Kerala High Court
Radhakrishnan.V.K vs Gopalan @ Balan on 18 January, 2024
Author: V Raja Vijayaraghavan
Bench: V Raja Vijayaraghavan
WP(C) No.26028/2023 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
Thursday, the 18th day of January 2024 / 28th Pousha, 1945
WP(C) NO. 26028 OF 2023
PETITIONER:
RADHAKRISHNAN V.K., PROPRIETOR, NOBLE STORE, KALLACHI, VADAKARA,
KOZHIKODE-673 506, RESIDING AT VADAKKE KOTTARATHIL HOUSE, PURAMERI
P.O., VADAKARA, KOZHIKODE DISTRICT, PIN - 673503
RESPONDENTS:
1. GOPALAN @ BALAN, S/O.KUNHIRAMA KURUP, VADAKKAYIL HOUSE, VALAYAM
(P.O.), VADAKARA, KOZHIIODE, PIN - 673517.
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 Ext.P4 award to the extent of directing to pay 25% of the
back wages, passed by the Labour Court, Kozhikode in I.D.No.72/2022, till
the disposal of the Writ Petition(C).
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
01.12.2023 and upon hearing the arguments of M/S P.U.SHAILAJAN, NIDHEESH
T.P. & MIDHUN SUDARSANAN P., Advocates for the petitioner, M/S TERRY V.
JAMES & ABRAHAM KOLLINAL, Advocates for the respondent 1, the court passed
the following:
ORDER
Interim order is extended by six weeks.
Sd/- RAJA VIJAYARAGHAVAN V., JUDGE 18-01-2024 /True Copy/ Assistant Registrar