Ashtamichira Service ... vs C.P.Rajan
2022 Latest Caselaw 6001 Ker

WA No.418/2022                                 1/1

                         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.
                 Tuesday, the 31st day of May 2022 / 10th Jyaishta, 1944
                                    WA NO. 418 OF 2022

         AGAINST JUDGMENT DATED 07/02/2022 IN WP(C) 5060/2021 OF THIS COURT

                                           ---

   APPELLANT/PETITIONER:

          ASHTAMICHIRA SERVICE CO-OPERATIVE BANK LTD.NO.325,ASHTHAMICHIRA
          P.O.,THRISSUR-680731, REPRESENTED BY ITS SECRETARY.

    BY ADV.SRI.P.C.SASIDHARAN

   RESPONDENTS/RESPONDENTS:

      1. C.P.RAJAN ,CHAKKALACKAL VEEDU, MALA, MALA POST, PIN-680 732.
      2. INDUSTRIAL TRIBUNAL, THRISSUR-68002.

        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to stay the operation and implementation of the order dated 22/12/2020
   passed by the 2nd respondent, pending final disposal of the Writ Appeal.
        This Writ Appeal coming on for admission on 31/05/2022 upon perusing
   the appeal memorandum, the court on the same day passed the following:
                                      ORDER

Admit. Notice to the 1st respondent by speed post.

Post on 20.06.2022.

There will be an interim stay of operation of the impugned judgment, pending disposal of the Writ Appeal.

31/05/2022 Sd/-A.K.JAYASANKARAN NAMBIAR,JUDGE

Sd/-MOHAMMED NIAS C.P.,JUDGE

31-05-2022 /True Copy/ Assistant Registrar