M/S. Revathy Appartments Pvt. Ltd vs Dileep Kumar
2021 Latest Caselaw 12554 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                 THE HONOURABLE MR. JUSTICE SUNIL THOMAS
         WEDNESDAY, THE 26TH DAY OF MAY 2021 / 5TH JYAISHTA, 1943
                          OP(C) NO. 817 OF 2021
    AGAINST THE ORDER/JUDGEMENT IN OS 204/2014 OF PRINCIPAL SUB COURT,
                            PALAKKAD, PALAKKAD
PETITIONER/S:

        1     M/S. REVATHY APPARTMENTS PVT. LTD.
              NO.0909247/1995, HOUSE NO. 1126/11, NELLIPPARA,
              MUTHALAMADA AMSOM, CHITTUR TALUK, PALAKKAD DISTRICT.

        2     MANAGING DIRECTOR
              V.N. RADHAKRISHNAN, S/O.E.C. NARAYANAN, M/S. REVATHY
              APARTMENTS PVT LTD, NO. 17/2624, SANTHIMADAM, SOUTH
              NALUVAZHI, PARAVUR VILLAGE, PARAVUR TALUK,

              BY ADVS.
              V.A.PRADEEP KUMAR
              SHRI. ANOOP KRISHNA



RESPONDENT/S:

              DILEEP KUMAR,
0




              AGED 56 YEARS
              S/O. KARUPPAN, VALIYAPARAMBIL HOUSE, KOOLIMUTTOM DESOM,
              KOOLIMUTTOM P.O, PIN - 680691, KODUNGALLUR TALUK,
              THRISSUR DISTRICT.

              BY ADVS.
              SRI.RAJESH SIVARAMANKUTTY
              SRI.ARUL MURALIDHARAN



THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 26.05.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 817 OF 2021
                                         -2-



                                      JUDGEMENT

It was submitted by learned Counsel for the petitioners that they

have not complied with the direction given by this Court to deposit Rs.10

lakhs. After hearing both sides on merits for sometime, learned Counsel

for the petitioners sought permission to withdraw the Origina Petition

itself.

Accordingly, the Original Petition is dismissed as withdrawn.

Sd/-

SUNIL THOMAS JUDGE

uu 26.05.2021 OP(C) NO. 817 OF 2021

APPENDIX ANNEXURE/EXHIBITS

EXHIBIT P1 TRUE COPY OF THE JUDGMENT IN OS NO. 204/2014 ON THE FILE OF THE PRINCIPAL SUB-COURT, PALAKKAD.

EXHIBIT P2 TRUE COPY OF THE PETITION E.A NO. 299/2020 IN EP NO. 150/2016 IN OS NO.204/2014 ON THE FILE OF THE PRINCIPAL SUB-COURT, PALAKKAD.

EXHIBIT P3 TRUE COPY OF THE OBJECTION IN EA NO.299/2020 IN EP NO. 150/2016 IN OS NO.204/2014 ON THE FILE OF THE PRINCIPAL SUB-COURT, PALAKKAD.

EXHIBIT P4 TRUE COPY OF THE COMMISSION APPLICATION EA NO. 366/2020 IN EP NO.150/2016 IN OS NO.204/2014 ON THE FILE OF THE PRINCIPAL SUB- COURT, PALAKKAD.

EXHIBIT P5 TRUE COPY OF THE OBJECTION IN EA NO. 366/2020 IN EP NO. 150/2016 IN OS NO.204/2014 ON THE FILE OF THE PRINCIPAL SUB-COURT, PALAKKAD.