State Of Kerala vs Modern Food Enterprises Private ...
2024 Latest Caselaw 22964 Ker

Kerala High Court

State Of Kerala vs Modern Food Enterprises Private ... on 31 July, 2024

Author: Sathish Ninan

Bench: Sathish Ninan

WA No.805/2024                                1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                      THE HONOURABLE MR. JUSTICE SATHISH NINAN
                                         &
                      THE HONOURABLE MR. JUSTICE JOHNSON JOHN
             Wednesday, the 31st day of July 2024 / 9th Sravana, 1946
                                WA NO. 805 OF 2024
       AGAINST JUDGMENT DATED 02.04.2024 IN WP(C) 13935/2021 OF THIS COURT
   APPELLANT(S)/RESPONDENTS 2 AND 4 TO 6 IN WP(C):

      1. STATE OF KERALA, REPRESENTED BY ITS SECRETARY TO GOVERNMENT,TAXES
         DEPARTMENT,SECRETARIATE, THIRUVANANTHAPURAM, PIN - 695001

    AND 3 OTHERS.

    BY GOVERNMENT PLEADER

   RESPONDENT(S)/PETITIONER AND RESPONDENT 1 & 3 IN WP(C):

      1. MODERN FOOD ENTERPRISES PRIVATE LIMITED, EDAPPALLY, NATIONAL HIGHWAY
         NO.47, KOCHI, KERALA REPRESENTED THROUGH ITS ACCOUNTS MANAGER, MR.
         SRIJITH M. S., PIN - 682024

    AND 2 OTHERS.

    ADVS.M/S.K.KRISHNA AND ACHYUTH MENON FOR R1

        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 and implementation of the judgment dated 02/04/2024
   in WP(C) 13935 of 2021, pending disposal of the Writ Appeal.

        This Writ Appeal again coming on for orders on 31/07/2024 upon
   perusing the appeal memorandum and this court's order dated 18/06/2024,
   the court on the same day passed the following:

                                         ORDER

Admit.

Service complete.

Post on 30.08.2024.

Sd/- SATHISH NINAN, JUDGE

Sd/- JOHNSON JOHN, JUDGE

31-07-2024 /True Copy/ Assistant Registrar