M/S.M.M.J.Plantations vs K.J.Yesudas
2023 Latest Caselaw 8689 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                     &
                 THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
         Wednesday, the 9th day of August 2023 / 18th Sravana, 1945
                             WA NO. 1417 OF 2023
  AGAINST THE JUDGMENT DATED 23.06.2023 OF WP(C) 25287/2017 OF THIS COURT.
APPELLANTS/WRIT PETITIONERS:

  1. M/S.M.M.J.PLANTATIONS, MANARCAUD BUIDINGS, LALAM VILLAGE, PALA,
     KOTTAYAM -PIN - 686575, REPRESENTED BY ITS GENERAL MANAGER AND
     PARTNER MR.M.MICHAEL.
  2. THE MANAGER, BON AMI TEA GARDENS, FAIRFIELD P.O.,ELAPPARA ,PIN -
     685501, IDUKKI.

  BY ADVOCATES M/S.TERRY V.JAMES, MATHEWS K. UTHUPPACHAN & SHARAN
SHAHIER

RESPONDENTS/RESPONDENTS IN WP:

  1. MR. K.J.YESUDAS, ZION HOUSE, KAVAYAL PUTHUVAL,BONAMI ESTATE,
     FAIRFIELD P.O., ELAPPARA,PIN - 685501, IDUKKI.
  2. THE DISTRICT LABOUR OFFICER, THODUPUZHA P.O., IDUKKI ., PIN -
     685603.

BY ADVOCATE   SMT.PREETHY R.NAIR, FOR R1

     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 of the impugned Judgment of the Learned Single Judge
and proceedings pursuant to Exhibit-P3 Award pending final disposal of the
Writ Appeal.
     This Writ Appeal coming on for orders on 09/08/2023 upon perusing
the appeal memorandum, the court on the same day passed the following:
        ALEXANDER THOMAS & C. JAYACHANDRAN, JJ.
   =============================================
        C. M. Appln. No. 1 of 2023 in W. A. No. 1417 of 2023
                                 &
                      W. A. No. 1417 of 2023
             (arising out of the impugned judgment dated 23.6.2023 in
                               WP(C) No.25287/2017)
  ==============================================
            Dated this the 9th day of August, 2023

                                   ORDER

C. M. Appln. No. 1/2023 in W. A. No. 1417/2023

This is an application filed by the appellants herein to condone

the delay of 3 days in filing the Writ Appeal.

2. After hearing both sides and after going through the

affidavit filed in support of the delay condonation application, we are of

the view that sufficient grounds have been made out therein to condone

the delay. Accordingly, it is ordered that the delay of 3 days in filing the

above Writ Appeal will stand condoned.

With these observations and directions, the above Civil

Miscellaneous Application will stand disposed.

W. A. No. 1417/2023

List the case for Admission on 16.8.2023.

Hand over.

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

C. JAYACHANDRAN, JUDGE MMG