Jayaraman P.S vs The Managing Director
2022 Latest Caselaw 10552 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
            THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                     &
                  THE HONOURABLE MR.JUSTICE BASANT BALAJI
           Friday, the 7th day of October 2022 / 15th Aswina, 1944
                             WA NO. 1343 OF 2022
    AGAINST JUDGMENT DATED 06.07.2022 IN WP(C) 17776/2021 OF THIS COURT
APPELLANT/RESPONDENT

     JAYARAMAN P.S, AGED 45 YEARS, 9/61E, SAI VISWA VRINDHAVAN,
     KUZHICHALAPARAMBIL, KUNNAMANGALAM, KOZHIKODE - 673571.

     BY.ADV. K.NANDAKUMAR.

RESPONDENTS/PETITIONERS:

  1. THE MANAGING DIRECTOR, SREE GOKULAM CHIT & FINANCE COMPANY GOKULAM
     LIMITED, TOWER, KODAMBAKKAM, CHENNAI-600024, TAMIL NADU, REPRESENTED
     BY ITS DEPUTY GENERAL MANAGER, BYJU M.K., S/O DIVAKARAN, 2ND FLOOR,
     C.K. TOWERS, KANNUR ROAD, NADAKKAVU, KOZHIKODE-673011.
  2. THE EXECUTIVE DIRECTOR, SREE GOKULAM CHIT & FINANCE GOKULAM TOWER,
     KODAMBAKKAM, COMPANY LIMITED, CHENNAI-600024, TAMIL NADU,
     REPRESENTED BY ITS DEPUTY GENERAL MANAGER, BYJU M.K., S/O DIVAKARAN,
     2ND FLOOR, C.K. TOWERS, KANNUR ROAD, NADAKKAVU, KOZHIKODE-673011.

     BY ADVS.M/S. K.M.JAMALUDHEEN & LATHA PRABHAKARAN.


     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to allow the EXT.R2 as interim relief to the appellant in I.A.No.2/2021 of
W.P(C) No. 17776 of 2021 pending disposal of this Writ Appeal.
     This Writ Appeal coming on for orders on 07.10.2022 upon perusing
the appeal memorandum, the Court on the same day passed the following.
  A.K.JAYASANKARAN NAMBIAR & BASANT BALAJI, JJ.
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                         W.A. No.1343 of 2022
          --------------------------------------
              Dated this the 7th day of October, 2022


                                  ORDER

A.K.Jayasankaran Nambiar, J.

It is submitted by the learned counsel for the respondents that certain documents that

have been produced in the writ petition were not seen annexed along with the writ

appeal.

Post on 25.10.2022 for the learned counsel for the appellant to produce the said

document.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

BASANT BALAJI JUDGE

ss