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Kerala State Electricity Board Ltd vs V Sunil Kumar
2023 Latest Caselaw 13293 Ker

Citation : 2023 Latest Caselaw 13293 Ker
Judgement Date : 15 December, 2023

Kerala High Court

Kerala State Electricity Board Ltd vs V Sunil Kumar on 15 December, 2023

Author: Anil K.Narendran

Bench: Anil K.Narendran

WA No.1902/2023                               1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                     THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                          &
                         THE HONOURABLE MR. JUSTICE G.GIRISH
             Friday, the 15th day of December 2023 / 24th Agrahayana, 1945
                                  WA NO. 1902 OF 2023

        AGAINST JUDGMENT DATED 03/03/2023 IN WP(C) 27410/2012 OF THIS COURT

   APPELLANTS/RESPONDENTS:

      1. KERALA STATE ELECTRICITY BOARD LTD., VYDHYUTHI BHAVANAM, PATTOM,
         THIRUVANANTHAPURAM - 695 004. REPRESENTED BY ITS SECRETARY.
      2. THE DEPUTY CHIEF ENGINEER, APTS(HQ), VYDYUTHI BHAVANAM, PATTOM,
         THIRUVANTHAPURAM- 695 004.
      3. THE ASSISTANT EXECUTIVE ENGINEER, ANTI POWER THEFT SQUAD, KERALA
         STATE ELECTRICITY BOARD LTD., PALAKKAD - 678 001.
      4. ASSISTANT EXECUTIVE ENGINEER, KERALA STATE ELECTRICITY BOARD LTD.,
         ELECTRICAL SECTION, VARKALA, THIRUVANTHAPURAM - 695 141.

    BY ADV. SRI. RIJI RAJENDRAN

   RESPONDENT/PETITIONER:

          V. SUNIL KUMAR, PUTHAN VEEDU, KALLAMKONAM, VARKALA,
          THIRUVANTHAPURAM- 695141.

    BY ADV. SRI. C.S. SUMESH (B/O)

        Prayer for interim relief in the Writ Appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to keep in abeyance the direction of the Learned Single Judge in W.P.(C)
   27410 of 2012 to refund the amount deposited by the respondent to the
   appellants during the pendency of the above writ appeal.
        This Writ Appeal coming on for orders on 15/12/2023 upon perusing
   the appeal memorandum, the Court on the same day passed the following:
                                      ORDER

Adv. C.S. Sumesh, the learned counsel enters appearance for the respondent, who seeks time to file vakalath.

Sd/- ANIL K. NARENDRAN, JUDGE

Sd/- G. GIRISH, JUDGE

15-12-2023 /True Copy/ Assistant Registrar

 
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