K P Aboobacker vs India Coffee Board Workers ...
2023 Latest Caselaw 1360 Ker

                  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.
         Wednesday, the 18th day of January 2023 / 28th Pousha, 1944
                              WA NO. 70 OF 2023
 (AGAINST THE JUDGMENT DATED 25.08.2022 IN WP(C) 13616/2013 OF THIS COURT)
APPELLANT/2ND RESPONDENT:

     K P ABOOBACKER, AGED 57 YEARS, S/O KUNJI MOHAMMED,
     KIZHAKKUMPARAMBIL HOUSE, EZHUVANTHALA P.O, NELLAI, PALAKKAD
     DISTRICT., PIN - 679335.

BY.ADVS.M/S. DILEEP VARGHESE & TESMY VARGHEESE

RESPONDENTS/PETITIONER/RESPONDENTS 1 & 3:

  1. INDIA COFFEE BOARD WORKERS CO-OPERATIVE SOCIETY LTD, NO.4227
     THRISSUR, P B NO.184,REP BY ITS .SECRETARY, VARGHESE, S/O THOMAS,
     PIN - 680001
  2. STATE OF KERALA REP BY PRINCIPAL SECRETARY, DEPARTMENT OF CO-
     OPERATION,SECRETARIAT, THIRUVANANTHAPURAM., PIN - 695001
  3. KERALA CO-OPERATIVE TRIBUNAL THIRUVANANTHAPURAM, REP BY SECRETARY.,
     PIN - 695001.

BY. SRI.V.RAJENDRAN PERUMBAVOOR(STANDING COUNSEL) 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 pleased to stay the judgement in W.P (C) No.13616/2013 of the
Honourable Single Judge dated 25.08.2022, till pendency of the Appeal.
     This Writ Appeal coming on for orders on 18.01.2023, upon perusing
the appeal memorandum, the court passed the following:
                   A.K.JAYASANKARAN NAMBIAR
                               &
                   MOHAMMED NIAS C.P., JJ.
               ---------------------------
            CM.Appl.No.1 of 2023 in W.A.No.70 of 2023
                                &
                       W.A. No.70 of 2023
             ------------------------------
             Dated this the 18th day of January, 2023

                               ORDER

A.K.Jayasankaran Nambiar, J.

Issue consolidated notice to the respondents in the writ appeal and

the delay condonation petition. Sri.V.Rajendran, the learned Standing

counsel takes notice for the 1 st respondent. The learned Government

Pleader takes notice for the 2nd respondent.

Post on 02.02.2023.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

MOHAMMED NIAS C.P.

JUDGE

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