Mahsooq Trading Company vs State Of Kerala
2023 Latest Caselaw 13711 Ker

Kerala High Court

Mahsooq Trading Company vs State Of Kerala on 21 December, 2023

Author: P Gopinath

Bench: P Gopinath

WP(C) No.19763/2022                          1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR. JUSTICE GOPINATH P.
          Thursday, the 21st day of December 2023 / 30th Agrahayana, 1945
                    IA.NO.3/2023 IN WP(C) NO. 19763 OF 2022 (U)
   APPLICANT/RESPONDENT IN WP(C)

          STATE OF KERALA REP.BY ITS PRINCIPAL SECRETARY,DEPARTMENT OF
          INDUSTRY & COMMERCE, SECRETARIAT, THIRUVANANTHAPURAM-695001.

   RESPONDENTS/PETITIONER IN WP(C):

      1. MAHSOOQ TRADING COMPANY REP. BY ITS PROPRIETOR, MR.MUHAMMAD KUNJI
         K.A., MENATH SHOPPPING COMPLEX, CHERKALA., CHENKALA P.O.,
         KASARGOD-671541.
      2. KERALA STATE CASHEW WORKERS APEX INDUSTRIAL CO-OPERATIVE SOCIETY
         LTD, (CAPEX), P.B NO.262, INDUSTRIAL DEVELOPMENT PLOT, H&C COMPOUND,
         MUNDAKKAL WEST, KOLLAM-691001.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the time
   limit prescribed in the judgment in WP(C) 19763/2022 by a period of 6
   months from 08/08/2023.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof,this Court's Judgement dated
   08.08.2023 and upon hearing the arguments of GOVERNMENT PLEADER for
   Petitioner in I.A/R1 in WP(C), SRI.P.JINISH PAUL, Advocate for R1 in
   I.A/Petitioner in WP(C) and of SRI.M.K.CHANDRA MOHANDAS Advocate for R2 in
   I.A/WP(C), the Court passed the following:

                                        ORDER

This is an application for extension of time filed by the 1st respondent seeking further time to comply with the directions contained in the judgment in WP(C) No.19763/2022.

Having heard the learned counsel for the petitioner in the I.A/1st respondent in the writ petition as also the writ petitioner/1st respondent in the I.A, the petitioner is granted 6 months time from 8.8.2023 to comply with the directions contained in the judgment.

Sd/- GOPINATH P., JUDGE

21-12-2023 /True Copy/ Assistant Registrar