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Dr. Prathibha. K vs State Of Kerala
2023 Latest Caselaw 8998 Ker

Citation : 2023 Latest Caselaw 8998 Ker
Judgement Date : 14 August, 2023

Kerala High Court
Dr. Prathibha. K vs State Of Kerala on 14 August, 2023
WP(C) No.3967/2023                                 1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                         THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
             Monday, the 14th day of August 2023 / 23rd Sravana, 1945
                    IA.NO.3/2023 IN WP(C) NO. 3967 OF 2023 (U)
   PETITIONERS/RESPONDENTS IN WP(C):

      1. STATE OF KERALA, REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
         SECRETARIAT, THIRUVANANTHAPURAM - 695001
      2. THE PRINCIPAL SECRETARY, HEALTH AND FAMILY WELFARE DEPARTMENT,
         GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695001
      3. ADDITIONAL CHIEF SECRETARY, LOCAL SELF GOVERNMENT DEPARTMENT,
         GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM- 695001

   RESPONDENT/PETITIONER IN WP(C):

          DR. PRATHIBHA. K., D/O. BHASKARAN, AGED 36 YEARS, KOTHAYAMATTIL
          HOUSE, MADATHIL ROAD, TANUR P.O., MALAPPURAM DISTRICT, PIN - 676
          302, WORKING AS MEDICAL OFFICER, TANALUR FAMILY HEALTH CENTRE,
          MALAPPURAM - 676107


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend time limit
   prescribed in the Judgment dated 05.05.2023 in WP(C) No.3967/2023 by a
   further period of 4 months from 29.06.2023.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's judgment
   dated 5/5/2023 and upon hearing the arguments of GOVERNMENT PLEADER for
   Petitioners in I.A/Respondents in WP(C) and of SRI.R.GOPAN, Advocate for
   Respondent in I.A/Petitioner in WP(C), the Court passed the following:

                                              ORDER

This is an application seeking extension of the time to comply with the directions in the judgment dated 5.5.2023. In view of the averments made in the affidavit filed in support of the Petition, the application is allowed. Time is granted for a period of four months from 29.06.2023.

I.A is allowed as prayed for.

Sd/- MOHAMMED NIAS C.P., JUDGE

14-08-2023 /True Copy/ Assistant Registrar

 
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