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Kerala High Court

M/S.Superwaudite Jointings Private ... vs M/S.Cochin Shipyard Limited on 5 December, 2025

Author: Sathish Ninan

Bench: Sathish Ninan

                                                               2025:KER:94220

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                 THE HONOURABLE MR. JUSTICE SATHISH NINAN

                                      &

             THE HONOURABLE MR.JUSTICE P. KRISHNA KUMAR

   FRIDAY, THE 5TH DAY OF DECEMBER 2025 / 14TH AGRAHAYANA, 1947

                           RFA NO. 534 OF 2017

       AGAINST THE JUDGMENT AND DECREE DATED 30.03.2017 IN OS NO.124

           OF 2013 OF III ADDITIONAL SUB COURT, ERNAKULAM

APPELLANT/DEFENDANT:

           M/S.SUPERWAUDITE JOINTINGS PRIVATE LIMITED
           G/1,SHYAMSUNDAR APARTMENT,6,LAKSHMI SOCIETY,
           B/H SBEEBA HOTEL,NAVARANGPURA,AHAMEDBAD-380006,
           REPRESENTED BY ITS MG.DIRECTOR,P.J.PANDYA.

           BY ADVS.
           SRI.JOSEPH MARKOSE (SR.)
           SRI.V.ABRAHAM MARKOS
           SHRI.ABRAHAM JOSEPH MARKOS
           SRI.P.G.CHANDAPILLAI ABRAHAM
           SRI.HARAN THOMAS GEORGE
           SRI.ISAAC THOMAS
           SMT.RACHEL ABRAHAM
RESPONDENT/PLAINTIFF:

           M/S.COCHIN SHIPYARD LIMITED
           HAVING ITS REGISTERED OFFICE AT
           P.O.BAG NO.1653,PERUMANOOR,KOCHI-682015,
           REPRESENTED BY MR.ELDHO JOHN,DGM(MATERIALS-I),AGED 43
           YEARS,S/O.LATE P.S.JOHN,POOKKOTTIL,PUTHENPURAYIL.

           BY ADVS.
           SHRI.M.GOPIKRISHNAN NAMBIAR
           SRI.JOSON MANAVALAN
           SRI.KURYAN THOMAS
           SHRI.PAULOSE C. ABRAHAM


THIS   REGULAR    FIRST   APPEAL   HAVING    COME   UP   FOR   ADMISSION   ON
05.12.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                        2025:KER:94220




               Sathish Ninan & P.Krishna Kumar, JJ.
                    -----------------------------
                        R.F.A.No.534 of 2017
                   ------------------------------
              Dated this the 5th day of December, 2025

                             JUDGMENT

Sathish Ninan, J.

When the appeal is taken up for hearing, the appellant called absent. Accordingly, the Regular First Appeal is dismissed for non-prosecution Sd/-

Sathish Ninan, Judge Sd/-

P.Krishna Kumar, Judge dlk/5.12.25