The Regional Director vs Emmanuel Orphanage Mission ...
2022 Latest Caselaw 712 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                     THE HONOURABLE MR.JUSTICE C.S.DIAS
          Friday, the 14th day of January 2022 / 24th Pousha, 1943
                   IA.NO.1/2022 IN INS.APP NO. 1 OF 2022
             IC 18/2017 OF EMPLOYEES INSURANCE COURT, ALAPPUZHA
PETITIONER/APPELLANT/OPPOSITE PARTY:

     THE REGIONAL DIRECTOR, ESI CORPORATION, ROUND NORTH, THRISSUR - 680
     020.

RESPONDENT/RESPONDENT/APPLICANT:

     EMMANUEL ORPHANAGE MISSION SCHOOL, AZHAKAM P.O., VIA MOOKANNUR,
     ERNAKULAM DISTRICT, PIN - 683 577.

     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 30-07-2021 in I.C.No.18/2017
passed by the Employees' Insurance Court, Alappuzha, pending disposal of
the above appeal.
     This Application coming on for orders, upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of M/S.ADARSH KUMAR and SHASHANK DEVAN Advocates for the applicant, the
court passed the following:




                                                 P.T.O.
                                  C.S.DIAS, J.
                      ======================
                       Insurance Appeal No.1 of 2022
                      ======================
                   Dated this the 14th day of January 2022.

                                         ORDER

Admitted.

Issue notice by speed post to the respondent.

Post after one month.

IA No.1/2022

On a consideration of the averments in the affidavit filed in

support of the application and after hearing the respective Counsel

appearing for the parties, I am satisfied that the petitioner has

made out a prima facie case to stay the operation of the judgment

in I.C No.18/2017. Hence, I stay the operation and implementation

of the judgment in I.C No.18/2017 on the file of the Employees'

Insurance Court, Alappuzha, for a period of one month.

Sd/-

       sks/14.1.2022                             C.S.DIAS, JUDGE




14-01-2022                 /True Copy/                         Assistant Registrar