Kerala High Court
Manpower Education System (P) Ltd vs Webroot Programmers And Technologies ... on 1 February, 2023
Author: C.S.Dias
Bench: C.S.Dias
OP(C) No.129/2023 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
Wednesday, the 1st day of February 2023 / 12th Magha, 1944
OP(C) NO. 129 OF 2023
OS 37/2015 OF SUB COURT, CHAVAKKAD, THRISSUR
PETITIONERS/ PETITIONERS IN I.A/ DEFENDANTS IN SUIT:
1. MANPOWER EDUCATION SYSTEM (P) LTD, PULLAZHI VILLAGE, CHETTUPUZHA
DESOM, THRISSUR DISTRICT. REPRESENTED BY ITS MANAGING DIRECTOR, C.V.
SUNIL KUMAR, AGED 55 YEARS, S/O CHIRAYATHU VELAYUDHAN, PULLAZHI
VILLAGE, CHETTUPUZHA DESOM, THRISSUR TALUK, PIN - 680012
2. C.V. SUNIL KUMAR, AGED 55 YEARS, CHIRUYATHU (H), S/O CHIRAYATHU
VELAYUDHAN, PULLAZHI VILLAGE, CHETTUPUZHA DESOM, THRISSUR TALUK, PIN
- 680012
RESPONDENTS/ RESPONDENTS IN I.A/ PLAINTIFFS IN SUIT:
1. WEBROOT PROGRAMMERS AND TECHNOLOGIES (P) LTD, REPRESENTED BY ITS
MANAGING DIRECTOR, JITHIN, AGED 31 YEARS, S/O PANNAPARAMBIL
PURUSHOTHAMAN, ENGANDIYUR VILLAGE KUNDALIYUR DESOM, CHAVAKKAD
TALUK, THRISSUR DISTRICT, PIN - 680506.
2. WEBROOT PROGRAMMERS AND TECHNOLOGIES (P) LTD, REPRESENTED BY ITS
MANAGING DIRECTOR, SUMESH, AGED 40 YEARS, S/O CHALIPPATTU
SUGUNAPALAN, VADANAPPALLY VILLAGE, THRITHALLUR DESOM, CHAVAKKAD
TALUK, THRISSUR DISTRICT, PIN - 680506
3. RAJANI VASUDEVAN, AGED 63 YEARS, D/O KUNNATHU
VASUDEVAN, VADANAPPALLY VILLAGE, THRITHALLUR DESOM, CHAVAKKAD TALUK,
THRISSUR DISTRICT, PIN - 680506
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 stay
all further proceedings in O.S 37/2015 on the file of the Subordinate
Judge's Court, Chavakkad.
This petition coming on for admission upon perusing the petition and
the affidavit filed in support of OP(C) and upon hearing the arguments of
M/S A.PARVATHI MENON, P.SANJAY, BIJU MEENATTOOR, PAUL VARGHESE (PALLATH),
KIRAN NARAYANAN, PRASOON SUNNY, RAHUL RAJ P & AMRUTHA M. NAIR, Advocates
for the petitioners, the court passed the following:
O R D E R
Admitted. Issue notice by speed post to the respondents.
On a consideration of the pleadings and materials on record, I am satisfied that the petitioners have made out a prima facie case for an interim order. Hence, I stay further proceedings in O.S No. 37/2015 of the court of the Subordinate Judge, Chavakkad, for a period of one month.
Sd/- C.S.DIAS, JUDGE
01-02-2023 /True Copy/ Assistant Registrar