Shanavas K.P vs The Calicut Town Service Co-Operative ...
2024 Latest Caselaw 27420 Ker

Kerala High Court

Shanavas K.P vs The Calicut Town Service Co-Operative ... on 11 September, 2024

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                    THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
          Wednesday, the 11th day of September 2024 / 20th Bhadra, 1946
                              OP(C) NO. 2005 OF 2024
EP 284/2023 OF ASSISTANT SESSIONS COURT/PRINCIPAL SUB COURT / COMMERCIAL COURT,
                                    KOZHIKODE,
  PETITIONER(S)JUDGMENT DEBTOR No.1:

       SHANAVAS K.P, AGED 38 YEARS, S/O. BHASEER, LOVE SHORE HOUSE,
       MEDAKKUNNU MALAYIL, KAKKODI P.O, KOZHIKODE, PIN - 673 511

 RESPONDENT(S)/DECREE HOLDER:

       THE CALICUT TOWN SERVICE CO-OPERATIVE BANK LIMITED NO. D 2665
       REPRESENTED BY THE GENERAL MANAGER, TOWN BANK TOWER, AG
       ROAD,KOZHIKODE, PIN , PIN - 673001


      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.284 of 2023 in A.R.C.No.8229 of 2022 on
 the file of the Sub Court Kozhikode for securing the ends of justice.


      This petition coming on for admission upon perusing the petition and
 the affidavit filed in support of OP(C) and upon hearing the arguments of
 M/S.M.S.ANEER, SREELAKSHMI SURESH, Advocates for the petitioners, the
 court passed the following:
                                  VIJU ABRAHAM, J.
                      ---------------------------------------------------
                               O.P.(C) No.2005 of 2024
                      ---------------------------------------------------
                   Dated this the 11th day of September, 2024


                                          ORDER

Admit.

2. Issue notice to the respondent by speed post.

Notice shall also be served on the respondent through the

counsel appearing for the respondent in EP 284/2023 before

the Sub Court, Kozhikode.

3. There will be an interim order as prayed for, on

condition that the petitioner deposits an amount of

Rs.5,00,000/- (Rupees Five Lakhs Only) within a period of one

month and a further sum of Rs.2,50,000/- (Rupees Two Lakhs

Fifty Thousand Only) within two weeks thereafter.

Post on 21.10.2024 Sd/-

VIJU ABRAHAM JUDGE HKH/11.09.2024

11-09-2024 /True Copy/ Assistant Registrar