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Daisy Johnson vs The Director Diary Development ...
2021 Latest Caselaw 23231 Ker

Citation : 2021 Latest Caselaw 23231 Ker
Judgement Date : 24 November, 2021

Kerala High Court
Daisy Johnson vs The Director Diary Development ... on 24 November, 2021
WA No.939/2021                             1/2

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                     THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                          &
                        THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
            Wednesday, the 24th day of November 2021 /3rd Agrahayana, 1943
                                  WA NO. 939 OF 2021

        AGAINST JUDGMENT DATED 30/06/2021 IN WP(C) 33626/2019 OF THIS COURT.

                                         ---

   APPELLANT/PETITIONER:

      DAISY JOHNSON, AGED 49 YEARS, W/O. JOHNSON,

      KIZHAKEL HOUSE, MODAPOIKA P.O., NAIKANKOOLY,

      NILAMBUR, MALAPPURAM DISTRICT, PIN-679 331.

    BY ADV.SRI.P.C.SASIDHARAN

   RESPONDENTS/RESPONDENTS:

    1.THE DIRECTOR, DIARY DEVELOPMENT DEPARTMENT,

      THIRUVANANTHAPURAM, PIN-695 001.

    AND 3 OTHERS.

    BY SENIOR GOVERNMENT PLEADER FOR R1 & R2

    ADV. SRI.O.D. SIVADAS FOR R3 & R4

          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 impugned judgment dated 30/06/2021 in W.P.(c) No.33626/2019,
    pending disposal of the Writ Appeal.


        This Writ Appeal again coming on for orders on 24.11.2021 upon
   perusing the appeal memorandum and this Court's order dated 29/09/2021,
   the court on the same day passed the following:

                                                                         P.T.O.
 WA No.939/2021                                  2/2




                                       O R D E R

Sri.O.D.Sivadas, learned counsel appearing for R3 & R4(Co- operative Societies), seeks short time to file counter affidavit in this appeal.

Time by 3 weeks is granted.

The appellant/petitioner may file reply thereto within one week thereafter.

The interim stay order granted by this court on 28-07-2021 will stand extended until 31-01-2022.

List on 07/01/2022.

24/11/2021 Sd/-ALEXANDER THOMAS,JUDGE

Sd/-VIJU ABRAHAM, JUDGE

24-11-2021 /True Copy/ Assistant Registrar

 
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