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Kerala High Court

Udayan vs Rajivji Memorial Contract Labour ... on 13 September, 2024

Author: P Gopinath

Bench: P Gopinath

WP(C) No.27495/2015                           1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR. JUSTICE GOPINATH P.
            Friday, the 13th day of September 2024 / 22nd Bhadra, 1946
                    IA.NO.4/2024 IN WP(C) NO. 27495 OF 2015(J)
   APPLICNAT/4TH RESPONDENT IN WP(C):

          ARBITRATOR/ASSISTANT REGISTRAR(GENERAL) OF CO-OPERATIVE SOCIETIES,
          VADAKARA- 673 101.


   RESPONDENTS/PETITIONER & RESPONDENTS 1,2,3 & 5 IN WP(C):


      1. UDAYAN, AGED 40 YEARS, S/O.KRISHNAN NAIR, MEETHALARAYROTH, KUNIKKAD
         P.O., PURAMERI, VADAKARA - 673 503.
      2. RAJIVJI MEMORIAL CONTRACT LABOUR CO-OP. SOCIETY LTD. NO.D.2489,ARUR
         (PO)M VADAKARA- 673 507, KOZHIKODE DISTRICT, REPRESENTED BY ITS
         SECRETARY.
      3. THE CO-OPERATIVE ARBITRATION COURT (NORTHERN),SANTHINAGAR,
         KOZHIKODE-673 006 REPRESENTED BY ITS SECRETARY.
      4. THE COURT OF THE KERALA CO-OPERATIVE TRIBUNAL THIRUVANANTHAPURAM 695
         034, REPRESENTED BY ITS SECRETARY.
      5. M.K. BHASKARAN, PRESIDENT, RAJIVIJI MEMORIAL CONTRACT LABOUR CO-
         OPERATIVE SOCIETY LTD., NO. D.2489,ARURU P.O., VADAKARA - 673 507.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the time
   limit prescribed in the judgment dated 06-02-2024 in WP(C) No. 27495/2015
   for a further period of 3 more months time from 03-08-2024.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof,and this court's judgment dated
   06-02-2024 and upon hearing the arguments of GOVERNMENT PLEADER for the
   petitioner in IA/4th respondent in WP(C), M/S.ARJUN RAGHAVAN, POOJA
   PANKAJ, T.R.HARIKUMAR, Advocates for the 1st respondent in IA/petitioner
   in WP(C), SRI.P.P.JACOB, Advocate for the respondents 2 and 5 in
   IA/respondents 1 and 5 in WP(C) and of GOVERNMENT PLEADER for the
   respondents 3 and 4 in IA/respondents 2 and 3 in WP(C), the court passed
   the following:

                                         ORDER

This is an application for extension of time.

Heard. Allowed.

Sd/- GOPINATH P. JUDGE 13-09-2024 /True Copy/ Assistant Registrar