The Managing Committee vs Deputy Director
2022 Latest Caselaw 4396 Ker

WA No.380/2022                                 1/1

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                   THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
                                        &
                      THE HONOURABLE MRS. JUSTICE C.S. SUDHA
            Thursday, the 7th day of April 2022 /17th Chaithra, 1944
                                WA NO. 380 OF 2022
      AGAINST THE JUDGMENT DATED 10.03.2022 IN WP(C) 7498/2022 OF THIS COURT
   APPELLANT/WRIT PETITIONER:

          THE MANAGING COMMITTEE, THE SANTHALINGA NAGAR KSHEEROLPADAKA CO-
          OPERATIVE SOCIETY LIMITED NO. P 156 (D) APCOS,OZHALAPATHI POST,
          CHITTUR TALUK, PALAKKAD DISTRICT -678 101, REPRESENTED BY ITS
          PRESIDENT.

          BY ADV.SRI.GEORGE POONTHOTTAM (SR.), ARUN CHANDRAN,NISHA
    GEORGE,VISHNU J., VISHNU B.KURUP, & A.L.NAVANEETH KRISHNAN




   RESPONDENT/RESPONDENT:

          THE DEPUTY DIRECTOR, DAIRY DEVELOPMENT, CIVIL STATION, PALAKKAD
          DISTRICT-678 541


        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 interim order of the Learned Single Judge dated
   10.03.2022 in WP(C) No.7498 of 2022, pending disposal of the Writ Appeal.

        This Writ Appeal again coming on for orders on 07.04.2022 upon
   perusing the appeal memorandum and this court's order dated 31.03.2022,
   the court on the same day passed the following:


                                        O R D E R

Interim order will stand extended.

List after vacation.

07/04/2022 Sd/-P.B.SURESH KUMAR,JUDGE

Sd/-C.S.SUDHA,JUDGE

07-04-2022 /True Copy/ Assistant Registrar