Kerala High Court
St. Josephs Aged Home vs Union Of India on 3 September, 2024
Author: V.G.Arun
Bench: V.G.Arun
WP(C) No.27505/2024 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
Tuesday, the 3rd day of September 2024 / 12th Bhadra, 1946
WP(C) NO. 27505 OF 2024(K)
PETITIONER:
ST. JOSEPHS AGED HOME PULIYILAKUNNU, ASHTAMICHIRA P.O., THRISSUR,
REPRESENTED BY ITS SECRETARY SR. KOCHUTHRESSIA P.O., PIN - 680731
RESPONDENTS:
1. UNION OF INDIA, MINISTRY OF HOME AFFAIRS, FOREIGNERS DIVISION - FCRA
WING, MAJOR DHYAN CHAND NATIONAL STADIUM, OUTER INDIA GATE, NEW
DELHI, REPRESENTED BY ITS SECRETARY, PIN - 110001
AND 3 OTHERS
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to stay any further or coercive proceedings pursuant to Exhibit P7
pending disposal of the Writ Petition.
This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this court's order dated
09-08-2024 and upon hearing the arguments of SRI.JOSEPH MARKOSE (SR.)
alongwith M/S. ISAAC THOMAS, V.ABRAHAM MARKOS, ABRAHAM JOSEPH MARKOS,
P.G.CHANDAPILLAI ABRAHAM, ALEXANDER JOSEPH MARKOS, JOHN VITHAYATHIL,
Advocates for the petitioner and of CENTRAL GOVERNMENT COUNSEL for the
respondents, the court passed the following:
ORDER
Interim order is extended by one month.
Post on 01-10-2024.
Sd/- V.G.ARUN JUDGE 03-09-2024 /True Copy/ Assistant Registrar