Airports Authority Of India vs T. Venu
2023 Latest Caselaw 719 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.
         Thursday, the 12th day of January 2023 / 22nd Pousha, 1944
                  CM.APPL.NO.1/2022 IN WA NO. 1936 OF 2022
 (AGAINST THE JUDGMENT DATED 21.03.2022 IN WP(C) 29517/2019 OF THIS COURT)
PETITIONERS/APPELLANT:

  1. AIRPORTS AUTHORITY OF INDIA, REPRESENTED BY ITS CHAIRMAN, RAJIV
     GANDHI BHAVAN, SAFDARJUNG AIRPORT, NEW DELHI, PIN - 110003
  2. THE EXECUTIVE DIRECTOR (HR), AAI, RAJIV GANDHI BHAVAN, SAFDARJUNG
     AIRPORT, NEW DELHI, PIN - 110003
  3. REGIONAL EXECUTIVE DIRECTOR , AIRPORTS AUTHORITY OF INDIA, SOUTHERN
     REGION, CHENNAI, PIN - 600027
  4. AIRPORT DIRECTOR, AIRPORTS AUTHORITY OF INDIA, TRIVANDRUM
     INTERNATIONAL AIRPORT, TRIVANDRUM, PIN - 695001
  5. ASSISTANT GENERAL MANAGER (HR), AIRPORTS AUTHORITY OF INDIA
     TRIVANDRUM INTERNATIONAL AIRPORT, TRIVANDRUM, PIN - 695001

RESPONDENT/RESPONDENT:

     T. VENU, AGED 53 YEARS, H/O. K.K. GHEETHA, PRESENTLY WORKING AS
     ASST. GENERAL MANAGER, (CNS), AIRPORTS AUTHORITY OF INDIA
     THIRUVANANTHAPURAM INTERNATIONAL AIRPORT TRIVANDRUM-, PIN - 695001

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 210 days in filing the above Writ Appeal, in the interest of justice.
     This Application coming on for orders on 12.01.2023, upon perusing
the application and the affidavit filed in support thereof, and upon
hearing the arguments of SRI.S.MANU, Advocate for the petitioners, and of
SMT. CELINE JOSEPH, Advocates for the respondent, the court passed the
following:
                   A.K.JAYASANKARAN NAMBIAR, J.
                                      &
                     MOHAMMED NIAS C.P., J.
                       -------------------------------
                      C.M.Appln.NO.1 OF 2022
                                     IN
                       W.A.NO.1936 OF 2022
                     -----------------------------------
               Dated this the 12th day of January, 2023

                               ORDER

A.K. Jayasankaran Nambiar, J.

The above application is filed to condone the delay of 210 days in

filing the Writ Appeal.

Heard.

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

delay condonation application, delay is condoned.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

MOHAMMED NIAS C.P.

JUDGE prp/12/1/23