Kerala High Court
Sasikumaran Nair vs Kerala State Electricity Board on 7 July, 2014
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
MONDAY,THE 7TH DAY OF JULY 2014/16TH ASHADHA, 1936
WP(C).No. 1591 of 2010 (Y)
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PETITIONER(S):
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SASIKUMARAN NAIR, PUTHENKANDATHIL HOUSE,
ADIMALY P.O., IDUKKI DT.
BY ADVS.SRI.SHAJI KURIAN
SRI.T.J.MICHAEL
RESPONDENT(S):
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1. KERALA STATE ELECTRICITY BOARD,
REPRESENTED BY ITS SECRETARY, KSE BOARD, VIDYUTHBHAVAN,
THIRUVANANTHAPURAM.
2. DEPUTY CHIEF ENGINEER, ELECTRICAL CIRLCE,
THODUPUZHA.
3. THE ASSISTANT ENGINEER,
ELECTRICAL SECTION, KSEB, ADIMALY.
BY ADV. SRI. P.SANTHA LINGAM
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 07-07-2014,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
PJ
C.K. ABDUL REHIM, J.
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W.P.(c) No. 1591 OF 2010-Y
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DATED THIS THE 7th DAY OF JULY, 2014.
J U D G M E N T
There was no representation for the petitioner when the case is taken up on 04-07-2014. Hence the case was adjourned to today and included in the disposal list.
2. Today also there is no representation for the petitioner when the case is called up.
3. Under the above mentioned circumstances this writ petition is dismissed for default.
Sd/-
C.K. ABDUL REHIM, JUDGE.
AMG True copy P.A to Judge