The Kerala State Co-Operative Coir ... vs R. Mohandas
2024 Latest Caselaw 27101 Ker

Kerala High Court

The Kerala State Co-Operative Coir ... vs R. Mohandas on 6 September, 2024

OP(C) No.2050/2023                             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. 2050 OF 2023

    EA 10/2019 IN EP 94/2018 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

   RESPONDENT/DECREE HOLDER:

          R. MOHANDAS M.C.NIVAS, PARIMANAM, NEENDAKARA.P.O, KOLLAM. , PIN -
          691582


          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 Ext.P1, so also the
   warrant of attachment Ext.P4, pending disposal 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 MR.P.C.SASIDHARAN, Advocate
   for the petitioners and of Sri. P.N.MOHANAN, Advocate for the respondent,
   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