Citation : 2024 Latest Caselaw 5786 Ker
Judgement Date : 20 February, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
Tuesday, the 20th day of February 2024 / 1st Phalguna, 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.
AND 2 OTHERS
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 again coming on for orders upon perusing the petition
and the affidavit filed in support of OP(C) and this court's order dated
6.2.2024 upon hearing the arguments of M/S D.P.RENU & V.R.LAKSHMI,
Advocates for the petitioner and of M/S.ABDUL JAWAD.K & A.GRANCY JOSE &
LIGEY ANTONY, Advocates for the respondent 1, the court passed the
following:
(P.T.O)
C.JAYACHANDRAN, J.
====================
O.P.(C) Nos.284 & 156 of 2024
==========================
Dated this the 20th day of February, 2024
O R D E R
Adv.Ligey Antony propose to appear for
respondents 2 and 3. 1st respondent seeks time to
file counter.
Post on 06.03.2024.
Interim order will stand extended till then.
Sd/-
C.JAYACHANDRAN, JUDGE
Skk
20-02-2024 /True Copy/ Assistant Registrar
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