Kerala High Court
L.G.Seafoods(M/S Barakka Overseas ... vs Kerala State Electricity Board - Kseb on 12 May, 2023
WP(C) No.21229/2022 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
Friday, the 12th day of May 2023 / 22nd Vaisakha, 1945
IA.NO.1/2023 IN WP(C) NO. 21229 OF 2022(C)
PETITIONER/PETITIONER:
L.G.SEAFOODS(M/S BARAKKA OVERSEAS TRADERS) CC 18/343, PALLURUTHY
NADA, KOCHI- 682006, REPRESENTED BY ITS PROPRIETOR K.K. LIRAR
RESPONDENTS/RESPONDENTS:
1. KERALA STATE ELECTRICITY BOARD - KSEB VYDYUTHI BHAVANAM, PATTOM,
THIRUVANANTHAPURAM - 685004, REPRESENTED BY ITS MANAGING DIRECTOR
2. THE ASSISTANT EXECUTIVE ENGINEER, ELECTRICAL SUB DIVISION,
THOPPUMPADY, KSEB LTD, 110 KV S/S COMPOUND, THOPPUMPADY PO, KOCHI
ERNAKULAM - 682005
3. KERALA STATE ELECTRICITY APPELLATE AUTHORITY CC 51/52, NEAR 110 KV
SUB STATION, VYTTILA, KOCHI - 682019.
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to revive and extend
the interim order dated 29.06.2022 of this Hon'ble Court.
This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this court's order
22.12.2022 and upon hearing the arguments of M/S.BLAZE K.JOSE, URMILA
ZACHARIA & GOPIKA P., Advocates for the petitioner in IA/WP(C),
SRI.B.PRAMOD, STANDING COUNSEL for the respondents 1 & 2 in IA/WP(C) and
of GOVERNMENT PLEADER for the respondent 3 in IA/WP(C), the court passed
the following:
ORDER
Interim stay is revived and extended for one month.
Sd/- SHOBA ANNAMMA EAPEN JUDGE 12-05-2023 /True Copy/ Assistant Registrar