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For Information Purpose Only vs Employees' State Insurance ...
2021 Latest Caselaw 9179 Ker

Citation : 2021 Latest Caselaw 9179 Ker
Judgement Date : 18 March, 2021

Kerala High Court
For Information Purpose Only vs Employees' State Insurance ... on 18 March, 2021
IA/1/2020 IN Ins.APP 19/2020                      1/1



                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                               Present:
                               THE HONOURABLE MR.JUSTICE C.S.DIAS

                        Thursday,the 18th day of March 2021/27th Phalguna, 1942
                                    IA/1/2020 IN Ins.APP/19/2020

            For information purpose only
Against IC No.8/2014 of the EMPLOYEES INSURANCE COURT, ALAPPUZHA
PETITIONERS/APPELLANTS/RESPONDENTS
1. EMPLOYEES' STATE INSURANCE CORPORATION
     SUB-REGIONAL OFFICE, MALUS'S COMPLEX, ST. FRANCIS CHURCH ROAD,
     KALOOR, KOCHI - 682 017, REPRESENTED BY ITS DEPUTY DIRECTOR.
2. THE DEPUTY DIRECTOR,
     EMPLOYEES' STATE INSURANCE CORPORATION, SUB-REGIONAL OFFICE,
     MALUS'S COMPLEX, ST. FRANCIS CHURCH ROAD, KALOOR, KOCHI - 682
     017.
RESPONDENT/RESPONDENT/APPLICANT
       BOBY M JACOB,
       MANAGING DIRECTOR, ANNA ALUMINIUM COMPANY PVT. LTD.,
       KIZHAKKAMBALAM, ALUVA, PIN - 683 562.
    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 26-06-2020
in IC No.8/2014 passed by the Employees Insurance Court, Alappuzha, pending disposal of the
above appeal.
    This application again coming on for orders, upon perusing the application and the affidavit
filed in support thereof, and this court's order dated 01/10/2020 and upon hearing the
arguments of M/S. ADARSH KUMAR and SHASHANK DEVAN, Advocates for the
applicantS, and of M/S. BENNY P THOMAS, D.PREM KAMATH, TOM
THOMAS(KAKKUZHIYIL),ABEL TOM BENNY, AHAMMAD SACHIN K., JYOTHISH
KRISHNA, KURIAN OOMMEN THERAKATH and MEENAKSHY S DEV Advocates for
the respondent, the court passed the following.
                                              ORDER

The interim order dated 01/10/2020 will stand revived from today and extended for a period of three months.

18-03-2021 Sd/-

C.S.DIAS,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR

 
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