For Information Purpose Only vs The Regional Transport Authority
2021 Latest Caselaw 8251 Ker

IA/1/2021 IN WP(C) 29179/2020                1/2



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          Present:
                  THE HONOURABLE MR. JUSTICE SUNIL THOMAS

             Wednesday, the 10th day of March 2021/19th Phalguna, 1942
                                IA.1/2021 IN WP(C).29179/2020

    For information purpose only
APPLICANTS/RESPONDENTS IN WP(C):

1. THE REGIONAL TRANSPORT AUTHORITY,
    ERNAKULAM, CIVIL STATION P.O,
    KAKKANAD - 682 030

2. THE SECRETARY,
    REGIONAL TRANSPORT AUTHORITY,
    ERNAKULAM, CIVIL STATION P.O,
    KAKKANAD - 682 030

RESPONDENT/PETITIONER IN WP(C):

      BABY ANTOS,
      S/O. JOSEPH, PARAYIL HOUSE,
      EDAMARUKU P.O, PALA - 686 652

   Application praying that in the circumstances stated in the affidavit filed
therewith the High Court be pleased to extend the time limit prescribed in the
Judgment dated 08.01.2021 in W.P.(C)No.29179/2020 by a further period of 3
months from 22.02.2021.


  This application coming on for orders upon perusing the application and the
affidavit filed in support thereof, and this Court's judgment dated 08.01.2021 and
upon hearing the arguments of GOVERNMENT PLEADER for Applicants in
I.A./Respondents in WP(C) and of SRI.I.DINESH MENON, Advocate for
Respondent in I.A./Petitioner in WP(C), the court passed the following
 IA/1/2021 IN WP(C) 29179/2020            2/2




                      ORDER

As per the request sought by the learned counsel for the respondent, the time limit prescribed by this court to dispose of the matter will stand extended by one month from the date of receipt of copy of this order.

For information purpose only 10-03-2021 Sd/-

SUNIL THOMAS,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR