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Kerala High Court

Thriprayar Super Specialty Hospital ... vs Industrial Tribunal on 5 December, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

WP(C) No.20393/2024                        1/3                         Order Date : 05-12-2024

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
          Thursday, the 5th day of December 2024 / 14th Agrahayana, 1946
                              WP(C) NO. 20393 OF 2024
   PETITIONER:

          THRIPRAYAR SUPER SPECIALTY HOSPITAL LIMITED, THRIPRAYAR, VALAPAD
          P.O, THRISSUR-680567, REPRESENTED BY ITS MANAGING DIRECTOR, C.G
          AJITHKUMAR, AGED 65 YEARS, S/O GANGADHARAN, CHIRAYATH HOUSE,
          NATTIKA, THRISSUR , PIN-680566

   RESPONDENTS:

      1. INDUSTRIAL TRIBUNAL, THRISSUR, GROUND FLOOR, CIVIL STATION,
         AYYANTHOLE, THRISSUR, REPRESENTED BY ITS PRESIDING OFFICER, PIN -
         680003
      2. SANGEETHA RAJESH, AGED 45 YEARS W/O RAJESH, PAYAKKATTU HOUSE,
         THEKKINKADU MAIDAN, THRIPRAYAR, VALAPAD P.O, THRISSUR , PIN-680567

        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 the operation of and all coercive action pursuant to
   Exhibit P3 award, pending disposal of this writ petition (civil), in the
   interest of justice.
        This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support of WP(C), this court's order dated
   06.09.2024 and upon hearing the arguments of SHRI. AAMIR SOHRAB M. M.,
   Advocate for the petitioner, M/S. JEEVADAS H., C.B.MUKUNDAN (THRISSUR) &
   ASWIN KUMAR M. J., Advocates for R2, the court passed the following:
 WP(C) No.20393/2024                         2/3                       Order Date : 05-12-2024



                           MURALI PURUSHOTHAMAN, J.
                         ---------------------------------------------
                              W.P. (C) No.20393 of 2024
                       -------------------------------------------------
                      Dated this the 05th day of December, 2024


                                          ORDER

There will be a direction to the 1 st respondent to disburse 50% of the amount deposited by the petitioner as directed by this Court in the order dated 06.06.2024, to the 2nd respondent within a period of two weeks.

2. Interim order is extended by two months.

3. The learned counsel for the petitioner submits that the petitioner is willing to settle the matter with the 2nd respondent. The petitioner and the 2nd respondent may appear before the Mediator, Mediation Centre, High Court of Kerala, at 11.00 a.m on 06.01.2025.

Post on 03.02.2025.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SPR WP(C) No.20393/2024 3/3 Order Date : 05-12-2024 APPENDIX OF WP(C) 20393/2024 Exhibit P3 A TRUE COPY OF THE AWARD IN I.D NO. 32/2017 REGISTERED BEFORE RESPONDENT NO.1 TRIBUNAL, DATED 04.01.2024