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Employees State Insurance ... vs Boby M Jacob
2021 Latest Caselaw 18405 Ker

Citation : 2021 Latest Caselaw 18405 Ker
Judgement Date : 7 September, 2021

Kerala High Court
Employees State Insurance ... vs Boby M Jacob on 7 September, 2021
Ins.APP No.19/2020                            1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                          THE HONOURABLE MR.JUSTICE C.S.DIAS
            Tuesday, the 7th day of September 2021 / 16th Bhadra, 1943
                      IA.NO.1/2020 IN INS.APP NO. 19 OF 2020
           IC 8/2014 OF EMPLOYEES INSURANCE COURT, ALAPPUZHA, 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 I.C 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 18.03.2021 and upon hearing the arguments of ADARSH KUMAR,
   SRI.SHASHANK DEVAN, Advocates for the petitioners and of SRI.BENNY P
   THOMAS, SRI.D.PREM KAMATH, SRI.TOM THOMAS (KAKKUZHIYIL), SHRI.ABEL TOM
   BENNY, SHRI.JYOTHISH KRISHNA, SMT.MEENAKSHY S DEV, SHRI.AHAMMAD SACHIN K.,
   SHRI.KURIAN OOMMEN THERAKATH Advocates for the respondent, the court
   passed the following:
                                      ORDER

Interim order dated 01.10.2020 will stand revived and extended by a period of two months.

Sd/- C.S.DIAS JUDGE

07-09-2021 /True Copy/ Assistant Registrar

 
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