Assistant Engineer vs M/S. Little Flower Hospital & Research ...
2024 Latest Caselaw 19044 Ker

Kerala High Court

Assistant Engineer vs M/S. Little Flower Hospital & Research ... on 28 June, 2024

Author: Dinesh Kumar Singh

Bench: Dinesh Kumar Singh

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                           PRESENT

                  THE HONOURABLE MR. JUSTICE DINESH KUMAR SINGH

               FRIDAY, THE 28TH DAY OF JUNE 2024 / 7TH ASHADHA, 1946

                                WP(C) NO. 21732 OF 2017

PETITIONER:

               ASSISTANT ENGINEER,
               ELECTRICAL SECTION, KERALA STATE ELECTRICITY BOARD LTD.,
               ANGAMALY, ERNAKULAM DISTRICT.

               BY ADV.
                  SRI. P. A. AHAMED, SC, KERALA STATE ELECTRICITY BOARD


RESPONDENTS:

      1        M/S. LITTLE FLOWER HOSPITAL & RESEARCH CENTRE,
               ANGAMALY, ERNAKULAM DISTRICT - 683572,
               REPRESENTED BY ASSISTANT DIRECTOR, FR. BAIJU KANNAMPALLY.

      2        THE KERALA STATE ELECTRICITY APPELLATE AUTHORITY,
               CC 51/52, NEAR 110 KV SUB STATION, VYTTILLA, KOCHI - 682019.

               BY ADVS.
                   SRI. FIROZ K. ROBIN
                   SRI. J. JULIAN XAVIER


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 28.06.2024, THE

COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 21732   OF 2017

                                         2


                       DINESH KUMAR SINGH, J.
                                 --------------------------
                            W.P.(C) No. 21732 of 2017
                                -------------------------
                      Dated this the 28th day of June, 2024

                                    JUDGMENT

1. The case has been taken on the revised call. No one from the

petitioner side has put in appearance to press this writ petition even

on revised call. It appears that the petitioner has lost interest in

pressing this writ petition. In view thereof, this writ petition is

dismissed for non-prosecution.

2. Interim Order, if any, stands vacated.

Sd/-

                                         DINESH KUMAR SINGH
                                                JUDGE
     Svn
 WP(C) NO. 21732     OF 2017

APPENDIX OF WP(C) 21732/2017

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF TEH SITE MAHAZAR PREPARED BY THE 2ND PETITIONER ISSUED TO THE 1ST RESPONDENT DATED 27.4.2015.

EXHIBIT P2 TRUE COPY OF BILL DATED 30.5.2015 ISSUED ON TO THE 1ST RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE ORDER NO.DB/INSPECTION BILL (HT)-APTS/FINAL ORDER/2015-16/27 DATED 17.7.2015 OF 2ND PETITIONER.

EXHIBIT P4 TRUE COPY OF THE ORDER IN APPEAL NO.32/2016 DATED 24.6.2016 OF THE 2ND RESPONDENT.

RESPONDENT'S EXHIBITS

Exhibit R1 a TRUE COPY OF THE AGREEMENT DATED 10.6.2013 ENTERED INTO BETWEEN THE IST RESPONDENT AND THE INDIAN COFEE BOARD WORKERS CO-OPERATIVE SOCIETY