The Jawaharlal Nehru Tropical ... vs Padmesh Pandaram Pillai
2024 Latest Caselaw 29180 Ker

Kerala High Court

The Jawaharlal Nehru Tropical ... vs Padmesh Pandaram Pillai on 10 October, 2024

Author: Anil K. Narendran

Bench: Anil K.Narendran

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                     &
                 THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
         Thursday, the 10th day of October 2024 / 18th Aswina, 1946
                  CM.APPL.NO.1/2024 IN WA NO. 1450 OF 2024
    AGAINST JUDGMENT DATED 04/03/2024 IN WP(C) 24841/2022 OF THIS COURT
APPLICANT/APPELLANT/RESPONDENT NO.1:

     THE JAWAHARLAL NEHRU TROPICAL BOTANICAL GARDEN & RESEARCH INSTITUTE
     (FORMERLY TROPICAL BOTANICAL GARDEN & RESEARCH INSTITUTE),
     REPRESENTED BY ITS DIRECTOR, PALODE, THIRUVANANTHAPURAM, PIN -
     695562

RESPONDENTS/RESPONDENTS/PETITIONER/RESPONDENT NO.2:

  1. PADMESH PANDARAM PILLAI, AGED 52 YEARS, S/O. V.P. PILLAI, ASSOCIATE
     PROFESSOR, CENTRAL UNIVERSITY OF KERALA, KASARGODE, RESIDING AT
     'RIYA', KARATTUVAYYAL, KASARGODE- 671315.
  2. KERALA STATE COUNCIL FOR SCIENCE, TECHNOLOGY & ENVIRONMENT,
     REPRESENTED BY ITS EXECUTIVE VICE PRESIDENT,SHASTHRA BHAVAN, PATTOM
     P.O, THIRUVANANTHAPURAM, PIN - 695004

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 116 days in filing the above writ Appeal in the interest of justice.
     This Application coming on for orders on 10/10/2024,upon perusing
the application and the affidavit filed in support thereof, and upon
hearing the arguments of ADV.SRI.C.K.KARUNAKARAN for the applicant, the
court on the same day passed the following:
                  ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
                 -----------------------------------------------------
             C.M.Application No.1 of 2024 in W.A.No.1450 of 2024
                ------------------------------------------------------
                    Dated this the 10th day of October, 2024

                                       ORDER

Anil K. Narendran, J.

This is an application filed by the applicant/appellant

seeking an order to condone the delay of 116 days in filing the

appeal.

2. Having considered the averments in the affidavit filed

in support of this application and also the submissions made by

the learned counsel on both sides, we find that the

applicant/appellant has shown sufficient cause for condoning the

delay of 116 days in filing the appeal.

3. In such circumstances, this application is allowed. The

delay of 116 days in filing the appeal is condoned.

List the appeal for admission on 17.10.2024.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

P.G. AJITHKUMAR, JUDGE AV/10/10

10-10-2024 /True Copy/ Assistant Registrar