Soubeesh @ Kannan vs Javart.S. Akkara
2024 Latest Caselaw 30292 Ker

Kerala High Court

Soubeesh @ Kannan vs Javart.S. Akkara on 24 October, 2024

OP(C) No.1137/2024                             1/1

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

               Thursday, the 24th day of October 2024 /2nd Karthika, 1946

                                OP(C) NO. 1137 OF 2024

EA 468/2017 IN EP 684/2011 IN O.S 1023/2009 OF I ADDITIONAL SUB COURT, THRISSUR.

   PETITIONER(S)/ ADDITIONAL RESPONDENT NO 4 IN E.A 468/2017/ 4TH JUDGMENT
   DEBTOR:

          SOUBEESH @ KANNAN, AGED 40 YEARS, S/O SOMAN @ SOMASUNDARAN, KOVATTIL
          HOUSE, AARATTUPUZHA DESOM, URAKAM VILLAGE, THRISSUR TALUK, THRISSUR
          DISTRICT, THRISSUR, PIN - 680562

   RESPONDENT(S)/ PETITIONER & RESPONDENTS IN E.A/ AUCTION PURCHASER, DECREE
   HOLDERS JUDGMENT DEBTOR NOS 1,2,3 & 5:

      1. JAVART.S. AKKARA, AGED 48 YEARS, S/O. AKKARA GEORGE, KUTTANELLUR
         DESOM, ORMOLU VILLAGE, THRISSUR TALUK, THRISSUR DISTRICT, PIN - 680
         655.

            AND 4 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 pursuant to Exhibit P6 including delivery of
   property having an extent of 5.52 cents lying in Re- Sy No. 16/8 of
   Aarattupuzha Village, Thrissur Taluk pending consideration 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
   23.09.2024 and upon hearing the arguments of M/S.K.R.ARUN KRISHNAN, DEEPA
   K.RADHAKRISHNAN, JISSMON A KURIAKOSE, SANAL C.S & SIDHARTHAN M.T,
   Advocates for the petitioner and of M/S M.H. HANIL KUMAR, K. VINAYA and
   K.J. MANURAJ Advocates for R1 and      M/S SAIJO HASSAN, V.P. PREJITHA, NITIN
   S., DHEERAJ BABY and      MEERA J. MENON Advocates for R2, the court passed
   the following:

                                        O R D E R

Post on 10/01/2025.

Interim order is extended till then.

Sd/- VIJU ABRAHAM, JUDGE

24-10-2024 /True Copy/ Assistant Registrar