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Judgment
8 paragraphs · 236 wordsK. Somashekar, J
Learned counsel for the petitioner, Mr. Serto T. Kom appears before this Court physically through video conferencing and submits that in the proceeding of MC[CRP(C.R.P. Art. 227)] No. 44 of 2025, an application has been filed praying for a sort of stay of the impugned order rendered by the Court below.
The submission which is made by the aforesaid learned counsel appearing through video conferencing is taken on record.
Learned counsel, Mr. A. Sachikumar appearing before this Court physically in the rank of respondent No. 7 has filed a caveat petition under Section 148 (A) of CPC. Whereas, learned counsel, Mr. Decembering appears before this Court physically in the rank of respondent No. 1 has also filed a caveat petition under Section 148 (A) of CPC.
Therefore, Registry is directed to print the names of Mr. Mr. Decembering and Mr. A. Sachikumar as counsels for the respondents No. 1 and 7 respectively in the cause list.
Keeping in view of the submission made by the learned counsel appearing for the petitioner through video conferencing, it is deemed appropriate to issue notice to the remaining respondents No. 2 to 6.
In the meanwhile, the learned counsel appearing for the respondents in these matters be directed to file response to the proceedings and copy of the same shall be furnished to the learned counsel for the petitioner.
Consequently, these matters would be listed on 11.07.2025.