Aluminium Industries Ltd vs Secretary
2022 Latest Caselaw 3658 Ker

WA No.2291/2018                                1/2

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                        THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                             &
                           THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
                  Thursday, the 24th day of March 2022 / 3rd Chaithra, 1944
                                     WA NO. 2291 OF 2018

        AGAINST JUDGMENT DATED 08.06.2018 IN WP(C) 14765/2006 OF THIS COURT

                                            ---

   APPELLANT/PETITIONER IN W.P.(C):

          ALUMINIUM INDUSTRIES LTD., KAVINPURAM, VILAPPILASALA, TRIVANDRUM-
          695 573. REPRESENTED BY AUTHORISED SIGNATORY.

    BY ADVS.M/S. M.GOPIKRISHNAN NAMBIAR, JOHN MATHAI K.,

    JOSON MANAVALAN, KURYAN THOMAS, PAULOSE C.ABRAHAM & JAI MOHAN

   RESPONDENTS/RESPONDENTS IN W.P.(C):

      1. SECRETARY, ALIND RELAYS EMPLOYEES UNION, KAVINPURAM, VILAPPILSALA,
         THIRUVANANTHAPURAM- 695 573.

    AND 2 OTHERS.

    BY ADV.SRI.G.RAM MOHAN FOR R1 & ADDL. R3

    ADV.SRI.GOVIND PADMANABHAN FOR ADDL R3.

    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 the judgment dated 08.06.2018 of the learned
   Single Judge in Writ Petition (Civil) No.14765 of 2006.

        This Writ Appeal again coming on for orders along with connected
   case on 24.03.2022 upon perusing the appeal memorandum and this Court's
   order dated 16.12.2019, the court on the same day passed the following:




                                                                              P.T.O.
 WA No.2291/2018                                  2/2




                                           ORDER

It is submitted that the additional R3 in the writ appeal is no more. That being so, Sri.Govind Padmanabhan, learned counsel appearing for additional R3 will get instructions from the relatives of the party and will file a memo reporting the date of death of additional R3 and also the names and present addresses of the LR's of the deceased additional R3 and serve a copy of the memo to Sri.Gopikrishnan Nambiar, learned counsel for the appellant, before the next posting date. That apart, the appellant will ensure that the LR's of the deceased additional R3 are impleaded.

Interim order will stand revived and extended till 30/06/2022.

List the case on 30/5/2022.

          24/03/2022                            Sd/-ALEXANDER THOMAS,JUDGE

                                                Sd/-VIJU ABRAHAM,JUDGE




24-03-2022                        /True Copy/                                Assistant Registrar