Citation : 2024 Latest Caselaw 12778 Ker
Judgement Date : 21 May, 2024
OP(C) No.960/2024 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
Tuesday, the 21st day May 2024 / 31st Vaisakha, 1946
OP(C) NO. 960 OF 2024
EP 84/2023 IN OS 111/2018 OF SUB COURT/COMMERCIAL COURT, CHAVAKKAD, THRISSUR
PETITIONER/JUDGMENT DEBTOR:
PRAMOSH, AGED 49 YEARS, S/O.VETTIYATTIL AYYAPPU, KADAVALLUR
VILLAGE, THALAPPILLY TALUK, KADAVALLUR.PO., THRISSUR , PIN - 680543
RESPONDENT/DECREE HOLDER:
P V RADHAKRISHNAN, AGED 48 YEARS, S/O.PATTERY VALAPPIL KRISHNAN,
PALLIKKARA AMSOM, KANJIYOOR DESOM, NANNAMMUKKU.PO, PONNANI,
THRISSUR, PIN - 679574
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 Exhibit P3 execution petition till the final disposal of this 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
12-04-2024 and upon hearing the arguments of M/S.S.SUNIL KUMAR (PALAKKAD)
& B.S.SURAJ KRISHNA, Advocates for the petitioner and of M/S RAJIT & V.V.
JOY, Advocates for the respondent, the court passed the following:
O R D E R
It is submitted that the order has not been complied with. Hence, the interim order passed on 12-04-2024 is vacated. The trial court is directed to proceed with execution of warrant against the petitioner. Communicate this order immediately to the execution court for compliance.
Post on 24.06.2024.
Sd/- DR. KAUSER EDAPPAGATH, JUDGE
21-05-2024 /True Copy/ Assistant Registrar
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