James Parise vs Balu Balakrishnan
2024 Latest Caselaw 29688 Ker

Kerala High Court

James Parise vs Balu Balakrishnan on 17 October, 2024

OP(C) No.422/2024                             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. 422 OF 2024

  EP 74/2021 IN FOREIGN CASE No.1662/2008 OF ADDL.DISTRICT COURT-I, MAVELIKARA

   PETITIONER(S)/DECREE HOLDER:

          JAMES PARISE, AGED 63 YEARS, CITTADINANZA NATIONALITY ITALIANA,
          HOLDER OF REPUBBLICA ITALIANA PASSPORT BEARING NO. PITA YA 4169789
          INVESTOR IN SAIF ZONE PARISE STEEL FZE IN SHARJAH, UNITED ARAB
          EMIRATES ( UAE). REPRESENTED BY POWER OF ATTORNEY HOLDER, E. SAMEER,
          ADVOCATE, S/O LATE IBRAHIMKUTTY K., FATHIMA MANZIL, KAYAMKULAM,
          KARTHIKAPPALLY TALUK, ALAPPUZHA DISTRICT., PIN - 690502

   RESPONDENT(S)/JUDGMENT DEBTOR:

          BALU BALAKRISHNAN, AGED 48 YEARS, S/O BALAKRISHNAN, MURUKAN
          KANDATHIL VEETTIL, MUTHUKKULAM SOUTH MURI, MUTHUKKULAM VILLAGE,
          KARTHIKAPPALLY TALUK, ALAPPUZHA DISTRICT., PIN - 690516


        Original Petition (Civil) praying inter alia that in the
   circumstances stated in the affidavit filed along with the O.P.(C) the
   High Court be pleased to stay the operation /execution of Ext.P-10
   and order that all interim orders of attachment operating as on the date
   of Ext P-10 order to continue operating, pending disposal of this Original
   Petition-Civil.


        This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support of O.P.(C) and this court's order dated
   1.10.2024 and upon hearing the arguments of M/S.K.B.PRADEEP, HARISANKAR R
   & HRIDYALAKSHMI P., Advocates for the petitioner and of SRI.S.SREEKUMAR,
   Senior Advocate along with M/S C.S. MANILAL, S. NIDHEESH & C.D. ANIL,
   Advocates for the respondent, the court passed the following:

                                      O R D E R

Post on 02.11.2024 in top of 300 list.

Interim order is extended till then.

Sd/- VIJU ABRAHAM, JUDGE

17-10-2024 /True Copy/ Assistant Registrar