Jolly George vs George Elias And Associates
2021 Latest Caselaw 16702 Ker

WA No.607/2021                               1/3

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                      THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                                             &
                          THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
                 Wednesday, the 11th day of August 2021 / 20th Sravana, 1943
                                      WA NO. 607 OF 2021

        AGAINST JUDGMENT DATED 18.03.2021 IN WP(C) 17920/2020 OF THIS COURT.

                                            ---

   APPELLANTS/RESPONDENTS NO.10 & 15:

    1.JOLLY GEORGE, AGED 60 YEARS, S/O.LATE GEORGE,

      R/A. NEDUNKALLEL MANIANTHARAM, KALLOORKADU P.O.,

      ERNAKULAM DISTRICT - 686 668.

    AND ANOTHER.

    BY ADVS.M/S.RAJAN VISHNURAJ & HARISH VASUDEVAN

   RESPONDENTS/PETITIONER-RESPONDENTS NO.1 TO 9,11 TO 14:

    1.GEORGE ELIAS AND ASSOCIATES, EDAYATH, AYAVANA, MUVATTUPUZHA,

     ERNAKULAM DISTRICT, REPRESENTED BY ITS MANAGING PARTNER,

     MR.GEORGE ELIAS, AGED 48 YEARS, S/O.LATE E.V.ELIAS,

     GEORGE ELIAS AND ASSOCIATES, EDAYATH, AYAVANA,

     MUVATTUPUZHA, ERNAKULAM DISTRICT.

    AND 13 OTHERS.

    BY ADVS. M/S.V.PHILIP MATHEW & AMAL PARTHASARADHY FOR R1.

    GOVERNMENT PLEADER FOR R2,R3,R7 & R8.


        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to stay the operation of the judgment dated 18.03.2021 in W.P.(C) No.17920
   of 2020 of the Learned Single Judge, without any further delay, pending
   final disposal of this writ petition (civil).


        This Writ Appeal again coming on for orders along with connected
   cases on 11.08.2021 upon perusing the appeal memorandum and this Court's
   order dated 08.04.2021, the court on the same day passed the following:

                                                                               P.T.O.
 WA No.607/2021                                 2/3




                          S. MANIKUMAR, CJ & SHAJI P. CHALY, J.
                      -------------------------------------------------------
                                W.A No. 741, 756 &607 of 2021
                        ---------------------------------------------------------

                         Dated this the 11th day of August, 2021.

                                         ORDER

S. MANIKUMAR,CJ.

Even though Mr. Harish Vasudevan, learned counsel for the

appellants in W.A. Nos. 756 and 607 of 2021, submitted that the issue

involved in these appeals is squarely covered by the decision of this

Court in George Joseph and others v. Bose Well John and others

reported in 2021 (1) KHC 609, Mr. V. Philip Mathews, learned counsel

for the appellant in W.A. No. 741 of 2021, disputed the said

contention.

2. Mr. Philip Mathews further submitted that the appellant in

W.A. No. 741 of 2021 has already submitted an application for trade

licence before the Panchayat. Appellants have taken up a Government

contract and therefore, seek early hearing of the matter. As

contentious issues are raised, the appeals are to be heard. Therefore,

registry is directed to post the matter on 31.08.2021.

 WA No.607/2021                                 3/3




         W.A. No. 741, 756 & 607 of 2021             :2:

Interim order granted by this Court on 8th April, 2021 in W.A. No.

607 of 2021 is extended till then.

sd/-

S. MANIKUMAR, CHIEF JUSTICE.

sd/-

SHAJI P. CHALY, JUDGE.

Rv

11-08-2021 /True Copy/ Assistant Registrar