Kerala High Court
Power Grid Corporation Of India Ltd vs Power Grid Corporation Of India Ltd on 26 July, 2013
Author: P.N.Ravindran
Bench: P.N.Ravindran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE P.N.RAVINDRAN
FRIDAY, THE 26TH DAY OF JULY 2013/4TH SRAVANA, 1935
CRP.No. 620 of 2008 ( )
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AGAINST THE ORDER IN OP(ELE) 78/1999 of ADDL.DISTRICT COURT,
PATHANAMTHITTA
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REVISION PETITIONER(S)/RESPONDENT:
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POWER GRID CORPORATION OF INDIA LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR, (A GOVT.OF
INDIA ENTERPRISE), NAGIARKULANGARA, KAYAMKULAM
IN ALLEPPEY DISTRICT.
BY ADV. SRI.MILLU DANDAPANI
RESPONDENT/PETITIONER
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NARAYANAN, S/O. KRISHNAN,
AGED 79, KAVUMPURATHU VEEDU,
CHOORAKKODU MURI, ERATHU VILLAGE,
ADOOR TALUK.
BY ADV. SRI.G.UNNIKRISHNAN
THIS CIVIL REVISION PETITION HAVING BEEN FINALLY HEARD
ON 26-07-2013, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
PJ
P.N.RAVINDRAN, J.
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C.R.P.No.620 of 2008
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Dated this the 26th day of July, 2013
O R D E R
The respondent in this Civil Revision Petition passed away on 2.4.2008 after the instant Civil Revision Petition was filed. I have by order passed today, dismissed C.M.Appln.No.377 of 2013 to condone the delay of 1763 days in filing I.A.No.1614 of 2013 to set aside the abatement consequent on the death of the sole respondent and I.A.No.1613 of 2013 to implead the legal heirs of the respondent. The Civil Revision Petition has consequently abated. It is accordingly dismissed as abated.
P.N.RAVINDRAN, Judge.
ahg.
P.N.RAVINDRAN, J.
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O R D E R 26th July, 2013