Somatheeram Ayurvedic Beach ... vs Chowara Beach Resorts Pvt.Ltd
2023 Latest Caselaw 3929 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                  THE HONOURABLE MR.JUSTICE C.S.DIAS
     THURSDAY, THE 30TH DAY OF MARCH 2023 / 9TH CHAITHRA, 1945
                        OP(C) NO. 474 OF 2015
                OS 45/2014 OF SUB COURT,NEYYATTINKARA
PETITIONER:

          SOMATHEERAM AYURVEDIC BEACH RESORT PVT.LTD
          WHICH IS A JURISTIC PERSON/COMPANY REGISTERED UNDER THE
          COMPANIES ACT, 1956, HAVING ITS REGISTERED OFFICE AT
          CHOWARA, CHOWARA P.O., KOTTUKAL VILLAGE
          THIRUVANANTHAPURAM REPRESENTED BY ITS CHAIRMAN &
          MANAGING DIRECTOR

          BY ADVS.
          SRI.S.VINOD BHAT
          SRI.LEGITH T.KOTTAKKAL



RESPONDENTS:

    1     CHOWARA BEACH RESORTS PVT.LTD.
          WHICH IS A COMPANY REGISTERED UNDER THE COMPANIES ACT,
          1956 HAVING ITS REGISTERED OFFICE AT CHOWARA, CHOWARA
          P.O., PIN - 695 501, KOTTUKAL VILLAGE,
          THIRUVANANTHAPURAM, REPRESENTED BY ITS DIRECTOR,
          MR.GEORGE SEBASTIAN, S/O.E.M.DEVASSIA, RESIDING AT
          MULLASSERY VILAKOM, SOUTH KOLLEMCODE, POZHIYOOR P.O.,
          THIRUVANANTHAPURAM

    2     COCNUT VALLEY BEACH RESORTS PVT. LTD.
          WHICH IS A COMPANY REGISTERED UNDER THE COMPANIES ACT,
          1956 HAVING ITS REGISTERED OFFICE AT CHOWARA, CHOWARA
          P.O., PIN - 695 501, KOTTUKAL VILLAGE,
          THIRUVANANTHAPURAM, REPRESENTED BY ITS DIRECTOR,
          MR.GEORGE SEBASTIAN, S/O.E.M.DEVASSIA, RESIDING AT
          MULLASSERY VILAKOM, SOUTH KOLLEMCODE, POZHIYOOR P.O.,
          THIRUVANANTHAPURAM


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 30.03.2023,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 474 OF 2015               2




                Dated this the 30th day of March, 2023

                               JUDGMENT

The original petition is filed to direct the Court of the

Subordinate Judge, Neyyattinkara, to consider and

dispose of I.A.No.237/2015 in O.S.No.45/2014,

expeditiously.

2. When the original petition came up for

consideration on 27.3.2023, this Court had called for a

report from the court below to ascertain the status of the

suit.

3. The learned Subordinate Judge, Neyyattinkara,

has informed this Court that, O.S No.45/2014 was

decreed on 27.9.2016, on the basis of a compromise

petition executed between the parties.

4. In the light of the above communication, I hold

that the original petition has become infructuous.

Resultantly, the original petition is dismissed as

infructuous.

Sd/-

C.S.DIAS, JUDGE

rmm30/3/2023