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As Fab vs Cochin Port Trust
2022 Latest Caselaw 891 Ker

Citation : 2022 Latest Caselaw 891 Ker
Judgement Date : 21 January, 2022

Kerala High Court
As Fab vs Cochin Port Trust on 21 January, 2022
                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
           Friday, the 21st day of January 2022 / 1st Magha, 1943
                IA.NO.1/2021 IN WP(C) NO. 16844 OF 2021 (E)
PETITIONERS/RESPONDENTS IN WPC:

  1. COCHIN PORT TRUST, WILLINGDON ISLAND, COCHIN 682 003, REPRESENTED BY
     ITS CHAIRMAN.
  2. THE SECRETARY, COCHIN PORT TRUST, GENERAL ADMINISTRATION DEPARTMENT
     (ESTATE DIVISION) COCHIN 682 003.

RESPONDENT/PETITIONER IN WPC:

     AS FAB ,ADOOR MAHAL MUSLIM JAMATH - ATH SHOPPING COMPLEX,
     CHANDIROOR, ALAPPUZHA 688 547, REPRESENTED BY ITS PROPRIETOR, ABDUL
     SAMAD T.K., S/O.KOCHU MAJEED, AGED 45 YEARS.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to extend the time for
compliance of the Judgment of this Hon'ble Court dated 06.09.2021 in the
above case by a period of one month.
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of ABRAHAM JOSEPH MARKOS, ISAAC THOMAS, ALEXANDER JOSEPH MARKOS & SHARAD
JOSEPH KODANTHARA, Advocates for the petitioners in IA/ 1st&2nd
Respondents in WP(C) and of M/S.C.A.CHACKO & C.M.CHARISMA, Advocates for
the respondent in IA/Petitioner in WP(C), the court passed the following:
                                   P.B.SURESH KUMAR, J.
                          -----------------------------------------------
                                 W.P.(C) No.16844 of 2021
                          -----------------------------------------------
                       Dated this the 21st day of January, 2022.


                                           ORDER

I.A. No.1 of 2021

It is seen that the direction issued by this Court has

already been complied with. In the circumstances, the

application for extension of time is closed.

Sd/-

P.B.SURESH KUMAR, JUDGE YKB

21-01-2022 /True Copy/ Assistant Registrar

 
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