Kerala High Court
L.G.Seafoods(M/S Barakka Overseas ... vs Kerala State Electricity Board - Kseb on 7 March, 2024
Author: N.Nagaresh
Bench: N.Nagaresh
WP(C) No.21229/2022 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
Thursday, the 7th day of March 2024 / 17th Phalguna, 1945
WP(C) NO. 21229 OF 2022(C)
PETITIONER:
L.G.SEAFOODS(M/S BARAKKA OVERSEAS TRADERS), CC 18/343, PALLURUTHY
NADA, KOCHI- 682006, REPRESENTED BY ITS PROPRIETOR K.K. LIRAR
RESPONDENTS:
1. KERALA STATE ELECTRICITY BOARD LTD, VYDYUTHI BHAVANAM, PATTOM,
THIRUVANANTHAPURAM - 685004, REPRESENTED BY ITS MANAGING DIRECTOR
AND OTHERS.
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to stay Ext P3 & P6 pending the final disposal of the above writ
petition.
This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this court's order dated
08-02-2024 and upon hearing the arguments of M/S.BLAZE K.JOSE, URMILA
ZACHARIA & GOPIKA P., Advocates for the petitioner and of SRI.B.PREMOD,
STANDING COUNSEL for the respondents 1 & 2 and of GOVERNMENT PLEADER for
the respondent 3, the court passed the following:
ORDER
Interim order is extended by one month.
Post on 05-04-2024.
Sd/- N.NAGARESH, JUDGE 07-03-2024 /True Copy/ Assistant Registrar