A.P.Moosakutty vs Kerala Financial Corporation
2023 Latest Caselaw 6839 Ker

WP(C) No.1205/2023                            1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                     THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
             Tuesday, the 20th day of June 2023 / 30th Jyaishta, 1945
                    IA.NO.1/2023 IN WP(C) NO. 1205 OF 2023(A)
   APPLICANT/3RD RESPONDENT IN WP(C):

          THE DEPUTY TAHSILDAR (RR), KERALA FINANCIAL CORPORATION, NORTH ZONE,
          KOZHIKODE, PIN - 673001

   RESPONDENTS/PETITIONER & RESPONDENTS 1 & 2 IN WP(C):

      1. A.P.MOOSAKUTTY, AGED 61 YEARS, S/O. A.P. KADAR HAJI, RESIDING AT
         AMBALAPOPARAMBIL, KUNNAMANGALAM, KOZHIKODE, PIN - 673571
      2. KERALA FINANCIAL CORPORATION REPRESENTED BY ITS MANAGING DIRECTOR,
         THIRUVANANTHAPURAM - 695001
      3. THE CHIEF MANAGER, KERALA FINANCIAL CORPORATION, KALPETTA, WAYANAD,
         PIN - 673121


        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 dated 01.02.2023 in WP(C)No.1205/2023 by
   a further period of 5 more months from 16.03.2023.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of GOVERNMENT PLEADER for applicant in I.A/respondent 3
   in WP(C), M/S.V.V.SURENDRAN, P.A.HARISH & ASWATHI C., Advocates for the
   respondent 1 in I.A/petitioner in WP(C) and of M/s VENUGOPAL.M.R
   and DHANYA P.ASHOKAN, advocates for respondent 2 & 3 in I.A/respondents 1
   & 2 in WP(C) , the court passed the following:

                                         ORDER

After hearing both sides I think that the time extension petition can be allowed.

Hence, time is extended for three months from 16.05.2023

Sd/- P.V.KUNHIKRISHNAN, JUDGE

20-06-2023 /True Copy/ Assistant Registrar