Kerala High Court
Daimler Financial Services India (P) ... vs Salabham Travels on 12 April, 2024
Author: Bechu Kurian Thomas
Bench: Bechu Kurian Thomas
Crl.MC No.6182/2021 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
Friday, the 12th day of April 2024 / 23rd Chaithra, 1946
CRL.M.APPL.NO.1/2021 IN CRL.MC NO. 6182 OF 2021
CRIME NO.144/2021 OF CHOTTANIKKARA POLICE STATION, Ernakulam
PETITIONER/PETITIONER:
M/S DAIMLER FINANCIAL SERVICES INDIA (P) LTD REP BY ITS AUTHORIZED
SIGNATORY, RAKESH DAWRY KOKKATTU, 1ST FLOOR, UNIT# 1, BLOCK B-TEK
MEADOWS CAMPUS, NO.51, RAJIV GANDHI SALAI, SHOLINGANALLUR,
CHENNAI-600 119
RESPONDENTS/RESPONDENTS:
1. M/S SALABHAM TRAVELS REP BY ITS MANAGING PARTNER, MR. MANEESH,
2/382,KUNNUMPURTH BUILDING, THIRUVANANKULAM, ERNAKULAM-682 305.
AND TWO OTHERS.
Application praying that in the circumstances stated therein the
High Court be pleased to stay all further proceedings in FIR No.0144/2021
of the Chottanikkara Police Station for the petitioner herein to attain
the ends of justice.
This Application again coming on for orders upon perusing the
application and this court's order date 21/12/2023 in Crl.M.A.No.1/2023
and upon hearing the arguments of MR J.JULIAN XAVIER, Advocate for the
petitioner and the Public Prosecutor for R3, the court passed the
following:
ORDER
Interim order shall stand extended by three months.
Sd/- BECHU KURIAN THOMAS JUDGE 12-04-2024 /True Copy/ Assistant Registrar