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Kerala State Electricity Board vs Kerala State Electricity ...
2022 Latest Caselaw 10236 Ker

Citation : 2022 Latest Caselaw 10236 Ker
Judgement Date : 15 September, 2022

Kerala High Court
Kerala State Electricity Board vs Kerala State Electricity ... on 15 September, 2022
            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 15TH DAY OF SEPTEMBER 2022 / 24TH BHADRA, 1944
                      WP(C) NO. 37700 OF 2010


PETITIONER:

            KERALA STATE ELECTRICITY BOARD
            REPRESENTED BY ITS SECRETARY, VAIDYUTHI BHAVANAM,,
            PATTOM, THIRUVANANTHAPURAM.
            BY ADV SRI.S.RAMESH BABU

RESPONDENTS:

    1       KERALA STATE ELECTRICITY REGULATORY COMMISSION,
            THIRUVANANTHAPURAM.
    2       STATE OF KERALA
            REPRESENTED BY THE SECRETARY, POWER DEPARTMENT,,
            SECRETARIAT, THIRUVANANTHAPURAM.
    3       MS.KINESCO POWER AND UTILITIES PRIVATE
            LIMITED (KPUPL), REPRESENTED BY ITS CHIEF
            EXECUTIVE OFFICER, ROOM NO.302-306, 2ND FLOOR,,
            CFC BUILDING, KINFRA PARK OFFICE,
            KUSUMAGIRI.P.O.,, KAKKANAD, KOCHI-682 030, KERALA.
            BY ADVS.SRI.K.M.FAISAL, GP
            SRI.ANEESH JAMES,SC,KSEB REGULATORY COM
            SRI.P.BENNY THOMAS
            SRI.K.JOHN MATHAI
            SRI.E.K.NANDAKUMAR
            SRI.S.SUJIN, SC, ELECTRICITY REGULATORY COMMISSION
            SRI.VIPIN P.VARGHESE


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   15.09.2022,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.37700/2010

                                  2




                  P.V.KUNHIKRISHNAN, J.
                   --------------------------------
                  W.P.(C).No.37700 of 2010
            ----------------------------------------------
        Dated this the 15th day of September, 2022


                           JUDGMENT

When this writ petition came up for consideration,

the learned counsel for the petitioner submitted that the

matter is infructuous.

Therefore, this writ petition is dismissed as

infructuous.

sd/-

                                            P.V.KUNHIKRISHNAN
JV                                                 JUDGE
 

 
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