Kerala High Court
Hameed vs Kunhayisha on 22 October, 2024
OP(C) No.820/2024 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE VIJU ABRAHAM
Tuesday, the 22nd day of October 2024 / 30th Aswina, 1946
OP(C) NO. 820 OF 2024
IA 1/2024 IN OS 1/2019 OF SUB COURT, VADAKARA, KOZHIKODE
PETITIONER(S)/ PETITIONER/ 1ST PETITIONER/ 1ST PLAINTIFF:
HAMEED, AGED 59 YEARS, S/O KUNHAMMED HAJI, BUSINESS EDAKKUDI HOUSE,
PURAMERI VILLAGE PURAMERI DESOM POST-MUTHUVADATHUR, VATAKARA TALUK,
PIN - 673 105.
RESPONDENT(S)/ RESPONDENTS AND 2ND PETITIONER/ DEFENDANTS AND 2ND PLAINTIFF:
1. KUNHAYISHA, AGED 83 YEARS, D/O KUNHABDULLA HAJI, CHERUVATH HOUSE,
KADAMERI AMSOM DESOM, VATAKARA TALUK, KOZHIKODE DISTRICT, KERALA.,
PIN - 673105
AND 27 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 pass
an order staying all further proceedings in O.S No. 1/2019 on the file of
the court of the Subordinate Judge of Vatakara, pending disposal of this
original petition (civil).
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
4.9.2024 and upon hearing the arguments of M/S M.R.MINI, VINOD
RAVINDRANATH, MEENA.A., K.C.KIRAN, M.DEVESH, ANISH ANTONY ANATHAZHATH,
THAREEQ ANVER K & NIVEDHITHA PREM.V, Advocates for the petitioner and of
SRI.P.B.KRISHNAN, SENIOR ADVOCATE ALONG WITH M/S.MANU VYASAN PETER,
P.B.SUBRAMANYAN, SABU GEORGE & B.ANUSREE, Advocate for R6, the court
passed the following:
O R D E R
Interim order is extended by one month on condition that the petitioner takes steps to serve notice on the un-served respondents within 10 days.
Sd/-VIJU ABRAHAM, JUDGE 22-10-2024 /True Copy/ Assistant Registrar