A.K.G Memorial Co-Operative ... vs The Assistant Provident Fund ...
2023 Latest Caselaw 9316 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                     &
                 THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
           Friday, the 25th day of August 2023 / 3rd Bhadra, 1945
                  CM.APPL.NO.1/2023 IN WA NO. 1477 OF 2023
 AGAINST THE JUDGMENT DATED 11/11/2022 IN WP(C) 21409/2018 OF THIS COURT.
APPLICANT/APPELLANT

     A.K.G MEMORIAL CO-OPERATIVE HOSPITAL & RESEARCH CENTRE SOCIETY LTD.,
     NO. M 776, COURT ROAD, PARAPPANANGADI, REPRESENTED BY ITS CHAIRMAN.

RESPONDENTS/RESPONDENTS:

  1. THE ASSISTANT PROVIDENT FUND COMMISSIONER, EMPLOYEES' PROVIDENT
     FUNDS, SUB-REGIONAL OFFICE, BHAVISHYA NIDHI BHAWAN, ERANHIPALAM.P.O,
     KOZHIKODE , PIN - 673006
  2. STATE OF KERALA, REPRESENTED BY THE SECRETARY, CO-OPERATION
     DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM- PIN - 695001

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 232 days in filing the Writ Appeal.
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of SRI.P.C.SASIDHARAN, Advocate for the petitioner, the court passed the
following:
        ALEXANDER THOMAS & C. JAYACHANDRAN, JJ.
   =============================================
        C. M. Appln. No. 1 of 2023 in W. A. No. 1477 of 2023
                                       &
                          W. A. No. 1477 of 2023
 (arising out of the impugned judgment dated 11.11.2022 in WP(C) No.21409/2018)
  ==============================================
            Dated this the 25th day of August, 2023

                                  ORDER

C. M. Appln. No. 1/2023 in W. A. No. 1477/2023

This is an application to condone the delay of 232 days in filing

the above Writ Appeal.

2. After having heard both sides and after going through the

affidavit filed in support of the above application, we find that

sufficient grounds have been made out therein to justify the

condonation of delay in filing this appeal. Accordingly, the delay of

232 days in filing this appeal, will stand condoned.

With these observations and directions, the above Civil

Miscellaneous Application will stand disposed of.

W. A. No. 1477/2023

List this Writ Appeal on 14.9.2023.

Hand over.

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

C. JAYACHANDRAN, JUDGE MMG