Citation : 2024 Latest Caselaw 29695 Ker
Judgement Date : 17 October, 2024
OP(C) No.299/2020 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. 299 OF 2020
EP 173/2018 IN OS 817/2015 OF MUNSIFF COURT, KODUNGALLUR
PETITIONERS/ 1ST AND 3RD JUDGMENT DEBTORS/ 1ST AND 3RD DEFENDANTS:
1. AJESH, AGED 42 YEARS, S/O. ASHOKAN, THITHARA HOUSE, ERIYAD,
MADAVANA, KODUNGALLUR THALUK, THRISSUR DISTRICT.
AND ANOTHER
RESPONDENTS/DECREE HOLDER & 4TH JUDGMENT DEBTOR/PLAINTIFF & 4TH DEFENDANT:
1. SREENARAYANA DHARAMA PARIPALANA YUVAJAN SAMITHY, RREG. 92/78,
KOTTIKKAL, AZHICODE VILLAGE, KODUNGALLUR, THRISSUR DISTRICT,
REPRESENTED BY ITS SECRETARY PREMACHANDRAN, AGED 65 YEARS, S/O.
NARAYANAN, KOTTIKKAL, AZHIKODE, KODUNGALLUR, THRISUR DISTRICT,
PIN-680664.
AND ANOTHER
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 in EP 173/2018 in O.S 817/2015 of the Munsiff
Court, Kodungallur, pending disposal of this original petition (civil) 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
4/10/2024 and upon hearing the arguments of M/S. K.S. RAJESH & M. SHAJU
PURUSHOTHAMAN, Advocates for the petitioners, the court passed the
following:
ORDER
Post for hearing as per roster.
Interim order is extended by three months.
Sd/-VIJU ABRAHAM, JUDGE
17-10-2024 /True Copy/ Assistant Registrar
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