Kerala High Court
Kunhammad Rayaroth Parambil vs Jose Varkey on 23 October, 2025
IN THE HIGH COURT OF KERALA AT ERNAKULAM
(Original Jurisdiction)
In the matter of the Companies Act, 1956
and
In the matter of M/s.Alliance Habitat and Real Estate (India) Pvt.Ltd.
Co.Appl. No.139/2025 in Co.Pet No.37/2012
Before :
The Honourable Mr.Justice VIJU ABRAHAM
Thursday, the 23rd day of October, 2025/1st Karthika, 1947
Applicant/No Party in CP:-
Kunhammed Rayaroth Parambil,
aged 55 years, S/o.Abdulla R.P.,
having permanent address at Kizhur P.O.,
Meladi, Pin - 673 552, Kozhikode District,
Kerala.
Respondents/Petitioners/Respondent
1. Jose Varkey, aged 60 years,
S/o.Joseph Varkey, Residing at Kunnumpurath House,
Keerampara P.O., Pin - 686 681, Kothamangalam,
Ernakulam District.
2. Biju M.Joy, S/o.M.C.Kuriakose,
Parambath House, Angamaly,
Aluva, Pin - 683 572.
3. K.T.Lawrence, S/o.Thomas,
Aged 60 year, Residing at Kalathiparambil House,
Chirakkakam Kara, Varapuzha, Pin - 683 517,
Paravur Taluk, Ernakulam District.
4. Mercy Lawrence, W/o.Lawrence,
Aged 53 years, Housewife,
Residing at Kalathiparambil House,
Chirakkakam Kara, Varapuzha, Pin - 683 517,
Paravur Taluk, Ernakulam District.
5. M/s.Alliance Habitat and real Estate (India) Pvt. Ltd.,
Represented by its Director-in-Charge, Having at Registered Office
at 32/3007/B-2, Aysha Road, Anchumuri, Vyttila Post,
Pin - 682 019, Ernakulam District.
Company Application under Rule 9 of the Companies (Court) Rules 1959 filed by
the applicant above named praying for an order for an impleadment of the petitioner to
implead as 114th additional respondent in CP 37 of 2012 and also in the accompanying
Company Applications.
This Application coming on for orders on this day upon hearing M/s.Riyas P.M. &
Rizwan Kochery, Advocates for the petitioner and Adv.Terry V.James, the Court passed
the following:-
ORDER
Heard. Allowed Sd/-
VIJU ABRAHAM JUDGE