Export Inspection Council Of ... vs K.S.Jeejimol
2023 Latest Caselaw 1541 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
            THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                     &
                THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
          Friday, the 20th day of January 2023 / 30th Pousha, 1944
                  CM.APPL.NO.1/2023 IN WA NO. 114 OF 2023

 (AGAINST THE JUDGMENT DATED 28.10.2022 IN WP(C) 9590/2022 OF THIS COURT)

PETITIONERS/APPELLANTS:

  1. EXPORT INSPECTION COUNCIL OF INDIA, REPRESENTED BY ITS DIRECTOR,
     (INSPECTOR & QUALITY CONTROL), 2ND FLOOR, BLOCK I, COMMERCIAL
     COMPLEX, EAST KIDWAI NAGAR, NEW DELHI- 110023.
  2. EXPORT INSPECTION AGENCY, REPRESENTED BY ITS JOINT DIRECTOR,
     SHIPYARD QUARTERS ROAD, PANAMPILLY NAGAR SOUTH, KOCHI- 682036.
  3. UNION OF INDIA, REPRESENTED BY SECRETARY, DEPARTMENT OF COMMERCE,
     MINISTRY OF COMMERCE & INDUSTRY, UDYOG BHAVAN, NEW DELHI- 110001.
  4. THE SECRETARY TO THE GOVERNMENT OF INDIA, DEPARTMENT OF OFFICIAL
     LANGUAGE, MINISTRY OF HOME AFFAIRS, LOK NAYAK BHAWAN, KHAN MARKET,
     NEW DELHI- 110002.

RESPONDENT/RESPONDENT:

     K.S.JEEJIMOL, AGED 57 YEARS, D/O.K.A.SREEDHARAN, JUNIOR HINDI
     TRANSLATOR, EXPORT INSPECTION AGENCY, KOCHI-682 011, RESIDING AT
     'ARYA NIVAS', VADUTHALA P.O., KOCHI- 682023.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 29 days in filing the above Writ Appeal, in the interest of justice.
     This Application coming on for orders on 20.01.2023 upon perusing
the application and the affidavit filed in support thereof, and upon
hearing the arguments of SRI. K.S.PRENJITH KUMAR, Advocate for the
petitioners and of SRI. P.V.SALEEM, Advocate for the respondent, the court
passed the following:
                     A.K.JAYASANKARAN NAMBIAR
                                 &
                     MOHAMMED NIAS C.P., JJ.
                 ---------------------------
                       CM.Appl.No.1 of 2023
                                  in
                         W.A. No.114 of 2023
               ------------------------------
               Dated this the 20th day of January, 2023

                               ORDER

Mohammed Nias C.P., J.

The above application is filed to condone the delay of 29 days in

filing the Writ Appeal.

Heard. Taking note of the averments in the affidavit filed in support

of the delay condonation application, the delay is condoned.

Post the Writ Appeal for admission.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

MOHAMMED NIAS C.P.

JUDGE

mns