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Cletus vs Stancy Edward
2024 Latest Caselaw 29009 Ker

Citation : 2024 Latest Caselaw 29009 Ker
Judgement Date : 3 October, 2024

Kerala High Court

Cletus vs Stancy Edward on 3 October, 2024

OP(C) No.1620/2024                               1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                        THE HONOURABLE MR.JUSTICE VIJU ABRAHAM

               Thursday, the 3rd day of October 2024 / 11th Aswina, 1946
                                 OP(C) NO. 1620 OF 2024

              EP 150/2011 IN OS 191/2007 OF MUNSIFF COURT, KARUNAGAPPALLY

   PETITIONERS/ADDITIONAL JUDGMENT DEBTORS 4, 5, 7-9, 12, 14, 16, 18 & 19:

      1. CLETUS, AGED 51 YEARS, S/O FRANCIS, KANICHERIL, ARINALLOOR, SOUTH,
         THEVALAKKARA, KARUNAGAPPALLY, KOLLAM, PIN - 695018

    AND 9 OTHERS.

   RESPONDENTS/DECREE HOLDERS & JUDGMENT DEBTORS 1-3 & ADDITIONAL JUDGMENT
   DEBTORS 6, 10, 11, 13, 15, 17:

      1. STANCY EDWARD, EDWARD BHAVAN, ARINALLOOR PO THEVALAKKARA.
         KARUNAGAPPALLY, KOLLAM , PIN - 695018

    AND 5 OTHERS.

       *( RESPONDENTS 7 TO 12 ARE DELETED FROM THE PARTY ARRAY AT THE RISK OF
    THE PETITIONERS AS PER ORDER DATED 30.07.2024 IN IA 1/2024 IN OPC
    1620/2024.)*


        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 pursuant to order dated 12.4.2024 in EP 150/2011
   in OS 191/2007 of Munsiff Court, Karunagappally.


        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
   3/9/2024 and upon hearing the arguments of M/S.HARISH GOPINATH & SURUMI
   NAZAR, Advocates for the petitioners and of M/S.K.P. ANTONY BINU AND SUNIL
   JOSE, Advocates for R1 to R9, the court passed the following:


                             ORDER

Respondents 1 to 4 entered appearance through counsel and sought a short time for hearing.

10 days time granted.

Interim order is extended by a month.

Post on 16.10.2024.

sd/- VIJU ABRAHAM, JUDGE

03-10-2024 /True Copy/ Assistant Registrar

 
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