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Alex G. Muricken vs Murickens Marketing System Llp
2022 Latest Caselaw 8675 Ker

Citation : 2022 Latest Caselaw 8675 Ker
Judgement Date : 6 July, 2022

Kerala High Court
Alex G. Muricken vs Murickens Marketing System Llp on 6 July, 2022
                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
          Wednesday, the 6th day of July 2022 / 15th Ashadha, 1944
                          TR.P(C) NO. 358 OF 2022
        CS 1/2021 OF COMMERCIAL COURT(PRINCIPAL SUB COURT), KOTTAYAM
PETITIONER/DEFENDANT:

     ALEX G. MURICKEN,
     AGED 49 YEARS, S/O LATE C V GEORGE G MURICKEN,
     MURICKEN TRADING COMPANY HEAD OFFICE, KURUPPANTHARA KOTTAYAM, PIN -
     686604

   BY ADVS.C.HARIKUMAR,VIZZY GEORGE KOKKAT,SREEMUKUND R.,SANDRA SUNNY
   AND ARUN KUMAR M.A,
RESPONDENTS/PLAINTIFFS:

  1. MURICKENS MARKETING SYSTEM LLP, REPRESENTED BY DESIGNATED PARTNER,
     GEORGE G. MURICKEN MURICKENS BUILDINGS, HEAD OFFICE, KADUTHURUTHY
     KOTTAYAM, PIN - 686604
  2. GEORGE G. MURICKEN, AGED 54 YEARS, S/O. LATE C.V. GEORGE G.
     MURICKEN MURICKENS HOUSE, KADUTHURUTHY KOTTAYAM, PIN - 686604

    BY ADVS.B.KRISHNA MANI,DHANUJA M.S AND N.V.SANDHYA,

     This Transfer petition (civil) having come up for orders on
06.07.2022, the court on the same day passed the following:
                                      A.BADHARUDEEN, J.

               ------------------------------------------------------------
                                Tr.P.(C)No.358 of 2022
               ------------------------------------------------------------
                       Dated this the 6th day of July, 2022


                                            ORDER

In this case, the learned counsel for the

respondents seeks short adjournment on the ground of

illness. Since there is dispute as regards the stage of the suit

on the point that whether the suit was finally heard and

reserved for judgment, the learned Sub Judge, Kottayam is

directed to give the status of C.S.No.1 of 2021 specifying the

following points;

(1) Whether hearing of this matter completed?

(2) Whether the matter reserved for judgment?

Get the report immediately and post along with the

report on 08.07.2022.

Sd/-

A.BADHARUDEEN, JUDGE rkj

06-07-2022 /True Copy/ Assistant Registrar

 
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