Citation : 2024 Latest Caselaw 6317 Ker
Judgement Date : 4 March, 2024
OP(C) No.2027/2023 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. 2027 OF 2023
EP 129/2018 IN A.R.C. NO. 110/2008 OF PRINCIPAL SUB COURT, ALAPPUZHA
PETITIONERS/ JUDGMENT DEBTORS:
1. THE KERALA STATE CO-OPERATIVE COIR MARKETING FEDERATION LTD NO.679
(COIRFED), P.B.NO. 4616, ALAPPUZHA-688012, REPRESENTED BY ITS
MANAGING DIRECTOR, PIN - 688012
AND ANOTHER
RESPONDENTS/ DECREE HOLDEER::
1. SURESH BABU P.A, AGED 61 YEARS, S/O AYYAVU ACHARY, RESIDING AT
ANJALI, SANTHOSH NAGAR, SANATHANA PURAM P.O, PAZHAVEEDU VILLEGE,
ALLAPUZHA, PIN - 688003
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
all further proceedings to the Execution Petition Exhibit P1, so also the
warrant of attachement Exhibit P5, pending disposal of this 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
12.02.2024 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
R2, 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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