Agastya International Foundation vs S.Venkata Narasimhulu
2024 Latest Caselaw 10089 AP

Andhra Pradesh High Court - Amravati

Agastya International Foundation vs S.Venkata Narasimhulu on 8 November, 2024

IN THE HIGH COURT OF ANDHRA PRADESH AT AMARA

FRIDAY THE EIGHTH DAY OF NOVEMBER

TWO THOUSAND AND TWENTY FOUR ©

é :PRESENT: _
THE HONOURABLE SRI JUSTICE NYAPATHY VAY --

IA No. 1 OF 2023
iN
CRP NO: 2968 OF 2033
Between:
Agastya International Foundation { Respondent), No.101, Varsav Plaza, 12,
Jayamahal Main Road, Bangalore, Karnataka State, Rep., by its Managing
Trustee/Authorized Official
..Pattioner/Revision PetitionerRespondent
(Petitioner in CRP S968 OF 2093
an the fle of High Court
AND
. o.Venkata Nerasimhulu (Petitioner), S/o.S.Norasimhulu, Hindu, Made.
aged 38 years, Model Maker, Employee No V60S, Agastya international
Foundation Bangalore, Karnataka State, R/o.Flat No.240, Amaravathi
Nagar, Kuppam, Chittoor, Andhra Pradesh State-5 17475 Aadnhaar Nex
2099 S880 0629 Mobile No: 890009 92405

2. the industrial Tribunal-eourt-Labour Goun, Ananthapuram Reo., is

Chairman
._ Respondenis/Respondants/Petitioner
(Respondents in-clo-}
Peatitic under Section 181 OPC praying that in the

vrcumstances Siaied in the affidavit Sled in Support of the chil revision
petifion, the High Court may be pleased to grant stay of the execution of the
impugried Award passed in LD.No.T04/2078, di.o6/03/2023, passed by the

Chairman-cum-Presiding Officer,  fndustrial Tabunal-cum-Labour Court,


Ananthapuram, pending disposal of CRP No 2968 of 2093. on the file of the

High Caurt

The petiion coming on for hearing, upon gerusing the Reton and the
affidavit [Ned in support thereof and the earlier orders of the High Court
dated? OS. 2064 TP Oo 20e4 OF 10 Shed & 22.40, 2024 made herein and
yoon hearing the arguments of SR! G RONALD RAJU, Advocate for the
Pefiionen(s} and of M/S. SAI MANOJ REDDY L, Advocate for the Respondent
Nio.1, he Court made the fallowing
ORDER:

"Learned counsel for the Petitioner sought time fo get instructions fo justify the maintainability of the present Civl Revision Petition under Article 227 of the Constitution of india based on a judgment of this Court.

Post an 18.74.2024.

inferim order granted earlier is extended tl then."

PPRUE COPY)

To,

1. The Ghairman-cum-Presiding Offcer, Industrial THbunal-cum-Labour Court, Ananthapuram, An anthapuram Cistric

2 One OC to Sri. G.Ronald Raju, nvoate OPUC;

3. One CO te Sri. Sai Manoj Reddy. L, Advocate [OPUC]

4, ON€ spare copy

HIGH COURT

YR

DATED OS TT 2088

NOTE: POST ON 78.44.2024.

ORDER

iA.NO.7 OF 2023 IN

INTERIM ORDER EXTEDED