Kerala High Court
The Calicut City Service ... vs The Employees Provident Fund ... on 27 May, 2022
WA No.349/2022 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MRS.JUSTICE SHOBA ANNAMMA EAPEN
Friday, the 27th day of May 2022 /6th Jyaishta, 1944
IA.NO.1/2022 IN WA NO. 349 OF 2022
AGAINST JUDGMENT DATED 23.2.2022 IN WP(C) 4813/2022 OF THIS COURT
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PETITIONER/APPELLANT:
THE CALICUT CITY SERVICE CO-OPERATIVE BANK LTD NO.D
2777,CHALAPPURAM, KOZHIKODE - 673 002, REPRESENTED BY ITS GENERAL
MANAGER.
RESPONDENTS/RESPONDETNS:
1. THE EMPLOYEES PROVIDENT FUND ORGANIZATION, SUB REGIONAL OFFICE,
BHAVISHYANIDHI BHAVAN, P.B.NO.1806, ERANHIPALAM P.O., CALICUT, PIN -
673 006.
AND 3 OTHERS
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to stay the operation
of and all further proceedings pursuant to Annexure 1 notice issued by the
respondent pending disposal of the above appeal.
This Application again coming on for orders upon perusing the
application and the affidavit filed in support thereof and this court's
order dated 29/03/2022 and upon hearing the arguments of SRI. P.P.JACOB,
Advocate for the petitioners, DR.ABRAHAM P.MEACHINKARA, STANDING COUNSEL
for the respondent 1, SENIOR GOVERNMENT PLEADER for the respondents 2 to 4
and of SRI.P.C.SASIDHARAN, STANDING COUNSEL for the respondent 5, the
court passed the following:
O R D E R
The interim order will stand extended by a further period of six weeks.
List on 14/06/2022.
27/05/2022 Sd/-ALEXANDER THOMAS,JUDE Sd/-SHOBA ANNAMMA EAPEN,JUDGE 27-05-2022 /True Copy/ Assistant Registrar