Kerala State Warehousing Corporation ... vs Kerala State Warehousing Corporation
2024 Latest Caselaw 29509 Ker

Kerala High Court

Kerala State Warehousing Corporation ... vs Kerala State Warehousing Corporation 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. 134 OF 2021
     AGAINST JUDGMENT DATED 01/07/2020 IN WP(C) 4550/2020 OF THIS COURT
APPELLANTS/PETITIONERS:

  1. KERALA STATE WAREHOUSING CORPORATION, PENSIONERS ASSOCIATION,
     REPRESENTED BY ITS SECRETARY, SHRI CHANDRAKANTH, AGED 65 YEARS, S/O
     LATE T K NAIR, SITHARA, THYKOODAM, VYTTILA, ERNAKULAM
     DISTRICT-682068.

(Rtd.Sr.ASSISTANT MANAGER OF KERALA STATE WAREHOUSING CORPORATION)

AND ANOTHER

BY ADVS.M/S. ELVIN PETER P.J.(SR) , K.R.GANESH, KAIMAL PRIYA PADMANABHA,
SIDHARTH SUDHEER & GOURI BALAGOPAL.

RESPONDENTS/RESPONDENTS:

  1. KERALA STATE WAREHOUSING CORPORATION ,REPRESENTED BY ITS MANAGING
     DIRECTOR, P B NO.1727, ERNAKULAM DISTRICT, KOCHI-682016.

AND 2 OTHERS

BY ADV.MAJNU KOMATH AND ADV.T.K.SAJEEV FOR R1 & R2

ADV.SRI.BENNY P. THOAMS FOR R3

     Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum, the High Court be pleased
to to set aside the judgment of the learned Single Judge dated 01.07.2020
in W.P.(C) No.4550/2020, pending disposal of the Writ Appeal.
     This Writ Appeal again coming on for orders along with connected
cases on 17/10/2024 upon perusing the appeal memorandum and this court's
order dated 16/10/2024, the court on the same day passed the following:
                 ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
                 -----------------------------------------------------
             W.A.Nos.1378 & 1440 of 2020 and 134 & 191 of 2021
                ------------------------------------------------------
                    Dated this the 17th day of October, 2024

                                       ORDER

Anil K. Narendran, J.

As agreed by the learned counsel on both sides, list these

matters on 21.10.2024 at 2.00 p.m.

The learned counsel on both sides to exchange list of

authorities, as provided under Rule 95 of the Rules of the High

Court of Kerala, 1971, by tomorrow (18.10.2024).

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

P.G. AJITHKUMAR, JUDGE

AV/17/10

17-10-2024 /True Copy/ Assistant Registrar