Shiv Mohan vs Cochin International Airport ...
2021 Latest Caselaw 14677 Ker

WA No.552/2020                               1/2




                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT
                     THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                          &
                          THE HONOURABLE MR.JUSTICE K. BABU
             Wednesday, the 14th day of July 2021 / 23rd Ashadha, 1943
                                 WA NO. 552 OF 2020
      AGAINST JUDGMENT DATED 23.01.2020 IN WP(C).NO.1139/2020 OF THIS COURT
   APPELLANT/PETITIONER:

          SHIV MOHAN, S/O.SIVARAMAN NAIR, VETTATHU SREEANJANEYAM, POOKAITHA
          NAGAR, MEKKAD P.O., NEDUMBASSERY, ERNAKULAM.
          BY ADVS. SRI.C.B.SREEKUMAR, SRI.K.SUNISH

   RESPONDENTS/RESPONDENTS:

      1. COCHIN INTERNATIONAL AIRPORT LIMITED(CIAL), NEDUMBASSERY, ERNAKULAM
         - 683 111, REPRESENTED BY ITS MANAGING DIRECTOR.
      2. THE MANAGING DIRECTOR, COCHIN INTERNATIONAL AIRPORT LIMITED (CIAL),
         NEDUMBASSERY, ERNAKULAM - 683 111.
      3. SUB COMMITTEE/APPELLATE AUTHORITY, COCHIN INTERNATIONAL AIRPORT
         LIMITED (CIAL), NEDUMBASSERY, ERNAKULAM - 683 111 REPRESENTED BY ITS
         CHAIRMAN.


BY ADVS.

          SRI.BENNY.P.THOMAS   FOR R1,R2 & R3 (B/O)

           SRI.D.PREM KAMATH   FOR R1 & R2


        This Writ Appeal coming on for orders on 14.07.2021 upon perusing
   the appeal memorandum and this Court's order dated 23.03.2021, the court
   on the same day passed the following:




                                                                   (PTO)
 WA No.552/2020                                      2/2



                           ALEXANDER THOMAS & K.BABU, JJ.
                 -------------------------------------------------------------------
                                      W.A. No. 552 of 2020
                      [arising out of the impugned judgment dated 23.1.2020 in
                                        WP(C). No. 1139 of 2020]
                 --------------------------------------------------------------------
                              Dated this the 14th day of July, 2021

                                             ORDER

It is brought to the notice of this Court that the

mediation process could not actually commence during the summer

vacation due to lock down and pandemic issues, and that the parties

are still interested to seek mediatory efforts.

2. Both sides now submit that their respective parties will

appear before the Mediation Centre, Ernakulam, on 22.7.2021 or any

other mutually convenient date.

3. If that be so, on the parties appearing before the

Mediation Centre, it shall be ensured that a mediator is appointed

and the mediation process shall commence immediately and the

same may be attempted to be completed within 6 weeks or so, if

feasible. After finalization of mediation process, the Mediation

Centre may give a report on the final outcome of mediation process.

List the case on 15.9.2021.

Hand over to both sides.

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

K.BABU, JUDGE

MMG

14-07-2021 /True Copy/ Assistant Registrar