Mohammed Manzoor Abdul Salam vs Bureau Of Indian Standards
2024 Latest Caselaw 11624 Ker

Kerala High Court

Mohammed Manzoor Abdul Salam vs Bureau Of Indian Standards on 23 April, 2024

Author: V.G.Arun

Bench: V.G.Arun

WA No.533/2024                                1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                         THE HONOURABLE MR.JUSTICE V.G.ARUN
                                         &
                         THE HONOURABLE MR. JUSTICE S.MANU
             Tuesday, the 23rd day of April 2024 / 3rd Vaisakha, 1946
                                WA NO. 533 OF 2024
        AGAINST JUDGMENT DATED 7/3/2024 IN WP(C) 42668/2023 OF THIS COURT
   APPELLANT(S)/PETITIONER IN WP(C) NO.42668/2023:

          MOHAMMED MANZOOR ABDUL SALAM, AGED 50 YEARS, S/O. ABDUL SALAM,
          PROPRIETOR, M/S. AL MUQTADIR GROUPS, T.C. 25/595-7, KOCHUVEETTIL
          TOWER, MANORAMA ROAD, THAMPANOOR, THIRUVANANTHAPURAM, RESIDING AT
          FLAT NO. 1D, HEERA BLUE BELLS, VELLAYAMBALAM, THIRUVANANTHAPURAM,
          PIN - 695010
          BY SRI.P.VIJAYA BHANU (SR.) AND ADV.C.A.RAJEEV

   RESPONDENT(S)/RESPONDENTS IN WP(C) NO.42668/2023:

      1. BUREAU OF INDIAN STANDARDS, 2ND FLOOR, CWC OFFICE COMPLEX, MAVELI
         ROAD, GANDHI NAGAR, KADAVANTHRA P.O., ERNAKULAM - 682020,
         REPRESENTED BY THE DIRECTOR, PIN - 682020

    AND ANOTHER

    BY SRI. S.SREEKUMAR (SR.) AND ADV.MANOJ RAMASWAMY

        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to release gold jewelry seized by the respondents evidenced by Exhibits.P2
   & P-12 seizure memos to the petitioner,pending the above Writ Appeal.
        This Writ Appeal again coming on for orders on 23/4/2024 upon
   perusing the appeal memorandum and this court's order dated 11/4/2024, the
   court on the same day passed the following:
                                      ORDER

Learned counsel for Bureau of Indian Standards submitted that,in terms of this court's earlier direction,two complaints have been filed before the Judicial first class Magistrate court,Kalamassery and the same is numbered as CMP No.682/2024 and CMP No.683/2024.

Learned counsel seeks adjournment.

Post on 4/6/2024.

Sd/- V.G.ARUN JUDGE

Sd/- S.MANU JUDGE

23-04-2024 /True Copy/ Assistant Registrar