Abi Cherian vs State Of Kerala
2022 Latest Caselaw 7721 Ker

WP(C) No.22163/2021                             1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
              Tuesday, the 28th day of June 2022 / 7th Ashadha, 1944
                   IA.NO.1/2022 IN WP(C) NO. 22163 OF 2021 (U)
   PETITIONERS/RESPONDENTS 1, 2 & 5 in W.P.(C):

      1. STATE OF KERALA, REPRESENTED BY THE SECRETARY TO GOVERNMENT, EXCISE
         DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
      2. SECRETARY TO GOVERNMENT, DEPARTMENT OF TAXES, SECRETARIAT,
         THIRUVANANTHAPURAM - 695 001.
      3. SECRETARY TO GOVERNMENT, SOCIAL JUSTICE DEPARTMENT.

   RESPONDENTS/PETITIONERS & RESPONDENTS 3 AND 4 IN WP(C):

      1. ABI CHERIAN, AGED 47 YEARS, S/O.M.P.CHERIAN, UDC, KSBC RMC-2 OFFICE,
         PATTANCHERY LANE, POONITHURA P.O., THRIPUNITHURA, ERNAKULAM - 682
         024 RESIDING AT MUTHUKADAN HOUSE, EDATHALA P.O., PUKKATTUPADY,
         ERNAKULAM - 683 561.
      2. SOYI ABRAHAM K., AGED 36 YEARS, S/O.ABRAHAM JOSEPH, UDC, KSBC FL9
         WAREHOUSE, T.T.ARCADE, ANGADIPPURAM (PO), PERINTHALMANNA, NEAR
         RAILWAY GATE - 679 321 RESIDING AT KALLOOR (H), PORUR P.O.,
         VANIYAMBALAM (VIA)- 679 339, MALAPPURAM (DIST.)
      3. KERALA STATE BEVERAGES (M&M) CORPORATION LTD. REPRESENTED BY ITS
         MANAGING DIRECTOR, BEVCO TOWER, VIKAS BHAVAN, PALAYAM,
         THIRUVANANTHAPURAM - 695 033.
      4. MANAGING DIRECTOR, KERALA STATE BEVERAGES (M&M) CORPORATION LTD.,
         BEVCO TOWER, VIKAS BHAVAN, PALAYAM, THIRUVANANTHAPURAM - 695 033.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the time
   limit stipulated in the judgment in W.P.(C) No.22163/2021 dated 08.02.2022
   by a period of 2 more months from 28.04.2022.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's judgment
   dated 08.02.2022 and upon hearing the arguments of GOVERNMENT PLEADER for
   Petitioners I.A/R1,R2 and Additional R5 in WP(C), M/S.KALEESWARAM RAJ,
   VARUN C.VIJAY & THULASI K. RAJ, Advocate for R1 & R2 in I.A/Petitioners in
   WP(C) and of SRI.T.NAVEEN, STANDING COUNSEL for R3 & R4 in I.A/R3 & R4 in
   WP(C), the court passed the following:
                                      ORDER

This is an application for extension of time for complying with the directions in the judgment.

Heard. Not opposed. Allowed. 28/06/2022

Sd/- MURALI PURUSHOTHAMAN, JUDGE

28-06-2022 /True Copy/ Assistant Registrar