The Food Corporation Of India vs M/S Snk Transporting Company
2021 Latest Caselaw 20976 Ker

FAO No.74/2018                                1/2

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                       THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                 Wednesday, the 6th day of October 2021 / 14th Aswina, 1943
                                     FAO NO. 74 OF 2018

           I.A.661/2017 IN OS 31/2017 OF THE PRINCIPAL SUB COURT,ALAPPUZHA.

                                           ---

   APPELLANTS/RESPONDENTS/DEFENDANTS:

    1.THE FOOD CORPORATION OF INDIA,

       REPRESENTED BY ITS GENERAL MANAGER (KERALA),

       FOOD CORPORATION OF INDIA, KESAVADASAPURAM,PATTOM,

       PALACE P.O, THIRUVANANTHAPURAM - 695 004.

    2.THE MANAGER, FOOD CORPORATION OF INDIA,

       DISTRICT OFFICE,CIVIL STATION WARD,ALAPPUZHA -688 001.

        BY SRI.VIVEK VARGHESE P.J., STANDING COUNSEL
   RESPONDENT/PETITIONER/PLAINTIFF:

       M/S.SNK TRANSPORTING COMPANY,PATTALATHUPALLI PURAYIDOM,

       NEAR FCI,KOLLAM - 691 001,

       REPRESENTED BY ITS MANAGING PARTNER,MR. KABEERKUTTY,

       S/O. MYTHEENKUNJU, PATTALATHUPALLI PURAYIDOM,

       NEAR FCI, KOLLAM - 691 001.

    BY SRI.JAYAPRADEEP V., CAVEATOR.


        This F.A.O. having come up for orders on 06.10.2021, upon perusing
   this court's judgment dated 21/07/2020 and letter dated 07/09/2021 of the
   Sub Judge, Alappuzha, the court on the same day passed the following:




                                                                              P.T.O.
 FAO No.74/2018                                2/2




                                         ORDER

This matter has been listed today on the basis of a letter of the learned District Judge, Alappuzha enclosing a request of the learned Sub Judge, Alappuzha, to condone the delay of ten days in disposing C.S.No.17/21.

I have gone through the letter of learned Sub Judge and am of the view that sufficient causes has been made out.

Resultantly, the request of the learned Sub Judge is allowed.

06/10/2021 Sd/-DEVAN RAMACHANDRAN, JUDGE

06-10-2021 /True Copy/ Assistant Registrar