V.K.Varghese vs Kerala State Small Scale ...
2021 Latest Caselaw 2088 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

            THE HONOURABLE MR. JUSTICE SATHISH NINAN

   TUESDAY, THE 19TH DAY OF JANUARY 2021 / 29TH POUSHA, 1942

                     OP(C).No.2013 OF 2020

     AGAINST THE ORDER DATED 23/10/2020 IN I.A.NO.1/2020 IN
      CMA(Arb)NO. 135/2020 OF ADDITIONAL DISTRICT COURT-
                     III,THIRUVANANTHAPURAM

                          -----------

PETITIONER/PETITIONER:
             V.K.VARGHESE
             AGED 63 YEARS
             S/O LATE K.P.SREEDHARAN,RESIDING AT YEMVEES,
             OPPOSITE MEDICAL COLLEGE, MEDICAL COLLEGE.P.O,
             THIRUVANANTHAPURAM, PIN-695011.

             BY ADVS.
             SRI.LIJIN THAMBAN
             SRI.G.S.KRISHNAN KARTHA

RESPONDENTS/COUNTER PETITIONERS & ARBITRATION BOARD:

      1      KERALA STATE SMALL SCALE INDUSTRIES ASSOCIATION
             THIRUVANANTHAPURAM DISTRICT UNIT,
             AISWARYA BUILDING PRESS ROAD,
             THIRUVANANTHAPURAM,REPRESENTED BY THE CONVENOR
             ADHOC COMMITTEE IN CHARGE.

      2      ANIL KUMAR,
             S/O KUNNUSWAMI ASARI,
             14/424,MUTHAYIL PUTHEN VEEDU,KILLI,KOLLODU.P.O,
             THIRUVANANTHAPURAM, PIN-695571.

      3      FAISALUDEEN,
             KELVIN TOWER,MEDAS LANE,PALAYAM,
             THIRUVANANTHAPURAM,PIN-695033.

      4      THE ARBITRATION BOARD OF THE KERALA STATE SMALL
             INDUSTRIES ASSOCIATION,
             REPRESENTED BY ITS SECRETARY,
             HMT INDUSTRIAL ESTATE,KALAMMASSERY,
             ERNAKULAM,PIN-683503.

                 GOVT. PLEADER SRI.C.K.PRASAD

     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 19.01.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                     SATHISH NINAN, J.
           ==================
                O. P. (C) No.2013 of 2020
           ==================
          Dated this the 19th day of January, 2021

                          JUDGMENT

The case was listed on 04.01.2021, on which

date there was no representation for the petitioner and accordingly it was adjourned to 05.01.2021. On

the said date, urgent notice to the 4 th respondent

by speed post was ordered. Thereafter, case was

listed on 18.01.2021. On the said date there was no

representation and is adjourned to this day

(19.01.2021). Today also there is no representation

for the petitioner. Process for service of notice

has not yet been paid. In view of the above, this

original petition is dismissed for non-prosecution.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge OP(C).No.2013 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE ORDER IN IA.1/2020 IN CMA(ARB)NO.135/2020 DATED 23/10/2020 OF THE III ADDL DIST JUDGE,THIRUVANANTHAPURAM.

EXHIBIT P2 A TRUE COPY OF THE REPORT PUBLISHED IN MALAYALA MANORAMA DAILY DATED 15.12.2020 REGARDING THE NEW OFFICE BEARERS OF DISTRICT COMMITTEE OF THE 1ST RESPONDENT ASSOCIATION

EXHIBIT P3 A TRUE COPY OF THE LETTER ISSUED BY THE 4TH RESPONDENT DATED 09/12/2020

EXHIBIT P4 A TRUE COPY OF THE DECLARATION OF ELECTION RESULTS OF THE DISTRICT UNIT OF 1ST RESPONDENT ASSOCIATION SENT BY THE RETURNING OFFICER TO THE 4TH RESPONDENT DATED 12.10.2020.

-------------