Bajath B vs M/S. Tata Tea Limited
2024 Latest Caselaw 28989 Ker

Kerala High Court

Bajath B vs M/S. Tata Tea Limited on 3 October, 2024

OP(C) No.2149/2024                            1/1

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                      THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
            Thursday, the 3rd day of October 2024 / 11th Aswina, 1946
                              OP(C) NO. 2149 OF 2024
         EA 107/2015 IN EA 80/2014 OF MUNSIFF MAGISTRATE COURT, DEVIKULAM
   PETITIONER/APPLICANTS IN EA/CLAIM PETITIONERS IN EP:

          BAJATH B., AGED 35 YEARS, (WRONGLY SHOWN AS BAJATHA B.), S/O DR.
          BALAKRISHNAN, RESIDING AT M.G.P NO. X/148, GRAHAMSLAND ROAD, MUNNAR,
          KDH VILLAGE, IDUKKI DISTRICT , PIN - 685612

         BY ADVS. SRI.P.B.KRISHNAN, SENIOR ADVOCATE ALONG WITH M/S. MANU
    VYASAN PETER, P.B.SUBRAMANYAN, SABU GEORGE, B.ANUSREE, MEERA P., AISWARYA
    MOHAN, & CHITRA JOHNSON

   RESPONDENTS/RESPONDENTS AND APPLICANT NO.2 IN E.A/DECREE HOLDER JUDGMENT
   DEBTORS AND CLAIM PETITIONER NO.2 IN E.P:

      1. M/S. TATA TEA LIMITED RECONSTITUTED AS TATA GLOBAL BEVERAGES
         LIMITED, REGISTERED OFFICE, CALCUTTA, HAVING ITS REGIONAL OFFICE AT
         MUNNAR, KDH VILLAGE, IDUKKI DISTRICT, PIN - 685612
      2. THE SECRETARY, MUNNAR GRAMA PANCHAYATH, MUNNAR, KDH VILLAGE, IDUKKI
         DISTRICT, PIN - 685612
      3. JANCY, W/O DR. BALAKRISHNAN, RESIDING AT M.G.P NO. X/148,
         GRAHAMSLAND ROAD, MUNNAR, KDH VILLAGE, IDUKKI DISTRICT, PIN - 685612
      4. THE DISTRICT COLLECTOR PAINAVU, IDUKKI DISTRICT, PIN - 685603
      5. STATE OF KERALA REPRESENTED BY ITS CHIEF SECRETARY, SECRETARIAT,
         THIRUVANANTHAPURAM, PIN - 695001
      6. VIGNESH B., AGED 32 YEARS, S/O DR. BALAKRISHNAN, RESIDING AT M.G.P
         NO. X/148, GRAHAMSLAND ROAD, MUNNAR, KDH VILLAGE, IDUKKI DISTRICT ,
         PIN - 685612

            BY ADV. SRI.ABRAHAM JOSEPH FOR R1

            BY STANDING COUNSEL FOR R2

            GOVERNMENT PLEADER for R4 & R5

        This OP(C) having come up for orders on 03.10.2024, upon perusing
   the petition, the court on the same day passed the following;
                                      ORDER

Admit. Adv.Abraham Joseph Markos takes notice for the 1st respondent. The learned standing counsel takes notice for the 2nd respondent. The learned Govt. Pleader takes notice for the respondents 4 and 5.

Notice to respondents 3 and 6 is dispensed with for the time being.

Post on 16.10.2024.

Sd/- VIJU ABRAHAM JUDGE

03-10-2024 /True Copy/ Assistant Registrar