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Ramees Mohammed K.K vs The Regional Transport Authority
2021 Latest Caselaw 15240 Ker

Citation : 2021 Latest Caselaw 15240 Ker
Judgement Date : 20 July, 2021

Kerala High Court
Ramees Mohammed K.K vs The Regional Transport Authority on 20 July, 2021
WP(C) No.7562/2021                        1/2

                      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. 7562 OF 2021
   APPLICANTS/RESPONDENTS IN W.P.(C):

      1. THE REGIONAL TRANSPORT AUTHORITY ERNAKULAM, CIVIL LINES, KAKKANAD,
         KOCHI - 682 030.
      2. THE SECRETARY, REGIONAL TRANSPORT AUTHORITY, ERNAKULAM, CIVIL LINES,
         KAKKANAD, KOCHI 682 030.

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

          RAMEES MOHAMMED K.K.
          KANJIRAPARAMBIL HOUSE,
          VEDIMARA, NORTH PARUR.



        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend that time
   limit prescribed in WP(C)No.7562 of 2021 by a further period of 3 months
   from 12.06.2021.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's judgment
   dated 09.04.2021 and upon hearing the arguments of GOVERNMENT PLEADER for
   Applicants in I.A./Respondents in WP(C) and of M/S.M.JITHESH
   MENON, K.INDU, R.BRIJESH & P.G.MAHESHKUMAR, Advocates for Respondent in
   I.A./Petitioner in WP(C), the court passed the following:
 WP(C) No.7562/2021                           2/2




                              SUNIL THOMAS, J.
                      --------------------------------------
                          W.P.(C) No. 7562 of 2021
                      --------------------------------------
                     Dated this the 20th day of July 2021

                                   ORDER

C.M. Appl. No.1 of 2021

Heard. Delay of 19 days condoned.

I.A. No.3 of 2021

Time limit prescribed by judgment of this Court is

extended till 12.08.2021 as last chance.

Sd/-

SUNIL THOMAS

JUDGE SKP/20-7

20-07-2021 /True Copy/ Assistant Registrar

 
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