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Kerala High Court

Sarovar Hotels Private Limited vs The Authority Under Minimum Wages Act on 31 August, 2022

Author: Amit Rawal

Bench: Amit Rawal

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                   THE HONOURABLE MR. JUSTICE AMIT RAWAL
          Wednesday, the 31st day of August 2022 / 9th Bhadra, 1944
                           WP(C) NO. 18762 OF 2022
PETITIONER:

     SAROVAR HOTELS PRIVATE LIMITED REPRESENTED BY ITS GENERAL MANAGER,
     IIM CAMPUS, IIMK CAMPUS P.O., KUNNAMANGALAM, KOZHIKODE, PIN 673570
     AND HAVING CORRECT ADDRESS AT INSTITUTIONAL HOSPITALITY, SREE SREE
     TOWERS, FLAT#G1, DOOR# 7-1-75, DHARAM KARAM ROAD, AMEERPET,
     HYDERABAD 500016

RESPONDENT:

THE AUTHORITY UNDER MINIMUM WAGES ACT, 1948 REGIONAL LABOUR COMMISSIONER
(CENTRAL), COCHIN KENDRIYA SHRAM SADAN, KAKKANAD, COCHIN, PIN 682030

AND OTHERS.


     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 in Claim No. Misc. - 01/2021/B.1
on the file of Respondent No. 1, till the disposal of this 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
13/07/2022 and upon hearing the arguments of M/S.BASIL MATHEW, NINAN JOHN
& SANJANA SARA VARGHESE, Advocates for the petitioner, SRI.S.MANU,
ASSISTANT SOLICITOR GENERAL OF INDIA ,SRI.R.PREMSANKER (CGC) for R1 and of
M/S.M.GOPIKRISHNAN NAMBIAR, K.JOHN MATHAI, JOSON MANAVALAN, KURYAN THOMAS,
PAULOSE C. ABRAHAM, RAJA KANNAN, Advocate for R2, the court passed the
following:
                                  AMIT RAWAL, J.
                         =================
                            W.P.C.Nos.18762, 18751
                               and 18759 of 2022
                      =====================
                     Dated this the 31st day of August, 2022

                                     ORDER

Learned counsel for the petitioner submits that its only today he received counter affidavit filed by the contesting respondent and wants to go through the same. Seeks time to address the argument.

Post on 16.11.2022. Interim order granted by this Court is ordered to be extended till then.

Sd/-

AMIT RAWAL, JUDGE naksa 31-08-2022 /True Copy/ Assistant Registrar