Kerala High Court
M/S. Cherian Varkey Construction ... vs The Cochin Shipyard Limited on 26 August, 2014
Author: V.Chitambaresh
Bench: V.Chitambaresh
IN THE HIGH COURT OF KERALAAT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
TUESDAY,THE 26TH DAY OF AUGUST 2014/4TH BHADRA, 1936
OP(C).No. 1967 of 2014 (O)
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OS 7/2013 of SUB COURT,ERNAKULAM
PETITIONER(S)/PLAINTIFF:
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M/S. CHERIAN VARKEY CONSTRUCTION CO.(P) LTD.,
ENGINEERS AND CONTRACTORS, 5TH FLOOR, ALPHA PLAZA
K.P.VALLON ROAD, KADAVANTHRA, KOCHI-682020
REPRESENTED BY THE DIRECTOR, REJI CHERIAN VARKEY
AGED 43 YEARS, S/O.LATE CHERIAN VARKEY
CHERIAN VARKEY CONSTRUCTION COMPANY LTD
COCHIN-682020.
BY ADVS.SRI.SATHISH NINAN
SRI.SANTHOSH MATHEW
SRI.ARUN THOMAS
SRI.JENNIS STEPHEN
RESPONDENT(S)/DEFENDANTS:
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1. THE COCHIN SHIPYARD LIMITED,
KOCHI-682015, REPRESENTED BY ITS
MANAGING DIRECTOR
COCHIN SHIPYARD LTD., COCHIN-682015.
2. THE GENERAL MANAGER(CIVIL ENGINEERING),
COCHIN SHIPYARD LTD., COCHIN-682015.
3. EXECUTIVE DIRECTOR(DESIGN),
COCHIN SHIPYARD LTD., COCHIN-682015.
4. ASSISTANT GENERAL MANAGER,
COCHIN SHIPYARD LTD, COCHIN-682015.
BY SRI.M.GOPIKRISHNAN NAMBIAR
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 26-08-2014, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP(C).No. 1967 of 2014 (O)
APPENDIX
PETITIONER(S)' EXHIBITS
EXT.P1 COPY OF THE PLAINT IN O.S.7/2013 ON THE FILE OF THE SUB
COURT,ERNAKULAM
EXT.P2 COPY OF THE INTERLOCUTORY APPLICATION-I.A.3278/2014 IN
O.S.7/2013 FILED BY THE PETITIONER
EXT.P3 COPY OF THE INTERLOCUTORY APPLICATION FOR ADVANCE
HEARING-I.A.3279/2014 IN O.S.7/2013 FILED BY THE PETITIONER.
RESPONDENT(S)' EXHIBITS : NIL
/TRUE COPY/
P.A. TO JUDGE.
V. CHITAMBARESH, J
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OP(C) NO. 1967 OF 2014
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Dated this the 26th day of August, 2014
JUDGMENT
Heard the counsel for the petitioner and the Standing counsel for the respondents.
2. The only prayer put forth is to adjourn the hearing of the suit listed for trial in the month of September, 2014. I direct the court of the Subordinate Judge of Ernakulam to include O.S. No. 7/2013 in the list for the month of October, 2014. This is to enable the petitioner to procure some documents to be produced as evidence in the suit.
No further relief is sought for and the Original Petition is disposed of.
V. CHITAMBARESH JUDGE ncd