Kerala High Court
Unknown vs By Advs.Sri.Vinay Ramdas on 13 April, 2018
Author: Sathish Ninan
Bench: Sathish Ninan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE SATHISH NINAN
FRIDAY, THE 13TH DAY OF APRIL 2018 / 23RD CHAITHRA, 1940
OP(C).No. 1051 of 2018
AGAINST OS 423/2011 of PRINCIPAL SUB COURT,THRISSUR
PETITIONER(S)
K.G.RAGHUNANDANAN,
AGED 54,S/O.K.R.GANGADHARAN, KOSSERY HOUSE,
PERUMBILAVU VILLAGE & DESOM,THALAPPILLY TALUK,
THRISSUR.
BY ADVS.SRI.VINAY RAMDAS
SMT.K.B.ANAMIKA
RESPONDENT(S):
1. KRISHNA PHARMACEUTICALS,
PAZHAYA NADAKKAVU, THRISSUR REPRESENTED BY
THE MANAGING PARTNER K.G.CHANDRASEKHARAN
AGED 62, S/O.K.R.GANGADHARAN,KOSSERY HOUSE,
KOORKKENCHERY VILLAGE & DESOM, KUTTATH LANE,KAILAS,
THRISSUR 680 001.
2. K.G.CHANDRASEKHARAN,
AGED 62, S/O.K.R.GANGADHARAN,KOSSERY HOUSE,
KOORKKENCHERY VILLAGE & DESOM,KUTTATH LANE,KAILAS,
THRISSUR 680 007.
3. K.G.JAYARAM, AGED 60, S/O.K.R.GANGADHARAN,
KOSSERY HOUSE, KUNNAMKULAM VILLAGE DESOM,
INDIRA NAGAR AVENUE,THALAPPILLY TALUK,THRISSUR-680 523.
4. K.G.ARAVINDAKSHAN,
AGED 58,S/O.K.R.GANGADHARAN, KOSSERY HOUSE,
CHEROOR DESOM, VIVETTAM VILLAGE, THRISSUR VILLAGE,
THRISSUR 680 008.
5. SATHYABAMA, AGED 87,
W/O.K.R.GANGADHARAN, PERUMBILAVU VILLAGE,
DESOM, KODAVAMPARAMIL HOUSE, THALAPPILLY TALUK,
THRISSUR 680 519.
6. DR.K.G.BALAKRISHNAN, AGED 68,
S/O.K.R.GANGADHARAN, KOSSERY HOUSE, LAKSHMI NIVAS,
CIVIL LANE, AYYANTHOLE VILLAGE & DESOM,THRISSUR 680 003.
OP(C).No. 1051 of 2018 2
7. RENJITH K CHANDRAN, AGED 37 YEARS,
S/O.K.G.CHANDRASEKHARAN,KOSSERY HOUSE,
KOORKKENCHERY VILLAGE & DESOM,KUTTATH LANE,
KAILAS,THRISSUR 680 007.
8. SUJATHA, AGED 56 YEARS,
W/O.K.G.CHANDRASEKHARAN, KOSSERY HOUSE,
KOORKKENCHERY VILLAGE & DESOM, KUTTATH LANE,
KAILAS,THRISSUR-680 007.
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 13-04-2018,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP(C).No. 1051 of 2018 (O)
APPENDIX
PETITIONER(S)' EXHIBITS
EXHIBIT-P1 A TRUE COPY OF PLAINT IN O.S.423/2011 BEFORE THE
PRINCIPAL SUB COURT,THRISSUR.
EXHIBIT P2 A TRUE COPY OF THE WRITTEN STATEMENT FILED BY
THE 1ST AND 2ND RESPONDENT
EXHIBIT P3 A TRUE COPY I.A.2775/2011 BEFORE THE PRINCIPAL
SUBORDINATE COURT, THRISSUR AN APPLICATION FOR
APPOINTMENT OF RECEIVER.
EXHIBIT P4 A TRUE COPY OF I.A.1327/2016 AN APPLICATION FOR
STRIKING OUT THE DEFENCE OF THE RESPONDENTS
FOR FAILURE TO ANSWER INTERROGATORIES.
EXHIBIT P5 A TRUE COPY OF I.A.4414/2016 BEFORE THE PRINCIPAL
SUBORDINATE COURT, THRISSUR AN APPLICATION FOR
AMENDMENT OF PLAINT.
EXHIBIT P6 A TRUE COPY OF I.A.4415/2016 BEFORE THE PRINCIPAL
SUBORDINATE COURT,THRISSUR AN APPLICATION FOR
IMPLEADMENT OF PARTIES.
EXHIBIT P7 COUNTER TO EXHIBIT P5
EXHIBIT P8 COUNTER TO EXHIBIT P6
EXHIBIT P9 A TRUE COPY OF THE CASE STATUS AS OBTAINED
FROM THE NIC.
vdv
Sathish Ninan, J.
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O.P(C) No.1051 of 2018
=============================
Dated this the 13th day of April, 2018
JUDGMENT
All that the petitioner prays is for an expeditious disposal of I.A Nos. 2775 of 2011, 1327 of 2016, 4414 of 2015 and 4415 of 2015 pending before the Principal Sub Court, Thrissur. Report called for by the Registry reveals that as of now the office of Sub Court is lying vacant and another officer is in charge. The suit stands posted to 06.06.2018.
2. Taking note of the circumstances, I direct the Principal Sub Court, Thrissur to consider and pass appropriate orders on the aforementioned IAs on or before 15.09.2018.
The original petition is disposed of as above.
Sd/- Sathish Ninan, Judge.
vdv