Boby George vs The Secretary, Regional ...
2022 Latest Caselaw 4350 Ker

WP(C) No.27172/2021                             1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                        THE HONOURABLE MR. JUSTICE SATHISH NINAN
             Thursday, the 7th day of April 2022 / 17th Chaithra, 1944
                    IA.NO.1/2022 IN WP(C) NO. 27172 OF 2021 (V)
   PETITIONER/RESPONDENT IN WP(C):

          THE SECRETARY, REGIONAL TRANSPORT AUTHORITY ERNAKULAM, PIN 682 030

   RESPONDENT/PETITIONER IN WP(C):

          BOBY GEORGE, AGED 46 YEARS, S/O.GEORGE, PARAKKA HOUSE,
          EZHATTUMUGHAM, ANGAMALY P.O., ERNAKULAM 683 577


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the time
   limit prescribed in the Judgment dated 13.01.2022 in WP(C) No.27172/2021
   by a further period of 2 months from 19.03.2022.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's judgment
   dated 13.01.2022 and upon hearing the arguments of GOVERNMENT PLEADER for
   Petitioner in I.A/Respondent in WP(C) and of SRI.O.D.SIVADAS, Advocates
   for Respondent in I.A/Petitioner in WP(C), the court passed the following:

                                           ORDER

Time extended till 30/04/2022.

07/04/2022

Sd/- SATHISH NINAN, JUDGE

07-04-2022 /True Copy/ Assistant Registrar