Kerala High Court
Assistant Secretary vs Sri. Jamal Abdul Nazar on 5 September, 2008
Author: Kurian Joseph
Bench: Kurian Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 26265 of 2006(B)
1. ASSISTANT SECRETARY,
... Petitioner
2. THRISSUR CORPORATION, REP. BY SECRETARY.
Vs
1. SRI. JAMAL ABDUL NAZAR,
... Respondent
2. THE CONSUMER DISPUTES REDRESSAL FORUM,
3. THE STATE CONSUMER DISPUTES REDRESSAL
For Petitioner :SRI.K.B.MOHANDAS,SC,THRISSUR CORPORATIO
For Respondent :SRI.R.S.KALKURA
The Hon'ble MR. Justice KURIAN JOSEPH
Dated :05/09/2008
O R D E R
KURIAN JOSEPH, J.
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W.P(C) No. 26265 of 2006
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Dated this the 5th day of September, 2008
JUDGMENT
The writ petition is filed with the following prayer:-
(a) issue a writ of mandamus or any other appropriate writ, order or direction directing the Consumer Disputes Redressal Forum, Ayyanthole, Thrissur to keep in abeyance all proceedings for executing the Order dtd. 10-3-2005 as sought for in EA No.199/06 in CC.91/06 till the final disposal of the appeal filed by the Corporation against the awards/orders passed by the CDRF in the Order dtd.
10-3-2006 in C.C.No.91/06. The writ petition is disposed of in terms of the said prayer.
(KURIAN JOSEPH, JUDGE) ahg.
KURIAN JOSEPH, J.
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JUDGMENT 5th September, 2008