State Of Kerala Represented By ... vs Reena
2022 Latest Caselaw 12600 Ker

WA No.1582/2022                                  1/1

                          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 23rd day of December 2022 / 2nd Pousha, 1944
                                    WA NO. 1582 OF 2022

        AGAINST JUDGMENT DATED 24.09.2021 IN WP(C) 17324/2021 OF THIS COURT

   APPELLANTS/RESPONDENTS 1 TO 6 IN W.P.(C):

      1. STATE OF KERALA, REPRESENTED BY CHIEF SECRETARY, SECRETARIAT,
         THIRUVANANTHAPURAM-1.

          AND 5 OTHERS.

    BY SPECIAL GOVERNMENT PLEADER SRI.ASHWIN SETHUMADHAVAN AND ADDITIONAL AG
    SRI.K.P.JAYACHANDRAN

   RESPONDENTS/PETITIONERS 1 TO 5 IN W.P.(C):

      1. REENA, W/O.SANU, HOUSE WIFE, MALAYIL PARAMBA QUARTERS,
         CHETTIPADY.P.O, PARAPPANANGADI- 676319.

          AND 4 OTHERS.

        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 24.09.2021 in W.P.(C)
   No.17324/2021 and all further proceedings pursuant thereto, pending
   disposal of the Writ Appeal.

        This Writ Appeal again coming on for orders on 23/12/2022 upon
   perusing the appeal memorandum and this court's order dated
   14/12/2022, the court on the same day passed the following:

                                         O R D E R

Interim order extended till 24/01/2023.

Post on 23/01/2023.

23/12/2022 Sd/-S.MANIKUMAR,CHIEF JUSTICE

Sd/-SHAJI P.CHALY,JUDGE

23-12-2022 /True Copy/ Assistant Registrar