Kerala High Court
Kerala State Electricity Board vs A.Moidheen on 30 June, 2008
Author: M.Sasidharan Nambiar
Bench: M.Sasidharan Nambiar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
CRP.No. 316 of 2008()
1. KERALA STATE ELECTRICITY BOARD,
... Petitioner
Vs
1. A.MOIDHEEN, S/O MUHAMMED,
... Respondent
For Petitioner :SRI. ASOK M.CHERIYAN, SC, KSEB
For Respondent :SRI.T.SETHUMADHAVAN
The Hon'ble MR. Justice M.SASIDHARAN NAMBIAR
Dated :30/06/2008
O R D E R
M.SASIDHARAN NAMBIAR, J.
...........................................
C.M.APPLICATION 279 OF 2008
& CRP 316 OF 2008
............................................
DATED THIS THE 30TH DAY OF JUNE, 2008
ORDER
The revision petition is filed along with a petition to condone the delay challenging the order passed by District Court, Wayanad in O.P(ele) 20 of 1996.
2. Learned counsel appearing for respondent pointed out that the very same order was challenged before this court in CRP 144 of 2005 filed by petitioner Kerala State Electricity Board, through another counsel Sri. Jose J Methiakal and it was dismissed by order in CRP 144 of 2005 dated 12.6.2006 after dismissing the petition to condone the delay. In such circumstances, petitioner is not entitled to file another revision with another petition to condone the delay.
Both the petitions are dismissed.
M.SASIDHARAN NAMBIAR, JUDGE lgk/-