Anoop vs Mahatma Gandhi University
2021 Latest Caselaw 18715 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
         Thursday, the 9th day of September 2021 / 18th Bhadra, 1943
                  IA.NO.1/2021 IN WP(C) NO. 140 OF 2021(N)
PETITIONERS/PETITIONERS:

     ANOOP, AGED 24, S/O. JOHN ANANADARAJ, PUTHENVEEDU, CHERUVARAKONAM,
     PARASSALA P.O., THIRUVANANTHAPURAM-695502.

RESPONDENTS/RESPONDENTS:

  1. MAHATMA GANDHI UNIVERSITY, REPRESENTED BY IT'S REGISTRAR,
     PRIYADARSHINI HILLS P.O., KOTTAYAM-686560.
  2. REGISTRAR, MAHATMA GANDHI UNIVERSITY, PRIYADARSHINI HILLS P.O.,
     KOTTAYAM-686560.
  3. CONTROLLER OF EXAMINATIONS, MAHATMA GANDHI UNIVERSITY, PRIYADARSHINI
     HILLS P.O., KOTTAYAM-686560.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to extend the time
limit to file the representation till 12.04.2021 and the period to take a
decision by the Vice Chancellor within a further period of two weeks from
the date of extending the time limit for submitting the representation.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof,and this court's judgement
dated 12/03/2021     and upon hearing the arguments of R.T.PRADEEP,
SMT.M.BINDUDAS, SRI.K.C.HARISH, Advocates for the petitioners and of
SRI.ASOK M.CHERIAN,Standing Counsel for the respondents, the court passed
the following:




                                                      p.t.o
                           ANU SIVARAMAN, J.
                    ---------------------
                             I.A.No.1 of 2021
                                     in
                         W.P.(C) No.140 of 2021
                ---------------------------
                 Dated this the 9th day of September, 2021


                                      ORDER

It is submitted by the learned counsel for the petitioner

that there occurred some miscommunication and that the

application before the Vice Chancellor could not be

submitted in time, as required in the judgment. It is

submitted that an application for extension of time granted

submitting the application has therefore been filed.

Having heard the learned counsel on either side and

having considered the contentions raised by the learned

counsel for the petitioner and in the light of the averments

in the affidavit filed in support thereof, the time for

submitting the application is extended till 12.04.2021. The

time granted for consideration of the application is also

extended by two weeks from today.

Sd/-

ANU SIVARAMAN JUDGE bng

09-09-2021 /True Copy/ Assistant Registrar