Kerala High Court
G. Kumar vs Cochin Shipyard Ltd on 21 January, 2025
WP(C) No.17593/2018 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
Tuesday, the 21st day of January 2025 / 1st Magha, 1946
WP(C) NO. 17593 OF 2018 (Y)
PETITIONER:
G. KUMAR, AGED 41, S/O.GOPAL, MANAGING DIRECTOR, M/S. WISWA
COMPRESSORS PVT.LTD., NO. 64/1, DR COMPLEX, ESI, SIPCOT INDUSTRIAL
ESTATE, RANIPET - 632 403, TAMIL NADU.
RESPONDENTS:
1. COCHIN SHIPYARD LTD., PRUMANOOR, KOCHI - 682 015, REP. BY ITS
CHAIRMAN AND MANAGING DIRECTOR.
2. ABRAHAM JOSEPH, MANAGING PARTNER, M/S. PHILOX CONSTRUCTIONS,
KIZHAKKETHALACKAL, MULAKUZHA P.O., CHENGANNUR, ALAPPUZHA - 689 505.
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to direct the 1st respondent to release the compressors to the
petitioner urgently till the disposal of the Writ Petition.
This petition coming on for orders upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
SRI.MANU ROY, Advocate for the petitioner, SMT.MARIAM MATHAI & SAJI
VARGHESE T.G, Advocates for R1, the court passed the following:
ORDER
The petitioner is directed to ensure completion of service on the 2nd respondent.
Post on 12.02.2025.
Sd/- MOHAMMED NIAS C.P., JUDGE 21-01-2025 /True Copy/ Assistant Registrar