Kerala High Court
L.G.Seafoods(M/S Barakka Overseas ... vs Kerala State Electricity Board - Kseb on 22 December, 2022
Author: Amit Rawal
Bench: Amit Rawal
WP(C) No.21229/2022 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
Thursday, the 22nd day of December 2022 / 1st Pousha, 1944
WP(C) NO. 21229 OF 2022(C)
PETITIONER:
L.G.SEAFOODS(M/S BARAKKA OVERSEAS TRADERS) CC 18/343, PALLURUTHY
NADA, KOCHI- 682 006, REPRESENTED BY ITS PROPRIETOR K.K. LIRAR
RESPONDENTS:
1. KERALA STATE ELECTRICITY BOARD LTD, 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 P.O., KOCHI
ERNAKULAM - 682 005
3. KERALA STATE ELECTRICITY APPELLATE AUTHORITY CC 51/52, NEAR 110 KV
SUB STATION, VYTTILA, KOCHI - 682 019.
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to stay Ext P3 & P6 pending the final disposal of the above writ
petition
This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this Court's order
dated 26-10-2022 and upon hearing the arguments of M/S.BLAZE K.JOSE,
URMILA ZACHARIA & GOPIKA P., Advocates for the petitioner, SRI.B.PREMOD,
STANDING COUNSEL for R1 & R2 and of GOVERNMENT PLEADER for R3, the court
passed the following:
ORDER
Learned counsel for the petitioner seeks time to got through the judgment of Supreme Court.
In the interest of justice hearing of the writ petition is deferred to 16th January, 2023.
Interim order to continue till then.
Sd/- AMIT RAWAL JUDGE 22-12-2022 /True Copy/ Assistant Registrar