For Information Purpose Only vs The Secretary
2021 Latest Caselaw 7352 Ker

IA/1/2021 IN WP(C) 26681/2020                 1/1



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           Present:
            THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

                Tuesday,the 2nd day of March 2021/11th Phalguna, 1942
                                IA1/2021 IN WP(C)/26681/2020(I)

    For information purpose only
APPLICANT/RESPONDENT IN WP(C)

      THE SECRETARY,REGIONAL TRANSPORT AUTHORITY,
      PALAKKAD,KENATHUPARAMBU,KUNNATHURMEDUM,
      PALAKKAD-678001.
RESPONDENT/PETITIONER IN WP(C)

      NANDANAN, S/O. ACHUTHAN VAIDYAR, PULLANIKATTIL HOUSE,
      KOZHIKKOTTIRI, MUTHUTHALA.P.O,PATTAMBI.

   Application praying that in the circumstances stated in the affidavit filed
therewith the High Court be pleased to extent the time limit prescribed in the
judgment in WP(C)No.26681/2020 by a further period of three months
from 12-02-2021.


  This application coming on for orders upon perusing the application and the
affidavit filed in support thereof, and this court's judgment dated 03-12-2020 and
upon hearing the arguments of GOVERNMENT PLEADER for the Petitioner in
IA/Respondent in WP(C) and of M/S G.CHITRA, Advocate for Respondent in
IA/petitioner in WP(C) , the court passed the following


                                          ORDER

Time granted to comply the directions in judgment dated 03-12-2020 is

extended till 30-03-2021.

02-03-2021 Sd/-

RAJA VIJAYARAGHAVAN V,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR