Present vs The Deputy Transport ...
2021 Latest Caselaw 7035 Ker

IA/1/2021 IN WP(C) 21707/2020                  1/3



                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            Present:
               THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
                 Monday,the 1st day of March 2021/10th Phalguna, 1942
                                IA 1/2021 IN WP(C)/21707/2020(K)
APPLICANTS/RESPONDENTS 1-3 IN W.P.(C)
    For information purpose only
1. THE DEPUTY TRANSPORT COMMISSIONER'S OFFICE,
      ZONAL OFFICE II, SEAPORT-AIRPORT ROAD, OPPOSITE THRIKKAKARA BUS
      STAND, KAKKANAD, ERNAKULAM DISTRICT, PIN-682 030, REPRESENTED BY
      THE DEPUTY TRANSPORT COMMISSIONER.
2. THE REGIONAL TRANSPORT OFFICER,
      2ND FLOOR, CIVIL STATION, KAKKANAD, ERNAKULAM DISTRICT, PIN-682 030,
      REPRESENTED BY THE REGIONAL TRANSPORT OFFICER.
3. THE SUB REGIONAL TRANSPORT OFFICE,
      6/1293, MINI CIVIL STATION, GOODS SHED ROAD, ALUVA, ERNAKULAM
      DISTRICT, PIN-683 101, REPRESENTED BY JOINT REGIONAL TRANSPORT
      OFFICER.
RESPONDENT/PETITIONER & RESPONDENT NO.4 IN W.P.(C)
1. RENJU FRANCIS,
      S/O.FRANCIS, 10/423, PAPPALI HOUSE, ERUMATHALA P.O., KEEZHMAD,
      ALUVA, ERNAKULAM-683 112.
2. THEJUS VEHICLE FINANCIERS,
      MANJOORAN CENTRE, GOVERNMENT HOSPITAL JUNCTION, ALUVA,
      ERNAKULAM DISTRICT, PIN-683 101, REPRESENTED BY ITS MANAGING
      PARTNER.
    Application praying that in the circumstances stated in the affidavit filed
therewith the High Court be pleased to extend the time limit prescribed by the
judgment in W.P.(C) 21707/2020 by a further period of 2 months from 20-01-2021.
  This application coming on for orders upon perusing the application and the
affidavit filed in support thereof, and this Court's Judgment dated 01-12-2020 in
WP(C) and upon hearing the arguments of GOVERNMENT PLEADER for the
petitioners in IA/respondents 1 to 3 in WP(C) and of M/S. V.VISAL AJAYAN &
S.ASHOK KUMAR., Advocates for respondent 1 in IA/petitioner in WP(C), the court
 IA/1/2021 IN WP(C) 21707/2020   2/3

passed the following:-




    For information purpose only
 IA/1/2021 IN WP(C) 21707/2020              3/3




                               RAJA VIJAYARAGHAVAN V, J.
                                     -------------------------
                         IA 1 of 2021 IN WP(C) No.21707 of 2020
                                     -------------------------
                           Dated this the 1st day of March 2021


    For information purpose only
                 ORDER

This is an application seeking to extend the time limit prescribed in the judgment dated 01.12.2020 in W.P.(C) No.21707 of 2020 by a further period of two months from 20.01.2021.

Heard. Allowed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE

NS

/true copy/ Sd/-

ASSISTANT REGISTRAR