Citation : 2024 Latest Caselaw 13362 Ker
Judgement Date : 23 May, 2024
OP(C) No.375/2024 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE G.GIRISH
Thursday, the 23rd day of May 2024 / 2nd Jyaishta, 1946
OP(C) NO. 375 OF 2024
EP 231/2016 IN OS 121/2014 OF PRINCIPAL SUB COURT, ERNAKULAM
PETITIONER(S)/ JUDGMENT DEBTOR/ DEFENDANT:
GEORGE AUGUSTINE, AGED 68 YEARS, S/O LATE M.V AUGUSTINE, RESIDING
AT MEKKATTUKULAM HOUSE, KALOOR- KADAVANTHRA ROAD, ERNAKULAM
DISTRICT, PIN - 682 017.
RESPONDENT(S)/ DECREE HOLDER/ PLAINTIFF:
JOSE R. ERINJERI, AGED 74 YEARS, S/O E.J RAPHEL, GANDHINAGAR 3 RD
STREET, PERINGAVU, THRISSUR, PIN - 680 008.
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 for sale of the property in EP No. 231 of 2016 in
O.S no. 121 of 2014 on the files of the Principal Sub Court, Ernakulam
pursuant to Exhibit P11 order and Exhibit P12 proclamation of sale,
pending disposal of the above Original Petition, in the interests of
justice.
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
26.3.2024 and upon hearing the arguments of M/S K.PAUL KURIAKOSE & PAUL P.
ABRAHAM, Advocates for the petitioner and of M/S P.B.KRISHNAN Senior
Advocate alongwith SABU GEORGE, , P.B.SUBRAMANYAN & MANU VYASAN PETER,
Advocates for the respondent, the court passed the following:
O R D E R
Post on 10.6.2024.
Interim order extended till then.
Sd/- G.GIRISH, JUDGE
23-05-2024 /True Copy/ Assistant Registrar
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