Muraleedharan K.I vs M/S Cholamandalam Investment And ...
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Kerala High Court

Muraleedharan K.I vs M/S Cholamandalam Investment And ... on 30 September, 2024

OP(C) No.1690/2023                               1/1

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

              Saturday, the 30th day of September 2023 / 8th Aswina, 1945
                                 OP(C) NO. 1690 OF 2023

  EA 1333/2023 IN EP 772/2016 IN ARB CASE No.PD 912/2014 OF ADDITIONAL DISTRICT
                                COURT-II, THRISSUR

   PETITIONERS/PETITIONERS/JUDGMENT DEBTORS:

      1. MURALEEDHARAN K.I, AGED 47 YEARS, S/O ITTURAN, KANDIRUTHI HOUSE,
         AYNOOR DESOM, PAZHANJI P.O., THALAPILLY TALUK, THRISSUR, PIN - 680
         542

            AND ANOTHER

   RESPONDENT/RESPONDENT/DECREE HOLDER:

          M/S CHOLAMANDALAM INVESTMENT AND FINANCE CO. LTD (FORMERLY KNOWN AS
          CHOLAMANDALAM DBS FINANCE LIMITED) REGISTERED OFFICE AT 'DARE HOUSE'
          NO. 2, NSC BOSE ROAD, PARRYS, CHENNAIR - 600001, REPRESENTED BY MRS.
          RESHMA SOBHANAN, AGE NOT KNOWN TO THE PETITIONERS, W/O SANDEEP
          KUMAR, SENIOR ASSOCIATE, LEGAL COORDINATOR, BRANCH OFFICE,
          CHOLAMANDALAM INVESTMENT AND FINANCE COMPANY LIMITED, 2ND FLOOR,
          THEKKEKARA COMMERCIAL CENTRE, PADIVATTOM, KOCHI- 682 024


        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 pursuant to Ext.P1, pending on the files of IInd
   Additional District Court, Thrissur (Vigilance) in the interest of
   justice, pending consideration of this 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
   05-09-2024 and upon hearing the arguments of M/S.ANAND KALYANAKRISHNAN &
   C.DHEERAJ RAJAN, Advocates for the petitioners and of M/S.BINOY VASUDEVAN,
   SREEJITH SREENATH & RINCY KHADER, Advocates for the respondent, the court
   passed the following:

                                         O R D E R

Post on 01-10-2024.

Interim order is extended by one month.

Sd/- VIJU ABRAHAM, Judge.

30-09-2024 /True Copy/ Assistant Registrar