Kerala High Court
Sansco Technologies Kerala Pvt. Ltd., ... vs Sri. Anas P.M on 24 September, 2024
Author: N.Nagaresh
Bench: N.Nagaresh
WP(C) No.26190/2024 1/3 Order Date : 24-09-2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
Tuesday, the 24th day of September 2024 / 2nd Aswina, 1946
WP(C) NO. 26190 OF 2024
PETITIONER:
SANSCO TECHNOLOGIES KERALA PVT. LTD., (FORMERLY OPPO ELECTRONICS
KERALA PVT. LTD.) BANERJI ROAD, (67/6446), NEAR HIGH COURT OF
KERALA, ERNAKLAM, REPRESENTED BY ITS AUTHORISED SIGNATORY MR.
PRAVEEN R, PIN - 682031.
RESPONDENTS:
1. SRI.ANAS P.M POONAKUDIYIL HOUSE, MANIKINAR P.O., KOTHAMANGALAM,
ERNAKULAM, PIN - 686693.
2. THE DISTRICT LABOUR OFFICER OFFICE OF THE DISTRICT LABOUR OFFICER,
CIVIL STATION, ERNAKULAM, KAKKANAD, PIN - 682030.
3. THE DEPUTY LABOUR COMMISSIONER, OFFICE OF THE DEPUTY LABOUR
COMMISSIONER, CIVIL STATION, ERNAKULAM, KAKKANAD, PIN - 682030.
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to stay the operation and implementation of ext p10 order passed
by the 3rd respondent dated 17.01.2024 in S.A.C. No.2(f)/21 and also the
proceedings in S.A.C. No.5/2022, pending disposal of the writ petition
(civil).
This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this Court's order dated
23/08/2024 and upon hearing the arguments of M/S.E.K.NANDAKUMAR (SR.),
M.GOPIKRISHNAN NAMBIAR, K.JOHN MATHAI, JOSON MANAVALAN, KURYAN THOMAS,
PAULOSE C. ABRAHAM, RAJA KANNAN, JAI MOHAN, SHILPI M.LAL, Advocates for
the petitioner, the court passed the following:
WP(C) No.26190/2024 2/3 Order Date : 24-09-2024
N.NAGARESH, J.
----------------------
W.P.(C) No.26190 of 2024
------------------------------
Dated this the 24th day of September, 2024
ORDER
Interim order is extended by one month.
Post on 23.10.2024.
Sd/-
N.NAGARESH
JUDGE
spk
WP(C) No.26190/2024 3/3 Order Date : 24-09-2024
APPENDIX OF WP(C) 26190/2024
Exhibit P1 TRUE COPY OF THE PRINT OUT OF LEAVE APPLICATION DATED
29.07.2020 FILED BY SALES PROMOTER NAMED ROHITH J (WITH
RELEVANT RECOMMENDATION)
Exhibit P2 TRUE COPY OF THE SHOW CAUSE NOTICE DATED 09.09.2020
ISSUED BY THE PETITIONER TO THE 1ST RESPONDENT
Exhibit P3 TRUE COPY OF THE EXPLANATION DATED 12.09.2020 SUBMITTED
BY THE 1ST RESPONDENT TO THE PETITIONER
Exhibit P4 TRUE COPY OF THE APPLICATION DATED 28.01.2021 FILED BY
THE 1ST RESPONDENT BEFORE THE 3RD RESPONDENT
Exhibit P5 TRUE COPY OF THE STATEMENT DATED 18.03.2021 SUBMITTED
BY THE PETITIONER BEFORE THE 2ND RESPONDENT
Exhibit P6 A TRUE COPY OF THE ORDER PASSED BY THE 3RD RESPONDENT
DATED 18.03.2022 IN SAC NO. 2 (F)/2021
Exhibit P7 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN
W.P.(C).NO. 13612 OF 2022 DATED 14.07.2022
Exhibit P8 TRUE COPY OF THE ADDITIONAL COUNTER STATEMENT FILED BY
THE PETITIONER BEFORE THE 3RD RESPONDENT DATED
02.12.2022 IN SAC NO. 2(F)/2021 (WITHOUT ANNEXURES)
Exhibit P9 TRUE COPY OF THE REPLY STATEMENT DATED NIL IN DECEMBER,
2022 IN SAC NO. 2(F)/2021 FILED BY THE 1ST RESPONDENT
BEFORE THE 3RD RESPONDENT
Exhibit P10 TRUE COPY OF THE ORDER DATED 17.01.2024 PASSED BY THE
3RD RESPONDENT IN SAC NO. 2(F)/2021
