K. Udayakumar vs Kerala State Electricity Board - ...
2022 Latest Caselaw 5151 Ker

Citation : 2022 Latest Caselaw 5151 Ker
Judgement Date : 6 May, 2022

Kerala High Court

K. Udayakumar vs Kerala State Electricity Board - ... on 6 May, 2022

WA No.544/2022                                  1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                       THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                                             &
                          THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
                 Friday, the 6th day of May 2022 / 16th Vaisakha, 1944
                                   WA NO. 544 OF 2022

        AGAINST JUDGMENT DATED 18.01.2022 IN WP(C) 22039/2016 OF THIS COURT

                                            ---

   APPELLANT/FIRST RESPONDENT:

          K.UDAYAKUMAR,S/O.KUNJAN PILLAI, 63 YEARS,'UDAYA', KAZHAKKOOTAM,
          THIRUVANANTHAPURAM, PIN - 685581.

    BY ADV. SRI.K.P.SUJESH KUMAR

   RESPONDENTS/PETITIONER AND SECOND RESPONDENT:

      1. THE ASSISTANT ENGINEER,KERALA STATE ELECTRICITY BOARD LTD.,
         ELECTRICAL SECTION, KAZHAKKOOTTAM, THIRUVANANTHAPURAM DISTRICT, PIN
         - 695 582.
      2. THE KERALA STATE ELECTRICITY APPELLATE AUTHORITY, CC 51/51, NEAR 110
         KV SUB STATION, VYTTILA, KOCHI, PIN - 682 019.

    BY STANDING COUNSEL SRI.B.PRAMOD

        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to stay all further proceedings pursuant to the impugned judgment of the
   learned single judge, pending final disposal of this Writ Appeal.
        This Writ Appeal coming on for admission on 06.05.2022 upon perusing
   the appeal memorandum, the court on the same day passed the following:

                                           ORDER

We have heard Sri.K.P.Sujesh Kumar, learned counsel for the appellant and we are of the view that this matter requires to be admitted. It is so ordered.

Sri.B.Pramod, learned SC appears for the respondents.

List on 31/5/2022; until which time, all steps for recovery against the appellant based on the impugned order will stand stayed.

06/05/2022 Sd/-DEVAN RAMACHANDRAN,JUDGE

Sd/-SOPHY THOMAS,JUDGE

06-05-2022 /True Copy/ Assistant Registrar