Kerala State Beverages ... vs Kerala State Beverages ...
2022 Latest Caselaw 11367 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
            THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                     &
                THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
        Friday, the 2nd day of December 2022 / 11th Agrahayana, 1944
                  CM.APPL.NO.1/2022 IN WA NO. 1790 OF 2022
   AGAINST THE JUDGMENT DATED 20.09.2022 IN WP(C) 982/2016 OF THIS COURT
PETITIONER/APPELLANT:

     KERALA STATE BEVERAGES (MANUFACTURING AND MARKETING) CORPORATION
     LTD, REPRESENTED BY ITS MANAGING DIRECTOR, P.B. NO. 2263,
     SASTHAKRIPA OFFICE COMPLEX, SASTHAMANGALAM, THIRUVANANTHAPURAM, NEW
     ADDRESS. BEVCO TOWER, VIKAS BHAVAN P.O, PALAYAM, THIRUVANANTHAPURAM,
     PIN - 695033

RESPONDENTS/RESPONDENTS:

  1. KERALA STATE BEVERAGES CORPORATION STAFF ORGANIZATION INTUC, REG.
     NO. 481/86, HEAD OFFICE, THIRUVANANTHAPURAM, REPRESENTED BY ITS
     SECRETARY, BIJU M.J., AGED 52 YEARS, SON OF M.I. JOY, MEKKATTU
     HOUSE, PARAVATTAM, MANIYAR P.O, PUNALUR, PIN - 691333
  2. STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT, GENERAL
     ADMINISTRATION, SAINIK WELFARE DEPARTMENT, GOVERNMENT SECRETARIAT,
     THIRUVANANTHAPURAM, PIN - 695001
  3. THE LABOUR COMMISSIONER, OFFICE OF THE LABOUR COMMISSIONER, THOZHIL
     BHAVAN, VIKAS BHAVAN P.O., THIRUVANANTHAPURAM., PIN - 695033
  4. THE ADDITIONAL LABOUR COMMISSIONER IR, OFFICE OF THE LABOUR
     COMMISSIONER, THOZHIL BHAVAN, VIKAS BHAVAN P.O, THIRUVANANTHAPURAM,
     PIN - 695033

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 40 days in filing the Writ Appeal againt the Judgment dated 20.09.2022
in WPC NO 982 of 2016 of the learned single Judge, in the interest of
justice.
     This Application coming on for orders on 02.11 2022 upon perusing
the application and the affidavit filed in support thereof, and upon
hearing the arguments of SRI.NAVEEN.T, Advocate for the petitioner, the
court passed the following:
                  A.K.JAYASANKARAN NAMBIAR
                                &
                    MOHAMMED NIAS C.P., JJ.
                 -------------------------
                      CM.Appl.No.1 of 2022
                                 in
                       WA. No.1790 of 2022
                 -------------------------
             Dated this the 2nd day of December, 2022

                              ORDER

A.K.Jayasankaran Nambiar, J.

The above application is filed to condone the delay of 40 days in

filing the Writ Appeal.

Heard. Taking note of the averments in the affidavit filed in

support of the delay condonation application, the delay is condoned.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

MOHAMMED NIAS C.P.

JUDGE

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