Chacko vs Boban Markose
2024 Latest Caselaw 30863 Ker

Kerala High Court

Chacko vs Boban Markose on 30 October, 2024

OP(C) No.1861/2022                             1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT
                        THE HONOURABLE MR.JUSTICE VIJU ABRAHAM


             Wednesday, the 30th day of October 2024 / 8th Karthika, 1946

                                OP(C) NO. 1861 OF 2022

      E.P NO.81/2018 IN OS NO.1676/2011 OF PRINCIPAL SUB COURT, IRINJALAKUDA

                                           ---

   PETITIONER/JUDGMENT DEBTOR:

          CHACKO, AGED 66 YEARS, S/O. KUNJU VAREED, MANJALY HOUSE, AIRANILULAM
          P.O., THANISSERY KARA., PIN - 679512.

   RESPONDENT/DECREE HOLDER:

          BOBAN MARKOSE, VETTIKATTIL HOUSE, MARIAPURAM, ANCHERY P.O., THRISSUR
          TALUK., PIN - 680006.


        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.81/2018 in OS 1676/2011 on the file of
   Principal Sub Court, Irinjalakuda, 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 OP(C) and this court's order dated
   09/09/2024 and upon hearing the arguments of M/S.AYPE JOSEPH & MERIN ROSE,
   Advocates for the petitioner, the court passed the following:

                                        O R D E R

Interim order is extended by three months.

Post for hearing before the appropriate court as per roster.

Sd/- VIJU ABRAHAM, JUDGE

30-10-2024 /True Copy/ Assistant Registrar