The Jawaharlal Nehru Tropical ... vs Padmesh Pandaram Pillai
2024 Latest Caselaw 29485 Ker

Kerala High Court

The Jawaharlal Nehru Tropical ... vs Padmesh Pandaram Pillai on 17 October, 2024

Author: Anil K. Narendran

Bench: Anil K.Narendran

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                     &
                 THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
         Thursday, the 17th day of October 2024 / 25th Aswina, 1946
                             WA NO. 1450 OF 2024
    AGAINST JUDGMENT DATED 04/03/2024 IN WP(C) 24841/2022 OF THIS COURT
APPELLANT(S)/RESPONDENT NO.1:

     THE JAWAHARLAL NEHRU TROPICAL BOTANICAL GARDEN AND RESEARCH
     INSTITUTE (FORMERLY THE TROPICAL BOTANIC GARDEN & RESEARCH
     INSTITUTE) REPRESENTED BY ITS DIRECTOR, PALODE,
     THIRUVANANTHAPURAM-695562., PIN - 695562

BY ADV. C.K.KARUNAKARAN

RESPONDENT(S)/PETITIONER:

  1. PADMESH PANDARAM PILLAI AGED 52 YEARS S/O. V.P. PILLAI, ASSOCIATE
     PROFESSOR, CENTRAL UNIVERSITY OF KERALA, KASARAGOD, RESIDING AT
     'RIYA', KARATTUVAYYAL, KASARAGODE- 671315., PIN - 671315

AND ANOTHER

     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 of the impugned Judgement dated 04.03.2024 in Writ
Petition (Civil) No.24841 of 2022.
     This Writ appeal again coming on for orders on 17/10/2024, upon
perusing the appeal memorandum and this court's order dated 25/09/2024,
the court on the same day passed the following:
                    ANIL K. NARENDRAN & P.G.AJITHKUMAR, JJ.
                   -----------------------------------------------------
                                 W.A.No.1450 of 2024
                  --------------------------------------------------------
                      Dated this the 17th day of October, 2024

                                         ORDER

Anil K. Narendran, J

This is an application filed by the appellant seeking an order

to accept the statement filed by the petitioner in the writ petition

as additional document in this writ appeal.

2. I.A allowed as prayed for.

3. The learned counsel for the appellant seeks

adjournment.

List on 04.11.2024.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

P.G. AJITHKUMAR, JUDGE PV

17-10-2024 /True Copy/ Assistant Registrar