Kerala High Court
Paragon Steels Pvt Ltd vs Intelligence Officer on 4 August, 2008
Author: K.M.Joseph
Bench: K.M.Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
RP.No. 832 of 2008(G)
1. PARAGON STEELS PVT LTD.,
... Petitioner
Vs
1. INTELLIGENCE OFFICER, SQUAD NO.1,
... Respondent
2. DEPUTY COMMISSIONER (APPEALS),
3. THE INSPECTING ASSISTANT
For Petitioner :SRI.V.V.ASOKAN
For Respondent : No Appearance
The Hon'ble MR. Justice K.M.JOSEPH
Dated :04/08/2008
O R D E R
K. M. JOSEPH, J.
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R.P.NO.832 OF 2008
IN
W.P.C. NO. 16448 OF 2008
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Dated this the 4th August, 2008
ORDER
I heard the learned counsel for the petitioner and also the learned Government Pleader. The Review Petition is allowed and the Writ Petition is disposed of directing that if the petitioner pays one-third of the amount instead of forty per cent as provided in Ext.P9 and furnishes security for the balance amount, the recovery proceedings will be kept in abeyance till the disposal of the Appeal. Petitioner is granted one week's time from today to comply with this order.
Sd/= K. M. JOSEPH, JUDGE kbk.
// True copy// PS to Judge