The Kerala State Co-Operative Coir ... vs Suresh Babu P.A
2024 Latest Caselaw 32771 Ker

Kerala High Court

The Kerala State Co-Operative Coir ... vs Suresh Babu P.A on 12 November, 2024

OP(C) No.2027/2023                             1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT
                      THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM
              Tuesday, the 12th day of November 2024 / 21st Karthika, 1945

                                OP(C) NO. 2027 OF 2023


     EA 58/2023 in EP 129/2018 IN A.R.C. NO. 110/2008 OF PRINCIPAL SUB COURT,
                                    ALAPPUZHA

   PETITIONERS/ JUDGMENT DEBTORS:

      1. THE KERALA STATE CO-OPERATIVE COIR MARKETING FEDERATION LTD NO.679
         (COIRFED), P.B.NO. 4616, ALAPPUZHA-688012, REPRESENTED BY ITS
         MANAGING DIRECTOR
      2. THE BOARD OF DIRECTORS, KERALA STATE CO-OPERATIVE COIR MARKETING
         FEDERATION LTD NO.679 (COIRFED), P.B.NO. 4616, ALAPPUZHA REPRESENTED
         BY ITS PRESIDENT., PIN - 688012

   RESPONDENTS/ DECREE HOLDEER:

      1. SURESH BABU P.A, AGED 61 YEARS, S/O AYYAVU ACHARY, RESIDING AT
         ANJALI, SANTHOSH NAGAR, SANATHANA PURAM P.O, PAZHAVEEDU VILLEGE,
         ALLAPUZHA, PIN - 688 003.
      2. CENTRAL BANK OF INDIA, COIRFED BRANCH, NEAR NORTH POLICE STATION,
         V.C.S.B.ROAD, ALAPPUZHA, REPRESENTED BY ITS MANAGER., PIN - 688 001.


        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 to the Execution Petition Exhibit P1, so also the
   warrant of attachement Exhibit P5, pending disposal of this 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
   09/10/2024 and upon hearing the arguments of Sri. P.C.SASIDHARAN, Advocate
   for the petitioners, M/S.P.N.MOHANAN, C.P.SABARI, AMRUTHA SURESH & GILROY
   ROZARIO, Advocates for the respondent 1 and of Standing Counsel for the
   respondent 2, the court passed the following:


                                         ORDER

Interim order is extended by two months.

Post on 11.12.2024.

SD/-M.A.ABDUL HAKHIM,JUDGE

12-11-2024 /True Copy/ Assistant Registrar