Trinetra Supply Centre vs. State Of Kerala
Held
The respondent has restored the dealership in favour of the petitioner. A new dealership agreement has been executed.
Facts
The petitioner's dealership was terminated by the respondent. The petitioner filed a writ petition challenging the termination and seeking restoration of the dealership.
Key Issues
The primary issue was the termination of the dealership agreement and the petitioner's prayer for its restoration.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN TUESDAY ,THE 27TH DAY OF NOVEMBER 2018/6TH AGRAHAYANA, 1940 WP(C).No. 27922 of 2018 PETITIONER: TRINETRA SUPPLY CENTRE 2ND FLOOR, ABOVE HOTEL EXECUTIVE INN, ANANDA NAGAR, BYE LANE NO.5, CHRISTIAN BASTI, G.S.ROAD, GUWAHATI-781005, ASSAM, REPRESENTED BY ITS PROPRIETOR. BY ADVS. JAJU BABU (SR.) K. BRIJESH MOHAN SRI.ANGSHUMAN SARMA SRI.R.RAJ PRADEEP SMT.M.U.VIJAYALAKSHMI RESPONDENTS: 1 STATE OF KERALA REPRESENTED BY THE SECRETARY TO GOVERNMENT, DEPARTMENT OF AGRICULTURE DEVELOPMENT AND FARMERS WELFARE, 2ND FLOOR, ANNEX II, SECRETARIAT, THIRUVANANTHAPURAM-695001. 695001 2 KERALA AGRO MACHINERY CORPORATION LIMITED ATHANI-683585, ERNAKULAM DISTRICT, KERALA, REPRESENTED BY ITS MANAGING DIRECTOR. 3 THE CHAIRMAN KERALA AGRO MACHINERY CORPOORATION LIMITED, ATHANI-683585, ERNAKULAM DISTRICT, KERALA
W.P.(C).No.27922/18 2 4 THE BOARD OF DIRECTOR KERALA AGRO MACHINERY CORPORATION LIMITED, ATHANI-683585, ERNAKULAM DISTRICT, KERALA, REPRESENTED BY ITS CHAIRMAN. 5 THE MANAGING DIRECTOR KERALA AGRO MACHINERY CORPORATION ,LIMITED, ATHANI-683585, ERNAKULAM DISTRICT, KERALA. BY ADVS. GOVERNMENT PLEAD
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