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High CourtsSingle Bench(2016) 01 KL CK 0105

The United Planters'' Association of Southern India and Others vs Union of India

High Court Of Kerala · Decided on 27 January 2016

HON’BLE JUDGES
V. Chitambaresh, J.
RESULT
Disposed Off
CASE NUMBER
WP(C) No. 3025/2016 (C)

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Judgment

5 paragraphs · 163 words

V. Chitambaresh, J.—(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 the Payment of Bonus (Amendment) Act, 2015, pending disposal of the Writ Petition (Civil).

This petition coming on for admission upon perusing the petition and the affidavit filed in support of WP(C) and upon hearing the arguments of SRI. E.K. NANDAKUMAR, Senior Advocate along with M/S. M. GOPIKRISHNAN NAMBIAR, P. GOPINATH MENON, BENNY P. THOMAS, K. JOHN MATHAI, JOSON MANAVALAN, KURYAN THOMAS, Advocates for the petitioner and of SRI. A.R. GANGADAS, Central Government Counsel for the respondent, the court passed the following Order:)

1.

Admit.

2.

Mr. A.R. Gangadas, Central Government Council takes notice for the respondent.

3.

Ext. P1 amendment to the extent it gives retrospective effect from 01.04.2014 is hereby stayed. Ext. P1 amendment in other words shall be implemented from 2015-16 pending disposal of the writ petition.