M/S.Thrissur Urban Co Operative ... vs The Provident Fund Commissioner
2022 Latest Caselaw 6209 Ker

WA No.997/2020                                  1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                   THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                            &
                       THE HONOURABLE MR.JUSTICE C.P.MOHAMMED NIAS
                 Wednesday, the 1st day of June 2022 /11th Jyaishta, 1944
                                    WA NO. 997 OF 2020

          AGAINST JUDGMENT DATED 4-6-2020 IN WP(C) 10995/2020 OF THIS COURT

                                            ---

   APPELLANT/WRIT PETITIONER:

          M/S.THRISSUR URBAN CO OPERATIVE BANK LTD. NO. 87, HEAD OFFICE,
          MISSION QUARTERS, THRISSUR-680001, REPRESENTED BY ITS GENERAL
          MANAGER, GEROME P THOMAS.

    BY ADVS.M/S.MATHEWS K.UTHUPPACHAN,TERRY V.JAMES,

    DAVIS J.CHIRAMEL & SHARAN SHAHIER

   RESPONDENTS/RESPONDENTS IN WP:

      1. THE PROVIDENT FUND COMMISSIONER, BHAVISHYANIDHI BHAVAN, P.B.NO.1016,
         PATTOM, THIRUVANANTHAPURAM-695004.

    AND ANOTHER.

    BY ADV.SRI.THOMAS MATHEW NELLIMOOTTIL


        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 and recovery of the disputed Interest under Exhibit-
   P6 Order of the 2nd Respondent until final disposal of the Writ Appeal.


        This Writ Appeal again coming on for orders on 01.06.2022 upon
   perusing the appeal memorandum and this Court's order dated 14.03.2022,
   the court on the same day passed the following:

                                           ORDER

Interim order is extended by three weeks.

Post on 06.06.2022 for disposal in the top of the list.

01/06/2022 Sd/-A.K.JAYASANKARAN NAMBIAR,JUDGE

Sd/-C.P.MOHAMMED NIAS,JUDGE

01-06-2022 /True Copy/ Assistant Registrar