K.Laila vs The State Of Kerala
2022 Latest Caselaw 4000 Ker

WP(C) No.21160/2021                           1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                       THE HONOURABLE MR. JUSTICE SUNIL THOMAS
             Tuesday, the 5th day of April 2022 / 15th Chaithra, 1944
                     IA.NO.2/2022 IN WP(C) NO. 21160 OF 2021
   PETITIONER/1ST RESPONDENT IN W.P.(C):

          THE STATE OF KERALA REPRESENTED BY THE PRINCIPAL SECRETARY,
          DEPARTMENT OF COIR INDUSTRY (E) DEPARTMENT, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM, PIN-695001.

   RESPONDENTS/PETITIONER & 2ND RESPONDENT IN W.P.(C):

      1. K.LAILA ,D/O KOYA, VELIMPARAMBIL HOUSE, ASRAMAM WARD, AVALOOKUNNU
         P.O., ALAPPUZHA, PIN-686006.
      2. THE KERALA COIR WORKERS WELFARE FUND BOARD, HEAD OFFICE, ALAPPUZHA,
         VELLAKINARU, ALAPPUZHA, PIN-688011, REPRESENTED BY ITS CHIEF
         EXECUTIVE OFFICER.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the time
   limit for a further period of 2 months from 26.02.2022 in Writ Petition
   (C) No.21160/2021.

        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's judgment
   dated 05/10/2021 and order dated 08.02.2022 in IA-1/22 in WP(C) and upon
   hearing the arguments of GOVERNMENT PLEADER for petitioner in IA/R1 WP(C),
   M/S.P.K.IBRAHIM, SREEJI K.B & FATHIMA FIDHA, Advocates          for R2 IN
   IA/Petitioner in WP(C)and of SRI.P.SHANES MATHER, STANDING COUNSEL for R2
   in IA/WP(C),the court passed the following:

                                         ORDER

Time for compliance is extended by two months from today as last chance.

05.04.2022

Sd/- SUNIL THOMAS, JUDGE

05-04-2022 /True Copy/ Assistant Registrar