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L.G.Seafoods(M/S Barakka ... vs Kerala State Electricity Board - ...
2022 Latest Caselaw 10227 Ker

Citation : 2022 Latest Caselaw 10227 Ker
Judgement Date : 15 September, 2022

Kerala High Court
L.G.Seafoods(M/S Barakka ... vs Kerala State Electricity Board - ... on 15 September, 2022
WP(C) No.21229/2022                             1/1

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                         THE HONOURABLE MR. JUSTICE AMIT RAWAL
           Thursday, the 15th day of September 2022 / 24th Bhadra, 1944
                            WP(C) NO. 21229 OF 2022(C)
   PETITIONER:

          L.G.SEAFOODS(M/S BARAKKA OVERSEAS TRADERS) CC 18/343, PALLURUTHY
          NADA, KOCHI- 682006, REPRESENTED BY ITS PROPRIETOR K.K. LIRAR

   RESPONDENTS:

      1. KERALA STATE ELECTRICITY BOARD LTD,- KSEB VYDYUTHI BHAVANAM, PATTOM,
         THIRUVANANTHAPURAM - 685004, REPRESENTED BY ITS MANAGING DIRECTOR
      2. THE ASSISTANT EXECUTIVE ENGINEER, ELECTRICAL SUB DIVISION,
         THOPPUMPADY, KSEB LTD, 110 KV S/S COMPOUND, THOPPUMPADY PO, KOCHI
         ERNAKULAM - 682005
      3. KERALA STATE ELECTRICITY APPELLATE AUTHORITY CC 51/52, NEAR 110 KV
         SUB STATION, VYTTILA, KOCHI - 682019.

        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to stay Ext P3 & P6 pending final disposal of the above writ
   petition
        This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support of WP(C) and this Court's order dated
   29-06-2022 and upon hearing the arguments of M/S.BLAZE K.JOSE, URMILA
   ZACHARIA & GOPIKA P. Advocates for the petitioners, SRI.B.PREMOD, STANDING
   COUNSEL for R1 & R2 and of GOVERNMENT PLEADER for R3, the court passed the
   following:
                                      ORDER

Sri.B.Premod, learned standing counsel appearing for KSEB seeks time to file counter affidavit. Petitioner seeks time to address argument. Judgments given by the Standing Counsel, KSEB are ordered to be attached at the end of the paper book.

Post on 26-10-2022.

Interim order is extended till then.

Sd/- AMIT RAWAL JUDGE

15-09-2022 /True Copy/ Assistant Registrar

 
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