Kerala High Court
Ramesh Babu vs State Of Kerala on 21 March, 2024
Author: V Raja Vijayaraghavan
Bench: V Raja Vijayaraghavan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
Thursday, the 21st day of March 2024 / 1st Chaithra, 1946
IA.NO.1/2024 IN WP(C) NO. 43153 OF 2023 (T)
APPLICANT/ 2ND RESPONDENT
MANAGING DIRECTOR, MATSYAFED, THIRUVANANTHAPURAM, PIN -695001
RESPONDENTS / PETITIONER IN WPC & RESPONDENTS
1. RAMESH BABU, AGED 60 YEARS, S/O E.G AYYAPPAN NAIR PARAYIL VEEDU,
VELLOORKKUNNAM. MARKET P.O, MUVATTUPUZHA, PIN-686673
2. STATE OF KERALA, REPRESENTED BY CHIEF SECRETARY. SECRETARIAT,
THIRUVANANTHAPURAM, PIN-695001
3. MANAGER, MATSYA FED NET FACTORY, ERNAKULAM PIN -682018
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to extend the time
prescribed in the judgment dated 20.12.2023 in W.P© No. 43153 of 2023 by a
further period of two months from today to complete the proceedings as
directed in the judgment, in the interest of justice.
This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this court's judgment
dated 20.12.2023 and upon hearing the arguments of SRI.T.P.PRADEEP
Advocate for Petitioner in I.A/R2 in WP(C) and of M/S.M.B.SANDEEP
& K.P.SREEJA, Advocates for R1 in I.A/Petitioner in WP(C), the court
passed the following:
RAJA VIJAYARAGHAVAN V, J.
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W.P.(C) No.43153 of 2023
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Dated this the 21st day of March 2024
ORDER
I.A No.1 of 2024
Having regard to the submissions advanced, the time granted to comply with the directions in the judgment dated 20.12.2023 is extended by two months from 2.3.2024.
Sd/-
RAJA VIJAYARAGHAVAN V, JUDGE sru 21-03-2024 /True Copy/ Assistant Registrar