E.Venugopalan vs E.P.Unnikrishnan
2024 Latest Caselaw 32144 Ker

Kerala High Court

E.Venugopalan vs E.P.Unnikrishnan on 7 November, 2024

OP(C) No.1338/2024                           1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                        THE HONOURABLE MR. JUSTICE VIJU ABRAHAM
               Thursday, the 7th day of November 2024 / 16th Karthika, 1946

                                 OP(C) NO. 1338 OF 2024

  EA 36/2023 IN CC 99/2017 OF DISTRICT CONSUMER REDRESSAL COMMISSION, PALAKKAD

   PETITIONER/NON-PARTY ( NOW BEING PROCEEDED AGAINST AS IF JUDGMENT DEBTOR):

          E.VENUGOPALAN, AGED 62 YEARS, S/O. T.KRISHNA MENON, RESIDING AT
          16/681, ASWATHY, ELANTHIYANCODE, P.O. KUNNATHURMEDU, PALAKKAD - 678
          013 (FICTITIOUSLY AND MALAFIDE MENTIONED AS OFFICER-IN-CHARGE OF
          M/S. COCOHUT, DOOR NO. 4/80(1), MATTUMANTHA, P.O. C.N.PURAM,
          PALAKKAD - 678 005), PIN - 678013

   RESPONDENTS/DECREE HOLDER/COMPLAINT & JUDGMENT DEBTORS/OPPOSITE PARTIES:

      1. E.P.UNNIKRISHNAN, S/O. LATE CHATHAPPAN, AGE NOT KNOWN TO THE
         PETITIONER, DHIVYA STORE, KALLUPALAM, P.O. CHAZHIYATTIRI, KOOTTANAD,
         PATTAMBI, PALAKKAD, PIN - 679535
      2. OFFICER-IN-CHARGE OF M/S. COCOHUT DOOR NO. 4/80(1), MATTUMANTHA,
         P.O. C.N.PURAM, PALAKKAD, PIN - 678005
      3. M/S. COCOHUT DOOR NO. 4/80(1), MATTUMANTHA, P.O. C.N.PURAM, PALAKKAD
         REPRESENTED BY ITS MANAGING PARTNER, PIN - 678005

        Op (civil) praying inter alia that in the circumstances stated in
   the affidavit filed along with the OP(C) the High Court be pleased to stay
   all further proceedings in EA No.36 of 2023 on the files of the Hon'ble
   District Consumer Redressal Commission, Palakkad till disposal of the
   instant Original Petition.
        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of OP(C) and this Court's order dated
   08-10-2024 and upon hearing the arguments of M/S.S.K.PREMRAJ, C.ANILKUMAR
   (KALLESSERIL), V.SARITHA, K.V.SUDHEER, P.M.MANASH, YAMINI GOPALAKRISHNAN,
   REENU KURIAN, AADIL NAZARUDEEN & JAIN VARGHESE, Advocates for the
   petitioner and of SRI.MUHAMMAD SAJU N, Advocate for R1, the court passed
   the following:
                                      ORDER

A memo has been filed furnishing the correct address of respondents 2 and 3, and the petitioner seeks permission to take out notice to the said respondents in the said address.

Heard Allowed.

Therefore, petitioner is permitted to take out notice to respondents 2 and 3 by speed post in the correct address.

Interim order is extended by a month. Post on 05/12/2024

Sd/- VIJU ABRAHAM, JUDGE

07-11-2024 /True Copy/ Assistant Registrar