Kerala High Court
John Cleetus vs Cleetus Vincent on 5 April, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
TUESDAY, THE 5TH DAY OF APRIL 2022 / 15TH CHAITHRA, 1944
OP(C) NO. 2490 OF 2021
AGAINST THE ORDER/JUDGMENT IN CS 341/2021 OF PRINCIPAL SUB COURT /
COMMERCIAL COURT, ERNAKULAM
PETITIONER/2ND PLAINTIFF:
JOHN CLEETUS
AGED 44 YEARS
S/O CLEETUS VINCENT, ASPEN, D-804,
BRIGADE ORCHARDS, 39 RAYASANDRA,
BANGALORE-562 110, KARNATAKA.
BY ADVS.
P.CHANDRASEKHAR
K.K.MOHAMED RAVUF
SATHEESH V.T.
MANJARI G.B.
RESPONDENTS/DEFENDANTS/1ST PLAINTIFFS:
1 CLEETUS VINCENT
AGED 77 YEARS
S/O VINCENT, CLEVIN MANOR, WARD 14,
BUILDING NOS 38 & 40, MUNAMBAM ROAD,
GOWREESWARA, CHERAI, NORTH PARAVUR,
KERALA, PIN-683 514,
PRESENTLY RESIDING AT NASSAR VILLA,
NEAR BHUVANESHWARI TEMPLE,
NORTH-CHERAI-MUNAMBAM BEACH ROAD,
PALLIPURAM P.O.CHERAI, PIN-683 515
2 IMELDA CLEETUS,
AGED 77 YEARS
W/O CLEETUS VINCENT, CLEVIN MANOR,
WARD 14, BUILDING NOS 38 & 40,
MUNAMBAM ROAD, GOWREESWARA, CHERAI,
NORTH PARAVUR, KERALA, PIN-683 514,
PRESENTLY RESIDING AT NASSAR VILLA,
NEAR BHUVANESHWARI TEMPLE,
NORTH-CHERAI-MUNAMBAM BEACH ROAD,
PALLIPURAM P.O.CHERAI, PIN-683 515
3 VINCENT CLEETUS,
AGED 52 YEARS
S/O CLEETUS VINCENT, 6B PARK VIEW APARTMENTS,
MARKET ROAD, CONVENT JUNCTION, ERNAKULAM-682 011
*4 SUSAN MARY CLEETUS @ SUSAN GEORGE, (DELETED)
AGED 50 YEARS
STATION C T FLOWER MOUND TEXAS 75028,
UNITED STATES OF AMERICA.
OP(C) NO. 2490 OF 2021
2
*RESPONDENT NO.4 IS DELETED FROM THE PARTY ARRAY AT
THE RISK OF THE PETITIONER VIDE ORDER DATED
28.01.2022 IN I.A.NO.1/2022
5 S. ANTONY,
AGED 79 YEARS
S/O SOLOMON, EDAMANNA HOUSE,
SAKTHIKULANGARA P.O.KOLLAM-691 581
6 MARY REGINALD,
AGED 64 YEARS
W/O REGINALD , KURISADI BHHAWAN,
CHIPPA, THANGASESSERI P.O.KOLLAM-691 007
7 JOSEPH CLEETUS,
AGED 50 YEARS
S/O CLEETUS VINCENT, ALUVILA,
8TH FLOOR, JANPRIYA CRUST, 96 PANTHEON ROAD,
EGMORE, CHENNAI-600 008
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
05.04.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
OP(C) NO. 2490 OF 2021
3
JUDGMENT
Dated this the 5th day of April, 2022
This is an original petition filed under Article 227 of
the Constitution of India, seeking early disposal of
C.S.No.341/2021 on the files of the Commercial Court,
Ernakkulam, within a time frame fixed by this Court.
2. Heard.
3. A letter dated 01.01.2022 given by the learned
Principal Sub Judge, Ernakulam has been placed in the case
records and thereby the learned Principal Sub Judge sought
for one year time to dispose of the case.
4. Acting on the report, the learned Principal Sub
Judge, Ernakulam is directed to hear and dispose of
C.S.No.341/2021, within a period of eight months, from
18.05.2022.
This Original Petition (Civil) stands disposed of.
OP(C) NO. 2490 OF 2021
Registry is directed to forward a copy of this judgment
to the court below concerned, within two weeks, for
compliance and information.
Sd/-
A. BADHARUDEEN
JUDGE
nkr
OP(C) NO. 2490 OF 2021
APPENDIX OF OP(C) 2490/2021
PETITIONER EXHIBITS
Exhibit P1 A TRUE COPY OF THE PLAINT IN OS NO
130 OF 2019 ON THE FILE OF ADDITIONAL
SUB COURT NORTH PARAVUR.
Exhibit P2 THE TRUE COPY OF THE CASE DETAILS IN
RESPECT OF OS 130 OF 2019 ON THE FILE
OF THE COURT OF THE ADDITIONAL SUB
JUDGE NORTH PARAVUR
