Mfar Real Tours Private Limited vs Union Of India
2022 Latest Caselaw 7844 Ker

WP(C) No.18252/2021                             1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
                  Tuesday, the 28th day of June 2022 / 7th Ashadha, 1944
                        IA.NO.2/2022 IN WP(C) NO. 18252 OF 2021(F)

   PETITIONER/RESPONDENT 2:

    INCOME TAX OFFICER,CORPORATE WARD(1),KOCHI
   RESPONDENTS/PETIONER AND RESPONDENT 1:

      1. MFAR REALTORS PRIVATE LIMITED, VII/705D, NH BYE PASS KUNDANOOR,
         KOCHI REPRESENTED BY ITS DIRECTOR, MR. M.M. ABDUL BAHEER.
      2. UNION OF INDIA, MINISTRY OF FINANCE, INCOME TAX DEPARTMENT, NATIONAL
         E-ASSESSMENT CENTRE DELHI.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to enlarge the time
   limit for complying with the directions in the judgment till 31.09.2022.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's Judgment
   dated 11.10.2021 and upon hearing the arguments of SRI. CHRISTOPHER
   ABRAHAM, SENIOR STANDING COUNSEL for the Petitioner in IA/respondent 2 in
   WP(C)and of M/S.P.BENNY THOMAS, AKHIL SURESH & HARI KUMAR G NAIR,
   Advocates for the Respondent 1 in IA/petitioner in WP(C), the court passed
   the following:
                                      ORDER

This is an appplication to extend the time for complying with the directions in the judgment.

Having regard to the circumstances,the time stipulated in the judgment shall stand extended till 31.09.2022.

Sd/- BECHU KURIAN THOMAS JUDGE

28-06-2022 /True Copy/ Assistant Registrar