Kerala High Court
The Honourable Mr.Justice N.Nagaresh vs For Information Purpose Only on 9 April, 2021
Author: N.Nagaresh
Bench: N.Nagaresh
WP(C) 3327/2021 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR.JUSTICE N.NAGARESH
Friday,the 9th day of April 2021/19th Chaithra, 1943
WP(C) No.3327/2021(M)
PETITIONER
For information purpose only
M/S.SHREYAS MARKETING,
HAVING ITS OFFICE AT 39/582-B, 'SUDHARMA', MONASTERY ROAD,
ERNAKULAM, PIN- 682 011, ERNAKULAM VILLAGE, KANAYANNUR TALUK,
ERNAKULAM DISTRICT, REP.BY ITS MANAGING PARTNER D. ANAND KUMAR PAI,
AGED 57 YEARS, SON OF SHRI.M.DAMODARA PAI.
RESPONDENTS
1. MICRO AND SMALL ENTERPRISES FACILITATION COUNCIL,
MSEFC BANGALORE, DIRECTORATE OF MICRO, SMALL AND MEDIUM ENTERPRISES,
49, KHANIJA BHAVAN, SOUTH BLOCK, GROUND FLOOR, RACE COURSE ROAD,
BENGALURU, KARNATAKA, PIN 560 001, REPRESENTED BY ITS CHAIRPERSON.
AND ANOTHER
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 all further proceedings pursuant to Exhibit P1, 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
08-03-2021 and upon hearing the arguments of M/S N.K.SUBRAMANIAN and
M.RISHIKESH SHENOY, Advocates for the petitioner, the court passed the
following.
O R D E R
The learned counsel for the petitioner is required to serve a copy of the writ petition on the ASGI. Petitioner to take steps for completion of service of notice. Interim order is extended by two months. 09-04-2021 Sd/-
N.NAGARESH,JUDGE /true copy/ Sd/-
ASSISTANT REGISTRAR