Kerala High Court
Hamnaz vs Najima on 23 September, 2021
Author: V.G.Arun
Bench: V.G.Arun
OP(C) No.1502/2021 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
Thursday, the 23rd day of September 2021 / 1st Aswina, 1943
OP(C) NO. 1502 OF 2021
OS 34/2019 OF SUB COURT, QUILANDY, KOZHIKODE
PETITIONER/ 1st RESPONDENT/ 1st DEFENDANT:
HAMNAZ, AGED 30 YEARS S/O.MR.NAZAR, BUSINESS, MARIYAS HOUSE,
ULLIYERI POST, KOYILANDY TALUK, KOZHIKODE-673 620.
RESPONDENT/PETITIONERS AND RESPONDENTS 2 TO 4/PLAINTIFFS:
1. NAJIMA AGED 51 YEARS D/O.UMMER HAJI, BUSINESS, "CRESCENT VILLA"
HOUSE, KUNINGAD POST, PURAMERI, VATAKARA TALUK, KOZHIKODE-673 503.
AND 12 OTHERS.
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
Ext. P10 order and all further proceedings in OS 34/2019 pending before
the Sub Court Koyilandy till the disposal of this original petition.
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
15.09.2021 and upon hearing the arguments of SRI.T.SETHUMADHAVAN (SENIOR
ADVOCATE) ALONG WITH M/S. PREETHI. P.V. & M.V.BALAGOPAL, Advocates for the
petitioner and of M/S M.GOPIKRISHNAN NAMBIAR, K.JOHN MATHAI, JOSON
MANAVALAN, KURYAN THOMAS, PAULOSE C. ABRAHAM, RAJA KANNAN Advocate for R1
TO R4, 6,7 and 9 and Sri GOPI KRISHNAN NAMBIAR for 8th respondent for
rthe court passed the following: ,
O R D E R
Post on 29-09-2021 as requested by the learned counsel for the petitioner.
Interim order is extended till then.
Sd/- V.G.ARUN, JUDGE 23-09-2021 /True Copy/ Assistant Registrar