Kerala High Court
Shreyas Marketing vs Micro And Small Enterprises ... on 7 September, 2021
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
WP(C) No.3327/2021 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
Tuesday, the 7th day of September 2021 / 16th Bhadra, 1943
WP(C) NO. 3327 OF 2021
PETITIONER:
M/S. SHREYAS MARKETING, HAVING ITS OFFICE AT 39/582-B, "SUDHARMA",
MONASTERY ROAD, ERNAKULAM, PIN: 682 011, ERNAKULAM VILLAGE,
KANAYANNUR TALUK, ERNAKULAM DISTRICT, REPRESENTED 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, REP.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
09.04.2021 and upon hearing the arguments of M/S N.K.SUBRAMANIAN
and M.RISHIKESH SHENOY, Advocates for the petitioner and of
SRI.B.RAMACHANDRAN, CENTRAL GOVERNMENT COUNSEL for R1, the court passed
the following:
ORDER
Interim order is extended until further orders. Respondents are free to file an urgent memo, after filing counter affidavit, if there is any urgency.
Sd/- P.V.KUNHIKRISHNAN, JUDGE 07-09-2021 /True Copy/ Assistant Registrar