K.M.Hashim vs Janaki
2023 Latest Caselaw 1312 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                    THE HONOURABLE MR. JUSTICE AMIT RAWAL
    WEDNESDAY, THE 18TH DAY OF JANUARY 2023 / 28TH POUSHA, 1944
                              OP(LC) NO. 2110 OF 2011
   AGAINST THE ORDER/JUDGMENTCP 13/2009 OF LABOUR COURT, KANNUR
PETITIONER:

            K.M.HASHIM,
            S/O.C.P.MOHAMMAD KUNJI HAJI,, PRINCY VILLA, KAKKAD,
            KANNUR,, ERSTWHILE PROPRIETOR OF VICTORY PLYWOODS,
            CP/V/736, KEERIYAD, KANNUR.

            BY ADVS.
            SRI.U.BALAGANGADHARAN
            SRI.G.GIREESH


RESPONDENTS:

    1       JANAKI,
            D/O.GOPALAN, VADUVATHUDIYAN HOUSE,
            KEERIYAD P.O., CHIRAKKAL, KANNUR-670 011.

    2       JAYANHI.P.,
            D/O.BALAN, VELUTHERI HOUSE,
            KEERIYAD P.O., CHIRAKKAL, KANNUR-670 011.


     THIS     OP    (LABOUR    COURT)    HAVING   COME   UP   FOR   ADMISSION   ON
18.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(LC) NO. 2110 OF 2011     -2-




                          JUDGMENT

This original petition by the management is directed

against the order dated 15.12.2010 rendered in Claim

Petition No.13 of 2019 preferred by the respondent

employees before the Labour Court, Kannur under

Section 33C(2) of the Industrial Disputes Act. As per the

award, respondents workmen have been held to realize

an amount of Rs.54,442/- (Rupees Fifty four thousand

four hundred and forty two only).

This OP(LC) has not even been admitted nor is there

any interim order of stay. Also, there was no appearance

when the matter was last posted on 29.07.2011. The

aforementioned award must have been executed as a

period of almost 11 years had gone. Thus, this OP(LC) is

rendered infructuous.

Sd/-

AMIT RAWAL JUDGE vv