The Constitution Bench of the Kerala High Court, comprising of Chief Justice Mr. S. Manikumar, Justice Shaji P. Chaly and Justice A. Muhamed Mustaque has further extended the validity of Interim Orders till 16.03.2022(Suo Motu v. State of Kerala)
The Bench held that “taking into consideration the test positivity rate and also the submission of the learned Advocate General, interim order dated 18th January, 2022 in W.P. (C) No.11316 of 2021, is extended upto 16.3.2022.”
The Bench observes that pointing out that there is fluctuation in the test positivity rate, yesterday, about 11%, learned Advocate General, submitted that the interim order dated 18th January, 2022 in W.P.(C) No.11316 of 2021, be extended upto 16.3.2022.
The Court listed the matter on 15.03.2022 for next hearing
Case Details
Case: - Case No. : WP(C) NO. 11316 OF 2021(S)
Petitioner: - Suo Motu
Respondent: - State of Kerala & Ors
Judge: Chief Justice Mr. S. Manikumar, Justice Shaji P. Chaly and Justice A. Muhamed Mustaque
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