Citation : 2023 Latest Caselaw 10118 Ker
Judgement Date : 18 September, 2023
WA No.1248/2023 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
&
THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
Monday, the 18th day of September 2023 / 27th Bhadra, 1945
WA NO. 1248 OF 2023
AGAINST JUDGMENT DATED 09.01.2023 IN WP(C) 172/2023 AND ORDER DATED 15.03.2023
IN RP 187/2023 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 - 695
004.
AND 2 OTHERS.
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 (By Order)
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 again coming on for orders on 18/09/2023 upon
perusing the appeal memorandum and this court's order dated 26/07/2023,
the court on the same day passed the following:
ORDER
The learned standing counsel for Kerala State Electricity Board would rely on the judgment of the Apex Court in K.C.Ninan V. Kerala State Electricity Board and others; [2023(4) KHC SN 1]=[2023(3) KLJ 86].
The learned counsel for the respondent seeks adjournment.
List on 20/09/2023.
Sd/- ANIL K. NARENDRAN JUDGE
Sd/- SOPHY THOMAS JUDGE
18-09-2023 /True Copy/ Assistant Registrar
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