Kerala High Court
Indian Oil Corporation vs Kerala State Road Transport ... on 19 April, 2022
Author: V.G.Arun
Bench: V.G.Arun
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
&
THE HONOURABLE MRS. JUSTICE C.S.SUDHA
Tuesday, the 19th day of April 2022 / 29th Chaithra, 1944
W.A.NO. 503 OF 2022
AGAINST ORDER DATED 13.04.2022 IN W.P.(C)NO.9414/2022 OF THIS COURT
APPELLANT/2ND RESPONDENT IN THE WP(C):
INDIAN OIL CORPORATION LTD., REGISTERED OFFICE INDIAN OIL BHAVAN,
G-9, ALI YAVAR JUNG MARG, BANDRA EAST, MUMBAI, MAHARASHTRA - 400051,
REPRESENTED BY ITS COMPANY SECRETARY.
BY SENIOR COUNSEL SRI. PARAG.P.TRIPATHI AND ADVS. M/S.M.GOPIKRISHNAN
NAMBIAR, K.JOHN MATHAI, JOSON MANAVALAN, KURYAN THOMAS, PAULOSE C.
ABRAHAM, RAJA KANNAN
RESPONDENTS/PETITIONER & RESPONDENTS 1,3 TO 5 IN THE WP(C):
1. KERALA STATE ROAD TRANSPORT CORPORATION (KSRTC), TRANSPORT BHAVAN,
EAST FORT, THIRUVANANTHAPURAM - 695023, REPRESENTED BY ITS CHIEF LAW
OFFICER (IN CHARGE) HENA P.N.
2. UNION OF INDIA, MINISTRY OF PETROLEUM & NATURAL GAS, A-WING, SHASTRI
BHAVAN ROAD, IP ESTATE, NEW DELHI - 110002, REPRESENTED BY ITS
SECRETARY.
3. BHARAT PETROLEUM CORPORATION LTD, BHARAT BHAVAN, 4 AND 6 CURRIMBHOY
ROAD, BALLARD ESTATE, MUMBAI, MAHARASHTRA - 400001, REPRESENTED BY
ITS MANAGING DIRECTOR.
4. HINDUSTAN PETROLEUM CORPORATION LIMITED, PETROLEUM HOUSE, 17,
JAMSHEDJI TATA ROAD, CHURCHGATE, MUMBAI, MAHARASTHRA - 400020,
REPRESENTED BY ITS MANAGING DIRECTOR,
5. PETROLEUM & NATURAL GAS REGULATORY BOARD, FIRST FLOOR, WORLD TRADE
CENTRE, BARBER ROAD, NEW DELHI - 110001, REPRESENTED BY ITS
CHAIRPERSON.
BY STANDING COUNSEL for R1
Prayer for interim relief in the Writ Appeal stating that in the
circumstances stated in the appeal memorandum the High Court be pleased to
stay the operation of impugned order dated 13.04.2022 of the learned
Single Judge in Writ Petition (Civil)No.9414 of 2022, pending disposal of
the above Writ Appeal.
This Writ Appeal coming on for admission on 19.04.2022 along with
connected cases upon perusing the appeal memorandum, the court on the same
day passed the following:
V.G.ARUN
&
C.S.SUDHA, JJ.
============================
W.A.Nos.503, 504 & 505 of 2022
---------------------------
Dated this the 19th day of April, 2022
ORDER
We heard the learned Senior Counsel for the petitioner at length. Thereafter, the Standing Counsel for the KSRTC sought adjournment on the ground that the Senior Counsel engaged by the KSRTC is not available today. Learned Senior Counsel voiced an apprehension that the writ petitioner may seek enforcement of the interim order in the meanwhile.
Learned Standing Counsel for the Corporation submitted that the Corporation will not be able to move contempt petition during vacation. This is recorded.
Post on 26.04.2022 for further hearing.
Sd/-
V.G.ARUN JUDGE sd/-
C.S.SUDHA JUDGE Scl/19.04.2022 19-04-2022 /True Copy/ Assistant Registrar