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Kerala High Court

Naveen Lal Chopra vs Asst. Labour Officer on 16 March, 2021

Author: P.Somarajan

Bench: P.Somarajan

Crl.M.Appl/1/2018 IN Crl.MC 631/2018       1/2



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        Present:
                    THE HONOURABLE MR. JUSTICE P.SOMARAJAN

                Tuesday,the 16th day of March 2021/25th Phalguna, 1942
                    Crl.M.Appl/910/2018 IN Crl.MC/631/2018

      For information purpose only
ST No.4395/2017 of the JUDICIAL MAGISTRATE OF FIRST CLASS -I,
ALAPPUZHA.
PETITIONER/PETITIONER:
        NAVEEN LAL CHOPRA
        FORMER DIRECTOR, VODAFONE MOBILE SERVICES LTD., NORTH SIDE
        RAITAN, I FLOOR, 15, WORLI SEA FACE, MUMBAI-400025.

RESPONDENTS//RESPONDENTS:
1.       ASST. LABOUR OFFICER, ALAPPUZHA
        GRADE II, FIRST CIRCLE, ALAPPUZHA.
         and 2 others

      Petition praying that in the circumstances stated therein the High Court be
pleased to stay all further proceedings in ST.No.4395 of 2017 before the
Honourable First Class Judicial Magistrate-I, Alappuzha against the petitioner till
the disposal of the Criminal MC, in the interest of justice.
     This petition again coming on for orders upon perusing the petition and this
court's order dated 22/01/2021 in Crl.MA.910/2018 and upon hearing the
arguments of M/S. V.GEETHA POTTI & ROHINI S KUMAR, Advocates for the
petitioner, and the PUBLIC PROSECUTOR for the 1st & 2nd respondents, and of
Mr.P.SATHISAN, Advocate for the 3rd respondent, the court passed the following:
                                       ORDER

Interim order is extended till the next posting date. Post after summer vacation.

16-03-2021 Sd/-

P.SOMARAJAN,JUDGE /true copy/ Sd/-

ASSISTANT REGISTRAR agk For information purpose only