Kerala High Court
For Information Purpose Only vs Handicrafts Development Corporation ... on 1 March, 2021
Author: Devan Ramachandran
Bench: Devan Ramachandran
IA/1/2021 IN WP(C) 15129/2020 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
Monday,the 1st day of March 2021/10th Phalguna, 1942
IA/1/2021 IN WP(C)/15129/2020
For information purpose only
PETITIONER/PETITIONER
HANDICRAFTS DEVELOPMENT CORPORATION OF KERALA LTD.,
P.B.NO.171, PUTHENCHANTHAI, THIRUVANANTHAPURAM-695001,
REPRESENTED BY ITS MANAGING DIRECTOR.
RESPONDENTS/ RESPONDENTS
1. STATE OF KERALA-
REPRESENTED BY PRINCIPAL SECRETARY, INDUSTRIES DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001.
2. G.RAVI,
FELICITE, 9A SECULAR GARDENS, T.C.42/963, NH BYPASS,
MUTTATHARA, VALLAKKADAVU P.O., THIRUVANANTHAPURAM-695008.
Application/Petition praying that in the circumstances stated in the affidavit
filed therewith the High Court be pleased to revive and extend the interim order
dated 27.07.2020.
This application coming on for orders upon perusing the application and the
affidavit filed in support thereof, and this Court's order dated 27.07.2020 and
upon hearing the arguments of M/S LATHA ANAND, M.N.RADHAKRISHNA
MENON, K.R.PROMOTH KUMAR, VISHNU S.ARIKKATTIL, RADHAKRISHNA
PILLAI B., SIDHARTH P.S., ROHITH MOHAN, S.S.VISHNU, RISHI VARMA T.R.,
ROHITH K.B., GAUTHAM DEV C.P., RAYMOND GEORGE DIAS, Advocates for the
petitioner in I.A./WP(C), GOVERNMENT PLEADER for R1 in I.A./WP(C) and of
Sri.M.ALTHAF, Advocate for R2 in I.A./WP(C), the court passed the following.
ORDER
This application has been filed to revive and extend the interim order dated dated 27.07.2020 since it is not opposed, it is allowed. Interim order will therefore, stand revived and extended for a period of one month.
01-03-2021 Sd/-
DEVAN RAMACHANDRAN,JUDGE /true copy/ Sd/-
IA/1/2021 IN WP(C) 15129/2020 2/2ASSISTANT REGISTRAR For information purpose only