Pradeep vs Aji.S
2024 Latest Caselaw 28024 Ker

Kerala High Court

Pradeep vs Aji.S on 23 September, 2024

OP(C) No.734/2024                                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. 734 OF 2024

                EA 258/2023 IN EP NO. 243/2008 OF        SUB COURT, ALAPPUZHA.

   PETITIONER(S)/ PETITIONER/ RESPONDENT/ GUARNISHEE:

          PRADEEP, AGED 53 YEARS, S/O. RAVEENDRAN , KOLLAMPARAMBIL HOUSE,
          NEERKUNNAM, VANDANAM P.O, ALAPPUZHA DISTRICT, PIN - 688005

   RESPONDENT(S)/ RESPONDENTS/ PETITIONER/ DECREE HOLDER/ JUDGMENT DEBTOR:

       1. AJI.S, AGED 29 YEARS, S/O SASINDRAN KAYIPURATHU HOUSE, VADACKAL
          P.O., ALAPPUZHA DISTRICT, PIN - 688005

            AND ANOTEHR


        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 No. 93/2020 in EP No. 243/2008 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
   16-08-2024 and upon hearing the arguments of M/S.MAHESH V.MENON & RAJITHA
   V.K, Advocates for the petitioner and of SRI.AZAD BABU, Advocate for R1,
   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