John P.A vs Hindustan Prefab Limited ...
2023 Latest Caselaw 7178 Ker

WP(C) No.239/2022                            1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                    THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
               Friday, the 23rd day of June 2023 / 2nd Ashadha, 1945
                     IA.NO.1/2023 IN WP(C) NO. 239 OF 2022(D)
   APPLICANTS/RESPONDENTS 2 TO 5 IN WP(C):

      1. PRINCIPAL, GOVERNMENT TD MEDICAL COLLEGE, ALAPPUZHA-688005.
      2. PRINCIPAL, GOVERNMENT COLLEGE OF NURSING, ALAPPUZHA-688005.
      3. DIRECTOR OF MEDICAL EDUCATION, THIRUVANANTHAPURAM-695011.
      4. STATE OF KERALA, REPRESENTED BY SECRETARY TO GOVERNMENT OF KERALA,
         HEALTH AND FAMILY WELFARE DEPARTMENT, SECRETARIAT,
         THIRUVANANTHAPURAM-695001.

   RESPONDENTS/PETITIONERS & RESPONDENTS 3 & 4 IN WP(C):

      1. JOHN P.A., AGED 53 YEARS, PROPRIETOR, ANTOS CONSTRUCTIONS, PATHIL
         HOUSE, KANNADY, PULIMKUNNU P.O., ALAPPUZHA-688504.
      2. HINDUSTAN PREFAB LIMITED, REPRESENTED BY REGIONAL IN CHARGE, SOUTH
         ZONE, TC 27/3126, SUNNY LANE PALAYAM, THIRUVANANTHAPURAM-695034.


        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 15.02.2023 in WP(C) No.239/2022 by
   a further period of three months from 07.04.2023.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this court's judgment
   dated 15.02.2023 and upon hearing the arguments of GOVERNMENT PLEADER for
   petitioners 1 to 4 in I.A/respondents 2 to 5 in WP(C), SRI.JOBI.A.THAMPI,
   Advocate for the respondent 1 in I.A/Petitioner in WP(C) and of SMT.MOLLY
   JACOB, Advocate for respondent 2 in I.A/respondent 1 in WP(C), the court
   passed the following:

                                        ORDER

After going through the averments in the affidavit filed in support of the application, I think the prayer can be allowed.

Therefore, the time to comply the directions in the judgment dated 15.02.2023 in WP(C) 239/2022 is extended for a further period of three months from 07.04.2023.

Sd/- P.V.KUNHIKRISHNAN, JUDGE

23-06-2023 /True Copy/ Assistant Registrar