Baburaj(Died) vs T.S. Ramaswamy
2024 Latest Caselaw 30047 Ker

Kerala High Court

Baburaj(Died) vs T.S. Ramaswamy on 22 October, 2024

OP(C) No.1088/2024                                1/1

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

                Tuesday, the 22nd day of October 2024 /30th Aswina, 1946
                                  OP(C) NO. 1088 OF 2024

                     OS 48/2016 OF SUB COURT/COMMERCIAL COURT, OTTAPPALAM

   PETITIONER/JUDGMENT DEBTORS:

      1. BABURAJ(DIED), AGED 49 YEARS, S/O. C.THOMAS, THOTTATHIL HOUSE,
         NEDUMBASSERY P.O AIUVA ERNAKULAM DISTRICT, PIN - 683585.
      2. THOMAS BABU, AGED 49 YEARS, S/O LATE T. THOMAS BABURAJ, THOTTATHIL
         HOUSE, NEDUMBASSERY P.O., ALUVA, ERNAKULAM DISTRICT, PIN-683585.

   RESPONDENTS/DECREE HOLDER:

      1. T.S. RAMASWAMY, S/O. SURYANARAYANA IYER, SOORYRAMAM, NO.20/943, MAIN
         ROAD, TRIPUNITHURA P.O., KANAYANNOOR TALUK, ERNAKULAM DISTRICT, PIN
         - 682301

            AND 8 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 stay
   all further proceedings in EP No.57 of 2018 in OS No.48 of 2016 on the
   file of the Principal Sub Judge, North Paravur, pending disposal of the
   above Original Petition.


        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
   29.8.2024 upon hearing the arguments of SRI.JAGAN ABRAHAM M.GEORGE,
   Advocate for the petitioners and of SRI.G.SREEKUMAR (CHELUR) Advocate for
   R1 to R3, court passed the following:




                                             ORDER

Await return of notice.

Post on 09.12.2024.

Interim order is extended till then.

Sd/- VIJU ABRAHAM, JUDGE

22-10-2024 /True Copy/ Assistant Registrar