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Dr.Sajan vs The Cochin University Of Science ...
2021 Latest Caselaw 14164 Ker

Citation : 2021 Latest Caselaw 14164 Ker
Judgement Date : 7 July, 2021

Kerala High Court
Dr.Sajan vs The Cochin University Of Science ... on 7 July, 2021
WA No.237/2021                                  1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                          THE HONOURABLE MR.JUSTICE S.V.BHATTI
                                           &
                     THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
                 Wednesday, the 7th day of July 2021 / 16th Ashadha, 1943
                           I.A No 3/2021 in WA NO. 237 OF 2021

        Against judgment dated 18.12.2020 in WP(C) 17990/2020 of this court.


    APPLICANTS/RESPONDENTS:

    1.COCHIN UNIVERSITY OF SCIENCE & TECHNOLOGY(CUSAT)COCHIN UNIVERISTY
    P.O,SOUTH KALAMASSERY,ERNAKULAM.682022,REPRESENTED BY ITS REGISTRAR.

    2.THE REGISTRAR,COCHIN UNIVERSITY OF SCIENCE & TECHNOLOGY,COCHIN
    UNIVERSITY.P.O,SOUTH KALAMASSERY,ERNAKULAM-682022.


   RESPONDENT/PETITIONER:


      DR.SAJAN AGED 62 YEARS S/O.(LATE) K.V.KURIAN, HOUSE
NO.122 KARYAKULAM, MATHER NAGAR,CHANGAMPUZHA NAGAR P.O., KOCHI - 682 033


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to grant extension of
   time by a further period of six weeks from 03.04.2021 to comply with the
   direction in the judgment in the above case.

        This application coming on for orders on 07.07.2021 upon perusing
   the application and the affidavit filed in support thereof and this
   court's judgment dated 10.02.2021 in Writ Appeal 237/2021 and upon hearing
   the arguments of SHRI.S.P.ARAVINDAKSHAN PILLAY Advocate for the
   petitioners and SHRI K.JAJU BABU (SR.), SRI.MANU GOVIND, SHRI.AYESHA MARIA
   JOHN Advocates for the respondent the court passed the following.




                                           ORDER

Having regard to the circumstances, six weeks time from today is granted to comply with the direction in the judgment dtd.10.02.2021.

Sd/-S.V.BHATTI,JUDGE.

Sd/-BECHU KURIAN THOMAS,JUDGE.

07-07-2021 /True Copy/ Assistant Registrar

 
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