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The Kerala State Co-Operative Coir ... vs O. Abdul Rahim
2024 Latest Caselaw 6316 Ker

Citation : 2024 Latest Caselaw 6316 Ker
Judgement Date : 4 March, 2024

Kerala High Court

The Kerala State Co-Operative Coir ... vs O. Abdul Rahim on 4 March, 2024

OP(C) No.2041/2023                             1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         PRESENT
                        THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
                 Monday, the 4th day of March 2024 / 14th Phalguna, 1945

                                 OP(C) NO. 2041 OF 2023


                EP 128/2018 IN A.R.C 110/2008 OF THE SUB COURT, ALAPPUZHA

   PETITIONER/ JUDGMENT DEBTORS:

      1. THE KERALA STATE CO-OPERATIVE COIR MARKETING FEDERATION LTD NO.679
         (COIRFED), P.B.NO. 4616, ALAPPUZHA, REPRESENTED BY ITS MANAGING
         DIRECTOR, PIN - 688012
      2. THE BOARD OF DIRECTORS KERALA STATE CO-OPERATIVE COIR MARKETING
         FEDERATION LTD NO.679 (COIRFED), P.B.NO. 4616, ALAPPUZHA,
         REPRESENTED BY ITS PRESIDENT, PIN - 688012

   RESPONDENTS/ DECREE HOLDERS:

      1. O. ABDUL RAHIM CHEERAMATH, VERUVALLY BHAGAM, KAYAMKULAM.P.O.,
         ALAPPUZHA, PIN - 690572
      2. CENTRAL BANK OF INDIA, COIRFED BRANCH, NEAR NORTH POLICE STATION,
         V.C.S.B.ROAD, ALAPPUZHA, REPRESENTED BY ITS MANAGER. , PIN - 688001


        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 to the Execution Petition Exhibit P1, so also the
   warrant of attachment Exhibit P5, pending disposal of this 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
   12.02.2024 and upon hearing the arguments of Sri. P.C.SASIDHARAN, Advocate
   for the petitioners and of M/S P.N.MOHANAN, C.P.SABARI, AMRUTHA SURESH &
   GILROY ROZARIO, Advocates for the respondent 1 and Standing Counsel, for
   the respondent 2, the court passed the following:


                                       O R D E R

Post on 15-03-2024. Interim order will stand extended till then.

Sd/- C. JAYACHANDRAN, Judge.

04-03-2024 /True Copy/ Assistant Registrar

 
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