Grand Homes vs M/S. Jewel Homes Pvt.Ltd
2022 Latest Caselaw 6189 Ker

OP(C) NO. 1664 OF 2021
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          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
                THE HONOURABLE MR.JUSTICE C.S.DIAS
  WEDNESDAY, THE 1ST DAY OF JUNE 2022 / 11TH JYAISHTA, 1944
                      OP(C) NO. 1664 OF 2021
 AGAINST THE ORDER/JUDGMENT IN CMA 19/2021 OF VI ADDITIONAL
                    DISTRICT COURT, ERNAKULAM
PETITIONER/S:

    1     GRAND HOMES,
          (PAN AARFG5545M), REGISTERED PARTNERSHIP, MANATH
          BUILDING, OPP. HOTEL ANANDA BHAVAN, SEA PORT
          AIRPORT ROAD, KAKKANAD, PIN-682 021, REPRESENTED BY
          ITS MANAGING PARTNER NOUSFAL.P.U., S/O.UMMAR, AGED
          48 YEARS, PUKKAT HOUSE, H.M.T. COLONY P.O., VADAKOD
          DESOM, THRIKKAKARA NORTH VILLAGE, KANAYANNOOR
          TALUK, ERNAKULAM DISTRICT, PIN-683 503.

    2     NOUFAL.P.U.,
          AGED 48 YEARS
          S/O.UMMAR, PUKKAT HOUSE, H.M.T.COLONY P.O., VADAKOD
          DESOM, THRIKKAKARA NORTH VILLAGE, KANAYANNOOR
          TALUK, ERNAKULAM DISTRICT, PIN-683 503.

         BY ADVS.
         P.B.KRISHNAN
         P.B.SUBRAMANYAN
         SABU GEORGE
         B.ANUSREE
         MANU VYASAN PETER



RESPONDENT/S:

          M/S. JEWEL HOMES PVT.LTD.,
          CASAGRANTE BUILDING, OPP.TVS SHOW ROOM,
          DESHABHIMANI, KOCHI-17, ELAMKULAM VILLAGE,
          KANAYANNOOR TALUK, REPRESENTED BY MANAGING
          DIRECTOR, JIHAS.P.A., AGED ABOUT 52 YEARS, S/O.LATE
          P.K.ABDUL RAHIMAN, JEWEL NEST, EROOR, VASUDEVA
          ROAD, VASANTH NAGAR, PALARIVATTOM P.O., EDAPPALLY
          SOUTH VILLAGE, KOCHI-25.
 OP(C) NO. 1664 OF 2021
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             BY ADV MANOJ RAMASWAMY




     THIS     OP   (CIVIL)    HAVING    COME   UP    FOR    ADMISSION   ON
01.06.2022,     THE   COURT    ON   THE   SAME      DAY    DELIVERED    THE
FOLLOWING:
 OP(C) NO. 1664 OF 2021
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                         JUDGMENT

The learned counsel for the petitioners submits that

the suit itself has been decreed as per the terms of the

compromise entered between the parties. Therefore,

nothing survives in the original petition. The said

submission is recorded. The original petition is dismissed

as withdrawn.

Sd/-

C.S.DIAS, JUDGE rkc/01.06.22