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Kerala State Road Transport ... vs State Of Kerala
2024 Latest Caselaw 28982 Ker

Citation : 2024 Latest Caselaw 28982 Ker
Judgement Date : 3 October, 2024

Kerala High Court

Kerala State Road Transport ... vs State Of Kerala on 3 October, 2024

Author: Amit Rawal

Bench: Amit Rawal

WA No.978/2024                                 1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                         THE HONOURABLE MR. JUSTICE AMIT RAWAL
                                           &
                         THE HONOURABLE MR. JUSTICE EASWARAN S.
             Thursday, the 3rd day of October 2024 / 11th Aswina, 1946
                                 WA NO. 978 OF 2024
        AGAINST JUDGMENT DATED 30.05.2024 IN WP(C) 4392/2016 OF THIS COURT
   APPELLANT(S)/PETITIONER:

          KERALA STATE ROAD TRANSPORT CORPORATION TRANSPORT BHAVAN, FORT,
          THIRUVANANTHAPURAM, REPRESENTED BY ITS MANAGING DIRECTOR., PIN -
          695023

    BY ADV.P.C.CHACKO

   RESPONDENT(S)/RESPONDENTS:

      1. STATE OF KERALA, REPRESENTED BY THE SECRETARY, LABOUR AND
         REHABILITATION (A) DEPARTMENT, GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPURAM., PIN - 695001

          AND 2 OTHERS.

    BY GOVERNMENT PLEADER 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 all further proceedings in pursuance of Exhibit- P4 exparte order,
   pending final disposal of the Writ Appeal.
        This Writ Appeal again coming on for orders on 03.10.2024 upon
   perusing the appeal memorandum, and this Court's Order dated 22.07.2024,
   the court on the same day passed the following:
                                      ORDER

As per the office records, the 3rd respondent is stated to have died. The learned counsel appearing for the appellant seeks liberty of this court to move appropriate application for impleading the LRs of the deceased.

One month time is granted.

Post on 04.11.2024. The interim order shall continue till then.

Sd/- AMIT RAWAL JUDGE

Sd/- EASWARAN S. JUDGE

03-10-2024 /True Copy/ Assistant Registrar

 
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