The Secretary, Quilon Automobile ... vs The Secretary, Regional ...
2022 Latest Caselaw 509 Ker

WP(C) No.22611/2021                           1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                      THE HONOURABLE MR. JUSTICE SATHISH NINAN
            Thursday, the 13th day of January 2022 / 23rd Pousha, 1943
                    IA.NO.1/2022 IN WP(C) NO. 22611 OF 2021(B)
   APPLICANT/RESPONDENT IN WP(C):

          THE SECRETARY, REGIONAL TRANSPORT AUTHORITY, CIVIL STATION,
          PATHANAMTHITTA, PIN 689 645

   RESPONDENT/PETITIONER IN WP(C):

          THE SECRETARY, QUILON AUTOMOBILE EMPLOYEES CO-OPERATIVE SOCIETY
          LTD.No.Q 797, AMBALATHUMBHAGAM, PORUVAZHY, KOLLAM 690 520.


        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 29-10-2021 in WP(C).No.22611/2021
   by a period of two months from 03-01-2022.




        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's Judgment
   dated 29-10-2021 and upon hearing the arguments of GOVERNMENT PLEADER for
   petitioner in IA/R1 in WP(C) and of SRI.O.D.SIVADAS, Advocate for R1 in
   IA/petitioner in WP(C), the court passed the following:




                                           ORDER

Time extended till 25-02-2022.

Sd/- SATHISH NINAN JUDGE

13-01-2022 /True Copy/ Assistant Registrar