Sheela M.C vs Pappinassery Vanitha ...
2022 Latest Caselaw 11064 Ker

WP(C) No.23956/2021                             1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                       THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
           Thursday, the 3rd day of November 2022 / 12th Karthika, 1944
                   IA.NO.1/2022 IN WP(C) NO. 23956 OF 2021 (T)
   PETITIONERS/RESPONDENTS 1 AND 2:

      1. PAPPINASSERY VANITHA CO-OPERATIVE SOCIETY LTD. NO.C 1219, REP.BY ITS
         SECRETARY, PAPPINISSERY, KANNUR 670 011
      2. THE MANAGING COMMITTEE OF PAPPINISSERY VANITHA CO-OPERATIVE SOCIETY
         LTD. NO.C 1219,PAPPINISSERY, KANNUR 670 011 REP.BY ITS PRESIDENT,

   RESPONDENTS/PETITIONER & 3RD RESPONDENT:

      1. SHEELA M.C, PUTHIYAVEETTIL HOUSE, NEAR ASARIKOTTA, P.O.CHERUKUNNU,
         KANNUR
      2. KERALA STATE CO-OPERATIVE EMPLOYEES PENSION BOARD, JAWAHAR
         SAHAKARANA BHAVAN, 7TH FLOOR, DPI JUNCTION, THYCAUD P.O.,
         THIRUVANANTHAPURAM 695 014


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to enlarge the time
   granted in the judgment dated 24-6-2022 by another 3 months from 7-11-2022
   in the interest of justice.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's judgment
   dated 24-6-2022 and upon hearing the arguments of M/S.B.S.SWATHI KUMAR,
   ANITHA RAVINDRAN, HARISANKAR N UNNI, SARANGADHARAN P & NAVVYA UNNI
   Advocates     for    Petitioners      in   I.A/R1    &  R2   in   WP(C),
   M/S.P.N.MOHANAN, C.P.SABARI & AMRUTHA SURESH, Advocates for R1 in
   I.A/Petitioner in WP(C) and of SRI.M.SASINDRAN, STANDING COUNSEL for R3 in
   I.A/ WP(C), the court passed the following:

                                           ORDER

This application has been filed seeking that the time frame in the judgment dated 24/6/2022 enhanced by a period of 3 months from 7/11/2022. Since this I.A is not opposed, it is allowed and consequently, time frame will stand extended until 6/2/2023.

03/11/2022

Sd/- DEVAN RAMACHANDRAN, JUDGE

03-11-2022 /True Copy/ Assistant Registrar