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Managing Director vs Lobish L.B
2024 Latest Caselaw 32142 Ker

Citation : 2024 Latest Caselaw 32142 Ker
Judgement Date : 7 November, 2024

Kerala High Court

Managing Director vs Lobish L.B on 7 November, 2024

Author: Anil K. Narendran

Bench: Anil K.Narendran

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                    &
               THE HONOURABLE MR.JUSTICE MURALEE KRISHNA S.
        Thursday, the 7th day of November 2024 / 16th Karthika, 1946
                             WA NO. 153 OF 2023
     AGAINST JUDGMENT DATED 01.11.2022 IN OP(LC) 21/2021 OF THIS COURT
APPELLANT/PETITIONER:

     MANAGING DIRECTOR, MALABAR MEDICAL COLLEGE HOSPITAL & RESEARCH
     CENTRE, MODAKKALLUR P.O. KOZHIKODE, PIN - 673315

BY ADVS. M/S. S. VINOD BHAT, ANAGHA LAKSHMY RAMAN & GREESHMA CHANDRIKA R


RESPONDENT/RESPONDENT:

     LOBISH L.B., AGED 40 YEARS , SREEVALSAM HOUSE, CHELANNUR P.O.
     KOZHIKODE., PIN - 673616

BY ADVS. M/S. MATHEWS K. UTHUPPACHAN, TERRY V. JAMES & ABRAHAM KOLLINAL

     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 all further proceedings pursuant to award dated 20-03-2021 in
I.D.17/2017 on the files of Labour Court, Kozhikode including the
operation of order dated 07-11-2022 in C.P.08/2022 pending disposal of the
above appeal.
     This Writ Appeal again coming on for orders on 07.11.2024, upon
perusing the appeal memorandum and this Court's orders dated 13.10.2023 &
15.10.2024, the Court on the same day passed the following:
              ANIL K. NARENDRAN & MURALEE KRISHNA S., JJ.
         ------------------------------------------------------------------
                               W.A.No.153 of 2023
          ----------------------------------------------------------------
                  Dated this the 7th day of November, 2024

                                       ORDER

Anil K. Narendran, J.

The learned counsel for the appellant would undertake that

the appellant shall pay the arrears of Section 17B wages in terms

of the order of this Court dated 13.10.2023, within a further

period of one week.

List on 02.12.2024.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

MURALEE KRISHNA S., JUDGE

RPR

07-11-2024 /True Copy/ Assistant Registrar

 
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