Kerala State Sports Council vs Kerala State Sports Council
2021 Latest Caselaw 8125 Ker

IA/4/2021 IN WP(C) 573/2021               1/2



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       Present:
                      THE HONOURABLE SMT. JUSTICE P.V.ASHA

                Tuesday, the 9th day of March 2021/18th Phalguna, 1942
                              IA.4/2021 IN WP(C).573/2021

    For information purpose only
PETITIONER/2ND RESPONDENT:

      KERALA STATE SPORTS COUNCIL,
      REPRESENTED BY ITS SECRETARY,
      THIRUVANANTHAPURAM-695 001.

RESPONDENTS/PETITIONERS & 1ST RESPONDENT:

1. K.VIJAYAKUMAR, AGED 58 YEARS,
    S/O.KARUNAKARAN, SECRETARY,
    KERALA KABBADDI ASSOCIATION,
    VALIYAVEETTIL THEKKATHU, OLLAL,
    PARAVUR P.O., KOLLAM-691 301.

2. KERALA KABBADI ASSOCIATION,
    REPRESENTED BY ITS SECRETARY,
    VALIYAVEETTILTHEKKETHU,
    PARAVUR P.O., KOLLAM.

3. DEPARTMENT OF SPORTS AND YOUTH AFFAIRS,
    REPRESENTED BY ITS SECRETARY,
    THIRUVANANTHAPURAM-695 001.

   Application praying that in the circumstances stated in the affidavit filed
therewith the High Court be pleased to extend the time granted by one month
from today to comply with the directions of Judgment dated 14/01/2021 in
WP(C)573/2021.


  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 in
WP(C)573/2021 and upon hearing the arguments of SMT.LATHA ANAND,
Advocate for Petitioner in I.A./R2 in WP(C), M/S A.MOHAMMED SAVAD & ARUN
BABU, Advocates for R1 & R2 in I.A./Petitioners in WP(C), GOVERNMENT
 IA/4/2021 IN WP(C) 573/2021            2/2

PLEADER for R3 in I.A./R1 in WP(C), the court passed the following:




                                   ORDER

Heard. Allowed. 09-03-2021 Sd/-

For information purpose only P.V.ASHA,JUDGE

/true copy/ Sd/-

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