Muhammad Yaseen vs K.V.K Sayyid Hashim
2024 Latest Caselaw 11966 Ker

Kerala High Court

Muhammad Yaseen vs K.V.K Sayyid Hashim on 7 May, 2024

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR. JUSTICE G.GIRISH
           Tuesday, the 7th day of May 2024 / 17th Vaisakha, 1946
                           OP(C) NO. 1011 OF 2024

           EP 312/2020 IN OS 334/2016 OF MUNSIFF COURT, MANJERI

PETITIONER/DECREE HOLDER:

     MUHAMMAD YASEEN, AGED 70 YEARS, S/O C.M. MOHAMMEDKUTTY, MOULANA
     HOUSE, MANGALAM AMSOM AND KOTTAYI DESOM, TIRUR TALUK, MALAPPURAM
     DISTRICT , PIN - 676562

RESPONDENT/JUDGMENT DEBTOR:

     K.V.K SAYYID HASHIM, AGED 44 YEARS, S/O SAYYID SAHIL POOKKOYA
     THANGAL, R3 C.SABAN GARDEN VILLAGE, VALIYAPARAMBA, PUTHUR (POST),
     VIA KOTTAKKAL, MALAPPURAM, PIN - 676505


     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 make
an order restraing the 1st respondent from making appointments in the
educational institutions forming subject matter of OS No.334/2014, pending
disposal of this Original Petition (Civil).


     This petition coming on for admission upon perusing the petition and
the affidavit filed in support of OP(C) and upon hearing the arguments of
M/S THAREEQ ANVER K., M.DEVESH, MEENA.A., VINOD RAVINDRANATH, K.C.KIRAN,
NIVEDHITHA PREM.V, ANISH ANTONY ANATHAZHATH & M.R.MINI, Advocates for the
petitioner, the court passed the following:


                                                                    (p.t.o)
                                      G. GIRISH, J.
                        =========================
                              O. P. (C) No. 1011 of 2024
                        =========================
                          Dated this the 7th day of May, 2024

                                        ORDER

Heard the learned counsel for the petitioner.

2. Issue notice to the respondent.

3. Call for a report of the learned Munsiff about the

time required for disposal of E.P.No.312/2020 in

O.S.No.334/2016.

4. In the meanwhile, there will be an interim stay

against making appointments in the educational institutions

forming the subject matter of O.S.No.334/2016 for a period of

45 days.

Posted to 12.6.2024.

Sd/-

G. GIRISH, JUDGE

MMG

07-05-2024 /True Copy/ Assistant Registrar