Femil vs The Secretary
2021 Latest Caselaw 20562 Ker

WP(C) No.726/2021                           1/1

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                     THE HONOURABLE MR. JUSTICE SUNIL THOMAS
              Friday, the 1st day of October 2021 / 9th Aswina, 1943
                      IA.NO.1/2021 IN WP(C) NO. 726 OF 2021
   APPLICANT/RESPONDENT IN WP(C):

    THE SECRETARY, REGIONAL TRANSPORT AUTHORITY, KOZHIKODE, CIVIL STATION
    P.O., KOZHIKODE-673 020

   RESPONDENT/PETITIONER IN WP(C):

    FEMIL ,S/O. JAMEELA, ENINTEPURAKKAL HOUSE, VAKKAD, MALAPPURAM

        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 20.01.2021 in WP(C) No.726 of 2021
   by a further period of 5 months from 19.04.2021.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's judgment
   dated 20.01.2021 and upon hearing the arguments of GOVERNMENT PLEADER for
   the petitioner in IA/ respondent in WP(C) and of SRI.I.DINESH MENON,
   Advocate for the respondent in IA/petitioner in WP(C),the court passed the
   following:
                                      ORDER

This application is filed seeking extension by five months to comply with the judgment of this court.IA was filed on 19/04/2021.If that be so,the period has already expired.Since the only issue to be considerd is regarding issuance of an erratum.I am inclined to grant time as last chance till 13/10/2021.No further extention will be granted.

                                                  Sd/- SUNIL THOMAS JUDGE




01-10-2021                    /True Copy/                              Assistant Registrar