Sudheer K vs Senior Manager
2024 Latest Caselaw 13502 Ker

Citation : 2024 Latest Caselaw 13502 Ker
Judgement Date : 24 May, 2024

Kerala High Court

Sudheer K vs Senior Manager on 24 May, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

OP(C) No.917/2024                               1/2

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
                    Friday, the 24th day of May 2024 / 3rd Jyaishta, 1946
                                    OP(C) NO. 917 OF 2024

                EP 382/2014 IN ARC 578/2012 OF MUNSIFF COURT, THALASSERY

   PETITIONER/PETITIONER/1ST RESPONDENT IN EP:

          SUDHEER K, AGED 62 YEARS, S/O. LAKSHMANAN, PROPRIETOR STEEL PLUS
          INDUSTRIES, IRIVERI AMSOM, MIDAVILODEDESOM, NALAMPEEDIKA, P.O.MAMBA,
          KANNUR DISTRICT, PIN - 670592

   RESPONDENTS/RESPONDENTS/PETITIONER/2ND RESPONDENT IN EP:

       1. SENIOR MANAGER, KANNUR DISTRICT CO-OPERATIVE BANK LTD, CHAKKARAKAL
          BRANCH,   P.O. MOWENCHERY, KANNUR DISTRICT, PIN - 670613
       2. NISHAD C.M, AGED 40 YEARS, KOREMBATH HOUSE, ANJARAKANDYAMSOM, MAMBA
          DESOM, NLAMPEEDIKA, P.O.MAMBA., KANNUR DISTRIC, PIN - 670611


        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 in EP 382/2014 in ARC 578/12 Munsiff Court,
   Thalassery, pending disposal of the Original Petition (Civil) for the
   interest of justice.


        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. T.RAMESH BABU & C.K.SREEJITH, Advocates for the petitioner, the court
   passed the following:

                                            ORDER

Admit.

Issue notice to the respondents as well as to the counsel appearing for the respondents at the trial court.

It seen from Ext.P4 order that warrant of arrest was issued wihtout proof of the means of the judgment debtor.

Hence, Ext.P4 order shall stand stayed for a period of three weeks.

Post on 10.6.2024.

Sd/- DR. KAUSER EDAPPAGATH, JUDGE

24-05-2024 /True Copy/ Assistant Registrar

APPENDIX OF OP(C) 917/2024

Exhibit P4 THE TRUE COPY OF THE ORDER IN EP 382/14 IN ARC 578/12 MUNSIFF COURT THALASSERY DATED 27/02/24