K.H.Abdulla vs The Regional Director on 13 August, 2013

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Kerala High Court

K.H.Abdulla vs The Regional Director on 13 August, 2013

Bench: K.M.Joseph

       

  

  

 
 
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT:

                THE HONOURABLE MR.JUSTICE K.M.JOSEPH
                                  &
            THE HONOURABLE MR. JUSTICE K.ABRAHAM MATHEW

       FRIDAY, THE 10TH DAY OF JANUARY 2014/20TH POUSHA, 1935

            WA.No. 1750 of 2013 ()  IN WP(C).17795/2013
            --------------------------------------------

(AGAINST THE ORDER/JUDGMENT IN WP(C) 17795/2013 of HIGH COURT OF
KERALA DATED 13-08-2013)
APPELLANT(S)/PETITIONERS:
-------------------------

          1.  K.H.ABDULLA
       AGED 60 YEARS, S/O. HASSAN, MANAGING DIRECTOR,
       M/S. SWAPNA BONE MEAL COMPANY PRIVATE LIMITED,
       PERUMBAVOOR, RESIDING AT KONNAMKUDY HOUSE, PERUMBAVOOR
       ERNAKULAM DISTRICT - 683 542.

          2.  M/S. SWAPNA BONE MEAL COMPANY PRIVATE LIMITED
       J-7, FISH MARKET ROAD, ARAKKAPADI
       REPRESENTED BY THE MANAGING DIRECTOR, K.H. ABDULLA.

       BY ADVS.SRI.C.ANILKUMAR (KALLESSERIL)
                        SRI.C.Y.VINOD KUMAR

RESPONDENT(S)/RESPONDENT:
-------------

       THE REGIONAL DIRECTOR, ESI CORPORATION
       NORTH SWARAJ ROUND, THRISSUR - 680 020.

       R...  BY ADV. SRI.THOMAS MATHEW NELLIMOOTTIL

       THIS WRIT APPEAL  HAVING COME UP FOR ADMISSION  ON  10-01-
2014, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:



         K. M. JOSEPH & K.ABRAHAM MATHEW, JJ
       ----------------------------------------------------
                     W.A.No. 1750 OF 2013
       ----------------------------------------------------
           Dated this the 10th day of January2014

                        J U D G M E N T

K.M. Joseph, J The appellants are the writ petitioners. They approached the learned Single Judge for a direction to consider and dispose of Ext.P3 representation within a time limit and for a direction to conduct re-assessment of the ESI contribution for the disputed period with respect to the company of the petitioners as directed in Exhibit P1 order. The learned Single Judge took note of the fact that the appellants were given opportunities which they did not avail of. Hence, dismissed the writ petition. The learned counsel for the appellants would only submit that one more chance may be given. This submission is opposed by the learned counsel for the parties.

We did not find any reason to take different view in this matter. The appeal fails and the same is dismissed.

Sd/-

K. M. JOSEPH, JUDGE .

Sd/-

K.ABRAHAM MATHEW, JUDGE.

Dpk.                        /true copy/      P.S to Judge.

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