Kerala High Court
Bhima Jewellery And Diamonds (P) Ltd vs O.Sandeep Kumar on 12 February, 2020
Author: B.Sudheendra Kumar
Bench: B.Sudheendra Kumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE B.SUDHEENDRA KUMAR
WEDNESDAY, THE 12TH DAY OF FEBRUARY 2020 / 23RD MAGHA, 1941
OP(C).No.2797 OF 2019
AGAINST THE ORDER/JUDGMENT IN OS 159/2013 OF SUB COURT, KANNUR
PETITIONER/PLAINTIFF:
BHIMA JEWELLERY AND DIAMONDS (P) LTD
28/809 A, ABHIMAN , TP KUMARAN ROAD,
CHEVAYOOR, KOZHIKODE,
REPRESENTED BY ITS DIRECTOR GIRIRAJAN BALACHANDRA
KIRAN, S/O BHEEMA BHATTER GIRIRAJAN
AGED 48 YEARS, RESIDING AT ABHIMAN,
CHEVAYOOR, KOZHIKODE.
BY ADVS.
SRI.ABDUL RAOOF PALLIPATH
SRI.K.R.AVINASH (KUNNATH)
SRI.PRAJIT RATNAKARAN
SRI.E.MOHAMMED SHAFI
RESPONDENT/DEFENDANT:
O.SANDEEP KUMAR
AGED 28 YEARS
S/O SATHYAN, RESIDING AT VASANTHAM,
P.O KIZHUNNA, THOTTADA, KANNUT- 670 007
R1 BY ADV. SRI.P.K.RAVISANKAR
THIS OP (CIVIL) HAVING BEEN FINALLY HEARD ON 12.02.2020, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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OP(C).No.2797 OF 2019
JUDGMENT
Taken up at 1.45 pm on the submission of the learned Advocate, Sri.P.K.Ravisankar that he was not informed by the learned counsel for the petitioner about the seeking of adjournment by him. The learned counsel for the petitioner sought for adjournment at 10.15 am. However, the learned counsel for the respondent was not informed of the same, even though he was bound to inform. Therefore, taken up. Now, there is no representation for the petitioner. Therefore, this original petition stands dismissed for non-prosecution.
Sd/-
B.SUDHEENDRA KUMAR JUDGE Nkr/12.02.2020