The Chairman & Managing Director vs Alankar Construction Company
2023 Latest Caselaw 12516 Ker

Kerala High Court

The Chairman & Managing Director vs Alankar Construction Company on 22 November, 2023

Author: Anil K. Narendran

Bench: Anil K.Narendran

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                     &
                    THE HONOURABLE MR. JUSTICE G.GIRISH
      Wednesday, the 22nd day of November 2023 / 1st Agrahayana, 1945
                              WA NO. 7 OF 2023

    AGAINST JUDGMENT DATED 26/05/2022 IN WP(C) 19299/2021 OF THIS COURT

APPELLANTS/RESPONDENTS:

  1. KERALA STATE ELECTRICITY BOARD, VYDUTHI BHAVANAM , PATTOM
     THIRUVANATHAPURAM- 695004 REPRESENTED BY ITS CHAIRMAN AND MANAGING
     DIRECTOR.

     AND ANOTHER.

BY ADV.SRI.B.PREMOD

RESPONDENT/PETITIONER/RESPONDENT NO.1:

     ALANKAR CONSTRUCTION COMPANY, THOTTATHIL HOUSE, NADAKKAVU P.O.,
     UDAYAMPEROOR, ERNAKULAM- 682307 REPRESENTED BY ITS MANAGING PARTNER
     T.P.ANTONY.

BY ADV.SRI. C.S.AJITH PRAKASH

     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 of the judgment passed by the learned single judge
dated 26-05-2022 in WP(C) No.19299 of 2021 pending disposal of the writ
appeal.
     This Writ Appeal again coming on for orders on 22/11/2023 upon
perusing the appeal memorandum and this court's order dated 30/10/2023,
the court on the same day passed the following:

                                                                    P.T.O.
                     ANIL K. NARENDRAN & G. GIRISH, JJ.
                   ------------------------------------------------
                                W.A.No.7 of 2023
                    ----------------------------------------------------
                    Dated this the 22nd day of November, 2023

                                       ORDER

Anil K. Narendran, J.

This is an application filed by the applicant-petitioner

seeking permission to incorporate a true copy of Ext.P7 in the writ

petition numbered as page Nos.80(a)-80(d) in W.P.(C).No.19299

of 2021 as part of the copy of the writ petition No.19299 of 2021

appended to the writ appeal.

This interlocutory application is allowed as prayed for.

Interim Order is extended by one month.

List on 13.12.2023.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

G. GIRISH, JUDGE

ded

22-11-2023 /True Copy/ Assistant Registrar