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Sai Krishnan vs Abdul Nazar K.K
2024 Latest Caselaw 29687 Ker

Citation : 2024 Latest Caselaw 29687 Ker
Judgement Date : 17 October, 2024

Kerala High Court

Sai Krishnan vs Abdul Nazar K.K on 17 October, 2024

OP(C) No.2145/2024                               1/1

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

           Thursday, the 17th day of October 2024 / 25th Aswina, 1946
                              OP(C) NO. 2145 OF 2024
   EP 56/2024 IN OS 41/2020 OF ASSISTANT SESSIONS COURT/SUB COURT / COMMERCIAL
                    COURT (KALPETTA), SULTHANBATHERY, WAYANAD
   PETITIONER(S)/RESPONDENTS/JUDGMENT DEBTORS:

      1. SAI KRISHNAN, AGED 53 YEARS, S/O LATE SUBRAHMANIA IYYER, ADVOCATE,
         'SAI ESTATE', EDAPETTY, KALPETTA NORTH P.O., MUTTIL NORTH AMSOM AND
         DESOM, VYTHIRI TALUK, WAYANAD DIST., PIN - 673 122

            AND ANOTHER


   RESPONDENT(S)/PETITIONER/DECREE HOLDER:

          ABDUL NAZAR K.K, AGED 60 YEARS, S/O ANDHRU, BUSINESS KIZHAKKAYIL
          HOUSE, KAMBLAKKAD P.O., KANIYAMBETTA AMSOM DESOM, VYTHIRI TALUK,
          WAYANAD DISTRICT., PIN - 673 122


          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 of E.P.NO.56/2022 in O.S.No.41/2020 of the Sub
   Court, Sulthan Bathery, pending final disposal of the Original Petition
   (C).


          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
   26.9.2024 and upon hearing the arguments of SMT.CELINE JOSEPH, Advocate
   for the petitioners, the court passed the following:

                                           ORDER

Learned counsel for the petitioners submits that the direction in the interim order dated 26.09.2024 has already been complied with.

Service is not complete.

Post after service is complete.

Interim order is extended by one month.

Sd/- VIJU ABRAHAM, JUDGE

17-10-2024 /True Copy/ Assistant Registrar

 
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