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For Information Purpose Only vs The General Secretary
2021 Latest Caselaw 11203 Ker

Citation : 2021 Latest Caselaw 11203 Ker
Judgement Date : 7 April, 2021

Kerala High Court
For Information Purpose Only vs The General Secretary on 7 April, 2021
WA 1672/2020                                       1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              Present:
                    THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                                &
                            THE HONOURABLE MR.JUSTICE K. BABU
                      Wednesday,the7th day of April 2021/17th Chaithra, 1943
                                         WA No.1672/2020
                Against Judgment dated 13-11-2020 in OP(LC) No.13/2019 of this Court.
                                                 ---
APPELLANT/PETITIONER/MANAGEMENT:

           For information purpose only
     SRI.K. PRABHAKARAN,AGED 80 YEARS,MANAGING DIRECTOR,
     REPRESENTING THE COCHIN FROZEN FOOD EXPORTS PVT.LTD, AROOKUTTY FERRY
     ROAD, AROOR, ALAPPUZHA DISTRICT, PIN-688534.

       BY ADV SRI.K.A.SALIL NARAYANAN


RESPONDENT/RESPONDENT/UNION:
     THE GENERAL SECRETARY,
     KERALA SEAFOOD WORKERS UNION(TUCI), REG NO. 03-41/90,
     ROOM NO.6, K A M LODGE, CHERTHALA-688524.

       BY ADVS.M/S.DR.V.N.SANKARJEE,V.N.MADHUSUDANAN,
       R.UDAYA JYOTHI &     M.M.VINOD
       SRI.ASHOK M.CHERIAN, SENIOR AMICUS CURIAE
             SRI.BENNY P.THOMAS, AMICUS CURIAE
             SRI.ASHOK B.SHENOY, AMICUS CURIAE

      Prayer for interim relief in the Writ Appeal stating that in the circumstances stated in the appeal
memorandum the High Court be pleased to issue an interim order staying all further proceedings in I D
55/2016 of the Labour court, Kollam, pending disposal of the above Writ Appeal.

        This Writ Appeal again coming on for orders on 07.04.2021 upon perusing the appeal memorandum,
and this Court's order dated 01-03-2021 , the court on the same day passed the following:
                                       ORDER

This case has been partly heard. The interim order will stand extended upto 31-5-2021. List this case for orders at 4.00 P.M. on 28-05-2021. 07/04/2021 Sd/-ALEXANDER THOMAS,JUDGE Sd/-K.BABU,JUDGE

/true copy/

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