Dr.Anil Kumar vs Tata Global Beverages Limited
2021 Latest Caselaw 22740 Ker

WP(C) No.26014/2021                       1/3

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                        THE HONOURABLE MR.JUSTICE N.NAGARESH
            Friday, the 19th day of November 2021 / 28th Karthika, 1943
                             WP(C) NO. 26014 OF 2021(B)
   PETITIONER:

          DR.ANIL KUMAR, AGED 66 YEARS,   SRIRANGAM, KRISHNA TEMPLE ROAD,
          ALWAYE-1.

   RESPONDENTS:

      1. TATA GLOBAL BEVERAGES LIMITED, PRESENTLY KNOWN AS TATA CONSUMER
         PRODUCTS LIMITED, NO.1, BISHOP LEFROY ROAD, KOLKATA-700020,
         REPRESENTED BY ITS DEPUTY GENERAL MANAGER-LEGAL AFFAIRS.
      2. THE NATIONAL COMPANY LAW TRIBUNAL, COMPANY LAW BHAVAN, KAKKANAD,
         KOCHI-682030.
      3. KERALA AYURVEDA LIMITED, VII/415, NEDUMBASSERY, ATHANI POST, ALUVA,
         ERNAKULAM DISTRICT, KERALA-683585, REPRESENTED BY THE INTERIM
         RESOLUTION PROFESSIONAL, MR.KIZHAKKEKARA KURIAKOSE JOSE.
      4. MR.KIZHAKKEKARA KURIAKOSE JOSE, IBBI/IPA-001/IP-P00445/2017-18/1078
         KK JOSE AND ASSOCIATES, YENVEE COMPLEX, TEMPLE ROAD, ALUVA,
         KERALA-683101.


        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 the operation and implementation of Exhibit P6 Order
   passed by the Hon'ble National Company Law Tribunal, Kochi Bench for a
   period of 30 days, to enable the Petitioner to file a Statutory Appeal
   before the National Company Law Appellate Tribunal, Chennai Bench and seek
   an interim order against the operation and implementation of Exhibit P6
   Order, till the disposal of the Appeal and for other reliefs, till the
   disposal of the above 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.SANTHOSH MATHEW, VIJAY V. PAUL, GOKUL ASOK, WAFA KHATHEEJA,
   ANANDAPADMANABHAN UNNIKRISHNAN & SHERYL ELIZABATH SEBASTIAN, Advocates for
   the petitioners ,the court passed the following:
 WP(C) No.26014/2021                                   2/3




                                            N. NAGARESH, J.

                           `````````````````````````````````````````````````````````````
                                      W.P.(C) No.26014 of 2021 B

                           `````````````````````````````````````````````````````````````
                               Dated this the 19th day of November, 2021

                                                  ORDER

~~~~~~

Admit.

Issue urgent notice by speed post to the

respondents.

2. In view of the judgment delivered on 18.11.2021 in

W.P.(C) No.25795/2021 under similar circumstances, there

will be an interim order in this case staying the

implementation of Ext.P6 order passed by the NCLT, Kochi

Bench, for a period of 30 days so as to enable the petitioner

to avail his statutory appellate remedy.

Post on 20.12.2021.

Sd/-

N. NAGARESH, JUDGE aks/19.11.2021 H/o.

19-11-2021                             /True Copy/                                         Assistant Registrar
 WP(C) No.26014/2021                 3/3

APPENDIX OF WP(C) 26014/2021 Exhibit P6 TRUE COPY OF THE ORDER DATED 18.11.2021 IN I.B.A 46/2019 OF THE NCLT, KOCHI BENCH.