Kerala High Court
Alleppey Coir Factory Thozhilali Union vs State Of Kerala on 28 November, 2019
Author: S.V.Bhatti
Bench: S.V.Bhatti
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE S.V.BHATTI
THURSDAY, THE 28TH DAY OF NOVEMBER 2019 / 7TH AGRAHAYANA, 1941
WP(C).No.28351 OF 2019(T)
PETITIONER/S:
1 ALLEPPEY COIR FACTORY THOZHILALI UNION,
REG.NO.1/67, CITU, OUR BUILDINGS, THATHAMPALLY P.O., ALAPPUZHA,
REPRESENTED BY ITS GENERAL SECRETARY SHIVARAJAN.
2 THE TRAVANCORE COIR FACTORY WORKERS UNION,
AITUC REG.NO.1/113, ALAPPUZHA-7, REPRESENTED BY ITS GENERAL
SECRETARY SATHYANESHAN.
3 AMBALAPPUZHA TALUK D.C.MILLS TEXTILES,
THOZHILALI UNION (TUCI), SHEEBA LODGE, DISTRICT COURT WARD,
THATHAMPALLY P.O, ALAPPUZHA-1, REPRESENTED BY ITS GENERAL
SECRETARY SALIM BABU.
BY ADVS.
SRI.J.R.PREM NAVAZ
SHRI.SUMEEN S.
RESPONDENT/S:
1 STATE OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT, LABOUR REHABILITATION,
GOVERNMENT SECRETARIAT, TRIVANDRUM- 695001.
2 DEPUTY LABOUR OFFICER,
ALAPPUZHA, THONDANKULANGARA, THATHAMPALLY, ALAPPUZHA,
PIN- 688013.
3 THE AUTHORIZED OFFICER/STATE BANK OF INDIA,
STRESSED ASSETS MANAGEMENT BRANCH, VANGARATH TOWERS,
PALARIVATTOM BYPASS JUNCTION, KOCHI-24.
4 M/S.D.C.MILLS PVT.LTD.,
REGD.OFFICE BUILDING NO.134/1, VALAVANADU, KALAVUR P.O., ALAPPUZHA
DISTRICT, PIN-688522, REPRESENTED BY ITS MANAGING DIRECTOR.
R3 BY ADV. SRI.GEORGE THOMAS (MEVADA)(SR.)
R3 BY SRI.AMAL GEORGE, SC, SBI
R4 BY ADV. SRI.V.S.AFSAL KHAN
SR. GP. MATHEW GEORGE VADAKKEL
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 28.11.2019, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
W.P(C) No.28351/2019
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JUDGMENT
Adv.J.R Prem Navaz, appearing for petitioners, does not press the writ prayers. Writ petition is dismissed as withdrawn.
The dismissal of the writ petition as withdrawn shall not be understood as in any way restricting the remedies available to petitioners, in accordance with law, before the competent forum.
Sd/-
S.V.BHATTI JUDGE JS