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2021 Latest Caselaw 10539 Ker

WP(C) 8107/2021                                1/2



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            Present:
                     THE HONOURABLE MR. JUSTICE A.M.BADAR

                    Monday,the 29th day of March 2021/8th Chaithra, 1943
                                   WP(C) No.8107/2021(K)
PETITIONERS
           For information purpose only
1.BSS GURUKULAM HSS
     ALATHUR, PALAKKAD-678541, REPRESENTED BY ITS MANAGER.
2.C.BALACHANDRAN, MANAGER, M/S. BSS GURUKULAM HSS,
     ALATHUR, PALAKKAD-678541,
3.BSS EDUCATIONAL SOCIETY,
     BSS GURUKULAM HSS CAMPUS, ALATHUR, PALAKKAD-678541,
     REPRESENTED BY ITS PRESIDENT.
RESPONDENTS
1.EMPLOYEES STATE INSURANCE CORPORATION
     REGIONAL OFFICE, NORTH SWARAJ ROUND, THRISSUR, 680020,
     REPRESENTED BY ITS DIRECTOR.
2.DEPUTY DIRECTOR,
     EMPLOYEES STATE INSURANCE CORPORATION, REGIONAL OFFICE,
     NORTH SWARAJ ROUND, THRISSUR, 680020.
3.RECOVERY OFFICER,
     EMPLOYEES STATE INSURANCE CORPORATION, REGIONAL OFFICE,
     NORTH SWARAJ ROUND, THRISSUR, 680020.

   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 stay all further action based on Exhibit P6
and P10, pending disposal of the Writ Petition.


   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. P.A.MOHAMMED SHAH,
ARUN ROY, ASWIN KUMAR M J, HELEN P.A. & SHAHIR SHOWKATH ALI,
Advocates for the petitioners and of STANDING COUNSEL for respondents 1 to 3, the court
passed the following:-
 WP(C) 8107/2021                                   2/2



                                             ORDER

Heard both sides.

In the light of the judgment of the Hon'ble Delhi High Court in the matter of Desein Private Limited Vs. Deputy Director (Big Cell) reported in 2000 IVAD Delhi 888, case for consideration is made out.

Hence, admit. Learned Standing Counsel takes notice for all respondents.

For information purpose only Interim stay as prayed till disposal of the writ petition. 29-03-2021 Sd/-

A.M.BADAR,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR EXHIBIT P6 - A TRUE COPY OF THE ORDER DATED 22.10.2020 ISSUED BY THE 2ND RESPONDENT UNDER SECTION 45-A OF THE ACT. EXHIBIT P10 - A TRUE COPY OF THE LETTER DATED 23.2.2021 ISSUED BY THE 2ND RESPONDENT TO THE 3RD RESPONDENT.