Iqbal vs Murukeshan
2024 Latest Caselaw 6114 Ker

Kerala High Court

Iqbal vs Murukeshan on 23 February, 2024

OP(C) No.2503/2023                              1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                        THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN

              Friday, the 23rd day of February 2024 / 4th Phalguna, 1945
                                 OP(C) NO. 2503 OF 2023

                     OS 109/2015 OF I ADDITIONAL SUB COURT, ERNAKULAM

   PETITIONER(S)/JUDGMENT DEBTOR:

          IQBAL, AGED 42 YEARS, S/O MUHAMMED, KALLEPRATH, NJALAKAM MURIYIL,
          KALLUVETTI PURAYIDATH, KADAPPILLI MOOLAYIL, KANAYANNOOR TALUK,
          THRIKKAKKARA NORTH VILLAGE, ERNAKULAM DISTRICT., PIN - 682021

   RESPONDENT(S)/DECREE HOLDER:

          MURUKESHAN, AGED 56 YEARS, S/O BALAKRISHNAN CHETTIYAR, AKHIL NIVAS,
          PARAVUTHARA MURIYIL, PARAVUR VILLAGE, PARAVUR TALUK, PIN - 683513


        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 arrest of petitioner pending final disposal of Original Petition.


        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
   12.2.2024 and upon hearing the arguments of SRI.N.K.MOHANLAL, Advocate for
   the petitioner and of Sri. ANIL S. RAJ Advocate for the respondent, the
   court passed the following:

                                         O R D E R

Adv.Anil S Raj appears for the respondent today.

Post on 11.3.2024 for hearing.

Interim order is extended till then.

Sd/- C. JAYACHANDRAN, JUDGE

23-02-2024 /True Copy/ Assistant Registrar