The Regional Director vs M/S.Choice Plywood Industries
2021 Latest Caselaw 12678 Ker

Ins.APP No.19/2021                                1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                          THE HONOURABLE MRS. JUSTICE MARY JOSEPH
                 TUESDAY, THE 1ST DAY OF JUNE 2021 / 11TH JYAISHTA, 1943
                         IA.NO.1/2021 IN INS.APP NO. 19 OF 2021
                     EIC No.10/2017 OF E.I.COURT, KOZHIKODE, KOZHIKODE
PETITIONER/APPELLANT/RESPONDENT:

           THE REGIONAL DIRECTOR, EMPLOYEES STATE INSURANCE CORPORATION,
           REGIONAL OFFICE, PANCHDEEP BHAVAN, N.S.ROAD, THRICHUR - 680 020.

RESPONDENT/RESPONDENT/APPLICANT:

           M/S.CHOICE PLYWOOD INDUSTRIES, REPRESENTED BY ITS MANAGING
           PARTNER, KOTTAKUNNU, P.O.KATTAMBALLY, KANNUR - 670 015.

          Application praying that in the circumstances stated in the
          affidavit filed therewith the High Court be pleased to stay the
          operation and implementation of the Judgment dated 10.02.2021 in
          E.I.C.No.10/2017         passed   by    the   E.I.Court,Kozhikode,pending
          disposal of the above appeal.
          This       Application   coming    on   for   orders   upon    perusing   the
          application and the affidavit filed in support thereof, and upon
          hearing the arguments of M/S ADARSH KUMAR and SHASHANK DEVAN,
          Advocates for the applicant, the court passed the following:
                                             ORDER

There shall be an interim stay of operation and impelmentation of the Order dated 10.02.2021 in E.I.C.No.10/2017 passed by the Employees' Insurance Court,Kozhikode for a period of one month.

Sd/-

MARY JOSEPH

JUDGE

01-06-2021 /True Copy/ Assistant Registrar