Sterbuil Infra Structures Pvt Ltd vs District Police Chief Ernakulam
2024 Latest Caselaw 29488 Ker

Kerala High Court

Sterbuil Infra Structures Pvt Ltd vs District Police Chief Ernakulam on 17 October, 2024

Author: V.G.Arun

Bench: V.G.Arun

                                                      2024:KER:77226
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR.JUSTICE V.G.ARUN

    THURSDAY, THE 17TH DAY OF OCTOBER 2024 / 25TH ASWINA, 1946

                       WP(C) NO. 31764 OF 2024

PETITIONER:

          STERBUIL INFRA STRUCTURES PVT LTD,
          AGED 26 YEARS, 3RD FLOOR, ABHCON AXIS, CHIYYARAM
          THRISSUR REPRESENTED BY IT DIRECTOR SARATH K.G AGED 26
          YEARS, S/O GOPALAKRISHNAN, AGED 23 YEARS, 8C SI
          LEAFDALE, UNITY NAGAR, KURIACHIRA P.O., OLLUR,
          THRISSUR, PIN - 686006

          BY ADV ANEESH K.R


RESPONDENTS:

    1     DISTRICT POLICE CHIEF ERNAKULAM,
          DISTRICT POLICE OFFICE,
          ERNAKULAM RURAL, ALUVA, PIN - 683028

    2     STATION HOUSE OFFICER MULANTHURUTHY,
          MULANTHURUTHY POLICE STATION,
          MULANTHURUTHY,ERNAKULAM, PIN - 682314

    3     THE STATION HOUSE OFFICER CHOTTANIKKARA
          CHOTTANIKKARA POLICE STATION, CHOTTANIKKARA,
          ERNAKULAM, PIN - 682310

    4     THOMAS MATHOOR,
          COCHIN POWER TOOLS, ARAYANKAVU P.O,
          ERNAKULAM, PIN - 691309

          GP AJITH VISHWANATHAN


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.10.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                               2024:KER:77226
WP(C) NO. 31764 OF 2024                2



                                 JUDGMENT

This writ petition is filed alleging that the 4 th respondent is

threatening the employees of the petitioner company with physical

harm out of his rivalry in connection with the supply of certain

materials. While admitting the writ petition, this Court had, on

10.09.2024, issued an interim order directing respondents 2 and 3 to

afford adequate protection to the petitioner's establishment and the

workers therein, if any obstruction is caused by the 4 th respondent

and his men.

2. Heard, learned counsel for the petitioner and the learned

Government Pleader.

3. The 4th respondent has not appeared despite service of

notice. As such, the allegations against him remain controverted.

The writ petition is hence disposed of, by making the

interim order absolute.

Sd/-

V.G.ARUN JUDGE msp 2024:KER:77226 WP(C) NO. 31764 OF 2024

APPENDIX OF WP(C) 31764/2024

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE RESOLUTION DATED 02.09.2024 FROM THE BOARD OF DIRECTORS MEETING, AUTHORIZING MR. SARATH K.G. TO HANDLE LEGAL PROCEEDINGS ON BEHALF OF THE COMPANY

Exhibit P2 THE TRUE COPY OF CERTIFICATE OF INCORPORATION OF THE COMPANY DATED 17.10.2023

Exhibit P3 THE TRUE COPY OF THE AGREEMENT DATED 23.05.2023 EXECUTED BETWEEN THE PETITIONER AND MR STANLEY

Exhibit P4 THE TRUE COPY OF THE COMPLAINT DATED 28.08.2024 BEFORE THE 3RD RESPONDENT

Exhibit P5 THE TRUE COPY OF THE RECEIPT DATED 29.08.2024 ISSUED BY THE 3RD RESPONDENT

Exhibit P6 THE TRUE COPY OF THE COMPLAINT DATED 05.09.2024 TO RESPONDENT NO 1 AND 2