Riyas U.C vs Bharat Sanchar Nigam Limited
2024 Latest Caselaw 5156 Ker

Kerala High Court

Riyas U.C vs Bharat Sanchar Nigam Limited on 15 February, 2024

Author: V.G.Arun

Bench: V.G.Arun

WA No.197/2024                                1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE THE CHIEF JUSTICE MR. A.J.DESAI
                                            &
                            THE HONOURABLE MR.JUSTICE V.G.ARUN
                 Thursday, the 15th day of February 2024 / 26th Magha, 1945
                          CM.APPL.NO.1/2024 IN WA NO. 197 OF 2024

        AGAINST JUDGMENT DATED 27/07/2023 IN WP(C) 32987/2015 OF THIS COURT

   APPLICANT/APPELLANT:

          RIYAS U.C., AGED 56 YEARS, SPICELAND HOLIDAYS, II FLOOR, SANIYA
          PLAZA, RAJAJI ROAD, ERNAKULAM, KERALA - 682035.

   RESPONDENTS/RESPONDENTS:

      1. BHARAT SANCHAR NIGAM LIMITED, PUBLIC GRIEVANCE CELL, DOOR SANCHAR
         BHAVAN, PMG JUNCTION, THIRUVANANTHAPUAM-695033. REPRESENTED BY ITS
         CHIEF GENERAL MANAGER.
      2. THE ASSISTANT GENERAL MANAGER, BHARAT SANCHAR NIGAM LIMITED,
         KALATHILPARAMBIL ROAD, ERNAKULAM, SOUTH - 682016.
      3. THE ACCOUNTS OFFICER (MOBILE), BHARAT SANCHAR NIGAM LIMITED,
         KALATHILPARAMBIL ROAD, ERNAKULAM, SOUTH - 682016.

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to condone the delay
   of 160 days in filing the above Writ Appeal, in the interest of justice
   and for ends of justice.

        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of ADV BLAZE K.JOSE, Advocate for the applicant and of SRI.MATHEW
   K.PHILIP, STANDING COUNSEL for the respondents, the court, on the same
   day, passed the following:
 WA No.197/2024                             2/2

                                      ORDER

Adv. Mathew K.Philip, learned Standing Counsel takes notice for the respondents.

This is an application filed to condone the delay of 160 days in filing the above appeal.

After appreciating the reasons stated in the affidavit filed for condoning the delay, we are convinced that the affidavit discloses sufficient cause for condoning the delay in filing the appeal. Hence, the application is ordered.

Sd/- A.J.DESAI CHIEF JUSTICE

Sd/- V.G.ARUN JUDGE

15-02-2024 /True Copy/ Assistant Registrar