Canon Granites Private Ltd vs Kerala State Electricity Board ...
2022 Latest Caselaw 1974 Ker

WP(C) No.20537/2021                             1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                       THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
             Friday, the 18th day of February 2022 / 29th Magha, 1943
                     IA.NO.1/2022 IN WP(C) NO. 20537 OF 2021
   PETITIONER/PETITIONER:

          CANON GRANITES PRIVATE LTD., PERUMBILAVVU, NEAR OTTAPILAVU, THRISSUR
          DISTRICT, REPRESENTED BY ITS MANAGING DIRECTOR.

   RESPONDENTS/RESPONDENTS:

      1. KERALA STATE ELECTRICITY BOARD LIMITED, REPRESENTED BY ITS
         SECRETARY, VYDYUTHI BHAVANAM, PATTOM P.O, THIRUVANANTHAPURAM
         DISTRICT, PIN- 695 004.
      2. DEPUTY CHIEF ENGINEER, KERALA STATE ELECTRICITY BOARD LIMITED,
         ELECTRICAL SECTION, THRISSUR, PALACE ROAD, CHEMBUKAV, THRISSUR
         DISTRICT, PIN- 680 020.
      3. THE ASSISTANT ENGINEER, KERALA STATE ELECTRICITY BOARD LIMITED,
         ELECTRICAL SECTION, PERUMBILAVU, AKKIKAVU ROAD, PERUMPILAVU, KERALA-
         680 519.
      4. SPECIAL OFFICER(REVENUE), KERALA STATE ELECTRICITY BOARD LIMITED,
         OFFICE OF THE SPECIAL OFFICER (REVENUE) VYDYUTHI BHAVANAM, PATTOM
         P.O., THIRUVANANTHAPURAM DISTRICT, PIN- 695 004.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to extend the time
   prescribed by this Hon'ble Court in Judgment dated 29.09.2021 in W.P.(C)
   No. 20537 of 2021 to remit the instalments which had fallen due on
   01.11.2021, 01.01.2022 and 01.02.2022 for a period of two months from
   today.


        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and this Court's judgment
   dated 29-9-2021, and upon hearing the arguments of SRI. SURIN GEORGE IPE,
   Advocate for the petitioner in I.A./WP(C) and of SRI. SUDHEER GANESH
   KUMAR, Advocate for the Respondents in I.A./WP(C), the court passed the
   following:

                                           ORDER

Dismissed with liberty to approach this Court with review petition at the request of the petitioner.

18.02.2022 Sd/- DEVAN RAMACHANDRAN, JUDGE

18-02-2022 /True Copy/ Assistant Registrar