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M/S. Hedge Finance Limited vs Sijil T.P
2024 Latest Caselaw 16538 Ker

Citation : 2024 Latest Caselaw 16538 Ker
Judgement Date : 11 June, 2024

Kerala High Court

M/S. Hedge Finance Limited vs Sijil T.P on 11 June, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

OP(C) No.1969/2022                              1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE DR.JUSTICE KAUSER EDAPPAGATH

                Tuesday, the 11th day of June 2024 / 21st Jyaishta, 1946

                                 OP(C) NO. 1969 OF 2022


               EP 272/2022 OF ADDITIONAL DISTRICT COURT - VIII, ERNAKULAM

   ADDRESS OF THE PETITIONER/DECREE HOLDER:

          M/S. HEDGE FINANCE LIMITED, HEDGE HOUSE, MAMANGALAM, PALARIVATTOM,
          ERNAKULAM, KOCHI- 682025, REPRESENTED BY ITS POWER OF ATTORNEY
          HOLDER MR. ANILKUMAR K T, S/O THANKAPPAN PILLAI, AGED 42, KUNDOOR
          HOUSE, THIRUVILWAMALA, THRISSUR., PIN - 680588.

   ADDRESS OF THE RESPONDENTS/JUDGMENT DEBTORS:

      1. SIJIL T.P., S/O. INDRADAS T.P., 18/270 C, SOUPARIKA, THOPPU,
         KARUMALLOOR P.O, ERNAKULAM, PIN - 683511.

            AND ANOTHER


        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 operation of Ext.P3 order, till the disposal of 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
   1.4.2024 and upon hearing the arguments of SRI.SHIJU VARGHESE, Advocate
   for the petitioner, the court passed the following:

                                        O R D E R

Post on 15.7.2024.

Interim order is extended till then.

Sd/- Dr. KAUSER EDAPPAGATH, JUDGE

11-06-2024 /True Copy/ Assistant Registrar

 
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