V.Anilkumar vs Union Of India
2024 Latest Caselaw 12656 Ker

Kerala High Court

V.Anilkumar vs Union Of India on 21 May, 2024

Author: Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
                THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
                                       &
                      THE HONOURABLE MR. JUSTICE P.M.MANOJ
           Tuesday, the 21st day of May 2024 / 31st Vaisakha, 1946
                              WA NO. 909 OF 2022
     AGAINST JUDGMENT DATED 02.06.2022 IN WP(C) 9197/2020 OF THIS COURT
APPELLANT/PETITIONER:

     V.ANILKUMAR, AGED 52 YEARS, CHAIRMAN, SREE ANJANEYA MEDICAL TRUST,
     MALABAR MEDICAL COLLEGE, MODAKALLUR, KOZHIKODE - 673 323

BY ADVS.M/S VINOD BHAT & ANAGHA LAKSHMY RAMAN

RESPONDENTS/RESPONDENTS:

  1. UNION OF INDIA, REPRESENTED BY SECRETARY TO GOVERNMENT, MINISTRY OF
     LABOUR AND EMPLOYMENT, NIRMAN BHAVAN, NEAR UDYOG BHAVAN METRO
     STATION, MOULANA AZAD ROAD, NEW DELHI- 110 011

AND 8 OTHERS.

BY DEPUTY SOLICITOR GENERAL OF INDIA FOR R1

GOVERNMENT PLEADER FOR R2 TO R9

     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 all further proceedings pursuant to Exts.P2 to Ext P2(o) notices
pending disposal of the above writ appeal.
     This Writ Appeal again coming on for orders on 21.05.2024 upon
perusing the appeal memorandum and this court's order dated 12.04.2024,
court on the same day passed the following:
                       RAJA VIJAYARAGHAVAN V & P.M.MANOJ, JJ.
                           -------------------------------------
                                 WA No.909 of 2022
                          -------------------------------------------
                        Dated this the 21st day of May, 2024

                                             ORDER

Raja Vijayaraghavan, J.

It is submitted that in terms of the order dated 12.04.2024, order has been

passed by the Tahsildar and attachment has been lifted.

Post for final hearing on 05.07.2024

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE

Sd/-

P.M.MANOJ JUDGE IAP

21-05-2024 /True Copy/ Assistant Registrar