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Ramky Infrastructure Ltd vs The State Of Kerala
2022 Latest Caselaw 5484 Ker

Citation : 2022 Latest Caselaw 5484 Ker
Judgement Date : 20 May, 2022

Kerala High Court
Ramky Infrastructure Ltd vs The State Of Kerala on 20 May, 2022
WP(C) No.9687/2021                               1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                     THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
              Friday, the 20th day of May 2022 / 30th Vaisakha, 1944
                    IA.NO.1/2022 IN WP(C) NO. 9687 OF 2021(I)
   APPLICANTS/RESPONDENTS 1 TO 7 RESPONDENTS IN WP(C):

      1. THE STATE OF KERALA REP.BY THE SECRETARY, WATER RESOURCE DEPARTMENT,
         GOVERNEMENT SECRETARIAT , THIRUVANANTHAPURAM 695 001.
      2. THE CHIEF ENGINEER IRRIGATION AND ADMINISTRATION, PUBLIC OFFICE
         BUILDINGS, THIRUVANANTHAPURAM 695 033
      3. THE CHEIF ENGINEER PROJECT I, WEST HILL, KOZHIKODE 673 005
      4. THE SUPERINTENDING ENGINEER, IRRIGATION PROJECT CIRCLE,KANNUR-670002
      5. THE SUPERINTENDING ENGINEER IRRIGATION CENTRAL CIRCLE, CHEMUBKAVU,
         THRISSUR 680 022
      6. THE EXECUTIVE ENGINEER CHAMARAVATTOM PROJECT DIVISION,
         ESWARAMANGALAM P.O., MALAPPURAM DISTRICT 670 573
      7. THE CONTROLLER AND AUDITOR GENERAL AGS OFFICE, THIRUVANANTHAPURAM
         695 001.

   RESPONDENT/PETITIONERS IN WP(C):

          M/S.RAMKY INFRASTRUCTURE LTD RAMKY HOUSE, RAJ BHAVAN ROAD, SUMAJI
          GUDA, HYDERABAD 500 082 PRESENTLY RAMKY GRANDIOSE, 15TH FLOOR, SY
          NO.136/2 AND 4, GACHIBOWLI, HYDERABAD 500 032 REP.BY ITS POWER OF
          ATTORNEY HOLDER, SRI. VISHWANATHAN ARANGATH.

        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 WP(C) No.9687/2021 dated 16-11-2021 by
   a period of 3 months from 26-02-2022.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's judgment
   dated 16-11-2021 and upon hearing the arguments of GOVERNMENT PLEADER for
   Applicants 1 to 6 in IA/R1 to R6 in WP(C) and of M/s.K.BABU THOMAS,
   MARYKUTTY BABU, Advocates for the Respondent in IA/Petitioner in WP(C),
   the court passed the following:
                                      ORDER

Not opposed.

Allowed as prayed for.

Sd/- P.V.KUNHIKRISHNAN JUDGE

20-05-2022 /True Copy/ Assistant Registrar

 
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