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Kerala High Court

Csi All Saints Church vs Cochin University Of Science And ... on 21 November, 2019

Author: P.B.Suresh Kumar

Bench: P.B.Suresh Kumar

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

              THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR

  THURSDAY, THE 21ST DAY OF NOVEMBER 2019 / 30TH KARTHIKA, 1941

                       WP(C).No.29770 OF 2019(U)


PETITIONER:

               CSI ALL SAINTS CHURCH
               REPRESENTED BY ITS VICAR,
               DIOCESE OF COCHIN,H.M.T.ROAD,
               KALAMASSERY-683104.

               BY ADVS.
               SRI.S.MUHAMMED HANEEF
               SRI.M.H.ASIF ALI
               SMT.SHAIMA VAHAB

RESPONDENTS:

               COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY
               REPRESENTED BY ITS REGISTAR, COCHIN
               UNIVERSITY.P.O,KOCHI-682022.

               R1 BY SRI.S.P.ARAVINDAKSHAN PILLAI, SC, COCHIN
               UNIVERSITY OF SCIENCE AND TECHNOLOGY

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
21.11.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.29770 OF 2019(U)

                                       2




                       W.P.(C) No.29770 of 2019
                    -----------------------------------------
                            JUDGMENT

This writ petition is instituted seeking, among others, directions to the respondent to pay the admitted dues payable to the petitioner in terms of Ext.P1 agreement of lease.

2. A statement has been filed by the respondent as directed by the court.

3. In paragraph 7 of the statement, it is admitted that a sum of Rs.84,960/- is payable by the respondent to the petitioner.

In the circumstances, the writ petition is disposed of directing the respondent to pay Rs.84,960/- to the petitioner, as admitted in paragraph 7 of the statement, and permitting the petitioner to institute appropriate proceedings for realisation of the balance claim which is disputed by the respondent. The direction aforesaid shall be complied with within one month from the date of receipt of a copy of this judgment.

Sd/-

P.B.SURESH KUMAR JUDGE WP(C).No.29770 OF 2019(U) 3 APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE AGREEMENT OF LEASE ENTERED THE PETITIONER AND RESPONDENT ON 18.07.2018 EXHIBIT P2 A TRUE COPY OF THE COMMUNICATION BEARING NO.UEU/3428/18-19 DT.09.11.18 ISSUED BY THE RESPONDENT TO THE PETITIONER EXHIBIT P3 A TRUE COPY OF THE LETTER DT.15.11.18 ISSUED BY THE PETITIONER TO THE RESPONDENT EXHIBIT P4 A TRUE COPY OF THE LETTER DT.19.11.18 ISSUED BY THE PETITIONER TO THE RESPONDENT EXHIBIT P5 A TRUE COPY OF THE COMMUNICATION BEARING NO.UEU/3428/2018-109 DT,19.02.19 ISSUED BY THE RESPONDENT UNIVERSITY.

EXHIBIT P6 A TRUE COPY OF THE LETTER DT.18.03.2019 ISSUED BY THE PETITIONER TO THE RESPONDENT EXHIBIT P7 A TRUE COPY OF THE LETTER DT.18.05.2019 ISSUED BY THE PETITIONER TO THE RESPONDENT. //TRUE COPY// PA TO JUDGE