Robert K D vs Resource India Kuries Pvt Ltd
2024 Latest Caselaw 28582 Ker

Kerala High Court

Robert K D vs Resource India Kuries Pvt Ltd on 25 September, 2024

OP(C) No.1738/2022                               1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                           PRESENT

                           THE HONOURABLE MR.JUSTICE VIJU ABRAHAM

                Wednesday, the 25th day of September 2024 / 3rd Aswina, 1946
                                 OP(C) NO. 1738 OF 2022

                      EP 3388/2017 OF MUNSIFF COURT, IRINJALAKUDA

   PETITIONER/ JUDGMENT DEBTOR/ DEFENDANT:

          ROBERT K.D, AGED 49 YEARS, S/O. KOTTEKADAN DAVID, VENDOR DESAM,
          AMBALLOOR VILLAGE, MUKUNDAPURAM TALUK, TRISSUR DISTRICT, PIN -
          680320.

   RESPONDENT/ JUDGMENT/CREDITOR PLAINTIFF & ANR::

      1. RESOURCE INDIA KURIES PVT LTD, HAVING REGISTERED OFFICE AT MARS
         COMMERCIAL CENTRE, PALLIKKULAM ROAD, TRISSUR, PIN - 680001. REP. BY
         IT'S DIRECTOR

            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 pursuant to Exhibit P3 sale notice on the file of
   the Hon'ble Munsiff Court, Iringalakuda pending consideration of the above
   Original Petition, in the interest of justice.


          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
   19.8.2024 and upon hearing the arguments of Sri. K.DILIP, Advocate for the
   petitioner, the court passed the following:


                                          O R D E R

Petitioner to take fresh steps to complete service.

Post on 13.11.2024.

Interim order is extended till then.

Sd/- VIJU ABRAHAM, JUDGE.

25-09-2024 /True Copy/ Assistant Registrar