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John Peter.S vs Sitics Logistic Solutions Pvt.Ltd
2024 Latest Caselaw 22979 Ker

Citation : 2024 Latest Caselaw 22979 Ker
Judgement Date : 31 July, 2024

Kerala High Court

John Peter.S vs Sitics Logistic Solutions Pvt.Ltd on 31 July, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

WA No.772/2024                                1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
            THE HONOURABLE THE ACTING CHIEF JUSTICE MR. A.MUHAMED MUSTAQUE
                                          &
                          THE HONOURABLE MR. JUSTICE S.MANU
             Wednesday, the 31st day of July 2024 / 9th Sravana, 1946
                     CM.APPL.NO.1/2024 IN WA NO. 772 OF 2024
      AGAINST THE JUDGMENT DATED 15/11/2023 IN WP(C) 296/2023 OF THIS COURT
   APPLICANTS/APPELLANTS:

          JOHN PETER.S., AGED 51 YEARS, S/O SOWRIYAR, POOL LEADER, POOL NO.6,
          PAMPUPARA (I.N.T.U.C. UNIT), CHANDRAPURAM P.O., WALAYAR, PALAKKAD
          DISTRICT- 678624

          AND ANOTHER.

   RESPONDENTS/RESPONDENTS:

          1. SITICS LOGISTIC SOLUTIONS PRIVATE LIMITED, 18/802, ENGLISH CHURCH
          ROAD, PALAKKAD,      REPRESENTED BY ITS DIRECTOR AND CHIEF OPERATING
          OFFICER HARIDAS.T., PIN: 678014.

          AND 6 OTHERS


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to condone the delay
   of 160 days in filing the Writ Appeal against the judgment dated
   15.11.2023 made in W.P.(C)No.296/2023 on the file of this honourable
   court, in the interest of justice.
        This Application again coming on for orders on 31/07/2024 upon
   perusing the application and the affidavit filed in support thereof, and
   this Court's Order dated 11/06/2024 and upon hearing the arguments of
   T.C.SURESH MENON, B.DEEPAK & NIKITHA K.V., Advocates for the applicants
   and of K.B. ARUNKUMAR, RENJIT BABU & POOJA K.S.,Advocates for R1,
   GOVERNMENT PLEADER for R2 & R3, and of THOMAS ABRAHAM, STANDING COUNSEL
   for R4, the court on the same day passed the following:
                                      ORDER

Delay condoned on condition that the applicants remit an amount of Rs.1,000/- to the Mediation Centre within one week.

Sd/- A.MUHAMED MUSTAQUE ACTING CHIEF JUSTICE

Sd/- S.MANU JUDGE

31-07-2024 /True Copy/ Assistant Registrar

 
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