The Full Bench of the Kerala High Court, comprising of Chief Justice Mr. S. Manikumar, Justice Shaji P. Chaly and Justice C. T. Ravikumar has further extended the validity of Interim Orders till August 27. (Suo Motu v. State of Kerala)
The Bench held that “it is desirable to extend the general orders, issued in this suo motu writ petition upto 27.8.2021.”
The Bench has taken above decision after considering the Court vacations which will be starting from 14.8.2021 and the High Court reopens on 24.8.2021.
The High Court had earlier extended the validity of these orders on 29th June, considering that the Covid restrictions were still in place, affecting the normal court proceedings.
The Court has granted liberty to the petitioner for file applications for extension of any interim order, in any particular case, from 31.8.2021.
Case Details
Case: - Case No. : WP (C) 11316/2021
Petitioner: - Suo Motu
Respondent: - State of Kerala & Ors
Judge: Chief Justice Mr. S. Manikumar, Justice Shaji P. Chaly and Justice C. T. Ravikumar
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