Kerala State Electricity Board - ... vs K. Lalitha
2023 Latest Caselaw 7814 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
            THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                     &
                THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
          Wednesday, the 26th day of July 2023 / 4th Sravana, 1945
                             WA NO. 1248 OF 2023

    (AGAINST JUDGMENT DATED 09.01.2023 IN WP(C) 172/2023 OF THIS COURT)

APPELLANTS/REVIEW PETITIONERS/RESPONDENT Nos.1 to 3 in WP(C):

  1. KERALA STATE ELECTRICITY BOARD LIMITED, REPRESENTED BY ITS SECRETARY
     (ADMINISTRATION), VYDYUTHI BHAVANAM, PATTOM, THIRUVANANTHAPURAM, PIN
     - 695004.
  2. DEPUTY CHIEF ENGINEER, KSEB LTD., ELECTRICAL CIRCLE, POWER HOUSE,
     THIRUVANANTHAPURAM, PIN - 695036.
  3. THE SPECIAL OFFICER (REVENUE,) KSEB LTD., VYDYUTHI BHAVANAM,
     THIRUVANANTHAPURAM, PIN - 695004.

BY.ADV.SRI.ANTONY MUKKATH.

RESPONDENT/RESPONDENT/PETITIONER IN WP(C):

     K. LALITHA, EXECUTIVE DIRECTOR, ATTUKAL SHOPPING COMPLEX PVT. LTD.,
     MALL MANAGEMENT OFFICE, 2ND FLOOR, EAST FORT, THIRUVANANTHAPURAM,
     PIN - 695023.

BY.ADV.SRI.M.R.ANANDAKUTTAN.

     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 the operation and implementation of the judgment dated 09.01.2023
in WP(C) No. 172 of 2023 and order dated 15.03.2023 in RP No. 187 of 2023
in WP(C) No. 172 of 2023 during pendency of the above Writ Appeal
     This Writ Appeal coming on for orders on 25.07.2023, upon perusing
the appeal memorandum, the court passed the following:
      A.K. JAYASANKARAN NAMBIAR & MOHAMMED NIAS C.P., JJ
            ............................................................................

                                C.M.Appl.No.1 of 2023
                                                 &
                                 W.A. No.1248 of 2023
               ...........................................................................
                     Dated this the 26th day of July, 2023


                                             ORDER

A.K.Jayasankaran Nambiar, J

C.M.Appl.No.1 of 2023

Taking note of the averments in the affidavit filed in support

of the delay condonation application, and finding the explanation

to be satisfactory, the delay of 135 days in filing the writ appeal is

condoned.

W.A. No.1248 of 2023

Admit. Sri.M.R.Anandakuttan, learned counsel takes notice for

the respondent.

Post for disposal on 18.09.2023.

Sd/-A.K. JAYASANKARAN NAMBIAR, JUDGE

Sd/- MOHAMMED NIAS C.P.

JUDGE

rp 26.7.2023