ARUN TENNY JOSE Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of the present appeal filed under Sec. 5 of the Kerala High Court Act, 1958, the appellants/writ petitioners have challenged the interim order of the learned single Judge dtd. 13/4/2023 in W.P.(C)No.11076 of 2023, by which the learned single Judge declined to grant the interim relief sought for by the appellants.

(2.) We have gone through the interim order dtd. 28/4/2023 passed by a Division Bench of this court in the present appeal.

(3.) By the interim order, the lookout circular issued against the 1st appellant came to be stayed on certain terms and conditions. The terms and conditions imposed by the Division Bench vide order dtd. 28/4/2023 reads as under: