Citation : 2021 Latest Caselaw 21521 Ker
Judgement Date : 29 October, 2021
OP(C) No.1389/2020 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
Friday, the 29th day of October 2021 / 7th Karthika, 1943
OP(C) NO. 1389 OF 2020
IA 36/2019 in O.S 249/2019 of the MUNSIFF'S COURT, ADIMALY.
PETITIONER/ APPELLANT/ RESPONDENT/ PLAINTIFF:
Y.CHINNAPPAN, AGED 59 YEARS, S/O LATE YESUDAS,RESIDING IN FACTORY
DIVISION, PALLIVASAL, PALLIVASAL VILLAGE, DEVIKULAM TALUK.
RESPONDENTS/ RESPONDENTS/ PETITIONERS/ DEFENDANTS:
1. M/S TATA GLOBAL BEVERAGES LTD, HAVING ITS REGISTERED OFFICE AT
BISHOP LEFROY ROAD, KOLKOTA-700020, WEST BENGAL,REPRESENTED BY ITS
GENERAL MANAGER, M/S TATA GLOBAL BEVERAGES LTD, HAVING ITS
REGISTERED OFFICE AT BISHOP LEFROY ROAD, KOLKATA-700020, WEST
BENGAL.
And 2 Others.
OP (Civil) praying inter alia that in the circumstances stated in
the affidavit filed along with the OP(C) the High Court be pleased to
issue an order staying the operation and implementation of Exhibit P4
order and P5 judgment, pending disposal of the OP(C).
This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of OP(C) and this court's order dated
23.09.2021 and upon hearing the arguments of M/S K.S.HARIHARAPUTHRAN &
BHANU THILAK, Advocates for the petitioner and of M/S ABRAHAM MARKOS,
ABRAHAM JOSEPH MARKOS, ISAAC THOMAS, CHANDAPILLAI ABRAHAM, ALEXANDER
JOSEPH MARKOS, SHARAD JOSEPH KODIANTHARA & ZAINAB ZEBA IBRAHIM, Advocates
for respondents, the court passed the following:
O R D E R
Post on 15.11.2021.
Interim order is extended till then.
Sd/- V.G.ARUN, JUDGE
29-10-2021 /True Copy/ Assistant Registrar
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