Kerala High Court
M/S. Jayalakshmi vs Dtdc Courier And Cargo Limited on 26 June, 2015
Author: B.Kemal Pasha
Bench: B.Kemal Pasha
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE B.KEMAL PASHA
FRIDAY, THE 26TH DAY OF JUNE 2015/5TH ASHADHA, 1937
OP(C).No. 1512 of 2015 (O)
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OS. NO.803/2010 OF MUNSIFF COURT, ERNAKULAM.
......
PETITIONER(S):
--------------------------
M/S. JAYALAKSHMI,
A REGISTERED PARTNERSHIP FIRM,
REPRESENTED BY ITS MANAGER AND
POWER OF ATTORNEY HOLDER
K.G. SANJAY, SON OF K.M. GOPALA PRABHU,
AGED 43, RESIDING AT KANNANPARAMBIL HOUSE,
A.L. JACOB ROAD, ERNAKULAM.
BY ADVS.SRI.A.BALAGOPALAN,
SRI.A.RAJAGOPALAN,
SRI.M.S.IMTHIYAZ AHAMMED.
RESPONDENT(S):
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1. DTDC COURIER AND CARGO LIMITED,
REGISTERED OFFICE, DTDC HOUSE,
NO.3, VICTORIA ROAD, BANGALORE-47,
REPRESENTED BY ITS MANAGER.
2. DTDC COURIER AND CARGO LIMITED,
ELAMAKKARA BRANCH, ERNAKULAM, KOCHI-26,
REPRESENTED BY ITS OFFICE IN CHARGE AND
BRANCH MANAGER.
3. DTDC COURIER AND CARGO LIMITED,
ARNI BRANCH, TAMIL NADU,
REPRESENTED BY ITS OFFICE IN CHARGE AND
BRANCH MANAGER.
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 26-06-2015,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
rs.
OP(C).No. 1512 of 2015 (O)
APPENDIX
PETITIONER'S EXHIBITS:-
EXT.P1 COPY OF THE PLAINT IN O.S. NO.803/2010 ON THE FILE OF THE
3RD ADDITIONAL MUNSIFF COURT, ERNAKULAM.
EXT.P2 COPY OF THE PLAINT IN O.S. NO.804/2010 ON THE FILE OF THE
3RD ADDITIONAL MUNSIFF COURT, ERNAKULAM.
EXT.P3 COPY OF THE WRITTEN STATEMENT FILED BY THE
1ST RESPONDENT IN O.S. NO.803/2010 ON THE FILE OF THE
3RD ADDITIONAL MUNSIFF COURT, ERNAKULAM.
EXT.P4 COPY OF THE WRITTEN STATEMENT FILED BY THE
1ST RESPONDENT IN O.S. NO.804/2010 ON THE FILE OF THE
3RD ADDITIONAL MUNSIFF COURT, ERNAKULAM.
EXT.P5 COPY OF THE I.A.4559/2015 FILED BY THE PETITIONER
IN EXT.P1 SUIT.
EXT.P6 COPY OF THE COUNTER AFFIDAVIT FILED BY THE
1ST RESPONDENT IN I.A.4559/2015 FILED IN EXT.P1 SUIT.
RESPONDENT'S EXHIBITS:- NIL.
//TRUE COPY//
P.A. TO JUDGE
rs.
B.KEMAL PASHA, J.
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O.P.(C).No.1512 of 2015
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Dated this the 26th day of June, 2015
J U D G M E N T
Heard the learned counsel for the petitioner.
2. The court below is directed to issue a carbon copy or a certified copy of the order as expeditiously as possible, at any rate, within a period of two weeks from the date of receipt of a copy of this judgment.
3. The proceedings in the suit shall stand stayed for a period of three weeks from today.
The Original Petition (Civil) is allowed as above.
Sd/-
B.KEMAL PASHA JUDGE DSV/26/6/15