Steel Industries Kerala Ltd vs The Board Of Trustees
2022 Latest Caselaw 11965 Ker

WP(C) No.29066/2022                           1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR. JUSTICE AMIT RAWAL
         Wednesday, the 21st day of December 2022 / 30th Agrahayana, 1944
                            WP(C) NO. 29066 OF 2022(G)
   PETITIONER:

          M/S STEEL INDUSTRIES KERALA LTD GENERAL ENGINEERING WORKS, P.B NO.6,
          THURAVOOR, ALLEPPEY -688 532 REPRESENTED BY ITS MANAGING DIRECTOR

   RESPONDENTS:

      1. THE BOARD OF TRUSTEES, EMPLOYEES PROVIDENT FUND ORGANIZATION,
         BHAVISHYANIDHI BHAVAN, BHIKAIJICAMA PLACE NEW DELHI-110 066
         REPRESENTED BY ITS SECRETARY AND 2 OTHERS


        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 all further proceedings pursuant to Exhibit P4 order of
   the 3rd respondent Appellate Tribunal pending final disposal of the Writ
   Petition.

        This petition again coming on for admission upon perusing the
   petition and the affidavit filed in support of WP(C) and this court's
   order dated 05-12-2022 and upon hearing the arguments of M/s. LATHA ANAND,
   M.N.RADHAKRISHNA MENON, K.R.PRAMOTH KUMAR, S.VISHNU (ARIKKATTIL), SIDHARTH
   P.S., RADHAKRISHNA PILLAI B Advocates for the petitioners and STANDING
   COUNSEL SRI SAJEEV KUMAR K. GOPAL FOR R1 and R2 the court passed the
   following:


                                                    ORDER

Learned Counsel for the petitioner seeks more time to file the additional documents.

Learned counsel for the respondent submits that the controversy is covered by the judgment in WP(C) No.29131/2022. In the interest of justice, hearing of the Writ Petition is deferred to 12-01-2023.

Interim order is extended till then.

Sd/- AMIT RAWAL, JUDGE

21-12-2022 /True Copy/ Assistant Registrar