M.A.Sunil vs M.R. Pradeep
2023 Latest Caselaw 13225 Ker

Citation : 2023 Latest Caselaw 13225 Ker
Judgement Date : 15 December, 2023

Kerala High Court

M.A.Sunil vs M.R. Pradeep on 15 December, 2023

Author: Anil K. Narendran

Bench: Anil K.Narendran

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                     &
                    THE HONOURABLE MR. JUSTICE G.GIRISH
       Friday, the 15th day of December 2023 / 24th Agrahayana, 1945
                 CM.APPL.NO.1/2023 IN WA NO. 2086 OF 2023

    AGAINST JUDGMENT DATED 05/10/2023 IN WP(C) 22946/2023 OF THIS COURT

APPLICANT/APPELLANT/RESPONDENT NO.5:

     M.A. SUNIL, AGED 48 YEARS, S/O. M.K. ARAVINDAKSHAN, MANNAZHATH
     HOUSE, P.O. EROOR, ERNAKULAM, PIN - 682306.

RESPONDENTS/RESPONDENTS/PETITIONERS & RESPONDENTS 1 TO 4:


  1. M.R. PRADEEP, AGED 52 YEARS, S/O. LATE M.K. RAJAPPAN, MANNAZHATH
     HOUSE, P.O. EROOR, ERNAKULAM, PIN - 682306.
  2. CHITRA A., AGED 51 YEARS, W/O. M.R. PRADEEP, MANNAZHATH HOUSE, P.O,
     EROOR, ERNAKULAM, PIN - 682306.
  3. THE DEPUTY COMMISSIONER OF POLICE, REVENUE TOWER, PARK AVENUE ROAD,
     COCHIN, PIN - 682011.
  4. SUB INSPECTOR OF POLICE, HILL PALACE STATION, TRIPPUNITHURA P.O.,
     KOCHI, PIN - 682301.
  5. M.K. ARAVINDAKSHAN, AGED 83 YEARS, S/O. LATE KITTUNNY, MANNAZHATH
     HOUSE, P.O. EROOR, ERNAKULAM, PIN - 682306.
  6. M.A. SUDHEER, AGED 52 YEARS, S/O. M.K. ARAVINDAKSHAN, MANNAZHATH
     HOUSE, P.O. EROOR, ERNAKULAM, PIN - 682306.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 26 days in filing the above appeal and accept the appeal onto the file
of this Hon'ble Court, in the interest of natural justice.

     This Application coming on for orders on 15/12/2023 upon perusing
the application and the affidavit filed in support thereof, and upon
hearing the arguments of M/S. K.S.FRIJO, ARAVIND AJITH & GIGEESH BABU,
Advocates for the Applicant and of SRI. A.A. MOHAMMED NAZIR, Advocate for
R1 & R2 (B/O) and of GOVERNMENT PLEADER for R3 & R4, the Court on the same
day passed the following:

                                                                   P.T.O.
                       ANIL K. NARENDRAN & G. GIRISH, JJ.
                     ----------------------------------------------
                                WA No.2086 of 2023
                    ------------------------------------------------
                   Dated this the 15th day of December, 2023

                                      ORDER

Anil K. Narendran, J.

This is an application filed by the appellant seeking an order to

condone the delay of 26 days in filing the appeal.

2. Adv.A.A. Mohammed Nazir, the learned counsel takes notice

for respondents 1 and 2.

3. Having considered the averments in the affidavit filed in

support of this application and also the submissions made by the

learned counsel for respondents 1 and 2, we find that the appellant had

shown sufficient cause for condonation of delay.

4. In such circumstances, this application is allowed. The delay

of 26 days in filing the appeal is condoned.

List the appeal for admission on 21.12.2023.