Rama Padiyar vs The Regional Transport Authority
2021 Latest Caselaw 16559 Ker

WP(C) No.3973/2021                                 1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                           THE HONOURABLE MR. JUSTICE SUNIL THOMAS
             Thursday, the 5th day of August 2021 / 14th Sravana, 1943
                      IA.NO.1/2021 IN WP(C) NO. 3973 OF 2021
   APPLICANTS/RESPONDENTS IN W.P.(C):

      1. THE REGIONAL TRANSPORT AUTHORITY, ERNAKULAM, REPRESENTED BY ITS
         SECRETARY, COLLECTORATE P.O., KAKKANAD, KOCHI - 682 030
      2. THE SECRETARY, REGIONAL TRANSPORT AUTHORITY, ERNAKULAM, COLLECTORATE
         P.O., KAKKANAD, KOCHI - 682 030

   RESPONDENT/PETITIONER IN W.P.(C):

          RAMA PADIYAR, S/O.GOKUL DAS,
          HOUSE NO.10.565, AMARAVATHI,
          FORT KOCHI, ERNAKULAM, KOCHI - 682 001

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extent the time
   limit in W.P(C)No.3973 of 2021 by a further period of 4 months from
   21.05.2021, 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 01.3.2021 in WP(C), and upon hearing the arguments of GOVERNMENT
   PLEADER for Applicants in I.A./Respondents in WP(C) and of SRI.I.DINESH
   MENON, Advocate for Respondent in I.A./Petitioner in WP(C), the court
   passed the following:
                                      ORDER

Time sought for extension is granted by one month from today.

05.08.2021

Sd/-

SUNIL THOMAS

JUDGE

05-08-2021 /True Copy/ Assistant Registrar