Citation : 2023 Latest Caselaw 12633 Ker
Judgement Date : 22 November, 2023
WA No.1488/2023 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
&
THE HONOURABLE MR.JUSTICE C. PRATHEEP KUMAR
Wednesday, the 22nd day of November 2023 / 1st Agrahayana, 1945
WA NO. 1488 OF 2023
AGAINST JUDGMENT DATED 12/06/2023 IN WP(C) 35151/2011 OF THIS COURT
APPELLANT/PETITIONER IN THE WRIT PETITION:
JANATHA TILE WORKS LIMITED, REPRESENTED BY ITS CHAIRMAN
SRI.VISWANATHAN V.P., MOONIYOOR P.O., TIRURANGADI, MALAPPURAM
DISTRICT - 676311.
BY ADV.SRI. B.SAJEEV KUMAR
RESPONDENTS/RESPONDENTS IN THE WRIT PETITION:
EMPLOYEES PROVIDENT FUND ORGANIZATION, REP. BY THE ASST. PROVIDENT FUND
COMMISSIONER, BHAVISHYA NIDHI BHAVAN, SUB REGIONAL OFFICE, PB.NO.1806,
ERANHIPALAM P.O., KOZHIKKODE, PIN - 673006.
AND 2 OTHERS
ADV.ABRAHAM P. MEACHINKARA FOR R1 AND 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 passed by the learned single Judge
in WP(C) 35151 of 2011 dated 12/06/2023 pending disposal of the Writ
Appeal.
This Writ Appeal again coming on for orders on 22/11/2023 upon
perusing the appeal memorandum and this court's order dated 13/11/2023,the
court on the same day passed the following:
ORDER
Interim order is vacated.
Post on 29.11.2023.
Sd/- ANU SIVARAMAN , JUDGE
Sd/- C. PRATHEEP KUMAR , JUDGE
22-11-2023 /True Copy/ Assistant Registrar
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