Subramainan vs K R Sreenivasan
2024 Latest Caselaw 29693 Ker

Kerala High Court

Subramainan vs K R Sreenivasan on 17 October, 2024

OP(C) No.2401/2022                              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. 2401 OF 2022

              EP 127/2000 IN OS 465/1994 OF PRINCIPAL SUB COURT, PALAKKAD

   PETITIONER/ 3RD RESPONDENT/ AUCTION PURCHASER IN THE EXECUTION PETITION.:

          SUBRAMAINAN, AGED 64 YEARS, S/O.PANKUNNI,
          MANIYANCHERRY, THENARI.P.O, ELAPPULLY, PALAKKAD DISTRICT, PIN -
          678622


   RESPONDENTS/ PETITIONERS AND THE RESPONDENTS 1 AND 2 IN THE EXECUTION
   APPLICATION/ 3RD PARTIES, JUDGMENT DEBTOR AND DECREE HOLDER:


    K.R.SREENIVASAN, AGED 45 YEARS, S/O.LATE RUGMANI, 461, NILA APARTMENTS,
    KCP KALYANAMANDAPAM, VISWANATHAPURAM, COIMBATORE, TAMILNADU, PIN - 641
    029. AND 5 OTHERS.


        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
   issue interim direction ordering that the property which is the subject
   matter of Exhibit P6, the parties shall maintain status quo of the same,
   pending consideration of the above Original Petition in the interest of
   justice.


        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
   03.09.2024 and upon hearing the arguments of M/S G.SREEKUMAR (CHELUR) &
   JOBI JOSE KONDODY, Advocates for the petitioner and of M/S GIRIJA K GOPAL,
   ABDULLAH A.A & K.N. VIGY, Advocates for the respondents 1 to 4 and M/S
   SUNIL SHANKAR & VIDYA GANGADHARAN, Advocates for the respondent 5, the
   court passed the following:

                                         O R D E R

Interim order is extended by one month on condition that the petitioner to take steps within three days on the unserved respondent.

Post on 19.11.2024.

Sd/- VIJU ABRAHAM, JUDGE

17-10-2024 /True Copy/ Assistant Registrar