M/S Santhimadom Builders And ... vs Gopinathan Nair
2023 Latest Caselaw 9224 Ker

WP(C) No.27990/2023                           1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                        THE HONOURABLE MR.JUSTICE BASANT BALAJI
             Wednesday, the 23rd day of August 2023 / 1st Bhadra, 1945
                            WP(C) NO. 27990 OF 2023 (W)
   PETITIONERS:

      1. M/S SANTHIMADOM BUILDERS AND DEVELOPERS REGD. OFFICE, SOUTH
         NALUVAZHY, NORTH PARAVUR, ERNAKULAM DISTRICT, PIN -
         683513 REPRESENTED BY ITS CHAIRMAN.
      2. DR. V.N. RADAKRISHNAN, CHAIRMAN, M/S SANTHIMADOM BUILDERS AND
         DEVELOPERS, REGD. OFFICE, SOUTH NALUVAZHY, NORTH PARAVUR, ERNAKULAM
         DISTRICT, PIN - 683513

   RESPONDENTS:

      1. GOPINATHAN NAIR, S/O MADAVAN PILLAI, MEDAYIL VEEDU, T.C.19/829,
         KAWADIYAR, THIRUVANANTHAPURAM, PIN - 695003
      2. UNION OF INDIA, REP BY THE SECRETARY TO GOVERNMENT OF INDIA,
         DEPARTMENT OF CONSUMER PROTECTION AND AFFAIRS, NEW DELHI, PIN -
         110001
      3. THE MANAGER, M/S SANTHIMADOM BUILDERS AND DEVELOPERS, REGD. OFFICE,
         SOUTH NALUVAZHY, NORTH PARAVUR, PIN - 683513 ERNAKULAM DISTRICT.


        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to pass an order to stay all proceedings as per Exhibit P2
   (Judgment dated 28.04.2022 in CC No.176/2020 on the file the District
   Consumer Disputes Redressal Commission, Thiruvananthapuram) in the
   interest of justice.


        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S.ANOOP KRISHNA, V.A.PRADEEP KUMAR, JENNY THANKAM, Advocates for the
   petitioners, DEPUTY SOLICITOR GENERAL OF INDIA for R2, the court passed
   the following:

                                             ORDER

Issue notice to R1 & R3.

Learned Deputy Solicitor General takes notice for R2.

There will be an interim stay of further proceedings pursuant to Ext.P2 for a period of 2 months.

          23.08.2023


                                                     Sd/- BASANT BALAJI, JUDGE



23-08-2023                      /True Copy/                              Assistant Registrar
 WP(C) No.27990/2023                 2/2

                       APPENDIX OF WP(C) 27990/2023
Exhibit P2            THE TRUE COPY OF THE JUDGMENT AS CC NO 176/2020 OF THE

DISTRICT CONSUMER DISPUTES REDRESSAL COMMISSION, THIRUVANANTHAPURAM DATED 28.04.2022