The Secretary vs Anitha C.Pillai
2024 Latest Caselaw 13700 Ker

Kerala High Court

The Secretary vs Anitha C.Pillai on 27 May, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

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                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                     THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
                 Monday, the 27th day of May 2024 / 6th Jyaishta, 1946
                 CM.APPL.NO.1/2024 IN CRP NO. 207 OF 2024(FILING NO.)

  JUDGMENT DATED 23/12/2022 IN OP(ELE) 153/2019 OF ADDITIONAL DISTRICT COURT &
                          SESSIONS COURT - IV, KOLLAM




  APPLICANTS/REVISION PETITIONERS:

     1. THE SECRETARY, VYDUDHI BHAVAN, KSEB PATTOM, THIRUVANANTHAPURAM, PIN
        - 695004.
     2. THE ASSISTANT EXECUTIVE ENGINEER, TRANSMISSION CONSTRUCTION SUB
        DIVISION, KSEB LTD. THIRUVALLA, PIN - 689101.

  RESPONDENT/RESPONENT:

        ANITHA C.PILLAI, AGED 57 YEARS, W/O JYOTHIS KUMAR,
        "KARTHIKAPURAM,MANGARAM,KONNI, PATTAZHY VADAKKEKKARA, KOLLAM, PIN -
        689695.

       Application praying that in the circumstances stated in the
  affidavit filed therewith the High Court be pleased to condone the delay
  of 172 days in re-presenting the CRP.

       This Application coming on for orders on 27/05/2024 upon perusing
  the application and the affidavit filed in support thereof, and upon
  hearing the arguments of SRI. NIRMAL.S Advocate for the petitioners, the
  court passed the following:




                                          ORDER

This is an application to condone the re-presentation delay 172 days.

Heard.

Representation delay is condoned.

Number the CRP.

Post on 29/05/2024.

Sd/- DR. KAUSER EDAPPAGATH JUDGE

27-05-2024 /True Copy/ Assistant Registrar