Kerala High Court
Vazhichal Thomas vs Prp Granites on 14 September, 2021
Author: V.G.Arun
Bench: V.G.Arun
OP(C) No.1732/2018 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
Tuesday, the 14th day of September 2021 / 23rd Bhadra, 1943
OP(C) NO. 1732 OF 2018
OS 1143/2014 OF PRINCIPAL MUNSIFF COURT ,NEYYATTINKARA, THIRUVANANTHAPURAM
PETITIONER:
VAZHICHAL THOMAS S/O.CHELLAPPAN,RESIDING AT T.S.GARDEN, VAZHICHAL
OTTASHEKHARAMANGALAM VILLAGE, KATTAKKADA TALUK.
RESPONDENTS:
1. PRP GRANITES KEELAVALAVU VILLAGE, MELUR TALUK,A PARTNERSHIP FIRM
REPRESENTED BY ITS MANAGING PARTNER,P.PALANICHAMY, S/O.PINNATHEVAR,
MADURAI DISTRICT,TAMILNADU - 625 104.
AND ANOTHER
Original Petition (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 further proceedings in the suit O.S. 1143/2014 on
the file of the Munsiff Court, Neyyattinkara till the disposal of this
OP.
This petition again coming on for admission upon perusing the
petition and the affidavit filed in support of OP(C) and this court's
order dated 12-07-2018 and upon hearing the arguments of M/S. L.MOHANAN
and LIGEY ANTONY Advocates for the petitioner and of Sri. S. MOHAMMED AL
RAFI, Advocate for respondent 1, the court passed the following.
O R D E R
Post on 23-09-2021 along with OP(C) No. 1261/2021.
Interim order revived and extended till the next posting date.
Sd/- V.G.ARUN, JUDGE 14-09-2021 /True Copy/ Assistant Registrar