Ameerali vs The Secretary
2022 Latest Caselaw 6407 Ker

WP(C) No.14491/2022                              1/1




                         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          PRESENT
                        THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
                   Friday, the 3rd day of June 2022 / 13th Jyaishta, 1944
                         IA.NO.1/2022 IN WP(C) NO. 14491 OF 2022(J)
   PETITIONER:

          THE SECRETARY REGIONAL TRANSPORT AUTHORITY, MALAPPURAM, CIVIL
          STATION,MALAPPURAM 676505.

   RESPONDENT:

          AMEERALI AGED 42 YEARS S/O.MUHAMMEDKUTTY, KALIYATH HOUSE,
          IRIMBILIYAM P.O, PIN 679 572.

        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 in WP(C) No. 14491/2022 dated 26-04-2022
   by a further period of six months from 13-05-2022.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of GOVERNMENT PLEADER for the petitioner in IA/respondent in WP(C) and of
   SRI. SAJU J.VALLYARA, Advocate for the respondent in IA/petitioner in
   WP(C), the court passed the following:-
                                      ORDER

Allowed.

Time stipulated by this court for considering and pass orders on Exhibit P3 shall stand extended for a period of three months from the date expiry of the period originally stipulated in the judgment.

Sd/- ZIYAD RAHMAN A.A. JUDGE

03-06-2022 /True Copy/ Assistant Registrar