Kerala High Court
Kerala State Electricity Board vs Aravindakshan on 9 June, 2006
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.HARIPRASAD
MONDAY, THE 22ND DAY OF MAY 2017/1ST JYAISHTA, 1939
CRP.No. 429 of 2008 ( )
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AGAINST THE ORDER IN OP(ELE) 72/1999 of ADDL.DISTRICT COURT,
ALAPPUZHA. DATED 09-06-2006.
REVISION PETITIONER /RESPONDENT:
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KERALA STATE ELECTRICITY BOARD,
REPRESENTED BY THE SECRETARY,
KERALA STATE ELECTRICITY BOARD,
THIRUVANANTHAPURAM.
BY ADVS.SRI. ASOK M.CHERIYAN, SC, KSEB
SRI.PULIKOOL ABUBACKER, SC, KSEB
SRI.P.A.AHAMED, SC, KSEB.
RESPONDENTS/PETITIONERS 2 TO 6:
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1. ARAVINDAKSHAN, S/O.RAGHAVAN,
POOPPALLY VEEDU, CHERTHALA MUNICIPAL TOWN,
CHERTHALA NORTH VILLAGE, ALAPPUZHA DIST.
2. KARTHIKEYAN, S/O.RAGHAVAN, POOPPALLY VEEDU,
CHERTHALA MUNICIPAL TOWN,
CHERTHALA NORTH VILLAGE, ALAPPUZHA DIST.
3. PARTHASARADHI, S/O.RAGHAVAN,
POOPPALLY VEEDU, CHERTHALA MUNICIPAL TOWN,
CHERTHALA NORTH VILLAGE, ALAPPUZHA DIST.
4. VIJAYAN, S/O.RAGHAVAN, POOPPALLY VEEDU,
CHERTHALA MUNICIPAL TOWN,
CHERTHALA NORTH VILLAGE, ALAPPUZHA DIST.
5. SOMAN, S/O. RAGHAVAN, POOPPALLY VEEDU,
CHERTHALA MUNICIPAL TOWN,
CHERTHALA NORTH VILLAGE, ALAPPUZHA DIST.
THIS CIVIL REVISION PETITION HAVING BEEN FINALLY HEARD ON
22-05-2017, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
amk
A. HARIPRASAD, J.
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C.R.P No.429 of 2008
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Dated this the 22nd day of May, 2017
O R D E R
In view of the order dated 28-11-2016, the C.R.P stands dismissed for non prosecution.
Sd/-
A. HARIPRASAD JUDGE amk //True copy// P.Ato Judge