Abraham Mathew vs Abraham Mathew
2021 Latest Caselaw 10706 Ker

IA/1/2021 IN WP(C) 7543/2021                      1/2



                               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                               Present:

                                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

                   Tuesday,the 30th day of March 2021/9th Chaithra, 1943

                                   IA 1/2021 IN WP(C)/7543/2021(P)


            For information purpose only
PETITIONER/5TH RESPONDENT:
         ABRAHAM MATHEW, AGED 55 YEARS, S/O.K.M.MATHEW(LATE),
         M/S. ABAAM MOVIES, SOUTH BRIDGE AVENUE, B,
         2ND CROSS ROAD, PANAMPILLY NAGAR, ERNAKULAM-682036.

RESPONDENTS/PETITIONERS 1 TO 3 & RESPONDENTS 1 TO 4:

1.     SANDEEP MEHTA,
       S/O.ASHOK KUMAR MEHTA, RESIDING AT FLAT NO.1, FIRST FLOOR,
       KEGEYES KAVERI APPARTMENT, CRESCENT STREET,
       ARCHBISHOP MATHIAS AVENUE, RA PURAM, CHENNAI-600 028,
       REP. BY ITS POWER OF ATTORNEY HOLDER, MR.COLLEEN PETRIZ.

2.     SANY FRANCIS,
       S/O.K.C.FRANCIS, RESIDING AT KATTRUKUDIYIL HOUSE,
       HOUSE NO.50, RMV ROAD, ELAMAKKARA, KOCHI-682026.

3.     K.V.JOSE,
       S/O.K.P.VARKEY, KAKKANATTU HOUSE, PERINGAZHA,
       PERUMBALLOOR, MUVATTUPUZHA-686673.

4.     UNION OF INDIA,
       MINISTRY OF INFORMATION & BROADCASTING, ROOM NO.552, A WING,
       SHASTRI BHAWAN, NEW DELHI-110 001, REPRESENTED BY ITS SECRETARY.

5.     THE CHIEF EXECUTIVE OFFICER,
       CENTRAL BOARD OF FILM CERTIFICATION, FILMS DIVISION COMPLEX,
       PHASE-1 BUILDING, 9TH FLOOR, DR.G.DESHMUKH MARG, MUMBAI-400 026.

6.     THE REGIONAL OFFICER,
       CENTRAL BOARD OF FILM CERTIFICATION, 1ST FLOOR,
       CHITRANJALI STUDIO COMPLEX, TIRUVALLUM, THIRUVANANTHAPURAM-695027.

7.     THE CHAIRMAN,
       CENTRAL BOARD OF FILM CERTIFICATION, FILMS DIVISION COMPLEX,
       PHASE-I BUILDING, 9TH FLOOR, DR.G.DESHMUKH MARG, MUMBAI-400 026.


     Application praying that in the circumstances stated in the affidavit

filed       therewith            the   High   Court     be   pleased   to   pass   an   order
 IA/1/2021 IN WP(C) 7543/2021         2/2

clarifying/modifying that the judgment dated 23.03.2021 in the above writ

petition will not stand in the way of passing final orders by the Munsiff's

Court-II, Ernakulam in I.A. No.2/2021 in O.S. No.186/2021.


    This application coming on for orders upon perusing the application and

the affidavit filed in support thereof, and this Court's judgment dated

23.03.2021 and upon hearing the arguments of M/S C.C THOMAS and

            For information purpose only
M.G.KARTHIKEYAN, Advocates for the petitioner in I.A./R5 in WP(C), M/S

SANTHOSH MATHEW, DIVYA SARA GEORGE, KARTHIKA MARIA, ANIL SEBASTIAN

PULICKEL, ARUN THOMAS, JENNIS STEPHEN and VIJAY V. PAUL, Advocates for R1

to R3 in I.A./Petitioners in WP(C) and of Sri. JAISANKER V.NAIR, CENTRAL

GOVERNMENT COUNSEL for R4 to R7 in I.A./R1 to R4 in WP(C), the court passed

the following.

                                 O R D E R

Heard Advocate Sri. C.C.Thomas, learned counsel appearing for the petitioner in this I.A. and Advocate Santhosh Mathew, learned counsel for the petitioners in the Writ Petition.

It is made clear that the judgment dated 23.03.2021 in WP(C) No.7543 of 2021 shall not stand in the way of passing final orders in the I.A. No.2 of 2021 in OS No.186/2021.

30-03-2021 Sd/-

P.V.ASHA,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR