Advocate Krishna Prasad N vs The Cheif Secretary, State Of Kerala
2024 Latest Caselaw 14260 Ker

Kerala High Court

Advocate Krishna Prasad N vs The Cheif Secretary, State Of Kerala on 29 May, 2024

Author: V.G.Arun

Bench: V.G.Arun

                  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
          Wednesday, the 29th day of May 2024 / 8th Jyaishta, 1946
                       MJC NO. 31 OF 2024(FILING NO.)
             WP(C) 9906/2021 OF HIGH COURT OF KERALA, ERNAKULAM
APPLICANT/PETITIONER IN PERSON:

     ADVOCATE KRISHNA PRASAD N (JOINT SECRETARY OF FORUM OF ADVOCATE FOR
     JUSTICE" A REGISTERED ORGANISATION OF ADVOCATES),AGED 66 YEARS, TC
     29/97, GOURISREE,MKK NAIR ROAD, PETTAH, THIRUVANANTHAPURAM, PIN -
     695024.

RESPONDENTS/RESPONDENTS:

  1. THE CHEIF SECRETARY, REPRESENTING THE STATE OF KERALA,
     THIRUVANATHAPURAM, PIN - 695001.
  2. THE DIRECTOR OF TREASURIES, THYCAUD , THRIUVANANTHAPURAM, PIN -
     695014.
  3. THE CHIEF EXECUTIVE OFFICER, KERALA INFRASTRUCTURE AND INVESTMENT
     BOARD, MG ROAD, THIRUVANANTHAPURAM, PIN - 695001.
  4. THE COMPTROLLER AND AUDITOR GENERAL OF INDIA, DEEN DAYAL UPADHYAY
     MARG, NEW DELHI, PIN - 110124.
  5. THE SECRETARY, UNION MINISTRY OF LAW AND JUSTICE, SASTHRI BHAVAN,
     NEW DELHI, PIN - 110001.
  6. MANAGING DIRECTOR AND CHIEF EXECUTIVE OFFICER, AXIS BANK
     LIMITED,AXIS HOUSE, C-2, WADIA INTERNATIONAL CENTRE, PANDURANG
     BUDHKAR MARG, WORLI, MUMBAI, PIN - 400025.
  7. PRESIDENT AND CHIEF EXECUTIVE OFFICER, CDPQ,EDIFICE PRICE 65,
     RUE SAINTE-ANNE 14TH FLOOR, QUEBEC, QUEBEC GIR 3X5, CANADA.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to the Writ petition
No.9906 of 2021 restored to its original position so that the substantial
dispute involved in the case can be adjudicated by this Hon'ble Court on
its merit, It is, therefore, most respectfully prayed that this
application may kindly be allowed for the ends of justice.
     This Application coming on for orders on 29.05.2024 and this Court's
judgment dated 12.09.2023 upon perusing the application and the affidavit
filed in support thereof, and upon hearing the arguments of Government
pleader for respondents 1 to 3, CENTRAL GOVERNMENT COUNSEL for respondents
4 and 5, the court passed the following:



                                                           P.T.O
                                 A.J. Desai, C.J.
                                        &
                                 V.G. Arun, J.
                        =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
                         C.M.Appln.(F)No.1 of 2024
                                       in
                           M.J.C.(F)No.31 of 2024
                                       in
                          W.P.(C)No.9906 of 2021-S
                        =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
                     Dated this the 29th day of May 2024

                                       ORDER

A.J. Desai, C.J.

When the matter is called out, the party in person, who has

filed the application, is not present.

Registry is hereby directed to issue notice to the applicant,

enabling him that the matter can be listed again for hearing on

29.07.2024.

Post on 29.07.2024. In the meantime, defects to be cured.

Sd/-

A.J. Desai Chief Justice

Sd/-

V.G. Arun Judge vpv

29-05-2024 /True Copy/ Assistant Registrar