The Assistant Engineer vs M/S.Pooja Milk Food Private Ltd
2024 Latest Caselaw 26894 Ker

Kerala High Court

The Assistant Engineer vs M/S.Pooja Milk Food Private Ltd on 6 September, 2024

Author: Amit Rawal

Bench: Amit Rawal

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                   THE HONOURABLE MR. JUSTICE AMIT RAWAL
          Friday, the 6th day of September 2024 / 15th Bhadra, 1946
                            RP NO. 534 OF 2023(J)
             WP(C) 25898/2015 OF HIGH COURT OF KERALA, ERNAKULAM
REVIEW PETITIONER/PETITIONER:

     THE ASSISTANT ENGINEER OFFICE OF THE ASSISTANT ENGINEER, ELECTRICAL
     SECTION, K.S.E.B., PALARIVATTOM.682017 , PIN - 682017




RESPONDENT/RESPONDENT:


     M/S.POOJA MILK FOOD PRIVATE LTD PONOTH TEMPLE ROAD, KADAVANTHARA,
     KOCHI-20, HAVING ITS REGISTERED OFFICE AT 33/283D1, AMBEDKAR ROAD,
     VENNALA.P.O., KOCHI - 28, REPRESENTED BY ITS MANAGING DIRECTOR,
     MOHAN JOSEPH VARGHESE, S/O.LATE T.O. VARGHESE, PRASANTHI NAGAR,
     EDAPPALLY, KOCHI-682024 , PIN - 682024


     Review Petition praying inter alia that in the circumstances stated
in the affidavit filed along with the RP the High Court be pleased to
 allow this Writ Petition and recall the judgment dated 16-11-2022 in
WP(C) No. 25898/2015 and afford a fresh opportunity of hearing in the writ
petition to the parties.

     This petition coming on for orders upon perusing the petition and
this Court's Judgment dated 16.11.2022 in WP C - 25898/2015 and upon
hearing the arguments of SRI. G.KEERTHIVAS, Advocate for the petitioner
and of SRI. A.BALAGOPALAN Advocates for the respondent, the court passed
the following:
                                    AMIT RAWAL , J.
                  -------------------------------------------------------
                                  R.P.No.534 of 2023
                    ----------------------------------------------------
                    Dated this the 06th day of September, 2024


                                          ORDER

1. Review petition has been filed for recalling of the

judgment dated 16.11.2022 on the premise that the order of the

CGRF as per 2005 Regulation is not appealable as it applies only to

complainant whereas the applicant - petitioner is a licensee.

2. Counsel for the review petitioner submits that after the

disposal of the writ petition, the party respondent has taken back

the brief.

3. Issue notice before admission to the respondent through

registered post.

For the reasons stated in the affidavit accompanying the

application, filing delay of 86 days is condoned.

Post on 18.10.2024.

Sd/-

AMIT RAWAL JUDGE nak

06-09-2024 /True Copy/ Assistant Registrar