Supreme Court - Daily Orders
The Kerala State Electricity Board Ltd. vs Kumar Rajan R.P. on 31 July, 2023
Bench: Sanjay Kishan Kaul, Sudhanshu Dhulia
1
ITEM NO.26 COURT NO.2 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 4298/2023
THE KERALA STATE ELECTRICITY BOARD LTD. Appellant(s)
VERSUS
KUMAR RAJAN R.P. & ORS. Respondent(s)
(FOR ADMISSION and IA No.128833/2023-EX-PARTE STAY )
Date : 31-07-2023 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Appellant(s) Mr. Nishe Rajen Shonker, AOR
Mrs. Anu K Joy, Adv.
Mr. Abraham Mathews, Adv.
Mr. Alim Anvar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the appellant submits that in terms of the directions contained in order dated 10.01.2022 in Suo Moto Writ Petition No. 3/2020, in cases where the limitation would have expired during the period between 15.03.2021 and 28.02.2022 notwithstanding the actual period of limitation all persons shall have a limitation period of 90 days Signature Not Verified from 01.03.2022. He submits that in the present Digitally signed by Charanjeet Kaur Date: 2023.07.31 case, the order of NCLT was dated 29.01.2021 and the 16:28:43 IST Reason:
appeal was filed on 31.01.2022. He submits that 2 thus the entire period falls within the exempted period of limitation.
Issue notice.
[CHARANJEET KAUR] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)