The President,The Perinad Service ... vs The D.L.O.& Another
2024 Latest Caselaw 14283 Ker

Kerala High Court

The President,The Perinad Service ... vs The D.L.O.& Another on 29 May, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

WP(C) No.369/2010                             1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                     THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
             Wednesday, the 29th day of May 2024 / 8th Jyaishta, 1946
                            WP(C) NO. 369 OF 2010 (U)
   PETITIONER:

          THE PRESIDENT, THE PERINGODE SERVICE CO-OPERAIVE BANK LTD.
          NO.F.1552, PARASSERY.P.O, PALAKKAD DISTRICT.

          BY ADVS.
          SRI.N.RAGHURAJ (SENIOR)
          SMT.K.AMMINIKUTTY
          SRI.A.V.RAVI

   RESPONDENTS:

      1. THE DISTRICT LABOUR OFFICER, PALAKKAD.
      2. OMANAKUNHU W/O.RAMACHANDRAN, PARAKKAL HOUSE, PARASSERY, PALAKKAD.

           BY ADVS. JUSTIN JACOB, GP
           SRI.V.M.KRISHNAKUMAR
           SRI.RENJITH THAMPAN (SENIOR)

        THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ORDERS ON 29.05.2024
   AND JUDGMENT DATED 13/10/2022, THE COURT ON THE SAME DAY DELIVERED THE
   FOLLOWING:

                                          ORDER

Perused the letter dated 19.04.2024 from the Presiding Officer (District Judge), Labour Court, Kozhikode. After going through the letter, I think, the time to dispose the matter can be extended. The time to dispose of the claim petition in judgment dated 13.10.2022 in WP(C) No.369/2010 is extended for a further period of three months.

                                                Sd/- P.V.KUNHIKRISHNAN, JUDGE




29-05-2024                      /True Copy/                             Assistant Registrar