Union Of India vs P.P.Jose
2024 Latest Caselaw 31381 Ker

Kerala High Court

Union Of India vs P.P.Jose on 2 November, 2024

Author: Anil K.Narendran

Bench: Anil K.Narendran

WA No.108/2024                               1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                    THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                         &
                    THE HONOURABLE MR.JUSTICE MURALEE KRISHNA S.
           Saturday, the 2nd day of November 2024 / 11th Karthika, 1946
                        IA.NO.1/2024 IN WA NO. 108 OF 2024
     AGAINST THE JUDGMENT DATED 11.08.2023 IN WP(C) 28475/2014 OF THIS COURT
   APPLICANTS/APPELLANTS:

      1. UNION OF INDIA, REPRESENTED BY THE SECRETARY, MINISTRY OF PERSONNEL,
         PUBLIC GRIEVANCES AND PENSIONS, NORTH BLOCK NEWDELHI-110 001.
      2. THE DIRECTOR, DEPARTMENT OF PENSIONS AND PENSIONER'S WELFARE NORTH
         BLOCK, NEW DELHI-110 001.
      3. DIRECTOR GENERAL - BSF 10, CGO COMPLEX, LODHI ROAD, NEW DELHI-110
         003
      4. THE COMMANDANT, 13 BATTALION, BORDER SECURITY FORCE, KOIRENGI P.O.
         MANTRIPUKHRI, DISTT - IMPHAL (EAST), MANIPUR 795002

   RESPONDENTS/RESPONDENTS:

          P.P.JOSE, EX-CONST NO.704770373, POOVATHINGAL HOUSE, VELLANGALLUR
          P.O, IRINJALAKUDA, THRISSUR DIST. KERALA-680 662., PIN - 680662

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to revive and extend
   the interim order dated 14.02.2024, until disposal of the above Writ
   Appeal, in the interest of justice.
        This Application coming on for orders on 02.11.2024, upon perusing
   the application and the affidavit filed in support thereof,and this
   court's orders dated 14.02.2024 & 21.02.2024 and upon hearing the
   arguments of CENTRAL GOVERNMENT COUNSEL SRI. JAISHANKAR V. NAIR AND SRI.
   T.C. KRISHNA, for the Applicants and of ADV.JOHN T.PAUL, Advocates for the
   respondent, the court on the same day passed the following:
                                       ORDER

This is an application filed by the applicants-appellants seeking an order to revive and extend the interim order dated 14.02.2024, which has been expired on 21.05.2024.

Having considered the averments in the affidavit filed in support of this application, the interim order granted on 14.02.2024 is revived and extended for a period of three months.

Sd/- ANIL K.NARENDRAN, JUDGE

Sd/- MURALEE KRISHNA S., JUDGE

02-11-2024 /True Copy/ Assistant Registrar