Union Of India vs Deepu.C.J
2021 Latest Caselaw 14443 Ker

OP (CAT) No.194/2018                         1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                       THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                            &
                        THE HONOURABLE MR. JUSTICE A. BADHARUDEEN
              Tuesday, the 13th day of July 2021 / 22nd Ashadha, 1943
                     I.A.NO.2/2021 IN OP (CAT) NO. 194 OF 2018
   (AGAINST THE ORDER DATED 21.02.2018 IN O.A.NO.180/00912/2016 OF THE CENTRAL
                      ADMINISTRATIVE TRIBUNAL,ERNAKULAM BENCH)
   PETITIONERS/PETITIONERS:

       1. UNION OF INDIA, REPRESENTED BY THE SECRETARY TO THE GOVERNMENT OF
          INDIA, MINISTRY OF COMMUNICATIONS AND INFORMATION TECHNOLOGY,
          DEPARTMENT OF POSTS, DAK BHAVAN, SANSAD MARG, NEW DELHI 110 001
       2. THE CHIEF POST MASTER GENERAL KERALA CIRCLE, THIRUVANANTHAPURAM -
          695033
       3. THE SENIOR SUPERINTENDENT OF POST OFFICES THRISSUR POSTAL DIVISION,
          THRISSUR - 680001.

   RESPONDENT/RESPONDENT:

          DEEPU.C.J S/O M.D. JOSE (LATE), CHIRAYATH MANJILA HOUSE,
          PUTHENPEEDIKA P.O,
          THRISSUR DISTRICT -680 642



             Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the time
   limit for compliance contained in the judgment dated 16.02.2021 by a
   period of three months(i.e, from 22.04.2021 till 22.07.2021), in the
   interest of justice.




              This Application coming on for orders on 13/07/2021 upon
   perusing the application and the affidavit filed in support thereof, and
   this court's Judgment dated 16/02/2021 and upon hearing the arguments of
   SRI.T.V.VINU, CENTRAL GOVERNMENT COUNSEL for the petitioners and of M/S
   T.C.GOVINDA SWAMY, KALA T.GOPI,Advocates for the respondent, the court
   passed the following:
 OP (CAT) No.194/2018                               2/2




                  ALEXANDER THOMAS & A. BADHARUDEEN, JJ.
                     ================================
                               I.A.No.2 of 2021
                                      in
                            OP(CAT) No.194 of 2018
              [arising out of the the order dated 21.02.2018 in O.A.No.912 of 2016 of
                                          CAT, Ekm Bench]
                          ================================
                              Dated this the 13th day of July, 2021


                                               ORDER

Sri.T.V.Vinu, learned Central Government Counsel appearing

for the applicants in this I.A. would submit on the basis of

instructions that since the directions in this case has already been

complied with by the applicants, the application may be closed as

not pressed.

In view of the abovesaid submission, it is ordered that the

above I.A will stand dismissed as not pressed.

H/O.

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

A. BADHARUDEEN, JUDGE

SCS

13-07-2021 /True Copy/ Assistant Registrar