Dr.Trivedi Maharshi Dineshbhai vs State Of Kerala
2021 Latest Caselaw 23350 Ker

WP(C) No.11111/2021                       1/2




                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT
                       THE HONOURABLE MR.JUSTICE N.NAGARESH
          Thursday, the 25th day of November 2021 / 4th Agrahayana, 1943
                    IA.NO.2/2021 IN WP(C) NO. 11111 OF 2021(L)
   APPLICANTS/RESPONDENTS & RESPONDENTS 1 & 2 IN WP(C):

      1. STATE OF KERALA, REPRESENTED BY ITS SECRETARY, HEALTH AND FAMILY
         WELFARE DEPARTMENT, THIRUVANANTHAPURAM - 695001.
      2. DIRECTOR OF MEDICAL EDUCATION, DIRECTORATE OF MEDICAL EDUCATION,
         MEDICAL COLLEGE P.O, THIRUVANANTHAPURAM - 695011.

   RESPONDENT/PETITIONERS & 3RD RESPONDENT IN WP(C):

      1. DR.TRIVEDI MAHARSHI DINESHBHAI, A-2/70, INDRADEEP SOCIETY, OPP.
         VIKAS GRUH, JAMNAGAR, GUJARAT- 361008, RESIDING AT HOUSE NO. 296 C,
         NEERAZHI LANE, ULLOOR, THIRUVANANTHAPURAM - 695011.
      2. DR. SRINIDHI.M, NO.3, BLOCK 5, HEALTH DEPT LAYOUT, RAMAKRISHNA
         NAGAR H BLOCK, MYSORE - 570022 RESIDING AT 4B, HEERA CLASSIC,
         KESAVADASAPURAM, THIRUVANANTHAPURAM.
      3. DR. MANU PAUL, THELAPPILLY HOUSE, AIKKATTUKADAVU, PEECHANIKKADU,
         PULIYANAM P.O, ANGAMALY, ERNAKULAM - 683572.
      4. DIRECTOR, REGIONAL CANCER CENTRE, MEDICAL COLLEGE CAMPUS,
         THIRUVANANTHAPURAM - 695011.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the time
   limit stipulated in the Judgment in WP(C) No.11111/2021 dated 07-05-2021
   by a period of 3 months from 23-10-2021.

        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's judgment
   dated 7-5-2021 and upon hearing the arguments of SMT. VINITHA.B. SENIOR
   GOVERNMENT PLEADER for the petitioners in IA/ respondents 1 & 2 in WP(C)
   and of M/S. LINDONS C.DAVIS, E.U.DHANYA, Advocates for respondents 1 to 3
   in IA/petitioners in WP(C), the court passed the following:-
 WP(C) No.11111/2021                           2/2




                                         ORDER

This is an application filed by respondents 1 and 2 in the writ petition seeking to extend the time limit stipulated in the judgment dated 7-5-2021 by a period of three months from 23-10-2021.

Going through the affidavit filed in support of this IA, this court is of the view that further time of two months should be granted to R1 and R2 in the Writ petition to comply with the directions. Accordingly IA 2/2021 is allowed and the respondents are granted two months further time from today.

Sd/- N.NAGARESH JUDGE

25-11-2021 /True Copy/ Assistant Registrar