Citation : 2024 Latest Caselaw 6118 Ker
Judgement Date : 23 February, 2024
OP(C) No.2771/2023 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. 2771 OF 2023
EP 6/2023 IN OS 14/2000 OF SUB COURT, CHERTHALA, ALAPPUZHA
PETITIONER(S)/ JUDGMENT DEBTOR NO. 15 IN EP/ RESPONDENT NO. 15 IN FDIA:
RODNEY EASSY, AGED 50 YEARS, S/O K.T EASSY, KOIMAPARAMBIL, AROOR
P.O, CHERTHALA, ALAPPUZHA DISTRICT, PIN - 688534
RESPONDENT(S)/ DECREE HOLDER NO 1 TO 9 AND JUDGMENT DEBTORS NO. 2 TO 14 & 16
IN EP/ PETITIONERS 1 TO 19 AND RESPODENTS 1 TO 14 & 16 IN FDIA/ PLAINTIFF 1 TO
4 AND DEFENDANTS 1 TO 8 IN O.S:
1. A.C.MARY THOMAS @ KUNJAMMA (DIED), PALACKAL HOUSE, ARTHUNKAL,
CHERTHALA, PIN - 688 530.
2. KOCHU THRESSIA, AGED 83 YEARS, KADAVIL HOUSE, KANNAMALI, KOCHI, PIN
- 682 008.
AND 22 OTHERS
* R12 to R17 are deleted from the party array at the risk of the
petitioner, vide order dated 19-01-2024 in IA-1/2024.
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. 6 of 2023 in I.A 1474/2012 (Final
Decree) in O.S No. 14 of 2000 of the Sub Court, Cherthala, peding disposal
of the Original Petition (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
19.2.2024 and upon hearing the arguments of Sri. A.R.GANGADAS, Advocate
for the petitioner and of M/S M.A.VAHEEDA BABU, BABU KARUKAPADATH,
P.U.VINOD KUMAR, ARYA RAGHUNATH, AJWIN P LALSON, KARUKAPADATH WAZIM BABU,
P.LAKSHMI, AYSHA E.M, SHIFANA KAISE & DENNIS BIJU, Advocates for the
respondents 2 to 5 & Sri. RAKESH R.K, Advocate for the respondents 18 to
24, the court passed the following:
O R D E R
Mediation failed.
Interim order is extended till 05-03-2024.
Post on 05-03-2024.
Sd/- C. JAYACHANDRAN, JUDGE
23-02-2024 /True Copy/ Assistant Registrar
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