Abs Marine Services Ltd vs Lakshadweep Development Corporation ...
2024 Latest Caselaw 10441 Ker

Kerala High Court

Abs Marine Services Ltd vs Lakshadweep Development Corporation ... on 11 April, 2024

Author: T.R.Ravi

Bench: T.R.Ravi

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
    THURSDAY, THE 11TH DAY OF APRIL 2024 / 22ND CHAITHRA, 1946
                       WP(C) NO. 13959 OF 2024
PETITIONER:

          ABS MARINE SERVICES LTD
          AGED 56 YEARS
          G-121, GROUND FLOOR, PANAMPILLY NAGAR,
          COCHIN, ERNAKULAM DISTRICT
          REP BY ITS GENERAL MANAGER
          MR. MANOJKUMAR B, PIN - 682 036

          BY ADVS.
          JOY THATTIL ITTOOP
          BIJISH B.TOM
          KRISHNA KUMAR T.K.
RESPONDENTS:

    1     LAKSHADWEEP DEVELOPMENT CORPORATION LTD
          CORPORATE OFFICE AT 56/2366,
          PANAMPILLY NAGAR, COCHIN,
          ERNAKULAM DISTRICT REPRESENTED BY ITS MANAGING
          DIRECTOR, PIN - 682 036

    2     UNION TERRITORY OF LAKSHADWEEP
          KAVARATTI- 682 555,
          REP BY ITS ADMINISTRATOR, PIN - 682 555

    3     UNION OF INDIA
          MINISTRY OF HOME AFFAIRS, NDCC-II BUILDING,
          JAI SINGH ROAD, NEAR JANTAR MANTAR,
          NEW DELHI. NEW DELHI DISTRICT
          REP BY SECRETARY, PIN - 110 001

          BY ADV SAJITH KUMAR V.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.04.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 13959 OF 2024
                                      2



                                T.R.RAVI.J
             -------------------------------------------------------
                        WP(C) No.13959 of 2024
           --------------------------------------------------------
               Dated this the 11th day of April, 2024


                               JUDGMENT

When the case is taken up today, it is submitted by

the counsel for the petitioner that pursuant to the order

issued by this Court, the respondents have already taken

over the ship and no further relief is required in this

writ petition.

The writ petition is hence closed making the

interim order absolute.

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO. 13959 OF 2024

APPENDIX OF WP(C) 13959/2024

PETITIONER'S EXHIBITS

Exhibit P1 THE TRUE COPY OF THE AGREEMENT FOR DEPLOYMENT OF MASTER/OFFICERS ON KAVARATTI DTD 05.05.2021 ENTERED INTO BETWEEN THE PETITIONER AND THE 1ST RESPONDENT Exhibit P2 THE TRUE COPY OF THE LETTER DTD 20.03.2023 ISSUED BY THE PETITIONER TO THE 1ST RESPONDENT Exhibit P3 THE TRUE COPY OF THE EMAIL DTD 24.03.2023 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER Exhibit P4 THE TRUE COPY OF THE LETTER DTD 16.02.2024 ISSUED BY THE PETITIONER TO THE 1ST RESPONDENT Exhibit P5 THE TRUE COPY OF THE EMAIL DTD 04.03.2024 ISSUED BY THE PETITIONER TO THE 1ST RESPONDENT Exhibit P6 THE TRUE COPY OF THE LETTER DTD 28.03.2024 ISSUED BY THE PETITIONER TO THE 1ST RESPONDENT

RESPONDENT'S EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE