The President vs Benny Thomas
2023 Latest Caselaw 368 Ker

WA No.1538/2022                          1/3

                        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 11th day of January 2023 / 21st Pousha, 1944
                                WA NO. 1538 OF 2022
     (AGAINST THE JUDGMENT DATED 30.08.2022 IN WP(C) 4049/2012 OF THIS COURT)
   APPELLANT(PETITIONER):

      1. THE PRESIDENT, ANICKAD REGIONAL FARMERS SERVICE COOPERATIVE BANK
         LIMITED NO 3867 PALLIKKATHODE ANICKAD PO KOTTAYAM, PIN - 656503
      2. THE SECRETARY, ANICKAD REGIONAL FARMER'S SERVICE CO-OPERATIVE BANK
         LIMITED NO. 3867 PALLIKKATHODE ANICKAD PO, KOTTAYAM., PIN - 656503.

     BY.ADVS.M/S.T.C.KRISHNA, P.RAMAKRISHNAN, PREETHI RAMAKRISHNAN, C.ANIL
    KUMAR, ASHA K.SHENOY & PRATAP ABRAHAM VARGHESE.

   RESPONDENTS(RESPONDENTS):

      1. BENNY THOMAS, ANCHANICKAL PALLIKKATHODE ANICKAD PO KOTTAYAM, PIN -
         656503
      2. INDUSTRIAL TRIBUNAL, INDUSTRIAL TRIBUNAL PEERMEDU IDUKKI, PIN -
         685531.

    BY.ADV.SRI.SHAJI THOMAS 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 Exhibit P5 in WP(C) No.4049/2012.
        This Writ Appeal again coming on for orders on 11.01.2023, upon
   perusing the appeal memrandum and this Court's order dated 28.11.2022, the
   court on the same day passed the following:
 WA No.1538/2022                               2/3




                               A.K.JAYASANKARAN NAMBIAR
                                            &
                                MOHAMMED NIAS C.P., JJ.
                            ---------------------------
                                   W.A. No.1538 of 2022
                          ------------------------------
                          Dated this the 11th day of January, 2023

                                          ORDER

A.K.Jayasankaran Nambiar, J.

Interim order is extended until further orders. Respondents

seeking to modify/vacate the interim order may bring up the matter at

any time after filing their counter affidavit.

Post for disposal.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

MOHAMMED NIAS C.P.

                                                      JUDGE

         mns
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APPENDIX OF WA 1538/2022 Exhibit P-5 TRUE COPY OF THE AWARD DATED 24/1/2011