Bijilal vs Aji S
2024 Latest Caselaw 28023 Ker

Kerala High Court

Bijilal vs Aji S on 23 September, 2024

OP(C) No.453/2024                                1/1

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

               Monday, the 23rd day of September 2024 / 1st Aswina, 1946
                                 OP(C) NO. 453 OF 2024

 EA 62/2020 IN EP 243/2008 OF PRINCIPAL SUB COURT / COMMERCIAL COURT, ALAPPUZHA

        PETITIONER/PETITIONER/RESPONDENT/GARNISHEE:


          BIJILAL, AGED 44 YEARS, S/O. MOHANAN, KATTUNGAL HOUSE, NEERKUNNAM,
          VANDANAM P.O, ALAPPUZHA, PIN - 688005

   RESPONDENTS/RESPONDENTS/PETITIONER/DECREE HOLDER/JUDGMENT DEBTOR:

       1. AJI S, AGED 29 YEARS, S/O SASINDRAN KAYIPURATHU HOUSE, VADACKAL
          P.O., ALAPPUZHA DISTRICT, PIN - 688003

            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 in EA 62/2020 in EP No.243/2008 of Sub-court
   Alappuzha pending disposal of the above original petition (C).


        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
   16.8.2024 and upon hearing the arguments of M/S.MAHESH V.MENON & RAJITHA
   V.K, Advocates for the petitioner and of Sri. R.AZAD BABU, Advocate for
   the respondent 1, the court passed the following:

                                          O R D E R

Interim order is extended by a month.

Post on 26.09.2024.

Sd/- VIJU ABRAHAM , JUDGE

23-09-2024 /True Copy/ Assistant Registrar