The Space Centre Employees ... vs The Union Of India on 30 June, 2011

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Kerala High Court

The Space Centre Employees ... vs The Union Of India on 30 June, 2011

Bench: P.N.Ravindran

       

  

  

 
 
  IN THE HIGH COURT OF KERALA AT ERNAKULAM

WP(C).No. 10284 of 2009(E)


1. THE SPACE CENTRE EMPLOYEES CO-OPERATIVE
                      ...  Petitioner

                        Vs



1. THE UNION OF INDIA, REP. BY THE ADDL.
                       ...       Respondent

2. THE CONTROLLER, VIKRAM SARABHAI SPACE

3. THE HEAD ACCOUNTS/IFA ISRO TELEMETRY

4. THE ACCOUNTS OFFICER, PAY AND

5. THE HEAD PGA, VSSC, ISRO PO.,

6. THE REGISTRAR OF CO.OPERATIVE SOCIETIES,

7. THE ARBITRATION COURT OF THE JOINT

8. M.K.KOCHU NARAYANAN, HINDI OFFICER,

9. C.SURENDRAN , SENIOR ASSISTANT-B, SC.NO.

10. V.S.KOMALAKUMARI AMMA, W/O.ASHOK KUMAR

11. K.VISWAMBARAN, S/O.KRISHNA PILLAI,

                For Petitioner  :SRI.S.JAMES VINCENT

                For Respondent  :SRI.S.KRISHNAMOORTHY, CGC

The Hon'ble MR. Justice P.N.RAVINDRAN

 Dated :30/06/2011

 O R D E R
                       P.N.RAVINDRAN, J.
              -----------------------------------------
                   W.P(C).No.10284 of 2009
              -----------------------------------------
                 Dated this the 30th June, 2011

                            JUDGMENT

This writ petition was filed on 30.3.2009 by the plaintiff in A.R.C.No.1133 of 2010 on the file of the Assistant Registrar of Co- operative Societies (Arbitration), Trivandrum, for taking up Ext.P8 plaint along with Ext.P9 application for attachment and pass interim orders on the said application. The petitioner has also prayed for an interim order restraining respondents 1 to 4 from paying the sum of Rs.1,05,845/- to the 8th respondent, who is one among the defendants in the arbitration case. The writ petition was filed at a point of time when the arbitration case was not taken up and interim orders were not passed. When the writ petition came up for hearing today, learned counsel appearing for the petitioner submitted that now that the Arbitrator is in seizin of the dispute, maintaining the interim order passed by this Court and reserving liberty with the petitioner to move the Arbitrator for appropriate further interim orders on Ext.P11 application (produced along with I.A.No.10006 of 2011), the writ petition may W.P(C) NO.10284/2009/2011 -:2:- be disposed of. The learned counsel appearing for the respondents did not oppose the said request.

In such circumstances leaving open the contentions of both sides, I dispose of the writ petition with a direction to the Assistant Registrar of Co-operative Societies (Arbitration), before whom A.R.C.No.1133 of 2010 is pending, to pass appropriate orders on the applications, if any, filed by the petitioner herein, for further interim orders expeditiously and in any event within one month from the date of receipt of a copy of this judgment. Until such further interim orders are passed by the Arbitrator, the interim order passed by this Court in this writ petition on 30.3.2009, which is in force even today, shall continue to operate.

P.N.RAVINDRAN, Judge.

ahg.

P.N.RAVINDRAN, J.

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W.P(C).No.10284 of 2009

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JUDGMENT 30th June, 2011

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