Kerala High Court
Tata Tele Services Ltd vs The Kerala State Electricity ... on 6 June, 2013
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
THURSDAY, THE 6TH DAY OF JUNE 2013/16TH JYAISHTA 1935
WP(C).No. 14135 of 2013 (N)
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PETITIONER(S):
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TATA TELE SERVICES LTD.
HAVING ITS REGISTERED OFFICE AT TOWER 1, 10TH FLOOR
JEEVAN BHARATI, 124, CANNAUGHT CIRCUS
NEW DELHI AND LOCAL OFFICE AT SL PLAZA, PALARIVATTOM
KOCHI, THROUGH ITS AUTHORIZED SIGNATORY (MANAGER)
MR. BOBBY JOSEPH.
BY ADVS.SRI.A.MOHAMED MUSTAQUE
SRI.K.R.AVINASH (KUNNATH)
RESPONDENT(S):
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1. THE KERALA STATE ELECTRICITY REGULATORY COMMISSION
K.P.F.C.BHAVANAM, C.V.RAMAN PILLAI ROAD, VELLAYAMBALAM
TRIVANDRUM-695 010, REP. BY THE CHAIRMAN.
2. THE KERALA STATE ELECTRICITY BOARD
REPRESENTED BY ITS SECRETARY, PATTOM
TRIVANDRUM-695 004.
3. THE ASSISTANT ENGINEER
KERLA STATE ELECTRICITY BOARD, ELECTRICAL SECTION
CHALAKUDY-680 307, TRICHUR DT.
4. THE ASSISTANT ENGINEER
KERALA STATE ELECTRICITY BOARD, ELECTRICAL SECTION
MALA-680 732, TRICHUR DT.
BY SRI.ANEESH JAMES,SC,KSEB REGULATORY COMMISSIONS
BY SRI.JAICE JACOB,SC,KERALA STATE ELECTRICITY BOARD
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06-06-2013, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Pn
C.K. ABDUL REHIM, J.
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W.P.(C). No. 14135 of 2013
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Dated this the 6th day of June, 2013
JUDGMENT
Learned counsel for the petitioner seeks permission to withdraw this writ petition with liberty to file a fresh writ petition with appropriate pleadings.
Permission granted. Writ petition is dismissed as withdrawn with liberty reserved as above.
Sd/-
C.K. ABDUL REHIM, JUDGE /True copy/ P. A. to Judge Pn