Kerala High Court
Indograce E Commerce Pvt.Ltd vs Station House Officer on 24 September, 2021
Author: Devan Ramachandran
Bench: Devan Ramachandran
WP(C) No.19997/2021 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
Friday, the 24th day of September 2021 / 2nd Aswina, 1943
WP(C) NO. 19997 OF 2021
PETITIONER:
M/S.INDOGRACE E COMMERCE PVT.LTD., CORPORATE OFFICE AT: KINFRA
INTERNATIONAL INDUSTRIAL PARK, THUMBA, THIRUVANANTHAPURAM-695 586,
THROUGH ITS MANAGING DIRECTOR, SABEER.M.S.
RESPONDENTS:
1. STATION HOUSE OFFICER, MANGALAPURAM POLICE STATION,
THIRUVANANTHAPURAM-695 501.
2. STATE POLICE CHIEF, POLICE HEADQUARTERS, VAZHUTHACAUD P.O.,
THIRUVANANTHAPURAM-695 002.
3. DISTRICT LABOUR OFFICER, OFFICE OF THE DISTRICT LABOUR OFFICER,
CHALAI, THIRUVANANTHAPURAM-695 036.
4. RAVI, CONVENER, CITU, HEADLOAD & GENERAL WORKERS UNION, 16TH MILE
STONE, THONNAKKAL, THIRUVANANTHAPURAM-695 317.
5. JAYAN, CONVENER, INTUC, HEADLOAD & GENERAL WORKERS UNION, 16TH MILE
STONE, THONNAKKAL, THIRUVANANTHAPURAM-695 317.
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 direct the 1st respondent to consider Exhibit P6 complaint made
by the petitioner and grant interim protection, pending disposal of the
Writ Petition (Civil).
This petition coming on for admission upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
SRI.T.A.PRAKASH, Advocate for the petitioner, the court passed the
following:
WP(C) No.19997/2021 2/3
ORDER
The petitioner will take out notice before admission by speed post returnable within seven days to respondents 4 and 5. The learned Government Pleader will obtain instructions from respondents 1 to 3.
List the case for further consideration on 08.10.2021; until which time the 1st respondent - Station House Officer will ensure that the petitioner and their employees and their assets are adequately and effectively protected from every threat, intimidation or violence from any source including from respondents 4 and 5 and their men.
Hand over.
24.09.2021 Sd/- DEVAN RAMACHANDRAN, JUDGE 24-09-2021 /True Copy/ Assistant Registrar WP(C) No.19997/2021 3/3 APPENDIX OF WP(C) 19997/2021 Exhibit P6 TRUE COPY OF THE COMPLAINT DATED 16.09.2021 MADE BY THE PETITIONER BEFORE THE 1ST RESPONDENT.