Kumarapillai vs State Of Kerala
2021 Latest Caselaw 23049 Ker

WP(C) No.16679/2021                            1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                          THE HONOURABLE MR. JUSTICE K.HARIPAL
           Tuesday, the 23rd day of November 2021 / 2nd Agrahayana, 1943
                    IA.NO.3/2021 IN WP(C) NO. 16679 OF 2021(H)
   APPLICANTS/RESPONDENTS 1 & 2 IN WP(C)

        1. STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT, HOME
           DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM-695 001
        2. DIRECTOR GENERAL OF PROSECUTION, DIRECTORATE OF PROSECUTION, MARKET
           ROAD, KOMBARA, ERNAKULAM-682 018

   RESPONDENT/PETITIONER IN WP(C):

          KUMARAPILLAI, AGED 67 YEARS S/O. LATE VELAYUDHAN PILLAI, GOPANIVAS,
          137, A.K.G. NAGAR, PEROORKKADA P.O, THIRUVANANTHAPURAM-695 005


          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 in WP(C) No.16679/2021 for a further
   period of one month from 16-11-2021.



          This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's judgment
   dated 16-09-2021 and upon hearing the arguments of ADDL.DIRECTOR GENERAL
   OF    PROSECUTION,   SHRI.P.NARAYANAN,      ADDL.PUBLIC   PROSECUTOR,   for    the
   petitioners in IA/Respondents in WP(C) and of M/s.M.SANTHI &.RANJU MOHAN,
   Advocates for the Respondent in IA/Petitioner         in WP(C), the court passed
   the following:

                                          ORDER

By order dated 16-09-2021, the matter was directed to be disposed of within a period of two months. Now, the application is filed to grant one more month time for disposing the case.

Heard.

Allowed.

Sd/- K.HARIPAL , JUDGE

23-11-2021 /True Copy/ Assistant Registrar