Kerala High Court
V.K.Abdul Rahim vs P.T.John on 31 January, 2017
Author: A.Muhamed Mustaque
Bench: A.Muhamed Mustaque
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
TUESDAY, THE 31ST DAY OF JANUARY 2017/11TH MAGHA, 1938
OP(C).No. 2820 of 2016 (O)
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EP.NO.91/2016 IN OS.NO.234/2014 OF SUB COURT, ERNAKULAM
......
PETITIONER(S):
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1. V.K.ABDUL RAHIM, AGED 69, S/O.LATE KUNJALI NAINA,
CHAIRMAN AND MANAGING DIRECTOR, SARGAM BUILDERS
PVT. LIMITED, SARGAM HOUSE, WATER LAND ROAD,
KOCHI - 682 020.
2. SAVEEN ABUBACKER, S/O.ABUBACKER,
EXECUTIVE DIRECTOR, SARGAM BUILDERS PVT. LIMITED,
SARGAM HOUSE, WATER LAND ROAD,
KOCHI - 682 020.
BY ADVS.SRI.K.RAMAKUMAR (SR.)
SRI.T.RAMPRASAD UNNI
SMT.ASHA BABU
SMT.R.S.ASWINI SANKAR
RESPONDENT(S):
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1. P.T.JOHN, S/O.LATE P.G.THOMAS, AGED 78,
DOOR # III/774, HOUSE # 7, PLAVUNKAL,
MERIDIAN GARDENS, THRIKKAKARA P.O.,
KOCHI - 682 021.
2. ALIVE JOHN, AGED 67, W/O.P.T.JOHN,
DOOR # III/774, HOUSE # 7, PLAVUNKAL
MERIDIAN GARDENS, THRIKKAKARA P.O.,
KOCHI - 682 021.
3. M/S.SARGAM BUILDERS (P) LIMITED,
SARGAM HOUSE, WATER LAND ROAD, KADAVANTHRA,
KOCHI - 682 020, REPRESENTED BY SHRI.V.K.ABDUL RAHIM,
CHAIRMAN AND MANAGING DIRECTOR.
Msv/
-2-
-2-
OP(C).No. 2820 of 2016 (O)
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4. RAZIA, RAHIM, D/O.SRI.V.K.ABDUL RAHIM,
DIRECTOR, SARGAM BUILDERS PVT. LTD.,
SARGAM HOUSE, WATER LAND ROAD, KOCHI - 682 020.
* 5. ANOOJA RAHIM, D/O. V.K.ABDUL RAHIM,
DIRECTOR, SARGAM BUILDERS PVT. LTD.,
SARGAM HOUSE, WATER LAND ROAD,
KOCHI - 682 020. (DELETED)
* R5 IS DELETED FROM PARTY ARRAY AT THE RISK OF THE
PETITIONER AS PER ORDER DTD.7.12.2016 IN IA.1720/2016.
R1 & R2 BY ADV. SRI.E.M.JOSEPH
THIS OP (CIVIL) HAVING BEEN FINALLY HEARD
ON 31-01-2017, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
msv/
OP(C).No. 2820 of 2016 (O)
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APPENDIX
PETITIONER(S)' EXHIBITS
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P1 TRUE COPY OF ORDER DTD.17.10.2016 EP.NO.91/2016 IN
OS.234/2014 ON THE FILE OF THE SUBORDINATE JUDGE, ERNAKULAM
P2 TRUE COPY OF PETITION DTD.16.8.2016 BY THE RESPONDENTS.
P3 TRUE COPY OF DRAFT SALE PROCLAMATION DTD.7.9.2016 IN
EP.NO.91/2016 IN OS.NO.234.
P4 TRUE COPY OF OBJECTION DTD.18.10.2016 IN EP.NO. 91/2016 IN
OS.234/2014 ON THE FILE OF THE SUB COURT, ERNAKULAM
RESPONDENT(S)' EXHIBITS
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NIL
//TRUE COPY//
P.S.TO JUDGE
Msv/
A.MUHAMED MUSTAQUE, J.
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O.P.(C).No.2820/2016
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Dated this the 31st day of January, 2017
J U D G M E N T
The petitioners are the judgment debtors in E.P.No.91/2016 in O.S.No.234/2014. They have filed an appeal as A.S.No.128/2016 against the decree in O.S.No.234/2014 before the Additional District Court-I, Ernakulam along with an application for stay and an application for condonation of delay.
2. In that view of the matter, with liberty to the petitioners to move the Additional District Court-I, Ernakulam for stay, the original petition is disposed of. However, the interim order passed by this court will continue for a period of two weeks or till disposal of the stay application along with the delay condonation application, whichever period is earlier. No costs.
Sd/-
A.MUHAMED MUSTAQUE, JUDGE ms