Kerala High Court
Hamnaz vs Najima on 20 October, 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
Wednesday, the 20th day of October 2021 / 28th Aswina, 1943
OP(C) NO. 1502 OF 2021
IA.NO 24/2021 IN OS 34/2019 OF SUB COURT, QUILANDY, KOZHIKODE
PETITIONER/ 1st RESPONDENT/ 1st DEFENDANT:
MR.HAMNAZ, AGED 30 YEARS, S/O.MR.NAZAR, BUSINESS, MARIYAS HOUSE,
ULLIYERI POST, KOYILANDY TALUK, KOZHIKODE-673 620.
RESPONDENTS/PETITIONERS AND RESPONDENTS 2 TO 4/PLAINTIFFS, 2ND DEFENDANT/3RD
PARTY:
1. MRS.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
11.10.2021 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, R6, R7 and R9 and Sri M.GOPI KRISHNAN NAMBIAR for 8th respondent,
the court passed the following:
O R D E R
Learned counsel appearing for the parties submits that the parties are willing to explore the possibility of settlement through mediation. The matter is hence referred to Mediation Centre, High Court of Kerala. The parties shall appear before the Nodal Officer, Mediation Centre, High Court of Kerala at 12.00 p.m on 26.11.2021.
The interim order will stand extended by one month.
Sd/- V.G.ARUN, JUDGE 20-10-2021 /True Copy/ Assistant Registrar