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Kerala High Court

A.V.Babu vs Shiju Joseph on 24 December, 1994

       

  

  

 
 
                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT:

            THE HON'BLE MR. JUSTICE A.V.RAMAKRISHNA PILLAI

          MONDAY, THE 1ST DAY OF OCTOBER 2012/9TH ASWINA 1934

                      WP(C).No. 28699 of 2006 (N)
                      ---------------------------

PETITIONER:
-----------

         A.V.BABU, S/O.A.P.VARKEY,
         ALUNKAL HOUSE, THIRUVAMKULAM VILLAGE,
         KANAYANNUR TALUK, ERNAKULAM DISTRICT.

         BY ADVS.SRI.VARGHESE C.KURIAKOSE
                 SRI.PRAVEEN K. JOY
                 SRI.SUNIL NAIR PALAKKAT

RESPONDENT(S):
--------------

         SHIJU JOSEPH, S/O.M.C.JOSEPH,
         MUNDAKKAL HOUSE, PARAPPALLI ROAD,
         THIRUVAMKULAM VILLAGE, KANAYANNUR TALUK,
         ERNAKULAM DISTRICT.


       THIS WRIT PETITION (CIVIL)  HAVING BEEN FINALLY HEARD  ON
01-10-2012, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:




AS

WP(C).No. 28699 of 2006 (N)


                               APPENDIX


PETITIONER'S EXHIBITS:


EXT.P1:    COPY OF THE DEED OF PARTNERSHIP ENTERED INTO BETWEEN THE
           PETITIONER AND RESPONDENT DATED 24/12/1994.

EXT.P2:    COPY OF THE NOTICE ISSUED ON 5TH DAY OF JUNE, 2003.

EXT.P3:    COPY OF THE CLAIM STATEMENT PREFERED BY THE PETITIONER.

EXT.P4:    COPY OF THE PROCEEDING SHEET RECORDED UPTO 26/10/2006.

EXT.P5:    COPY OF THE NOTICE TO THE RESPONDENT DATED 13/11/2O02.

EXT.P6:    COPY OF THE REPLY NOTICE DATED 21/11/2002.

EXT.P7:    COPY OF THE APPLICATION FOR AMENDMENT/ADDITIONAL CLAIM
           BEFORE THE ARBITRATOR DATED 2/10/2006.

EXT.P8:    COPY OF THE COUNTER AFFIDAVIT SUBMITTED BY THE RESPONDENT
           DATED 6/10/2006.

EXT.P9:    COPY OF THE ORDER DATED 9/10/2006 IN I.A.NO.1/2006.


RESPONDENT'S EXHIBITS:  NIL



                                                    /TRUE COPY/



                                                    P.A.TO JUDGE




AS



                  A. V. RAMAKRISHNA PILLAI, J.
                  ---------------------------------------------
                        W.P(C) No.28699 of 2006
                  ---------------------------------------------
                  Dated this the 1st day of October, 2012


                                JUDGMENT

On 31/05/2011 one week time was granted by this Court as a last chance to the petitioner to cure the defects. It was also ordered that non- curing of the defect would result in the dismissal of the petition.

2. The petitioner has not complied with the above order. There is no petition, either for reconsidering the previous order or for enlarging the time granted for taking steps.

Hence, the Writ Petition is dismissed without going into the merits.

                       Sd/-      A. V. RAMAKRISHNA PILLAI
                                             JUDGE


krj                           true copy

                                             P.A.TO JUDGE