M/S.Ranbaxy Labs Ltd vs M/S.Ranbaxy Labs Ltd
2021 Latest Caselaw 9804 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

             THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS

                                  &

                  THE HONOURABLE MR.JUSTICE K. BABU

     TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943

                        WA.No.1690 OF 2011
  AGAINST THE JUDGMENT IN WPC 3415/2005 DATED 02-09-2011 OF HIGH
                         COURT OF KERALA


APPELLANT/1ST RESPONDENT:

              M/S.RANBAXY LABS LTD
              25, NEHRU PLACE, NEW DELHI,
              REPRESENTED BY ITS MANAGER (PERSONNEL).

              BY ADV. SRI.M.P.ASHOK KUMAR

RESPONDENTS/PETITIONER/2ND RESPONDENT:

         1    SHRI.GEORGE JOSEPH
              MANGALASSERIL HOUSE, VADAVATHOOR P.O.,
              KOTTAYAM-686 010.

         2    THE INDUSTRIAL TRIBUNAL,
              ALAPPUZHA

              SRI.SAIGI JACOB PALATTY, SR.GOVT.PLEADER

     THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 23.03.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.A No.1690 of 2011
                                         2

               ALEXANDER THOMAS & K.BABU, JJ.
                      ===========================
                             W.A No.1690 of 2011
                      [arising out of the judgment dated 02.09.2011
                                 in W.P(C) No.3415/2005]
                      ===========================
                         Dated this the 23rd day of March, 2021

                                   JUDGMENT

ALEXANDER THOMAS, J.

This Court had ordered on 01.07.2020 in I.A No.1/2020 in the

above writ appeal that notices to additional respondents 3 & 4, who are

sought to be impleaded in the writ appeal to be issued. The above writ

appeal has been filed as early as on 20.10.2011.

2. Now the Registry has endorsed that notices to respondents

3 & 4 could not be sent, as the process filed was with insufficient

stamps.

In view of the abovesaid aspects, it is ordered that the above Writ

Appeal will stand dismissed for non-prosecution.

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

K.BABU, JUDGE vgd