Sheela Mohan vs Kerala State Electricity Board
2021 Latest Caselaw 4029 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

    WEDNESDAY, THE 03RD DAY OF FEBRUARY 2021 / 14TH MAGHA,1942

                RP.No.928 OF 2020 IN WP(C). 6124/2015

AGAINST THE ORDER/JUDGMENT IN WP(C) 6124/2015(M) OF HIGH COURT OF
                             KERALA


REVIEW PETITIONER:

               SHEELA MOHAN
               AGED 62 YEARS
               W/O.MOHAN, FLAT NO.16 D, TOWER 1, PVS APARTMENTS,
               DESOM, ALUVA,
               ERNAKULAM DISTRICT, KERALA-683 102.

               BY ADVS.
               SRI.JOSE ABRAHAM(J-1406)
               SRI.E.ADITHYAN

RESPONDENTS:

      1        KERALA STATE ELECTRICITY BOARD
               REPRESENTED BY SECRETARY
               VYDHUTHI BHAVAN, PATTOM, THIRUVANANTHAPURAM-695 001.

      2        EXECUTIVE ENGINEER,
               KERALA STATE ELECTRICITY BOARD,
               ANGAMALY SOUTH, ERNAKULAM-683573.

      3        ACCOUNTS OFFICER
               PENSION SANCTION, KSEB, PATTOM, TRIVANDRUM-695 001.

      4        STATE OF KERALA
               REPRESENTED BY CHIEF SECRETARY, GOVERNMENT
               SECRETARIAT, TRIVANDRUM-695 001.



               ADV.SMT VINITHA.B,GP
               ADV.SMT. A.G.ANEETHA, SC.

     THIS REVIEW PETITION HAVING BEEN FINALLY HEARD ON 03.02.2021,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 R.P.No.928/2020

                               2




                            JUDGMENT

Dated this the 03rd day of February 2021

The learned counsel appearing for the

petitioner seeks permission to withdraw the Review

Petition. Permission is granted.

Accordingly, the Review Petition is dismissed

as withdrawn.

Sd/-

P.V.ASHA JUDGE DM