Against Judgment Dated ... vs Corporation Of Cochin
2021 Latest Caselaw 9563 Ker

WA 1756/2020                                 1/2

   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          Present:
          THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                             &
                    THE HONOURABLE MR. JUSTICE GOPINATH P.

                   Monday,the 22nd day of March 2021/1st Chaithra, 1943

           For information    purpose only
                      WA No.1756/2020


Against Judgment dated 29-09-2020 in WP(C) No.17961/2020 of this Court.
APPELLANTS/RESPONDENTS 2 AND 3 IN WPC 17961/2020
1. CORPORATION OF COCHIN,
     COCHIN 682 011 , REPRESENTED BY ITS SECRETARY.
2. SECRETARY,CORPORATION OF COCHIN, COCHIN-682011.

       BY ADVS. M/S.PRAVEEN K. JOY & K.B.ARUNKUMAR
RESPONDENTS/PETITIONER AND 1ST RESPONDENT IN WPC 17961/2020
1. LOURDES HOSPITAL,
     PACHALAM, ERNAKULAM DISTRICT, PIN-682012, REPRESENTED BY ITS
     DIRECTOR, FR.SHAIJU AUGUSTINE THOPPIL.
2. STATE OF KERALA,REPRESENTED BY
     THE SECRETARY, DEPARTMENT OF LOCAL SELF GOVERNMENT,
     GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.

       BY ADVS. M/S.ENOCH DAVID SIMON JOEL,CIMIL CHERIAN KOTTALIL
         RONY JOSE & S.SREEDEV

  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 of the
learned single judge dated 29.09.2020 in WP(C) No.17961/2020 pending disposal of the Writ
Appeal.


   This Writ Appeal coming on for orders on 22.3.2021 upon perusing the appeal
memorandum, the court on the same day passed the following:-



                                                                                        [p.t.o]
 WA 1756/2020                                      2/2



                                              ORDER

Post in the disposal list on 29.3.2021.

It is made clear that mere pendency of the writ appeal shall not be a reason for not

entertaining/denying any application preferred by the Ist respondent for benefits under the

Municipality Act and Rules. 22-03-2021 For information purpose only Sd/-

A.K.JAYASANKARAN NAMBIAR,JUDGE

Sd/-

GOPINATH P.,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR

msv/2 24.3.21