For Information Purpose Only vs B. Jayakrishnan
2021 Latest Caselaw 9108 Ker

IA/1/2021 IN WP(C) 14930/2020                    1/3



                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              Present:
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

                       Thursday,the 18th day of March 2021/27th Phalguna, 1942
                                  IA/1/2021 IN WP(C)/14930/2020


1.
            For information purpose only
PETITIONERS/PETITIONERS
         B. JAYAKRISHNAN,
       HARICHANDRAN, K.P.9/521, PANTHEZHAM, MUHAMMA P.O.,
       ALAPPUZHA - 688 525.
2.       E.C.GEORGE,AGED 58 YEARS,S/O.CHACKO,
       EDAVAZHICAL HOUSE, CMC 28, NEAR PARADISE THEATRE,
       CHERTHALA - 688 524.
RESPONDENTS/RESPONDENTS
1.       STEEL INDUSTRIALS KERALA LIMITED,
       A GOVERNMENT OF KERALA UNDERTAKING AND A PUBLIC LIMITED
       COMPANY INCORPORATED UNDER THE COMPANIES ACT, 1956,
       HAVING ITS REGISTERED OFFICE AT ATHANI P.O., THRISSUR - 680 771,
       REPRESENTED BY ITS MANAGING DIRECTOR.
2.       THE MANAGING DIRECTOR,
       STEEL INDUSTRIALS KERALA LIMITED, ATHANI P.O., THRISSUR - 680 771.
3.       THE GOVERNMENT OF KERALA
       REPRESENTED BY SECRETARY TO GOVERNMENT,
       DEPARTMENT OF INDUSTRIES, THIRUVANANTHAPURAM - 695 001.

         Application praying that in the circumstances stated in the affidavit filed therewith the
High Court be pleased to correct "10% per annum" occurring in paragraph 5 (b) of the
Judgment to "10% per month".


         This application coming on for orders upon perusing the application and the affidavit
filed in support thereof, and this Court's      judgment dated 18.12.2020 and upon hearing the
arguments of M/S          PARTHASARATHY and SEEMA PARTHASARATHY, Advocates for
the petitioners in I.A./WPC, Smt.      LATHA ANAND, STANDING COUNSEL for R1, R2 in
I.A./WPC and of GOVERNMENT PLEADER for R3 in I.A./WPC, the court passed the
following.
                DEVAN RAMACHANDRAN, J.
         --------------------------------------------------
                       I.A.No. 1 of 2021
                                 in
                 W.P.(C) No.14930 of 2020
         --------------------------------------------------
          Dated this the 18th day of March, 2021
      For information purpose only
                           ORDER

I find cause to the request made in this

IA, since what was intended by this Court was

the payment be made by the respondent at the

rate of 10% per month.

2. Resultantly, this IA is allowed.

3. The Registry is directed to correct

paragraph No.5(b) substituting the words 'per

annum' with the words 'per month', occurring

after the word '10%'.

The corrected copy of the judgment will

be made available to the parties as per usual

terms.

Sd/-

DEVAN RAMACHANDRAN akv JUDGE W.P.(C) No.11819 of 2019

For information purpose only

/true copy/ Sd/- ASSISTANT REGISTRAR