Xxxxxx vs State Of Kerala
2023 Latest Caselaw 735 Ker

WP(C) No.36108/2022                         1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
            Thursday, the 12th day of January 2023 / 22nd Pousha, 1944
                    IA.NO.1/2023 IN WP(C) NO. 36108 OF 2022(K)
   APPLICANT/RESPONDENT NO.3:

          COCHIN UNIVERSITY, REPRESENTED BY REGISTRAR, UNIVERSITY ROAD, SOUTH
          KALAMASSERY, KALAMASSERY, KOCHI, KERALA- 682022.

   RESPONDENTS/PETITIONERS AND RESPONDENTS 1,2 AND 4 TO 6:

    1.XXXXXXXXXX

    2.XXXXXXXXXX

    3.STATE OF KERALA, REPRESENTED BY SECRETARY, DEPARTMENT OF HIGHER
    EDUCATION, SECRETARIAT, THIRUVANANTHAPURAM- 695001.

    4.UNIVERSITY GRANTS COMMISSION, BAHADUR SHAH ZAFAR MARG, NEW DELHI
    -110002, REPRESENTED BY CHAIRMAN.

    5.INDIAN INSTITUTE OF INFORMATION TECHNOLOGY AND MANAGEMENT,
    THIRUVANTHAPURAM, REPRESENTED BY THE DIRECTOR, TECHNO PARK CAMPUS-
    THIRUVANTHAPURAM-695581

    6.APJ ABDUL KALAM TECHNOLOGICAL UNIVERSITY TO BE REPRESENTED BY THE
    REGISTRAR UNIVERSITY OF KERALA, THIRUVANTHAPURAM-695016.

    7.DR.SABU.M.THAMPI, PROFESSOR, SCHOOL OF COMPUTER SCIENCE AND
    ENGINEERING, KERALA UNIVERSITY OF DIGITAL SCIENCE'S, INNOVATION AND
    TECHNOLOGY, PALLIPURAM, THIRUVANANTHAPURAM-688 541

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to grant extension of
   time by two more months from 05-01-2023 to comply with the direction in
   the judgment dated 12-12-2022.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's judgment
   dated 12-12-2022 in WP(C) and upon hearing the arguments
   of SRI.S.P.ARAVINDAKSHAN PILLAI, STANDING COUNSEL for the petitioner in
   IA/respondent 3 in WP(C), M/S.R.KISHORE (KALLUMTHAZHAM) & AMAR S.R.,
   Advocates for respondents 1 & 2 in IA/petitioners in WP(C),
   S.KRISHNAMOORTHY, CENTRAL GOVERNMENT COUNSEL for respondent 3 in
   IA/respondent 1 in WP(C), M/S. PIRAPPANCODE V.S.SUDHEER V.S, AKASH
   S.,GIRISH KUMAR M S, V.S.VARALEKSHMI, DEVIKA JAYARAJ, Advocates for
    respondent 4 in IA/respondent 5 in WP(C)) and of SRI. ELVIN PETER,
   STANDING COUNSEL for respondent 5 in IA/respondent 6 in WP(C), the court
   passed the following:
 WP(C) No.36108/2022                            2/2



                                          ORDER

Allowed.

Time frame for complying with the directions in the judgment will stand extended for a period of two months from 5-1-2023.

Sd/- DEVAN RAMACHANDRAN JUDGE

12-01-2023 /True Copy/ Assistant Registrar