The Kerala State Co-Operative Coir ... vs Kishore. S
2024 Latest Caselaw 27096 Ker

Kerala High Court

The Kerala State Co-Operative Coir ... vs Kishore. S on 6 September, 2024

OP(C) No.2028/2023                             1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                      THE HONOURABLE MR.JUSTICE M.A.ABDUL HAKHIM

               Friday, the 6th day of September 2024 / 15th Bhadra, 1946
                                 OP(C).NO.2028 OF 2023

   EA 54/2023 IN EP 122/2018 IN ARC 110/2008 OF PRINCIPAL SUB COURT, ALAPPUZHA

   PETITIONERS/ JUDGMENT DEBTORS:

      1. THE KERALA STATE CO-OPERATIVE COIR MARKETING FEDERATION LTD NO.679
         (COIRFED) P.B.NO. 4616, ALAPPUZHA, REPRESENTED BY ITS MANAGING
         DIRECTOR, PIN - 688012

    AND ANOTHER

   RESPONDENTS/ DECREE HOLDER:

      1. KISHORE. S AGED 60 YEARS S/O R.S MENON RESIDING AT SREEVILASAM,
         VADACKAL P.O ALAPPUZHA, PIN - 688 003

    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 to the Execution Petition Exhibit P1, so also the
   warrant of attachement Exhibit P5, pending dispsoal 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
   23-08-2024 and upon hearing the arguments of Sri. P.C.SASIDHARAN, Advocate
   for the petitioners and of M/S P.N.MOHANAN, C.P.SABARI, AMRUTHA SURESH &
   GILROY ROZARIO, Advocates for the respondent 1 and STANDING COUNSEL for
   the respondent 2, the court passed the following:

                                          ORDER

Post on 09-10-2024.

Interim order is extended till then.

Sd/- M.A.ABDUL HAKHIM, JUDGE

06-09-2024 /True Copy/ Assistant Registrar