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 25.03.2022(Suo Motu v. State of Kerala)
The Bench held that “taking into consideration of the submission of the learned Advocate General, interim order dated 16th March, 2022 in W.P. (C) No.11316 of 2021, is extended upto 25.03.2022.”
The Bench observes that there is no necessity to retain the interlocutory application as well as the writ petition, both are closed accordingly.
Case Details
Case: - 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
Picture Source : https://commons.wikimedia.org/wiki/File:Kerala_New_High_Court.jpg
