Garuda Marketing Associates vs Nambisans Dairy Private Limited
2021 Latest Caselaw 3404 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

             THE HONOURABLE MR. JUSTICE SATHISH NINAN

      FRIDAY, THE 29TH DAY OF JANUARY 2021 / 9TH MAGHA, 1942

                      OP(C).No.1683 OF 2020

          OS 973/2012 OF ADDITIONAL SUB COURT, PALAKKAD


PETITIONERS / PETITIONER / DEFENDANTS:

      1      GARUDA MARKETING ASSOCIATES,
             OASIS SHOPPING COMPLEX, PERINGAVU, THRISSUR REP. BY
             THE PROPRIETOR, JAYADAS K.FRANCIS WRONGLY SHOWN AS
             JAYARAJ.K.FRANCIS.

      2      JAYADAS K.FRANCIS WRONGLY SHOWN AS JAYARAJ.K.FRANCIS,
             AGED 59 YEARS
             S/O.FRANCIS, KOLATHARATH HOUSE, VARADIYAM, AVANOOR
             POST, THRISSUR.

             BY ADVS.
             SRI.K.R.ARUN KRISHNAN
             SMT.DEEPA K.RADHAKRISHNAN
             SRI.ARUN SAMUEL

RESPONDENT/ RESPONDENT / PLAINTIFF:

             NAMBISANS DAIRY PRIVATE LIMITED
             30/748, VADAKKANATHARA ROAD, BIG BAZAR, PALAKKAD
             REPRESENTED BY V.JAYACHANDRAN, AREA SALES MANAGER-
             678001.


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 29.01.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                 2
OP(C).No.1683 OF 2020




                          JUDGMENT

Recording the submission of the learned counsel for

the petitioner, the original petition is dismissed as

infructuous.

Sd/-

SATHISH NINAN

JUDGE

rsr