Kerala High Court
Kerala State Electricity Board vs M.Jaihind Sait on 13 July, 2009
Author: Siri Jagan
Bench: S.Siri Jagan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE S.SIRI JAGAN
&
THE HON'BLE MR. JUSTICE BABU MATHEW P.JOSEPH
THURSDAY, THE 7TH DAY OF MARCH 2013/16TH PHALGUNA 1934
WA.No. 1083 of 2010 ( ) IN WP(C).39486/2003
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AGAINST THE ORDER/JUDGMENT IN WP(C).39486/2003 of HIGH COURT OF KERALA
DATED 13.7.2009
APPELLANTS/ RESPONDENTS.:
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1. KERALA STATE ELECTRICITY BOARD,
REPRESENTED BY ITS SECRETARY, VIDYUTHI BHAVANAM
PATTOM, THIRUVANANTHAPURAM.
2. THE ASSISTANT EXECUTIVE ENGINEER,
OFFICE OF THE ASSISTANT EXECUTIVE ENGINEER
MAJOR SECTION CENTRAL, POWER HOUSE ROAD, ERNAKULAM.
3. THE EXECUTIVE ENGINEER, OFFICE OF THE
EXECUTIVE ENGINEER, ELECTRICAL SECTION, PALAKKAD.
BY ADVS.SRI. ASOK M.CHERIYAN, SC, KSEB
SRI.PULIKOOL ABUBACKER, SC, KSEB
RESPONDENT/PETITIONER.:
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M.JAIHIND SAIT, MANAGING PARTNER,
M/S.SHALIMAR JEWELLERY, H.O.BROADWAY
ERNAKULAM-682 011.
BY ADV. SRI.ALEXANDER PETER
THIS WRIT APPEAL HAVING BEEN FINALLY HEARD ON 07-03-2013, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
S.SIRI JAGAN & BABU MATHEW P.JOSEPH, JJ.
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W.A.No. 1083 of 2010
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Dated this the 7th day of March, 2013
J U D G M E N T
Siri Jagan, J.
The learned counsel for the appellants seeks permission to withdraw this writ appeal without prejudice to the contentions of the appellants on the question of law. Permission is granted and the writ appeal is dismissed as withdrawn with the above liberty.
Sd/-
S.SIRI JAGAN, JUDGE Sd/-
sdk+ BABU MATHEW P.JOSEPH, JUDGE ///True copy/// P.A. to Judge