John Jacob vs Anil Davidson
2023 Latest Caselaw 5080 Ker

WA No.806/2023                                1/3

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                       THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                             &
                      THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
                 Thursday, the 13th day of April 2023 / 23rd Chaithra, 1945
                                     WA NO. 806 OF 2023

        AGAINST JUDGMENT DATED 22.03.2023 IN WP(C) 19827/2022 OF THIS COURT

   APPELLANTS/PETITIONERS:

      1. JOHN JACOB, S/O JACOB SAMSON, AGED 31 YEARS, RESIDING AT TC
         95/1580(3) NANDANAM,PADINJATTIL LANE,MEDICAL COLLEGE P.O.,
         THIRUVANANTHAPURAM - 695011.
      2. SAMUEL JACOB, S/O JACOB SAMSON, AGED 31 YEARS, RESIDING AT TC
         95/1580(3) NANDANAM,PADINJATTIL LANE, MEDICAL COLLEGE P.O.,
         THIRUVANANTHAPURAM - 695011.

    BY SENIOR ADVOCATE SRI.S.SREEKUMAR AND

    ADVS.M/S. P.MARTIN JOSE, P.PRIJITH,

    THOMAS P.KURUVILLA, R.GITHESH, AJAY BEN JOSE, MANJUNATH MENON,

    SACHIN JACOB AMBAT, ANNA LINDA EDEN & HARIKRISHNAN S.

   RESPONDENTS/RESPONDENTS:

      1. ANIL DAVIDSON, TC 3/159, JIJU NIVAS,PARUTHIPPARA, MUTTADA P.O.,
         THIRUVANATHAPURAM - 695025.
      2. ANITHA EAPEN ABRAHAM, TC 3/159, JIJU NIVAS, PARUTHIPPARA, MUTTADA
         P.O., THIRUVANATHAPURAM - 695025.
      3. MR. K.PARAMESWARAN NAIR, (REG NO. IBBI/IPA-001/IP-
         P01773/2019-2020/12702) INTERIM RESOLUTION PROFESSIONAL IN
         CP(IB)/05/KOB/2021. PENDING BEFORE NCLT, KOCHI BENCH,RESIDING AT
         37/1736 E, KRIPASAGARAM, KMRUALI ROAD,KADAVANTHARA,ERNAKULAM, KERALA
         - 682020.


        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 all further proceedings in E.P.No.14 of 2017 in C.C.No.84 of 2016
   before the Kerala State Consumer Redressal Commission, Thiruvananthapuram,
   pending disposal of this Writ Appeal.

                                                                              P.T.O.
 WA No.806/2023                              2/3




        This Writ Appeal coming on for admission on 13/04/2023 upon perusing
   the appeal memorandum, the court on the same day passed the following:

                                         ORDER

Admit.

The order passed by the Counsumer Dispute Redressal Forum shows that, the order was passed against the company. It is seen that the NCLT had declared moratorium by Ext.P8 order. In such circumstances, we stay the operation of the warrant issued by the State Commission.

Post on 22/5/2023.

          13/04/2023          Sd/- A.MUHAMED MUSTAQUE,JUDGE

                                Sd/-SHOBA ANNAMMA EAPEN,JUDGE
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EXT.P8: TRUE COPY OF THE ORDER OF THE NCLT DATED 03/11/2021

13-04-2023 /True Copy/ Assistant Registrar