Kel Electrical Machines Ltd vs Employees’ State Insurance ...
2023 Latest Caselaw 4626 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
 WEDNESDAY, THE 12TH DAY OF APRIL 2023 / 22ND CHAITHRA, 1945
                   WP(C) NO. 11275 OF 2023
PETITIONER/S:

            KEL ELECTRICAL MACHINES LTD
            BEDRADKA POST, KASARGOD - 671134
            REPRESENTED BY ITS SPECIAL OFFICER/UNIT HEAD
            MR. KRISHNAKUAR V

            BY ADVS.
            SRI.BENNY P.THOMAS, SC, BPCL
            D.PREM KAMATH
            TOM THOMAS (KAKKUZHIYIL)
            ABEL TOM BENNY
            K.S.MUHAMMED SHEFIN
            AMRUTHA SELVAM

RESPONDENT/S:

    1       EMPLOYEES' STATE INSURANCE CORPORATION
            HOUSEFED COMPLEX, SASTHRI NAGAR ROAD,
            ERNAHIPALAM, KOZHIKODE - 673 006
            REPRESENTED BY ITS DEPUTY DIRECTOR.
    2       THE DEPUTY DIRECTOR
            EMPLOYEES' STATE INSURANCE CORPORATION,
            HOUSEFED COMPLEX, SASTHRI NAGAR ROAD,
            ERNAHIPALAM, KOZHIKODE, PIN - 673006
    3       THE RECOVERY OFFICER
            EMPLOYEES' STATE INSURANCE CORPORATION,
            HOUSEFED COMPLEX, SASTHRI NAGAR ROAD,
            ERNAHIPALAM, KOZHIKODE, PIN - 673006
    4       THE STATE BANK OF INDIA
            SME, KANNUR BRANCH, DOOR NO. TU33, FIRST FLOOR,
            PLATINUM CENTRE, BANK ROAD, KANNUR
            REPRESENTED BY ITS BRANCH MANAGER.,
            PIN - 670001

            BY ADVS.
            SAJEEV KUMAR K.GOPAL
            C.AJITH KUMAR
 W.P.(C) No.11275 of 2023

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               SRI TV AJAYA KUMAR SC
               SRI.JITHESH MENON,SC


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 12.04.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.(C) No.11275 of 2023

                                    3




                                  JUDGMENT

When the matter was taken up for consideration, Sri. P. Benny

Thomas, the learned counsel appearing for the petitioner, submitted that

the petitioner has already approached the E.I. Court and they are not

interested in prosecuting this writ petition.

The said submission is recorded, and this writ petition is closed.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

NS W.P.(C) No.11275 of 2023

APPENDIX OF WP(C) 11275/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE ORDER DATED 06.03.2023 NO.72000123470000604/RECOVERY/KKD ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER. Exhibit P2 TRUE COPY OF THE GARNISHEE ORDER DATED 16.03.2023 NO.72000123470000604/RECOVERY/KKD ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER.

Exhibit P3 TRUE COPY OF THE JUDGMENT DATED 13.12.2018 IN WP(C) NO.33240 OF 2009 OF THIS HON'BLE COURT. ExhibitP4 TRUE COPY OF THE ORDER DATED 25.01.2021 NO.72000123470000604.REV-1 (5) ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER. Exhibit P5 TRUE COPY OF THE REPLY DATED 08.03.2023, NO.

HR/56/2023 SUBMITTED BY THE PETITIONER COMPANY BEFORE THE 3RD RESPONDENT.