCEEDINGS IN EP NO. 225/2015 ON THE FILE OF THE COURT OF 2ND ADDITIONAL MUNSIFF, THRISSUR DATED 18-01-2024.

06-02-2024 /True Copy/ Assistant Registrar

 
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