Kerala High Court
M/S Ambassador Security And Detective ... vs The Assistant Provident Fund ... on 4 April, 2022
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
WP(C) No.7648/2022 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
Monday, the 4th day of April 2022 / 14th Chaithra, 1944
WP(C) NO. 7648 OF 2022(E)
PETITIONER:
M/S. AMBASSADOR SECURITY AND DETECTIVE SERVICES, REPRESENTED BY
MANAGING PARTNER, CHANDRASKHARAN C.S, CHIRATHALATTU
BUILDING,NAGAMPADAM, NEAR MEDICAL CENTER,KOTTAYAM- 686 001.
RESPONDENT:
THE ASSISTANT PROVIDENT FUND COMMISSIONER, EPFO, REGIONAL OFFICE,
ADITYASABARI TOWER, POST OFFICE ROAD, THIRUNAKKARA, KOTTAYAM -686
001.
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 the operation of all further proceedings in Exhibit P9
order of the Honourable Central Government Industrial Tribunal Cum Labour
Court, Ernakulam in Appeal Number 348/2018 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
08.03.2022 and upon hearing the arguments of M/S R.SUNIL KUMAR, A.SALINI
LAL & PRAMOD S.K. Advocates for the petitioner and of JOY THATTIL ITTOOP
STANDING COUNSEL for the respondent, the court passed the following:
ORDER
Interim order is extended for a period of two months.
Sd/- P.V.KUNHIKRISHNAN JUDGE 04-04-2022 /True Copy/ Assistant Registrar