Kerala High Court
M/S. Kct Steels (Pvt.) Ltd vs The Kerala State Electricity Board on 11 December, 2012
Author: C.K.Abdul Rehim
Bench: C.K.Abdul Rehim
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE C.K.ABDUL REHIM
TUESDAY, THE 11TH DAY OF DECEMBER 2012/20TH AGRAHAYANA 1934
WP(C).No. 33501 of 2006 (L)
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PETITIONER(S):
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M/S. KCT STEELS (PVT.) LTD.,
(FORMERLY AGNI REROLLERS (P) LTD.)
HAVING ITS REGISTERED OFFICE AT 246/12/17-B,
DHARANI NAGAR WEST, GANAPATHY PUDUR,
8TH STREET GANAPATHY, COIMBATORE-641 006, REP.
BY ITS MANAGING DIRECTOR,
SHRI. H.R.S.MUTHUKRISHNAN.
BY ADVS.SRI.K.JAYAKUMAR (SR.)
SRI.P.B.KRISHNAN
SRI.R.SURAJ KUMAR
SMT.GEETHA P.MENON
RESPONDENT(S):
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1. THE KERALA STATE ELECTRICITY BOARD,
REPRESENTED BY ITS SECRETARY, VAIDYUTHI BHAVAN,
PATTOM PALACE POST, THIRUVANANTHAPURAM-695 004.
2. THE SPECIAL OFFICER (REVENUE),
KERALA STATE ELECTRICITY BOARD, VAIDYUTHI BHAVAN,
PATTOM PALACE POST, THIRUVANANTHAPURAM-695 004.
3. THE DEPUTY CHIEF ENGINEER,
KERALA STATE ELECTRICITY BOARD, ELECTRICAL CIRCLE,
PALAKKAD.
R1 TO R3 BY ADV. SRI.T.R.RAJAN,SC,K.S.E.B.
BY SRI.JOSE J.MATHEIKEL, SC, KSEB
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 11-12-2012, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
DSV/-
C.K. ABDUL REHIM, J.
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W.P.(C). No. 33501 of 2006
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Dated this the 11th day of December, 2012
JUDGMENT
When this case came up for consideration on 22.11.2012, learned counsel for the petitioner submitted that the Managing Director of the Company had expired and no instruction has been received to pursue the matter. On the basis of submissions made that a registered letter has been sent by the counsel, the matter was adjourned to after 2 weeks.
2. Today when the case is taken up, learned counsel submitted that there is no instructions from the petitioner Company.
Hence the writ petition is dismissed for non- prosecution.
Sd/-
C.K. ABDUL REHIM, JUDGE /True copy/ P. A. to Judge Pn