Kumarkom Aquaserene Pvt Ltd vs Kerala State Industrial ...
2022 Latest Caselaw 7835 Ker

WP(C) No.18247/2022                          1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                         THE HONOURABLE MR.JUSTICE V.G.ARUN
              Tuesday, the 28th day of June 2022 / 7th Ashadha, 1944
                    IA.NO.1/2022 IN WP(C) NO. 18247 OF 2022(E)
   PETITIONER/PETITIONER:

          KUMARAKOM AQUA SERENE PVT. LTD., REPRESENTED BY ITS MANAGING
          DIRECTOR RAJEEV V.K., AGED 53 YEARS, SON OF KUNJUKUNJU, VETTOOR,
          4/125, KUDAVACHOOR P.O., KOTTAYAM-686 144, RESIDING AT VETTOOR
          HOUSE, 4/125, ACHINAKOM, KUDAVACHOOR P.O., VAIKOM TALUK,
          KOTTAYAM-686 144.

   RESPONDENT/RESPONDENT:

          KERALA STATE INDUSTRIAL DEVELOPMENT CORPORATION LIMITED, KSIDC
          KERALA STATE INDUSTRIAL DEVELOPMENT CORPORATION, REPRESENTED BY ITS
          MANAGING DIRECTOR, T.C. XI/266, KESTON ROAD, KOWDIAR,
          THIRUVANANTHAPURAM-695 003.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the time
   fixed by this Hon'ble Court by judgmetn dated 9th June, 2022 for not
   implementing the decision of the NCLT be extended till 5th July, 2022.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's Judgment
   dated 09.06.2022 and upon hearing the arguments of M/S.P.B.SAHASRANAMAN,
   T.S.HARIKUMAR & G.N.DEEPA, Advocates for the petitioner in IA/W.P.(C) and
   of P.U.SHAILAJAN Advocate for the respondent in IA/W.P.(C), the court
   passed the following:

                                        ORDER

This application is filed seeking extension of time stipulated under the judgment. By judgment, a meeting was directed to convene and a decision taken on or before 28/06.2022.It is submitted that the meeting is scheduled to take place today and it may late some time for the petitioner to obtain a copy of the decision. I am convinced with the reason stated and accordingly the time limit is extended till 05.09.2022.

                                                   Sd/- V.G.ARUN JUDGE




28-06-2022                     /True Copy/                               Assistant Registrar