C.K.Mohanan vs Sri.M.K Chandrasekharan
2024 Latest Caselaw 26670 Ker

Kerala High Court

C.K.Mohanan vs Sri.M.K Chandrasekharan on 5 September, 2024

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
         Thursday, the 5th day of September 2024 / 14th Bhadra, 1946
                            OP(C) NO. 1378 OF 2024
IA 1/2023 IN AOP 150/2020 OF ASSISTANT SESSIONS COURT/PRINCIPAL SUB COURT /
                         COMMERCIAL COURT, ERNAKULAM
PETITIONERS/PETITIONERS:

  1. C.K.MOHANAN, AGED 65 YEARS, S/O.C.K.K.NAMBIAR, 'SRIMATHA', 1312A,
     VIVEK NAGAR, KADAVANTHARA P.O., COCHIN, PIN - 682020
  2. T.A.NARAYANAN, AGED 70 YEARS, S/O.LATE M.R.ANANTHARAMAN, SUDHARMA",
     36/326-A, LINK VILLAGE, KATHRIKADAVU ROAD, NEAR PULLEPPADY RAILWAY
     GATE, COCHIN, PIN - 682017

RESPONDENT(S)/RESPONDENT:

     SRI.M.K CHANDRASEKHARAN, S/O.A.V.K.MENON, 'AYILYAM', NEDUVELIL LANE,
     RAVIPURAM ROAD, VALANJAMBALAM, ERNAKULAM, COCHIN, PIN - 682016

     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 A.O.P No.150 of 2020 of the Principal Sub
Court/Commercial Court, Ernakulam, disposal of original petition.
     This petition coming on for admission upon perusing the petition and
the affidavit filed in support of OP(C) and upon hearing the arguments of
M/S.P.MARTIN JOSE, P.PRIJITH, THOMAS P.KURUVILLA, R.GITHESH, AJAY BEN
JOSE, MANJUNATH MENON, HARIKRISHNAN S., ANNA LINDA EDEN & SACHIN JACOB
AMBAT,   Advocates for the petitioners, the court passed the following:



                                                                   (P.T.O)
 O.P.(C) Nos.935, 1349, 1378 & 1380 of 2024
                                             :1:



                         VIJU ABRAHAM, J.
          -- -- -- -- -- -- -- -- -- -- -- -- --
            O.P.(C) Nos.935, 1349, 1378 & 1380 of 2024
          -- -- -- -- -- -- -- -- -- -- -- -- --
              Dated this the 5th day of September 2024

                                        ORDER

When the matter was taken up for consideration, it is brought

to my notice that out of these cases posted today, three cases filed

as O.P.(C)Nos.935, 1378 and 1380 of 2024 are challenging the

jurisdiction of the Commercial Courts and on 03.06.2024, this

Court has passed an interim order deferring the hearing of

A.O.P.No.148/2020 in O.P.(C)No.935 of 2024 and the said order is

still in force.

2. This Court as per judgments dated 22.08.2024 disposed of

two original petitions, O.P.(C)Nos.1350 and 1352 of 2024, directing

the Commercial Court to dispose of A.O.P Nos.150 & 149 of 2020

within the time limit sought for in the report submitted by the trial

court. But the order dated 03.06.2024 passed by this court to defer

the hearing of A.O.P.No.148/2020 was not brought to the notice of

this Court at the time of disposal of the above said original

petitions.

3. Post these cases for hearing immediately after vacation O.P.(C) Nos.935, 1349, 1378 & 1380 of 2024

along with JPs of O.P.(C) Nos.1350 and 1352 of 2024. It is made

clear that the directions in the judgments in O.P.(C) Nos.1350 and

1352 of 2024 shall remain suspended till the disposal of these

original petitions. Registry to communicate the order to the

Principal Sub-Court, Ernakulam.

Post on 25.09.2024.

Sd/-

VIJU ABRAHAM JUDGE sm/

05-09-2024 /True Copy/ Assistant Registrar