Kochi Municipal Corporation vs Sunitha A.P
2022 Latest Caselaw 8965 Ker

WA No.910/2021                                 1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                           THE HONOURABLE MR.JUSTICE S.V.BHATTI
                                            &
                         THE HONOURABLE MR.JUSTICE BASANT BALAJI
                 Thursday, the 7th day of July 2022 / 16th Ashadha, 1944
                                    WA NO. 910 OF 2021

        AGAINST JUDGMENT DATED 12.11.2020 IN WP(C) 22661/2020 OF THIS COURT




   APPELLANT/RESPONDENTS 2 AND 3:


      1. THE KOCHI MUNICIPAL CORPORATION,PARK AVENUE,     COCHIN-682 011.

          REPRESENTED BY ITS SECRETARY.

    AND ANOTHER

    BY STANDING COUNSEL SRI.K.B.ARUNKUMAR

   RESPONDENTS/PETITIONER AND RESPONDENT NO.1:

      1. SUNITHA A.P., AGED 36 YEARS, W/O.RAGHUNATH, "KARTHIKA" C2, ANASVARA
         SREELAKAM APARTMENT,KEERTHI NAGAR,ELAMAKKARA POST,COCHIN 682026

    AND ANOTHER.

    BY ADV.SRI.P.K.MOHAMED JAMEEL FOR R1

    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 operation of judgment dated 12.11.2020 in W.P.(C)
   No.22661/2020 of the learned Single Judge during the pendency of the Writ
   Appeal for the fair play of justice.

        This Writ Appeal again coming on for orders on 07.07.2022 upon
   perusing the appeal memorandum and this Court's order dated 07.06.2022,
   the court on the same day passed the following:

                                          ORDER

Interim order dated 03/09/2021 shall stand extended by six more months from today.

Post on 31/08/2022 for final hearing.

07/07/2022 Sd/-S.V.BHATTI,JUDGE

Sd/-BASANT BALAJI,JUDGE

07-07-2022 /True Copy/ Assistant Registrar