M/S Wowels vs Kerala State Road Transport ...
2021 Latest Caselaw 15211 Ker

WP(C) No.4334/2021                         1/3

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                        THE HONOURABLE MR. JUSTICE SUNIL THOMAS
                 Tuesday, the 20th day of July 2021 / 29th Ashadha, 1943

                       IA.NO.3/2021 IN WP(C) NO. 4334 OF 2021(N)




   APPLICANT/4TH RESPONDENT IN WP(C):

          STATE OF KERALA, REPRESENTED BY THE SECRETARY, TRANSPORT DEPARTMENT,
          GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.


   RESPONDENTS/PETITIONER & RESPONDENTS 1, 2 & 3 IN WP(C):


    1.  M/S WOWELS, T.C.14/2061, VANROSS JUNCTION, UNIVERSITY P.O.,
          THIRUVANANTHAPURAM-695 034, REPRESENTED BY ITS MANAGING
    PARTNER, R.VINOD, S/O                P.RAVINDRAN NAIR, AGED 50
    YEARS,RESIDING AT VISHNUPRIYA ,T.C.21/168(1), N.S.S.KARAYOGAM
    ROAD, KARAMANA, THIRUVANANTHAPURAM-695 002.

    2. KERALA STATE ROAD TRANSPORT CORPORATION,REPRESENTED BY ITS MANAGING
    DIRECTOR, KERALA STATE      ROAD TRANSPORT CORPORATION, TRANSPORT
    BHAVAN,FORT P.O, THIRUVANANTHAPURAM-695 023.

    3. THE MANAGING DIRECTOR, KERALA STATE ROAD TRANSPORT CORPORATION,
    TRANSPORT BHAVAN,FORT P.O      THIRUVANANTHAPURAM-695 023.

    4.   THE ESTATE OFFICER, KERALA STATE ROAD TRANSPORT CORPORATION,

            TRANSPORT BHAVAN,FORT P.O, THIRUVANANTHAPURAM-695 023.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the time
   limit prescribed in the judgment dated 30.03.2021 in WP(C) No.4334/2021 by
   a further period three months from 30.04.2021.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's judgment
   dated 30.03.2021 and upon hearing the arguments of GOVERNMENT PLEADER for
   the petitioner in I.A./R4 in WP(C), M/S. K.R.AVINASH (KUNNATH) and ABDUL
   RAOOF P., Advocates for R1 in I.A./Petitioner in WP(C) and of
   SRI.P.C.CHACKO, Advocate for R2 TO R4 in I.A./R1 to R3 in WP(C), the court
   passed the following:
 WP(C) No.4334/2021   2/3

                           p.t.o
 WP(C) No.4334/2021                          3/3




                              SUNIL THOMAS, J.
                      --------------------------------------
                          W.P.(C.) No. 4334 of 2021
                      --------------------------------------
                     Dated this the 20th day of July 2021

                                   ORDER

C.M. Appl. No.1 of 2021

Heard. Delay of 53 days condoned.

I.A. No.3 of 2021

Time for compliance of judgment dated 30.032021 is

extended till 31.07.2021 as last chance.

Sd/-

SUNIL THOMAS

JUDGE SKP/20-7

20-07-2021 /True Copy/ Assistant Registrar