N.K. Ibrahim Haji vs M/S. Shabandari Real Estate Pvt. Ltd
2024 Latest Caselaw 12776 Ker

Kerala High Court

N.K. Ibrahim Haji vs M/S. Shabandari Real Estate Pvt. Ltd on 21 May, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

OP(C) No.736/2023                                 1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                            PRESENT
                          THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
                    Tuesday, the 21st day of May 2024 / 31st Vaisakha, 1946

                                    OP(C) NO. 736 OF 2023

            CMA NO.08/2022 OF THE IIND ADDITIONAL DISTRICT COURT, KOZHIKODE

     IA 2/2020 IN OS.NO.105/2020 OF THE IST ADDITIONAL SUB COURT, KOZHIKODE

   PETITIONER/1ST RESPONDENT IN APPEAL/1ST RESPONDENT IN IA/1ST DEFENDANT IN OS:

          N.K. IBRAHIM HAJI, AGED 70 YEARS, S/O. N.K. MOIDU, RESIDING AT
          NADUVILAKANDI HOUSE, KARTHIKAPALLI AMSOM, KURINHALIYODU
          DESOM, VADAKARA TALUK, KOZHIKODE, PIN - 673542

   RESPONDENTS/APPELLANT AND 2ND RESPONDENT IN APPEAL/PETITIONER AND 2ND
   RESPONDENT IN I.A/PLAINTIFF AND 2ND DEFENDANT IN OS:

       1. M/S. SHABANDARI REAL ESTATE PVT. LTD, A COMPANY REGISTERED UNDER
          INDIAN COMPANIES ACT, REPRESENTED BY ITS EXECUTIVE DIRECTOR,
          MUHAMMED YUNUS SHABANDARI, S/O. ISMAIL, AGED 66 YEARS, RESIDING AT
          GLANORA, PANNIYANKARA AMSOM DESOM, KOZHIKODE, PIN - 673003

            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 the judgment of the 11nd Additional District Court, Kozhikode
   in CMA.No.8/2022 and restore the order of the 1st Additional Sub Court,
   Kozhikode in IA.No.2/2020 in OS.No.105/2020 pending disposal of the
   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
   12.03.2024 and upon hearing the arguments of Mr.T.KRISHNANUNNI, Senior
   Advocate along with M/S P.A.HARISH, V.V.SURENDRAN and ASWATHI C.,
   Advocates for the petitioner and of M/S.SANEESH KUMAR K. &
   K.B.SIVARAMAKRISHNAN, Advocates for the 1st respondent, the court passed
   the following:

                                           O R D E R

Post on 24.06.2024.

Interim order is extended till then.

Sd/- Dr. KAUSER EDAPPAGATH, JUDGE

21-05-2024 /True Copy/ Assistant Registrar