Abdul Sakeer K.H vs Kerala State Road Transport ...
2022 Latest Caselaw 2091 Ker

WP(C) No.9467/2021                           1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                      THE HONOURABLE MR. JUSTICE SUNIL THOMAS
           Wednesday, the 23rd day of February 2022 / 4th Phalguna, 1943
                     IA.NO.1/2022 IN WP(C) NO. 9467 OF 2021(G)
   PETITIONERS/RESPONDENTS:

      1. KERALA STATE ROAD TRANSPORT CORPORATION REPRESENTED BY ITS MANAGING
         DIRECTOR, TRANSPORT BHAVAN, FORT, THIRUVANANTHAPURAM, PIN-695001
      2. THE EXECUTIVE DIRECTOR (ADMINISTRATION), KERALA STATE ROAD TRANSPORT
         CORPORATION, FORT, THIRUVANANTHAPURAM, PIN-695023.
      3. DISTRICT TRANSPORT OFFICER, KERALA STATE ROAD TRANSPORT CORPORATION,
         THODUPUZHA DEPOT, THODUPUZHA, ERNAKULAM DISTRICT, PIN-685584.

   RESPONDENT/PETITIONER:

          ABDUL SAKEER K.H. AGED 59 YEARS,S/O HASSAN (DRIVER, KSRTC,
          THODUPUZHA DEPOT, RETIRED ON 31.1.2018), RESIDING AT KOMBANAPARAMBIL
          HOUSE, KARIKODE P.O., THODUPUZHA EAST, IDUKKI DISTRICT, PIN-685585.

        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 29-11-2021 for a further period of at
   least one month so enabling the Corporation to comply with the judgment.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's judgment
   dated 29-06-2021 and upon hearing the arguments of SRI.DEEPU THANKAN,
   STANDING COUNSEL for Petitioners in IA/Respondents in WP(C) and of
   SRI.K.P.RAJEEVAN, Advocates for Respondents in IA/Petitioner in WP(C), the
   court passed the following:
                                      ORDER

Time to comply with the judgment will stand extended by ten days from today.

Sd/- SUNIL THOMAS JUDGE

23-02-2022 /True Copy/ Assistant Registrar