Kerala Football Association vs Kerala Football Association
2021 Latest Caselaw 3783 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

            THE HONOURABLE MR. JUSTICE SATHISH NINAN

    TUESDAY, THE 02ND DAY OF FEBRUARY 2021 / 13TH MAGHA,1942

                      OP(C).No.301 OF 2021

IA 4/2021 IN IA 1/2021 IN CMA(Arb) 7/2021 OF ADDITIONAL DISTRICT
            & SESSIONS COURT - V, THIRUVANANTHAPURAM

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PETITIONER/1ST RESPONDENT IN CMA 7/2021:

             KERALA FOOTBALL ASSOCIATION
             (REG.NO.Q 197/89),VIP SECTOR A,1ST FLOOR,
             JNI STADIUM,COCHIN-682017,REPRESENTED BY ITS
             PRESIDENT.

             BY ADV. SRI.PRAVEEN K. JOY

RESPONDENTS/PETITIONERS1 AND 2/2ND RESPONDENT IN CMA 7/2021:

      1      M.RAJEEV KUMAR
             AGED 54 YEARS
             THE FORMER PRESIDENT,THIRUVANANTHAPURAM
             DISTRICT,FOOTBALL ASSOCIATION,S/O
             MUKUNDAN,PADMAVILAS,T C 14/252,POONTHI
             ROAD,KUMARAPURAM,TRIVANDRUM-695011.

      2      S JOSEPH,
             THE FORMER SECRETARY,THIRUVANANTHAPURAM
             DISTRICT,FOOT BALL ASSOCIATION,AGED 50 YEARS,S/O
             SILVA,AARAMAM,ADIMALATHURA,
             CHOWARA.P.O, TRIVANDRUM-695501.

      3      THIRUVANANTHAPURAM DISTRICT FOOTBALL ASSOCIATION,
             GV RAJA BUILDING,OPP.MUSEUM GARDENS,
             THIRUVANANTHAPURAM-695033,REPRESENTED BY G
             MOHANAN,EC MEMBER OF KFA-IN-CHARGE.


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 02.02.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                     SATHISH NINAN, J.
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                 O. P. (C) No.301 of 2021
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          Dated this the 2nd day of February, 2021

                            JUDGMENT

All that the petitioner seeks for is an

expeditious disposal of IA 4/2021 in CMA (Arb) 7/2021 on the files of the Additional District &

Sessions Judge-V, Thiruvananthapuram.

2. Heard learned counsel on either sides.

3. Without expressing anything on the merits, I

dispose of this original petition directing the

District Court to make every endeavour to have the

application IA 4/2021 in CMA (Arb) 7/2021 heard and

orders passed within a period of ten days from the

date of receipt of a copy of this judgment.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge OP(C).No.301 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE TRUE PETIITON IN IA 4/2021 IN CMA 7/2021 OF DISTRICT COURT,THIRUVANANTHAPURAM DATED 13.01.2021

EXHIBIT P2 THE TRUE COPY OF THE INTERIM ORDER DATED 13.01.2021 IN IA 1/2021 IN CMA(ARB)7/2021 OF ADDITIONAL DISTRICT AND SESSION JUDGE- V,TRIVANDRUM.

EXHIBIT P3 THE TRUE COPY OF THE CMA(ARB)7/21 OF ADDITIONAL DISTRICT AND SESSION JUDGE- V,TRIVANDRUM.

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