Citation : 2024 Latest Caselaw 17537 Ker
Judgement Date : 21 June, 2024
WP(C) No.7917/2024 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
Friday, the 21st day of June 2024 / 31st Jyaishta, 1946
WP(C) NO. 7917 OF 2024(L)
PETITIONERS:
1. SHINTO, AGED 40 YEARS S/O.SUNNY, PUNNAMPARAMBIL UKKAN HOUSE,
EDAKULAM P.O., POOMANGALAM VILLAGE, MUKUNDAPURAM TALUK, THRISSSUR
DISTRICT, PIN - 680688
AND 3 OTHERS
RESPONDENTS:
1. STATE OF KERALA REP. BY SECRETARY TO THE GOVERNMENT, CO-OPERATIVE
DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
AND 2 OTHERS
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to stay all further proceedings pursuant with Ext-P1 award passed
by the Assistant Registrar Court Mukundapuram dated 25/9/2015 and the Ext-
P3 judgment in Appeal No.205 of 2023 passed by the Kerala Co-Operative
Tribunal dated 31/10/2023, pending consideration of the above Writ
Petition in the interest of justice.
This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this court's order dated
13-06-2024 and upon hearing the arguments of M/S. N.L.BITTO, MITHUL T
ANTO, Advocates for the petitioners, GOVERNMENT PLEADER for the
respondents 1 and 2 and of M/S. JAGADEESH K, V.RENJU Advocates for the 3rd
respondent, the court passed the following:
ORDER
Post on 12-07-2024 alongwith connected cases. Interim order extended till then.
Sd/- DEVAN RAMACHANDRAN JUDGE
21-06-2024 /True Copy/ Assistant Registrar
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