P.Girija vs Union Of India
2024 Latest Caselaw 29215 Ker

Kerala High Court

P.Girija vs Union Of India on 10 October, 2024

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
             THE HONOURABLE THE CHIEF JUSTICE MR. NITIN JAMDAR
                                     &
                     THE HONOURABLE MR. JUSTICE S.MANU
         Thursday, the 10th day of October 2024 / 18th Aswina, 1946
                  CM.APPL.NO.1/2016 IN WA NO. 554 OF 2016
    AGAINST THE JUDGMENT DATED 04.01.2016 IN WPC 4354/2011 OF THIS COURT
PETITIONERS-APPELLANT:

  1. P.GIRIJA, WIFE OF LATE T.R.VENKITASUBRAMNIAM, APARNA ESTATE,
     KOLAGAPPARA, WAYANAD DISTRICT.
  2. ARUN T.V. SON OF OF LATE T.R.VENKITASUBRAMNIAM, APARNA ESTATE,
     KOLAGAPPARA, WAYANAD DISTRICT.
  3. GANESH T.V. SON OF LATE T.R.VENKITASUBRAMNIAM, APARNA ESTATE,
     KOLAGAPPARA, WAYANAD DISTRICT.
  4. MISS VIDHYA T.V. D/O. LATE T.R.VENKITASUBRAMNIAM, APARNA ESTATE,
     KOLAGAPPARA, WAYANAD DISTRICT.

RESPONDENTS-RESPONDENTS:

  1. UNION OF INDIA, REPRESENTED BY THE SECRETARY, FINANCE DEPARTMENT,
     CENTRAL SECRETARIAT, NEW DELHI- 110 001.
  2. MANAGER INDIAN OVERSEAS BANK, SULTHAN BATHERY, WAYANAD DISTRICT- 673
     592.
  3. REGIONAL MANAGER, INDIAN OVERSEAS BANK, REGIONAL OFFICE, M SONS
     ARCADE, CHERUTTY ROAD, KOZHIKODE- 673 001.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 30 days in filing the writ appeal against the judgment dated 4th
January,2016 in W.P.(C).No.4354 of 2011.
     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.M/S. P.MURALEEDHARAN(IRIMPANAM) &
AUGUSTINE.M.A, ADV.SMT.RAJESHWARI(B/O) Advocates for the Applicants and of
DEPUTY SOLICITOR GENERAL OF INDIA for Respondent 1, ADV. SRI.SUNIL
SHANKER, Advocate for the respondents 2 and 3, the court on the same day
passed the following:
                           Nitin Jamdar, C.J. & S. Manu, J.
                            =-=-=-=-=-=-=-=-=-=-=-=-=-=
                              C.M.Appln.No.1 of 2016
                                           in
                                 W.A.No.554 of 2016
                            =-=-=-=-=-=-=-=-=-=-=-=-=-=
                       Dated this the 10th day of October, 2024

                                            ORDER

Nitin Jamdar, C.J.

Heard Smt.Rajeshwari, learned counsel for the Appellants.

2. This is an application to condone the delay of 30 days in filing the appeal.

3. We perused the affidavit. Sufficient cause to condone the delay is made out in the affidavit.

3. The delay of 30 days in filing the appeal stands condoned. The application is accordingly allowed.

4. List the appeal on board on 16 October 2024.

Sd/-

Nitin Jamdar Chief Justice

Sd/-

S. Manu Judge vpv

10-10-2024 /True Copy/ Assistant Registrar