Present vs The Kerala State Financial ...
2021 Latest Caselaw 7506 Ker

IA/1/2021 IN WP(C) 149/2021                1/2




                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         Present:
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
      For Wednesday,the
          information             rd purpose only      th
                        3 day of March 2021/12 Phalguna, 1942
                              IA/1/2021 IN WP(C)/149/2021(P)
PETITIONERS/RESPONDENTS
 1.     THE KERALA STATE FINANCIAL ENTERPRISES LIMITED,REP.BY ITS
         MANAGING DIRECTOR,HEAD OFFICE, THRISSUR, PIN-680 020 .

2.     THE BOARD OF DIRECTORS,THE KERALA STATE FINANCIAL
       ENTERPRISES LIMITED,CORPORATE OFFICE,"BHADRATHA"
       THRISSUR,PIN-680020.


RESPONDENT/PETITIONER
    P.V.VENUGOPAL,AGED 57 YEARS,
    S/O. LATE VAVA, PUTHENPURAYIL HOUSE, VADAYAR VILLAGE,
    THALAYOLAPARAMBU P.O., KOTTAYAM DISTRICT,PIN-686 605.



Application praying that in the circumstances stated in the affidavit filed
therewith the High Court be pleased to grant a further period of 4 months from
20.02.2021 to comply with the judgment dated 14.01.2021.



This application coming on for orders upon perusing the application and the
affidavit filed in support thereof, and this Court's judgment dated 14.01.2021 and
upon hearing the arguments of M/S M.GOPIKRISHNAN NAMBIAR, JOSON
MANAVALAN, K.JOHN MATHAI, KURYAN THOMAS, PAULOSE C. ABRAHAM
and RAJA KANNAN and of Sri.SALIL NARAYANAN,STANDING COUNSEL, for the
petitioners in I.A./Respondents in WP(C) and of M/s M.T.BALAN and B.JAYABAL,
Advocates for the Respondent in I.A./Petitioner in WP(C), the court passed the
following.
 IA/1/2021 IN WP(C) 149/2021            2/2




                                   ORDER

This application has been filed seeking that the time frame in the judgment be extended for a period of four months from 14.01.2021. The averments in the affidavit in support of this I.A. shows that the chairman of the KSFE is not keeping well. For information purpose only In the afore circumstances, I allow this I.A. and extend the period for compliance of the directions in the judgment until 13.05.2021. 03-03-2021 Sd/-

DEVAN RAMACHANDRAN,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR