M/S. Indsil Hydro Power And ... vs Kerala State Electricity Board ...
2023 Latest Caselaw 8937 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE AMIT RAWAL
          Monday, the 14th day of August 2023 / 23rd Sravana, 1945

                IA.NO.1/2023 IN WP(C) NO. 38483 OF 2022(I)

PETITIONER/PETITIONER:

     M/S. INDSIL HYDRO POWER AND MANGANESE LIMITED, INDSIL HOUSE, T.V.
     SAMY ROAD (WEST), R.S. PURAM, COIMBATORE, HAVING ITS FACTORY AT
     PALLATHERI, PALAKKAD, REPRESENTED BY ITS FINANCIAL ADVISOR - MR. V.
     NATARAJAN.

RESPONDENTS/RESPONDENTS:

  1. KERALA STATE ELECTRICITY BOARD LIMITED, REPRESENTED BY ITS
     SECRETARY, VYDYUTHI BHAVANAM, PATTOM, THIRUVANANTHAPURAM - 695 004.
  2. THE DEPUTY CHIEF ENGINEEER (TRANSMISSION), KERALA STATE ELECTRICITY
     BOARD LTD., KANJIKODE, PALAKKAD - 678 621.
  3. THE CHIEF ENGINEER(TRANSMISSION NORTH), KERALA STATE ELECTRICITY
     BOARD LTD., VYDYUTHI BHAVANAM, GANDHI ROAD, KOZHIKODE - 673 011.
  4. THE ASSISTANT EXECUTIVE ENGINEER, SUBSTATION SUB DIVISION, KERALA
     STATE ELECTRICITY BOARD LTD., KANJIKODE, PALAKKAD - 678 621.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to correct the
Judgment dated 20.12.2022 and change the date from "16.07.2021 to
16.07.2022" in para 7, line number 7.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of M/S. V.ABRAHAM MARKOS, ABRAHAM JOSEPH MARKOS, ISAAC THOMAS,
P.G.CHANDAPILLAI ABRAHAM, ALEXANDER JOSEPH MARKOS, SHARAD JOSEPH
KODANTHARA & JOHN VITHAYATHIL, Advocates for the petitioner in IA/WP(C)
and of STANDING COUNSEL & SRI.RIJI RAJENDRAN, Advocates for the
respondents, the court passed the following:
                                        AMIT RAWAL, J.
                              =================
                                  W.P.(C)No.38483 of 2022
                           =====================
                          Dated this the 14th day of August, 2023

                                          ORDER

I.A.No.1 of 2023

An application has been filed for correction of judgment

dated 20.12.2022. Due to inadvertence, in paragraph 7 of the

judgment, the date of deemed approval has been written as

16.07.2021 instead of 16.07.2022. The said correction is ordered

to be made. Let the corrected copy of the judgment be given to

the counsel.

Application stands allowed.

Sd/-

AMIT RAWAL, JUDGE naksa

14-08-2023 /True Copy/ Assistant Registrar