Andhra Pradesh High Court - Amravati
Between vs Eee Teapy Mm "We Th. Fa Bee on 17 March, 2026
po
IN THE RIGH COURT OF ANDHRA PRADESH AT AMARAVAT!
TUESDAY, THE SEVENTEENTH BAY OF MARCH
TWO THOUSAND AND TWENTY SIX
"PRESENT:
THE HONOURABLE MS JUSTICE LISA GILL
AND
THE HONOURABLE SRI JUSTICE NINALA JAYASURYA
WRIT APPEAL Nos: 1208, 1530, 1391, 1952, 1333, 7434, 1256, 7367, 1568,
F368, 1376 of 2025
Writ Appeal No. 1208 of 2028:
WWirit Appeal under clause 15 of the Letier Patent is Med being aggrieved by
the Order dated' 21 OF 2025 made in WLP No. 17898 of 2025}
Between:
4. The General Manager, Accounts, ADMN and HR, Deccan Ohronicie
Tre Branch Manager. Oeeccan Ohronicle Holdings, Limited,
--_ Majairiahendravaram, East Godavari District, Andhra
Appatanis Writ Petitioners
AND
7. GH. Veeranianyulu, Svo Satyanarayana, aged about 49 Years, Rro 0.
rye
wD
No, 12-53, Police Station Street, Ralahmundry Rural, Dowleiswaram,
rast Godavari Distric
é. The Chairman, incustrial Trlounalum-Labour, Court Visakhanatnam,
se
tad
DBeparirrieant, Secretarial Rulidings, Amaravathl Andhra Fradesh.
. Mespondants
i& No. 2 OF 2025
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Abe
Securierabad-S00003. Ren by BAni Kumar, Sfo. BT Rani, Aged
Dowlaiswaram, Ralarnahendravaram, East Godavari District, Andhra
Pradesh. Ren by K. Veeru Naidu, 8 / a Late Narasimbu qu, aged 84
years,
. Apnelanis AVN Petitioners
AND
7. KV, Srinives, S/o Suryanarayana Murthy, Aged about 53 Years, Ro
O.No, 23-4.17, Municipal Colony, Raiahmundry, East Godavari District.
2. The Branch Manager, Deccan Chronicle The Chairman, "indus
Ybunal-Cum-Labour, Court Visakhapatnam, Rep by Preceding Officer.
.o RBSpandanks
IA No. 2 OF 2028:
Paifion under Section 15
circumstances stated in the affidavit fled in suppor of the petition, the High
oon
a
Gourt may be pleased io, slispand the operation of the interim order daiad
IDQGZO25 passed in WP No. 23834 of 2025, insofar as if directs the
peltoners fo pay last drawn wages fo the respondent werkrnan under Section
V7-B of the Industrial Disputes Act, 1947, Mending disposal of WA No. 13850
Sh oy FEY maser Sarin gR- - "Nie Fae ' Reto ob fae
Meltion under Section TA? of CRC is Hed praying that in the
croumstances stated ine affidavit fled In support of the petition, the High
&
oh ox gee ae mina é Maeve, wae Sone sod :
Court may be © Please tO! stay the < operation and eect of the interim: order
petitioners fo pay last dr aw mwages fo ing respondent workman under Section'
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ih
iA No. 2 OF 2028
din suprort of the neti fon, the ish
on
a4
circumstances siated in the affidavit
Court may be pleased fo: suspend the operation of the interim order datec
12.08.2025 passed in WP. No. 2iig? of 2025, insofar as NH direcis the
petitioners fo pay last drawn wages fo the respondent workman under Se action
17-8 of the Industrial al Lispules At, 1o4¥, Fencing disposal of WA No. 1334
of 2025, on the fie of the High Court
IA No. 3 OF 2028
Petion under section Ta} of CPC is filed praying that in the
creumstances stated in the affidavit filed in Suppor | of the petition, the Higt
Court may be pleased im stay the operation and effect of the inferim order
dated 12.08. 2025 passed in WE PB. No. 21197 of 2025, insofar as it directs the
petitioners fo pay las! drawn wages to the _Tesponcent workman under Section
T*-B of the Industrial (Hsoutes Act, 194, F isposal of WIA Na, 1331 of
3
m2.
wad
cases
oa
~
The Appeal caming on for hearing, upon perusing the Petition and the
ie ons proiet Bb ek + : oye ves ' meres? saeige oon Ff CEE
affidavit fled in support thereof and upar Nearing the arguments of SRI
. _
od
aye
My
KRISHNA MURTHY IY Advocate for dhe Respordents;
wren,
we
WRIT APPEAL NO: 1332 OF 2025:
15 of the Letler Patent is fled being aggrieved a by
(Wet Appeal under clause
the Order dated 1208.2 Ges made in WOR No 27189 of 2028)
Sebtween:
N ae . os : APR RAS rex % oN b,
1. The General Manager, Acocunits, AQMN and HR, Deccan Chronicie
RAR ease speredeye a le bexe eye OF ane we weyteg SL» IQ eee ert 3 Dee
madiigs liried. Registered Carporsie Office, 38, Sarolinidev! Road,
st
0
oh
Neh
*
¢ 4 « es a Boe y :
& SNA x x = } 2 N oJ ay ie x » Rep.b G25 YG.
* Be Op he lr . Saty y mS t u Dowlaiswar Dowie of ry ae No. 2 OF wy f 1A sf wa § } ey peed . rye g iA No. 3 OF £025 wad T7-B of the Industrial Disputes Act, 1947, Pending disposal of WA No. 1832 af d025, on the Mie of the High Court.
The Apmeal cory Ing a an for hearing, upon perusing the Petition and the affidavit fled in support thereof and upon hearing the arguments of SRI A CHANDRA SHAKER Advocate for the Appellants, and of SRI NUTHALAPAT] RISHNA MURTHY Advocate for ine Respondents, RIT APPEAL NO: 1333 OF 2025 Fy being aaqgriawead bY
2. tt on eo ey, we xs Ys yen 3 sy orn "ty S32 rae © 4 ree B wh ae) x, Between:
y wath The Gneral Manager, Accounts, ADMN and HR, Deccan Chronicle Holdings Lirnited, Regi istered Corporate Office, 36, Sar: cinidevi Road, penuiderabad 500003 , Rep by BLAni Kumar, S/o. BT Raiu, Aged about 59 years.
The Branch anagee Deccan Chronicle _ Herings Limited, Pradesh. Rep.by K. Veeru Naidu, Sfo Late Narasimhulu, aged 81 years, Appelanis Avril Petitioners AND
1. P Kunda Raju, S/o Late Chandra Rao, R/o 6-181, Karanamaarl Yeedhi, Godavari ENetrict.
The Chairman industrial Tibunal-Cum-Labour, Court Visakhapatnam, Rep. by Preceding Officer, Deparment, Secretar iat 'Gubldings, Amaravathi Andhra Pradesh.
Raspandants' She. 'n rye " gen sre Go ype 4 u 4 y 4 o eeved" ee, y . eed pene eds syed "pe rer, ereer ieee na er ste cheat ete cag ee pany ebeoe a "2 'aptes sedoe. rs "fh a] "erg H "end! bene roel ee "ge, tS os as ; tA Iarlnw, Ay Fo ty ¢ 7 4 a gr bet at nr). ar 8, et * 2 * ap / 's .
a beve ed 4 " yor a £44 Let be i ened £4 oe aan adore, aS; a4 £3 oheae gn 597 co 'sf Sree ye Lea sphaee tay wanel het ec Fa Sone. we, sed sheer oes boos Sine "in yen ae AG oye v5 we eo mi oy pm " @ SA £5 moboe dh "er A a. vags oad oA eat oy nn cd of acd GF ns re et Neeed a eed? yo ob, "yet ws vee eaeet we ok, 'Gok viper baron st fae. eens Led wt beer. 'Anas Ae Sed ee bowe reeey, viran, es LL. rae) £%5, x wae vere oped boo wt Teced ppeee oo ee 600 an " oD y ber. wed a fee 2, Hoek i ve 44, Y peoe £5 eee Lay a oa pa eet Co oe Ai et cal ae gS m ree ue oon x te paeees ' en t yore tect hy ree gn he. o% gee SAE iL. at Nene ye bows 7 fave ee hee. 3 ts we Coe aoond Lhe. ber om od "
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3 et, if} on aes Aan © SO a oo fh. Wc yO ie i $3 Lh we en eg io a © 5 a ch ~ finon a tow 'apt i ae oe sy ' on CoG my gO® " ; Co eS ie oo - ; mh DO cae * " me SS omy ae sooed be nT wh re £5 oy eo f Oo n foabn, mee 1s sebews ween, A as hr 5 ; 4 s nr te ns xMg oo 2 Gog Se gem om ey eZ ae tess i a Foe an st, Mosca = ° bog wy My Figg ae to ee tt Ye EE. peed or wt Le BO Le SB mH wo BO ae oa ee me 8 io i, en oom 4 . * ve Spot oo " rr , Act ee PA 4 oe a5 03 pg oe es ee ee ce Bo me xg Cu fk ; we Cl ¢ EEE a a >a eo oa aS © ; eee dk | Tt om we OS pe OD , fe . rs 'gn, ; Gee oo eed iH od, Pi nd i me wr 0G od oS a cs a, ms a. t ~ be a on pee wed cee . fon, bee geet La ne % ra nae Ley peen A oe er 23 na ony gon tt eed % ' as 'deo 0% a wary Le Dd Sewene et bee ke ar rn ee x. ym Bm eed py oa hee EO ry : ent $ A ve i where tet guece ry . ton a ve se (coos A SS NC Oo ¢ coda SS ES? Sc eee Ee we ame & Q s SP ox resatanoeedy ca ed FPS SEs BY " Mie RR y RW ype es Ae 3 x $ wecunderabad-SO000S, Rep by B.AnH Rurar, Sioa. BLT Ralu, Aged wed ae ow "ee oy
i) m3 @ s. The ranch Manager, Deccan Chroni Limited, owlaiswaram, Re ajarmahendravaram, kasi Godavari Oistnet., Anehra
-
Pradesh. Ren by K. Veeru Naidu. S . Appelanig Avril Peliioners AND J. K. Sasi Kumar, S/o Late Narasanna, aged about 53 years, Rio 0-002, Rajamahendravaram, East Godavari, District.
é. The onan. industrial Tribunaidum-Labour, Court Visekhanainam, a ne, . Raspandants IA No. 2 OF 2028 wnnhe gy Ye?
rede.
$ eo oe crcumstances stated in the affidavit fied In suport of the petition, the | Court May be pleased to: "Suspend the operalion of the interim order dated ie pote we Page a fee 6% etitioners fo pay last drawn. wages to the respandent workman under Section iA No. 3 OF 2025 Gourt iay be gleased fo: stay the operation and effect of the interim order ag maw PIPOO ST ern : & SUMED "54 SUE depespe ene caw Th wdieevesbes. 4 % ated FOS. 2025 passed in UW. P Ne. 25828 of 2025, insofar as i directs the pet Honers fo pay last draw m Wages to ihe respandent workman under Section : vom 2 : Ls rr vet we
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iA No. 2 OF 202848 cycumstanaes stated | a the affidavit fled in support of the netition the High Court may be pleased tol slay the operation and effect of the interim order tad dated 50.07 2028 passed in WLP. No. 19898 of 2025, insofar as it directs the metiioners to nay last drawn wages to the © Fespondent workman uncer Section He 2Og8, on the He of the High Court IA No. 3 OF 2025 « circumstances stated in the aff davit fled in support of the petition, the High Court may be pleased to. suspend the operation of the interim order dated 30.072 2Q25 18598 of 20e8, insofar as i direrts the passed in WP. No. petitioners to pay last dra wn wages fo the respondent workman under Section V?-B of the Industrial Disputes Act, 194%, Pending disposal of WANa. 1356 Fhe "pps sal coming on for hearing, upon perusing the Petition and the affidavit fied In support thereef and por hearing the arguments of S81 A CHANDRA SHAKER Advorate f oy the Appellanis, and of SRI NUTHALAPATI! KRISHNA MURTHY Advocate for the Respondents:
WRIT APPEAL NO: 1367 OF 2025 (wei if Appeal under clause 15 of the Letier Patent is fled being aggrieved by e Order dated 2207 2028: made | in WEP. NO. T8674 of 2025) 1, The Genera! Manager, Acoous, ADMIN and HR, Geccan Chranicie Co Holdings Limiied, Reai stered Corporate Office, 36, Sarotinidav! Road, o% "sy Le vars, ' % 4 be ' we or yor J he, saeee hoo See. et napee soe %, ; a4) howe "
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wand of 2085 on the He of the High Court The Appeal caming on for hearing, uoon perusing the Petition and the affidavit Hed in support thereef and upon hearing the arguments of SRI A CHANDRA SHAKER Advocate for the Apmellania, and of SRI NUTHALAPATI KRISHNA MURTHY Advocate for the Respondents:
& WRIT APPEAL NO: 4 BOF 2085 woe the Order dated 347.07 2028: made in ALP No 19845 of 2Oe5 Between:
1. The General Manager, Accounts, ADMN and HR. Dacean Chronicle Holdings Hines, Fi Registered Corporate Office, 30, Sarnjiniiev! Road, about 59 years. ca.
@ The Branch Manager, Deccan Chronicle Holdings, Limited Vowlaiswaram, "ajamahs hendravaram, East Godavar! District, Andhra AND Mo oSurl Babu, Svo Suryanarayana, Aged about S54 years, Occ:
vecde .
Employee, Rio D.No. VF-208, Boat Pollee Street, DOWwSwaran, Rajamundry Rural, East Godavari District ag! Trae Chairman, industrial Tebunal-Cum-Labour, Court Visekhapainam, Py Rep.by Preceding © vite Rote PY os oy i & Wepariment, Seorotariat Suldings, Amaravathi Andhra Pradesh.
45 gee bore. yee ", 4 vans on 4 patty "4 wane oe we SC es we oe OB a kL a3 ens 07 Gh 2 ft oe Cal gree ' ; ; 5 ger ss ' te " ity Mn feeee on wen Coe done TA EL ay 6&3 lees Os ES 2 t% te. ne Ja oy "ead veeoe ee 4 nee woes ey yk aoe hee Caeet + whee pes oo veces LF tat £5 negee ne pad aos veges Sy wee OD pu tn, "yn sere os athee i hh a ageve athe, 3 e ap yeee "peg bho f 4 eed . LA aa teh ins ws gee wae te wi i Sal ees totne. fy fs vo mo ea : rn an ann 2 . os ' " pes sheds or " my cob a * ty wis ispeee aaaed 6% ee
4 hee sates oe es vara aaa ee oy ge ' adn, ' ie f pe 4 sagen, cis Been, my " Sot «howe ae Aa bee, weer oe, 'ee oy ee eee thee P wget yee Sewe "ges rs 5 Cae we ¢ gene . 2 thee i" oneed 0% a be ie pen Seat 71 Cae a greece yon Gr ws toe Eg, teh eh" he ED ws Shen oot se s fad boos la beoe eeeg 4 bene ene Trace poe , res, "oN cyeeg eee erg xe nsgee pe OS cad Ben fe tet e aS ot roy hace os a woe vaeet o 7 ed rovay £83 oe weed oy ae Ks . "yee 3% i i 5 en 07 ihe we 59) a > res tet co ee hae ; sae och st wor ' yer : Pe pe , wd ny sae wm BO ge tee f te we ihe EE fe oe pee x poet ene oS a Sid ~% ra £3 ms ts vee eee 'Be Led i. 4 oe % inode ; 5 seers x id th Powis hpor. we £54 AS) "4 gn 4 ca A " ro TF vy ai eeee t% ne og Co eGR 'Sn > om 0 5G ae Ee ek ALG ag Ch. £m a & EG ee ee ~ SLE shew ifs 3 nA Sendo hes ra "em bog ry pon whe ve C4 ied or £3 im : se fe 3 7 4, Lat ne ae ony dors Y % Cp % =A L 0 meee time Be be ES we "re oo ws a os wt erty Aeeot yor vs armor wn finee ME poreen "
ve, ,, Sieve " 3 Hy RA er v4 Oo ann 'rgeey faeee va wad wee 454 Met ees $9] Sen ben vipot fee 3 as 93 Sapoe 'i "a geet AES pees 7] is a 08 wee ar sy] ves om 1 % ae ee on es | ne < wen ee 3 amt es ae a Lo ad EPG Sooe ie oy ron oer 7 " - 7) Jean wn £05, Bs nen rs cn Men ne 'er rape raat réee 4 eee , oe £44 Ds % F fone tate, fe mo he "ap te OE a a neo a OEY wh iy ee fe hen 3 x he pe eee er oe ih aa pono * ard : a rn wm A a et oe ; sf oo 4 5 ge 7; rn + ey @ FG? oe oh woe tet ae f° fees u hy ral ee oa ® Fa con ope ee <9) * we a a a a a Y a ; ; 9 a a a oo ye 2 * fh. secon ie ey a a3 Fass) on oP ne ot rn gees & oy ee % wi a on . ty psemnaoer be bee Bee od "3 . oa hy ag, . tee £5 en, yo, at On 5 i , Sanath 53 "" £85 a3 £4 "ed ra is ; rh ' 3 Gs 43 "
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cs ie cs wee hy ee bee ome "oy aa wo Spee Sad ie cooek eo - wy haee "ef i ay % ee : ee th a" lie iv eee he ae gt whee an a thet $43 ger vee "5 C3, Mv we, oe 4 res ne ap ral . . Mere y ee aes re gece ees yok iy 'at ox fr, eee ween, ren' "se, ihe A r 4 nee. Son yee 3 os toon oA hf " "ng a aS a Se 5 td 4 ie - ; os roe . * oe ¢% oe rs . "nt 3 te, EA oy yee. thee os oe My "es wt" i Bee "Shee evens 4) Seed tgoee feed, a a: nae £4 Bes as : Ch % mh, joe ene oan yor op] yr bore iG over oh " "ee et Cs %% aN] 3 Set wr peed pn . ces " . bow. yore £3 re ben oe oa ? ve ve ee) x ire. Z is eet i % $4 4 oe: Mee 4 ow gg Se E53 gy Ee me o © Ge yn a a Se oy. "Ee tp gen sera, ; See thd wy x rere , Ay tke rn ~ re. % -:
he Naaal oS C8 ee hd tyed CP 29 od se, e Hi g + Adve Tar OF & 3 & i 3 s ast drawn .
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ry bem gene 6 eee Ihe cs ne mo ne es As 3 " GS $0 pees ro C3 ee ; oS an wie rete @ Be a we Ecayee Je *y Ce ok. "ye na a, ry rr rede A owe : rr rn aA Soo oy : . . seoen ' ae ts "Bo ro £3 Ay ped : ; 'i ven r+s] re g é o e $ +s $ ie GS wes + we t,o wy S .
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f GQ > 3 N $3 an v4, on pes "4 o ww oH eed pee th iA No. 2 OF 2088 4 he oO iA No. 3 OF 202 Y e q w WRIT APPEAL NO re in oy ee ond rs, oe pe? : . tf ; *y oe, rs i 4 gm we ef @ wz Fogel 3 Fe we ; iN} iS oa 'cond Oper. ' aoe net ahh peeee ue 4 <"
. ee : : Rs , et gs EE OB Br we ae a an a fe fe meee a : x noe % o% Fe apeee 6 5 or a a fede Ad Oo 4, ie a ae us MO, MM See BE £23 Secunderabad-A00GG3 Rey o by BAnt Rurar, Sfo. B.T Ray Aged about 3 he Branch Manager, Deccan Chronic Holdings, Limited, Dowlsiswaram, Rajamahendravaram, East Godavari UNstrict, Andhra Pradesh. Rep. by K. Veeru Naidu, Sfo Late Narasimhulu, aged 61 years. . AppehantsAvrit Petitioners AND NOV ¥ Salyanarayana, S/o Late Suxyanarayna aged about 49 years. Qeo. Employee, Rio S-1S/3, Kondalamma Street. Vernagit Mandal, East Godavar Distric é. The Chairman, industrial Tobunal curn Labour, Cour Visakhapatnam:
Reo by Preceding Officer. -
3. The State of Andhra -- Ren.by is PriSecretary, Labour Department Sécrétariat Rul Hidings, Amaravathi Andhra Pradesh.
. Respondents iA No. 2 OF 2085 Pelifion under Section 157 of CPC is fled praying that in the circumstances stated in the affidavit fled in suport of the petition, the Nigh nn may be pleased to stay fhe operation and effect of the interin order nt wieys to pay fast Shaw wages fo the respondent workman under Section 7-8 of the industrial Disputes Ast 1947, Pending disnoasal of WA Neo. 1370 iA No. 3 OF 2028 croumstarices stated in he as davil Mec in support of the petition, the High court may be pleased to SUSDS nd the operation of the interim order dated
34. OF .2025 passed in WP No. PH8as of SOSS, insefar as i directs the petit Baners Io pay last drawn wages to the respondent workman under Sectk eee 4c AA, 4 "4 53 eeerd <n aye ¢ hee pee Pas ws z IRTHY ai cae INA » High 3 x ~ afore BPS ey ar ¥.
ation Cent 7 ced i 2 fs that e res ax N SUSHTH 3 ang ore Moeciiation anc Fy g a nfor the partiies ourt.
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oC a S 4, Report of the medi ;
y xy aw = arned counsel for thy sion 'y is i ~ < x ted. The pa iG
3. q.
appoin Heat before the mediator on 04.04.20 would be useful to axpix bebween the part Centre of ORD 4 on sereh tad soothe KH Sharief so Mehabook sharief, Occ- Employee, Rvo D.No, & JM Suri Babu, tw od Dowlaiswaram, "eemanendravar , East Godavari District. Andhra Pradesh. Rep.by K. Veeru Naidu, Sfo Late Narasimhulu, aged 84 years, CH, Veeranjanyulu, Sio Satyanarayana, aged about 49 Years, Ris Nea. 12-33, Police Station Street, Raahmundry Rural, Dowleiswarem, ND Last Gotlavarl District. RK. V¥. Srinivas, S/o Suryanarayana Murthy, Aged about 83 Years, Rio Sram, D.No 2d-4-17, Municipal Colony, Ralahmundry, East Godavard District K Lakshman Rao, Sfo Soorayya, Rfo O.Ne.2-264, Arundathineta, Rajanagaram Mandal, Veluqubanda, East Godavari District, ',
3.V. Salyanarayana, S'o Krishna Rao, Rio D.Ne.10-125/8, cation Dowlesiwaram, East GodavarMistriet ~ P Kunda Raju, Sfo Late Chandra Rao, Ro $-181, Karanamgari Veedhi, Yermagin, KRadiyam, East Godavan District.
"3 &. Sasi Kumar, Sfo Late Narasanna, aged about 53 years, Rfo 8-802, "4 Ralamahendravaram, East Godayarl, District.
IS7/SA, Srinagar colony, Kadl-yam Mandal East Godavari fistrict
7. V¥. Venkata Rao, Sia Ram Krishna. aged about 47 Years, Rio 2 Ne. & x :
iS1, Vangapandu Vari Veedhi (Govind Rice MHD, Kadiyam (Post and Mandal, Rajahim andiy Wistnict 5S Steet, OB Rajamundry Rural, East Godavari [Nsiict ONY ¥ salyanarayana, | ofo Late Suxyanerayna aced aboul 49 years.
The Chairman, > tia Trbunal cur Labour, Court Visakhapatnam, 2tod4 by Speed Post} Ad se ae oa ae = oD 2 es os.
eae wa oy tf ot oo Be am Shy 3 £654 ws S63 iD £4) vane , be the far open, at "nad fy £85 Sinker OF ae ti ?
Sabow sehnee enero iat det ha ots A ge Seve ban eo a og yer Le "a Cate booe wh, 1% 87 of Lh benet red re copies A $nn Ee om z the bbeo wo eh fewe Pate 4 Be € aS e 8 Re ao
18. Two spe i z ub Ned pwn agree capers nee ne 'ft oF * te HIGH COURT LO NJS J DATED CT Pi S028 NOTE: List on 36.06.2028.
~ 8 Es $7 WRIT APPEAL Nos: 1208, 1530, 1994, 1332, 1893, 1944, 1486, 1387, 43 388, TAO of S025 3 INR oe RECTION