Shanavas K.P vs The Kozhikode Municipal ...

WP(C) No.28870/2021                           1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                      THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
              Friday, the 20th day of May 2022 / 30th Vaisakha, 1944
                    IA.NO.1/2022 IN WP(C) NO. 28870 OF 2021(G)
   PETITIONER/RESPONDENTS:

      1. THE KOZHIKODE MUNICIPAL CORPORATION KOZHIKODE, PIN-673032,
         REPRESENTED BY THE SECRETARY.
      2. THE SECRETARY, THE KOZHIKODE MUNICIPAL CORPORATION, KOZHIKODE,
         PIN-673032.

   RESPONDENTS/PETITIONERS:

      1. SHANAVAS K.P,"ABHA", PUTHIYAPALAM, CHULLIYILPARAMBA,
         GOVINDAPURAM.P.O, KOZHIKODE-16, PROPRIETOR, MUSCAT FRUITS AND JUICE.
      2. NAVAS, RESIDENCE NO.A21, THOTTAMKINIPARAMBA, NALLALAM, KOZHIKODE-19,
         PROPRIETOR, ROYAL FRUITS AND COOLBAR.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to grant an extension
   of time by two months in the interest of justice.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's judgment
   dated 23-12-2021 and upon hearing the arguments of SRI.G.SANTHOSH KUMAR,
   Advocate for the Petitioners in IA/Respondents in WP(C) and M/s.
   P.K.NIJOY, C.PRABITHA, K.R.REMYA (KARUKAYIL), REJOICE B.CHEMBAKASSERIL,
   Advocates for Respondents in IA/Petitioners in WP(C), the court passed
   the following:
                                      ORDER

Time is extended by two months from today.

Sd/- ANU SIVARAMAN JUDGE 20-05-2022 /True Copy/ Assistant Registrar