Shri. Remanan vs The State Of Kerala
2021 Latest Caselaw 20176 Ker

WP(C) No.4650/2021                           1/2

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
                Friday, the 24th day of September 2021 / 2nd Aswina, 1943

                       IA.NO.2/2021 IN WP(C) NO. 4650 OF 2021(E)




   APPLICANTS/RESPONDENTS IN WP(C):

      1. THE STATE OF KERALA, REPRESENTED BY SECRETARY (TAXES), GOVERNMENT
         SECRETARIAT, THIRUVANANTHAPURAM-695 001.
      2. THE EXCISE COMMISSIONER, EXCISE COMMISSIONERATE, VIKAS BHAWAN P.O,
         NANDAVANAM, THIRUVANANTHAPURAM-695 033
      3. THE DEPUTY COMMISSIONER OF EXCISE, EXCISE DIVISION OFFICER,
         THIRUVANANTHAPURAM. PIN-695 023
      4. THE JOINT COMMISSIONER OF EXCISE, SOUTHZONE, THIRUVANANTHAPURAM,
         PIN-695 033.
      5. THE CIRCLE INSPECTOR OF EXCISE, EXCISE CIRCLE OFFICE,
         NEYYATTINKARA-695 121

   RESPONDENT/PETITIONER IN WP(C):

          SHRI. REMANAN, S/O. MRITHYUNJAYAN, VARAPPURATH, MAYYANNUR P.O,
          VILIYAPPALLI, KOZHIKODE, VADAKARA, PIN-673 542

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the time
   limit granted in the judgment dated 02.07.2021 in WP(C) No.4650/2021 for a
   period of 2 months from 07.09.2021.

        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's judgment
   dated 02.07.2021 and upon hearing the arguments of GOVERNMENT PLEADER, for
   the Applicants in IA/Respondents in WP(C) and of SRI.S.SREEKUMAR SENIOR
   ADVOCATE along with M/S. P.MARTIN JOSE, P.PRIJITH, THOMAS P.KURUVILLA,
   R.GITHESH, AJAY BEN JOSE, MANJUNATH MENON, SACHIN JACOB AMBAT &
   HARIKRISHNAN S., Advocates for the Respondent in IA/Petitioner in WP(C),
   the court passed the following:
 WP(C) No.4650/2021                          2/2

                                       ORDER

After hearing both sides, I think the time extention can be allowed till 01.11.2021.

Therefore the time to comply the judgment dated 02.07.2021 in WP(C) No.4650/2021 is extended till 01.11.2021.

24.09.2021.

Sd/- P.V.KUNHIKRISHNAN JUDGE

24-09-2021 /True Copy/ Assistant Registrar