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I.C.L. Fincorp Ltd vs Express Publications (Madurai) Pvt. ...
2024 Latest Caselaw 31276 Ker

Citation : 2024 Latest Caselaw 31276 Ker
Judgement Date : 1 November, 2024

Kerala High Court

I.C.L. Fincorp Ltd vs Express Publications (Madurai) Pvt. ... on 1 November, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                THE HONOURABLE MR.JUSTICE VIJU ABRAHAM

    FRIDAY, THE 1ST DAY OF NOVEMBER 2024 / 10TH KARTHIKA, 1946

                 OP(C) NO.2460 OF 2024 (FILING NUMBER)

        AGAINST THE ORDER/JUDGMENT DATED 23.08.2023 IN CS NO.357 OF

2021 OF ASSISTANT SESSIONS COURT/PRINCIPAL SUB COURT / COMMERCIAL

                           COURT, ERNAKULAM

PETITIONER:

             I.C.L. FINCORP LTD
             MAIN ROAD, IRINGALAKUDA, THRISSUR-680121,REPRESENTED BY
             ITS AUTHORIZED OFFICER REJI PAUL, S/O PAUL, AGED 53
             YEARS, NIRUVATHUKANDATHIL HOUSE, PADIYOOR, THRISSUR
             DISTRICT- 680688, PIN - 680688

             BY ADV M.BAIJU NOEL


RESPONDENTS:

    1        EXPRESS PUBLICATIONS (MADURAI) PVT. LTD
             REPRESENTED BY ITS GENERAL MANAGER- KERALA EXPRESS
             HOUSE, KALOOR, KOCHI, PIN - 682017

    2        SAJISH EARATTE GOPALAN,
             AGED 48 YEARS
             S/O E. GOPALAN, EARATTE HOUSE, NEMMARA,FORMER DIRECTOR,
             ICL FINCORP LTD., MAIN ROAD, IRINGALAKUDA, THRISSUR-
             680121, PIN - 690522



     THIS UNNUMBERED OP(C) HAVING COME UP FOR ADMISSION ON
01.11.2024,     THE   COURT   ON     THE     SAME   DAY   DELIVERED   THE
FOLLOWING:
 OP(C) No. 2460 of 2024 (FILING NUMBER)            :2:




                         VIJU ABRAHAM , J.
             ===========================
             OP(C) No. 2460 of 2024 (FILING NUMBER)
             ============================
             Dated this the 1st day of November, 2024

                             JUDGMENT

The learned Counsel for the petitioner seeks permission to

withdraw the original petition with liberty to seek appropriate

remedy if aggrieved.

Granting such liberty as sought for, the above original petition

is dismissed as withdrawn.

Sd/-

VIJU ABRAHAM JUDGE

sbk/-

APPENDIX OF OP(C) NO.2460/2024 (FILING NUMBER)

PETITIONER EXHIBITS

Exhibit -P1 TRUE COPY OF THE ORDER IN CS.NO357./2021 DATED 23.08.2023 OF THE HON'BLE COMMERCIAL COURT (PRINCIPALSUBJUDGE)ERNAKULAM

 
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