Kerala High Court
Thiruiranikkulam Kalathil Kshethram vs Shri.Mahesh on 19 April, 2022
WP(C) No.17450/2020 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
Tuesday, the 19th day of April 2022 / 29th Chaithra, 1944
WP(C) NO. 17450 OF 2020 (E)
PETITIONER:
M/S.THIRUIRANIKKULAM KALATHIL KSHETHRAM, PALLIPPURAM P.O.,
CHERTHALA, PIN.688 541, REPRESENTED BY ITS MANAGER.
RESPONDENTS:
1. SHRI.MAHESH, ARAKKAPARAMBIL HOUSE, PALLIPPURAM P.O. CHERTHALA, 688
541.
2. DISTRICT LABOUR OFFICER, ALAPPUZHA, OFFICE OF THE DISTRICT LABOUR
OFFICER, ALAPPUZHA 688 013.
3. THE DY. LABOUR COMMISSIONER, KOLLAM OFFICE OF THE REGIONAL LABOUR
COMMISSIONER, KOLLAM, KOLLAM 691 013.
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 pursuant to Exhibit P13 order
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
24.8.2020 and upon hearing the arguments of M/S.LATHA
ANAND, M.N.RADHAKRISHNA MENON, K.R.PRAMOTH KUMAR, S.VISHNU (ARIKKATTIL),
RADHAKRISHNA PILLAI B, SIDHARTH P.S., ROHITH MOHAN, S.S VISHNU, RISHI
VARMA T.R., GAUTHAM DEV C.P. & RAYMOND GEORGE DIAS, Advocates for the
petitioner, M/S.B.ASHOK SHENOY, C.G.PREETHA, P.S.GIREESH & RIYAL DEVASSY,
Advocates for R1 and of GOVERNMENT PLEADER for R2 & R3, the court passed
the following:
ORDER
Interim order is revived and extended for a period of two months.
Sd/- VIJU ABRAHAM, JUDGE 19-04-2022 /True Copy/ Assistant Registrar