Citation : 2021 Latest Caselaw 19164 Ker
Judgement Date : 13 September, 2021
WA No.1004/2021 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.M.BADAR
&
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
Monday, the 13th day of September 2021 / 22nd Bhadra, 1943
WA NO. 1004 OF 2021
AGAINST JUDGMENT DATED 22.09.2020 IN WP(C) 25459/2015 OF THIS COURT.
---
APPELLANTS/RESPONDENTS NO.2 TO 4
1.KERALA STATE ROAD TRANSPORT CORPORATION
REPRESENTED BY ITS MANAGING DIRECTOR KSRTC
TRANSPORT BHAVAN,FORT,THIRUVANANTHAPURAM-695 023.
AND 2 OTHERS.
BY ADV.SRI.DEEPU THANKAN
RESPONDENTS/PETITIONER & RESPONDENT NO.1
1.SALIMMA JOSEPH,THURUTHIPALLIL HOUSE, PUTHUSSERY SOUTH P.O.
THIRUVALLA, PATHANAMTHITTA-689 602.
AND ANOTHER.
BY ADV.SRI.T.NAVEEN FOR R1
SENIOR GOVERNMENT PLEADER FOR R2.
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 passed by the Learned Single Judge dated
22/09/2020 in W.P.(C) No.25459/2015, pending disposal of the writ appeal.
This Writ Appeal again coming on for orders on 13.09.2021 upon
perusing the appeal memorandum and this Court's order dated
10.08.2021, the court on the same day passed the following:
P.T.O.
WA No.1004/2021 2/2
ORDER
Put up before the regular court after two weeks.
In the meanwhile interim order to continue.
13/09/2021 Sd/-A.M.BADAR, JUDGE
Sd/-MURALI PURUSHOTHAMAN,JUDGE
13-09-2021 /True Copy/ Assistant Registrar
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!