Kerala State Elecetricty Board ... vs M K Shaji
2023 Latest Caselaw 3648 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 29th day of March 2023 / 8th Chaithra, 1945
                     IA.NO.2/2023 IN WA NO. 436 OF 2023
  (AGAINST THE JUDGMENT DATED 20.01.2023 IN WP(C) 1450/2023 OF THIS COURT)
PETITIONERS/APPELLANTS/RESPONDENTS 1-3:

  1. KERALA STATE ELECETRICTY BOARD LTD, REPRESENTED BY ITS EXECUTIVE
     OFFICER, KERALA STATE ELECTRICITY BOARD, REGIONAL OFFICE, CHERTHALA,
     PIN - 688524
  2. KERALA STATE ELECTRICY BOARD REPRESENTED BY ITS ASSITANT EXECUTIVE
     ENGINEER KERALA STATE ELECTRICITY BOARD LTD,THANEERMUKKAM,
     CHERTHALA, PIN - 688527.
  3. ASSISTANT EXECUTIVE ENGINEER KERALA STATE ELECTRICITY BOARD,
     ELECTRICAL SECTION, THANEERMUKKAM, CHERTHALA , PIN - 688527

RESPONDENTS/RESPONDENTS/PETITIONER & 4th RESPONDENT:

  1. M K SHAJI, AGED 63 YEARS, KRISHNA BHAVAN, PUTHENPARAMBU KARIKKAD
     P.O, VARANAM, CHERTHALA, PIN - 688521
  2. THANEERMUKKAM GRAMA PANCHAYATH, REPRESENTED BY ITS SECRETARY OFFICE
     OF THE THANNEERMUKKOM GRAMA PANCHAYATH,THANNEERMUKKOM, CHERTHALA ,
     PIN - 688527

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to to substitute the
copy of the writ petition produced in the writ appeal.
     This Application again coming on for orders on 29.03.2023, upon
perusing the application and the affidavit filed in support thereof, and
this court's order dated 15.03.2023 and upon hearing the arguments of SRI.
RIJI RAJENDRAN, Advocate for the petitioners,M/S. MARIYAM JACOB &
P.P.JACOB,Advocates for R1, SRI.DARSAN SOMANATH, Advocate for R2, the
court passed the following:
                    A.K.JAYASANKARAN NAMBIAR
                                 &
                    MOHAMMED NIAS C.P., JJ.
                ----------------------------
                          I.A.No.2 of 2023
                                  in
                        W.A No.436 of 2023
               -----------------------------
               Dated this the 29th day of March, 2023

                               ORDER

A.K.Jayasankaran Nambiar, J.

Heard. Allowed.

The petitioners shall carry out the corrections sought for in the I.A

and file a corrected copy of the paper book in the Writ Appeal by the next

date of posting.

Post on 04.04.2023.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

MOHAMMED NIAS C.P.

JUDGE

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