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The University Of Kerala vs Locus Academy For Arts
2021 Latest Caselaw 18243 Ker

Citation : 2021 Latest Caselaw 18243 Ker
Judgement Date : 3 September, 2021

Kerala High Court
The University Of Kerala vs Locus Academy For Arts on 3 September, 2021
WA No.1029/2021                                1/2




                          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT
                      THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                                             &
                          THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
                  Friday, the 3rd day of September 2021 / 12th Bhadra, 1943
                                     WA NO. 1029 OF 2021

        AGAINST JUDGMENT DATED 17.3.2020 IN WP(C) 27404/2013 OF THIS COURT.

                                            ---

   APPELLANTS/RESPONDENTS:

    1.THE UNIVERSITY OF KERALA, REPRESENTED BY ITS REGISTRAR,

      UNIVERSITY OF KERALA,KERALA UNIVERSITY P.O.,

      THIRUVANANTHAPURAM - 695 034.

    AND 3 OTHERS.

    BY SRI.THOMAS ABRAHAM, STANDING COUNSEL

   RESPONDENT/PETITIONER:

      LOCUS ACADEMY FOR ARTS, MANAGEMENT AND SCIENCE STUDIES,

      PULIMOOTTIL PLAZA, NEAR PRIVATE BUS STAND, PALA ROAD,

      REPRESENTED BY ITS EXECUTIVE DIRECTOR M.MUHAMMED NIZAR,

      NIZAR BHAVAN, KUTHIATHODU P.O. -688 533.

    BY ADV.SRI.T.P.SAJAN


        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 dated 17.3.2020 in W.P.C. No.27404
   of 2013 during the pendency of the Writ Appeal for the fair play of
   justice.




                                                                              P.T.O.
 WA No.1029/2021                                2/2




        This Writ Appeal again coming on for orders on 03.09.2021 upon
   perusing the appeal memorandum and this Court's order dated
   12.08.2021, the court on the same day passed the following:
                                   ORDER

Learned counsel for the respondent seeks two weeks time to file counter affidavit.

Post on 27/9/21. Interim stay extended till then.

03/09/2021 Sd/-S.MANIKUMAR,CHIEF JUSTICE

Sd/-SHAJI P.CHALY,JUDGE

03-09-2021 /True Copy/ Assistant Registrar

 
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