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Indograce E Commerce Pvt.Ltd vs Station House Officer
2022 Latest Caselaw 637 Ker

Citation : 2022 Latest Caselaw 637 Ker
Judgement Date : 14 January, 2022

Kerala High Court
Indograce E Commerce Pvt.Ltd vs Station House Officer on 14 January, 2022
                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
         FRIDAY, THE 14TH DAY OF JANUARY 2022 / 24TH POUSHA, 1943
                         W.P.(C) NO.19997 OF 2021
PETITIONER:

              INDOGRACE E COMMERCE PVT.LTD.,
              CORPORATE OFFICE AT KINFRA INTERNATIONAL INDUSTRIAL PARK,
              THUMBA, THIRUVANANTHAPURAM-695 586,
              THROUGH ITS MANAGING DIRECTOR, SABEER.M.S.

              BY ADV T.A.PRAKASH


RESPONDENTS:

     1        STATION HOUSE OFFICER,
              MANGALAPURAM POLICE STATION,
              THIRUVANANTHAPURAM-695 501.

     2        STATE POLICE CHIEF,
              POLICE HEADQUARTERS, VAZHUTHACAUD P.O.,
              THIRUVANANTHAPURAM-695 002.

     3        DISTRICT LABOUR OFFICER,
              OFFICE OF THE DISTRICT LABOUR OFFICER,
              CHALAI, THIRUVANANTHAPURAM-695 036.

     4        RAVI,
              CONVENER, CITU, HEADLOAD & GENERAL WORKERS UNION,
              16TH MILE STONE, THONNAKKAL,
              THIRUVANANTHAPURAM-695 317.

     5        JAYAN,
              CONVENER, INTUC, HEADLOAD & GENERAL WORKERS UNION,
              16TH MILE STONE, THONNAKKAL,
              THIRUVANANTHAPURAM-695 317.

              SRI.T.SHAJAHAN, SENIOR GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) NO.19997 OF 2021
                                  -2-

                             JUDGMENT

It is submitted by the learned Government Pleader on

instructions that the matter has been settled between the

parties and that there is no law and order situation at present.

The said submission is recorded.

Accordingly, this writ petition is closed.

Sd/-

ANU SIVARAMAN JUDGE bpr W.P.(C) NO.19997 OF 2021

APPENDIX

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE CERTIFICATE OF INCORPORATION ISSUED BY THE MINISTRY OF CORPORATE AFFAIRS DATED 25.04.2017 TO THE PETITIONER COMPANY.

EXHIBIT P2 TRUE COPY OF THE STARTUP CERTIFICATE ISSUED BY THE KERALA STARTUP MISSION DATED 07.05.2019 TO THE PETITIONER COMPANY.

EXHIBIT P3 TRUE COPY OF THE REGISTRATION DETAILS OF THE WORKER, K.SIVANKUTTY (294035).

EXHIBIT P4 TRUE COPY OF THE REGISTRATION DETAILS OF THE WORKER, MOHAMMED NOUFAL.A.N. (294059).

EXHIBIT P5 TRUE COPY OF THE REGISTRATION DETAILS OF THE WORKER, JOSHUA ROCKY (294062).

EXHIBIT P6 TRUE COPY OF THE COMPLAINT DATED 16.09.2021 MADE BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

EXHIBIT P7 TRUE COPY OF THE ACKNOWLEDGEMENT RECEIPT ISSUED BY THE 1ST RESPONDENT DATED 16.09.2021.

 
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