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Monday vs For Information Purpose Only
2021 Latest Caselaw 7981 Ker

Citation : 2021 Latest Caselaw 7981 Ker
Judgement Date : 8 March, 2021

Kerala High Court
Monday vs For Information Purpose Only on 8 March, 2021
IA/1/2020 IN WP(C) 10935/2020                 1/2

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           Present:
                   THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

                Monday,the 8th day of March 2021/17th Phalguna, 1942
                                IA/1/2020 IN WP(C)/10935/2020 N
APPLICANT/RESPONDENTS IN W.P(C)

    For information purpose only
      THE SECRETARY, DEPARTMENT OF LOCAL SELF GOVERNMENT
      SECRETARIAT, STATUE, THIRUVANANTHAPURAM - 695 001.
RESPONDENTS/PETITIONER/RESPONDENTS 1&2 IN W.P(C)
1. VRIDDHI INFRATECH INDIA PVT. LTD.
     PLOT NO.330/1, GROUND FLOOR, ROAD NO.25, BANJARA HILLS, HYDRABAD - 500 034,
     TELENGANA REPRESENTED BY ITS VICE PRESIDENT, VENKATA RATNA PRASAD Y.,
     S/O.VENKATA SUBBA RAO Y., RESIDING AT FLAT NO.214, MYHOME MADHUBAN, DOOR
     NO.8-3-948/949, SRI NAGAR COLONY, HYDRABAD , TELANGANA.
2. THE HINDUSTAN PREFAB LIMITED
     HAVING ITS REGISTERED ADDRESS AT NEW DELHI, REPRESENTED BY DEPUTY
     GENERAL MANAGER (CIVIL), REGIONAL IN CHARGE, SUNNY LANE, TC-24/656(FF),
     THYCAUD, THIRUVANANTHAPURAM - 695 014.
3. THE SECRETARY
   THIRUVANANTHAPURAM DEVELOPMENT AUTHORITY (TRIDA)
     JAYA MANSION, VAZHUTHACAUD, SASTHAMANGALAM P.O., THIRUVANANTHAPURAM
     - 695 010.


   Application praying that in the circumstances stated in the affidavit filed
therewith the High Court be pleased to extend that time limit prescribed in the
judgment dated 05.06.2020 in WP(C) No.10935/2020 by a further period 6
months from 22.07.2020.


  This application coming on for orders upon perusing the application and the
affidavit filed in support thereof, and this court's judgment dated 05.06.2020 and
upon hearing the arguments of GOVERNMENT PLEADER for Petitioner in I.A/R3
in WP(C) and of M.S AMAL DHARSAN,Advocate for R1 in I.A/Petitioner in WP(C),
the court passed the following
                                          ORDER

In view of the fact that the time sought for in the application for extension is over,the I.A and the C.M Application are closed 08-03-2021 Sd/-

ANU SIVARAMAN,JUDGE

/true copy/ IA/1/2020 IN WP(C) 10935/2020 2/2

Sd/-

ASSISTANT REGISTRAR

For information purpose only

 
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