Citation : 2021 Latest Caselaw 9156 Ker
Judgement Date : 18 March, 2021
WA 997/2020 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR.JUSTICE K. BABU
Thursday,the 18th day of March 2021/27th Phalguna, 1942
For information purpose only
WA No.997/2020
Against Judgment dated 04-06-2020 in WP(C) No.10995/2020 of this Court.
APPELLANT/WRIT PETITIONER
M/S.THRISSUR URBAN CO OPERATIVE BANK LTD. NO. 87,
HEAD OFFICE, MISSION QUARTERS, THRISSUR-680001, REP. BY ITS
GENERAL MANAGER, GEROME P THOMAS.
BY ADV.SRI.MATHEWS K.UTHUPPACHAN,SRI.TERRY V JAMES,
SRI.DAVIS J.CHIRAMEL & SRI.SHARAN SHAHIER
RESPONDENTS/RESPONDENTS IN WP
1. THE PROVIDENT FUND COMMISSIONER,
BHAVISHYANIDHI BHAVAN, P.B.NO.1016, PATTOM,
THIRUVANANTHAPURAM-695004.
AND ANOTHER
BY ADV.SRI.THOMAS MATHEW NELLIMOOTTIL
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 and recovery of the
disputed Interest under Exhibit-P6 order of the 2nd respondent until final disposal of the Writ
Appeal.
This Writ Appeal again coming on for orders on 18.03.2021 upon perusing the appeal
memorandum and this court's order dated 21.01.2021, the court on the same day passed the
following:-
ORDER
Interim order will stand extended upto 30-06-2021. List on 15-06-2021. 18-03-2021 Sd/-ALEXANDER THOMAS,JUDGE
Sd/-K. BABU,JUDGE
Sd/-
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