Gtl Infrastructure Ltd vs Thanikkal Aboobacker Haji
2021 Latest Caselaw 16920 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                    THE HONOURABLE MR.JUSTICE C.S.DIAS

       THURSDAY, THE 12TH DAY OF AUGUST 2021 / 21ST SRAVANA, 1943

                          OP(C) NO. 1108 OF 2021

 AGAINST THE ORDER/JUDGMENT IN OS 448/2019 OF MUNSIFF-MAGISTRATE COURT,

                         THAMARASSERY, KOZHIKODE

PETITIONER/S:

           M/S.GTL INFRASTRUCTURE LTD.
           REGISTERED OFFICE AT III FLOOR, GLOBAL VISION,
           ELECTRONIC SADAN II, MIDC, TTC INDUSTRIAL AREA, MAHAPE,
           NAVI MUMBAI - 400 710 AND ITS CIRCLE OFFICE AT 2ND FLOOR,
           PRABHU TOWER, OPPOSITE CHENNAI SILKS, VEEKSHANAM ROAD,
           ERNAKULAM, PIN - 682 035.
           REPRESENTED BY ITS AUTHORIZED SIGNATORY, MR.M.EASWARAVELAN,
           AGED 48, S/O.MARIMUTHU, CIRCLE HEAD, GTL INFRASTRUCTURE
           LTD., AT 2ND FLOOR, PRABHU TOWER, OPPOSITE CHENNAI SILKS,
           VEEKSHANAM ROAD, ERNAKULAM, PIN - 682 035.
           BY ADV G.SANTHOSH KUMAR (P).


RESPONDENT/S:

           THANIKKAL ABOOBACKER HAJI
           AGED 48 YEARS
           S/O.AYAMMEDKUTTY, KANIMAL HOUSE, KODUVALLY POST,
           KIZHAKKOTH VILLAGE, KOZHIKODE DISTRICT - 673 572.
           BY ADVS.
           M.PROMODH KUMAR
           MAYA CHANDRAN


OTHER PRESENT:




THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 12.08.2021, THE COURT ON

THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 1108 OF 2021
                                           2



                                   JUDGMENT

The original petition is filed seeking a direction to the

Court of the Munsiff, Thamarassery to consider and

dispose of I.A.No.1/2020 (Ext.P4) and I.A No.2/2020

(Ext.P5) filed in O.S.No.448/2019.

2. Pursuant to the direction of this Court on 08.07.2021,

the learned Munsiff by communication dated

22.07.2021 has informed this Court that Ext.P4 was

allowed on 07.07.2021, on condition that the

petitioner deposits Rs.1,000/- as cost to the District

Legal Services Authority, and if the said cost was

paid, the court would consider and dispose of Ext.P5

on or before 28.07.2021. The said communication is

recorded.

3. In the light of the above communication, I find that

nothing further survives in this original petition,

which has become infructurous. Hence, the original

petition is closed.

Sd/-

C.S.DIAS, JUDGE AMV/12/08/2021 OP(C) NO. 1108 OF 2021

APPENDIX OF OP(C) 1108/2021

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE PLAINT IN O.S.NO.448/2019 FILED BEFORE THE MUNSIFF-MAGISTRATE COURT, THAMARASSERY.

Exhibit P2 TRUE COPY OF THE I.A.NO.112/2019 IN O.S.NO.448/2019 FILED BEFORE THE MUNSIFF- MAGISTRATE COURT, THAMARASSERY. Exhibit P3 TRUE COPY OF THE JUDGMENT DATED 07/03/2020 IN O.S.NO.448/2019 FILED BEFORE THE MUNSIFF- MAGISTRATE COURT, THAMARASSERY. Exhibit P4 TRUE COPY OF THE I.A.NO.1/2020 IN O.S.NO.448/2019 PENDING ON THE FILES OF MUNSIFF-MAGISTRATE COURT, THAMARASSERY DATED 23/10/2020.

Exhibit P5 TRUE COPY OF THE I.A.NO.2/2020 IN O.S.NO.448/2019 PENDING ON THE FILES OF MUNSIFF-MAGISTRATE COURT, THAMARASSERY DT. 23/10/2020.

     RESPONDENTS EXHIBITS :    NIL




                                                      TRUE COPY    P.A.TO JUDGE