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Kanjirappilly Amusement Park & Hotel ... vs Fathima Tiles, Marathakkara
2024 Latest Caselaw 14688 Ker

Citation : 2024 Latest Caselaw 14688 Ker
Judgement Date : 31 May, 2024

Kerala High Court

Kanjirappilly Amusement Park & Hotel ... vs Fathima Tiles, Marathakkara on 31 May, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

CRP No.231/2022                                 1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         PRESENT
                       THE HONOURABLE DR.JUSTICE KAUSER EDAPPAGATH
                  Friday, the 31st day of May 2024 / 10th Jyaishta, 1946

                           IA.NO.1/2022 IN CRP NO. 231 OF 2022

            EP 787/2015 IN O.S 2857/2000 OF THE MUNSIFF COURT, CHALAKKUDY

                          CMA 40/2019 OF SUB COURT, IRINJALAKKUDA.

   PETITIONER/REVISION PETITIONER:

          KANJIRAPPILLY AMUSEMENT PARK & HOTEL PVT. LTD, KANJIRAPPILLY P.O,
          PARIYARAM VILLAGE, THRISSUR DISTRICT - 680721, REPRESENTED BY ITS
          MANAGING DIRECTOR N.A. SUNNY.

   RESPONDENT/ RESPONDENT::

          FATHIMA TILES, MARATHAKKARA, REPRESENTED BY MANAGING PARTNER, V.I.
          KIKKILY, CHIRAYATH HOUSE, MARATHAKKARA DESOM - 680014., THRISSUR
          DISTRICT.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay all further
   proceedings pursuant to the judgment dated 16-12-2021 in CMA 40/2019 of
   the Sub Court,Irinjalakkuda including delivery of the property based on EP
   No. 787/2015 in OS No. 2857/2000 of the Munsiff Court, Chalakkudy pending
   consideration of the above revision in the interest of justice.


        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof, and this court's
   order dated 14.03.2024 and upon hearing the arguments of M/S K.R.ARUN
   KRISHNAN, DEEPA K.RADHAKRISHNAN & JISSMON A KURIAKOSE, Advocates for the
   petitioner and of SRI.SHEEJO CHACKO, Advocate for the respondent, the
   court passed the following:



                                        O R D E R

Post on 04.07.2024.

Interim order is extended till then.

Sd/- DR. KAUSER EDAPPAGATH, JUDGE

31-05-2024 /True Copy/ Assistant Registrar

 
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