Agastya Biopharm India Ltd vs The City Police Commissioner, Kollam
2024 Latest Caselaw 28666 Ker

Kerala High Court

Agastya Biopharm India Ltd vs The City Police Commissioner, Kollam on 26 September, 2024

Author: V.G.Arun

Bench: V.G.Arun

WP(C) No.33804/2024                      1/3

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                         THE HONOURABLE MR.JUSTICE V.G.ARUN
            Thursday, the 26th day of September 2024 / 4th Aswina, 1946
                            WP(C) NO. 33804 OF 2024(R)
   PETITIONER:

          AGASTYA BIOPHARM INDIA LTD, REGISTERED OFFICE AT
          BUILDING NO 732, SN PLAZA, HMT MAIN ROAD, MATHIKKARA,
          BANGALORE- CORPORATE OFFICE AT POTHIKKAL, ERUTHENPATHY P.O,
          PALAKKAD, REPRESENTED BY K.A. SIDHARTHAN, AGED 78 YEARS,
          S/O KOCHU KRISHNAN ASSAN, CMD, AGASTYA BIOPHARM INDIA LTD,
          RESIDING AT GEETHANJALI, PERINGALA P.O, MULAKUZHA,
          CHENGANOOR (VIA), ALAPPUZHA, PIN - 689 505.

   RESPONDENTS:

      1. THE CITY POLICE COMMISSIONER, KOLLAM, OFFICE OF THE CITY POLICE
         COMMISSIONER, KOLLAM, PIN - 691 001.
      2. THE CIRCLE INSPECTOR OF POLICE, CHAVARA, CHAVARA P.O, KOLLAM, PIN -
         691 583.
      3. THE STATION HOUSE OFFICER, CHAVARA POLICE STATION, CHAVARA P.O,
         KOLLAM, PIN - 691 583.
      4. D. ARAVINDAKSHAN, KOVILAKOM, CHAVARA P.O, KOLLAM, PIN - 691 583.
         ADDITIONAL R5 IMPLEADED
      5. HIGH COURT OF KERALA, ERNAKULAM, KOCHI-31, REPRESENTED BY THE
         REGISTRAR GENERAL
         ADDL. R5 IS SUO MOTU IMPLEADED AS PER ORDER DATED 26/09/2024 IN
         WP(C) 33804/2024.

        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to direct the registry/office of this Hon'ble Court to produce the
   key submitted by the Advocate Commissioner as per exhibit P2 judgment
   before the Hon'ble Bench.

        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S. DIPU.R, K.P.SUSMITHA, K.S.BAIJU, DHANYA BABU, NEETHU SASI & ANSU SARA
   MATHEW, Advocates for the petitioner and of GOVERNMENT PLEADER for R1 to
   R3, the court passed the following:

                                                                 P.T.O.
 WP(C) No.33804/2024                           2/3




                                          ORDER

In the nature of the relief sought, High Court of Kerala represented

by the Registrar General is suo motu impleaded as additional 5th

respondent.

Admit.

The learned Government Pleader takes notice for respondents 1 to 3.

Issue notice to the 4th and 5th respondents by Speed post.

Post on 21/10/2024.

Sd/- V.G.ARUN JUDGE

26-09-2024 /True Copy/ Assistant Registrar

APPENDIX OF WP(C) 33804/2024 Exhibit P2 THE TRUE COPY OF JUDGEMENT DATED 5/11/2012 IN WPC NO