R. Jai Krishnan Nair vs State Of Kerala
2022 Latest Caselaw 1973 Ker

WP(C) No.24353/2021                               1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
             Friday, the 18th day of February 2022 / 29th Magha, 1943
                   IA.NO.1/2022 IN WP(C) NO. 24353 OF 2021 (T)
   PETITIONER/RESPONDENTS IN WP(C):

          STATE OF KERALA, REPRESENTED BY PRINCIPAL SECRETARY TO INDUSTRIES
          DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM 695 001.

   RESPONDENT/PETITIONER IN WP(C):

          R. JAI KRISHNAN NAIR, AGED 55 YEARS, S/O. RAMACHANDRAN NAIR,
          KRISHNASREE, T.C. NO. 39/1442 (1) KOOTAMVILA LANE -3, VATTIYOORKAVU
          P.O., THIRUVANANTHAPURAM DISTRICT.


        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 two months from 19.01.2022 to comply with
   the directions in the judgment dated 08.11.2021 in WP(C) No.24353/2021 in
   the interest of justice.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's judgment
   dated 08/11/2021 and upon hearing the arguments of GOVERNMENT PLEADER for
   Petitioner in I.A/Respondent in WP(C) and of SRI.P.V.BABY Advocate
   for Respondents in I.A/Petitioner in WP(C), the court passed the
   following:

                                             ORDER

Heard. Allowed.

18.02.2022.

Sd/- MURALI PURUSHOTHAMAN, JUDGE

18-02-2022 /True Copy/ Assistant Registrar