State Of Kerala Represented By ... vs Reena
2023 Latest Caselaw 2653 Ker

WA No.1582/2022                               1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                    THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                          &
                   THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
            Friday, the 24th day of February 2023 / 5th Phalguna, 1944
                                WA NO. 1582 OF 2022
        AGAINST JUDGMENT DATED 24/9/2021 IN WP(C) 17324/2021 OF THIS COURT
   APPELLANTS/RESPONDENTS 1 TO 6 IN W.P.(C):

      1. STATE OF KERALA, REPRESENTED BY CHIEF SECRETARY, SECRETARIAT,
         THIRUVANANTHAPURAM-1

    AND 5 OTHERS

    BY ADDITIONAL ADVOCATE GENERAL SRI.K.P.JAYACHANDRAN AND

    SPECIAL GOVERNMENT PLEADER SRI.ASHWIN SETHUMADHAVAN

   RESPONDENTS/PETITIONERS 1 TO 5 IN W.P.(C):

      1. REENA, W/O.SANU, HOUSE WIFE, MALAYIL PARAMBA QUARTERS,
         CHETTIPADY.P.O, PARAPPANANGADI-676319

    AND 4 OTHERS

        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 24.09.2021 in W.P.(C)
   No.17324/2021 and all further proceedings pursuant thereto, pending
   disposal of the Writ Appeal.

        This Writ Appeal again coming on for orders on 24/2/2023 upon
   perusing the appeal memorandum and this court's order dated 16/2/2023, the
   court on the same day passed the following:

                                              ORDER

Interim order will continue until further orders.

Post on 13.03.2023.

24.02.2023

Sd/- A.MUHAMED MUSTAQUE, JUDGE

Sd/- SHOBA ANNAMMA EAPEN, JUDGE

24-02-2023 /True Copy/ Assistant Registrar