Cochin Security Press Private ... vs Kerala Books And Publishing ...
2021 Latest Caselaw 11456 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

                THE HONOURABLE SMT. JUSTICE P.V.ASHA

   THURSDAY, THE 08TH DAY OF APRIL 2021 / 18TH CHAITHRA, 1943

                      WP(C).No.9150 OF 2021(P)


PETITIONER:

              COCHIN SECURITY PRESS PRIVATE LIMITED
              HAVING ITS REGISTERED OFFICE AT 4/508, VISHNUPURAM,
              CHERANELLORE, KOCHI - 682034, REPRESENTED BY ITS
              MANAGING DIRECTOR, NISHAD V.M, 43 YEARS, S/O.V.A.
              MOHAMMED, RESIDING AT VALIYARA HOUSE, DESHABHIMANI
              ROAD, KALOOR, KOCHI - 682017.

              BY ADVS.
              SRI.V.HARISH
              SRI.RAJAN VISHNURAJ

RESPONDENT:

              KERALA BOOKS AND PUBLISHING SOCIETY
              VAYU SENA ROAD, THRIKKAKARA, KAKKANAD,
              KOCHI - 682030, REPRESENTED BY ITS MANAGING
              DIRECTOR.


              SMT.LATHA ANAND, STANDING COUNSEL


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                      P.V.ASHA, J.
                  -----------------------------------------------------
                             W.P(c) No.9150 of 2021-P
                   ----------------------------------------------------
                       Dated this the 8th day of April, 2021

                                 JUDGMENT

The petitioner claims that the amount due to it for the printing of lottery

tickets is due from the respondent. The petitioner has submitted Ext.P5

representation requesting for expediting the payment. According to the petitioner,

payment is pending since 2019.

2. Heard the learned Standing Counsel also.

As the petitioner has already approached the respondent with Ext.P5

representation, the Writ Petition is disposed of with a direction to the respondent

to consider Ext.P5 representation and to pass orders on the same after affording an

opportunity of hearing to the petitioner, within a period of two months from the

date of receipt of a copy of this judgment.

                                                    Sd/-     (P.V.ASHA, JUDGE)

rtr/
 W.P(c).No.9150/2021-P




                            APPENDIX
PETITIONER'S EXHIBITS:

EXHIBIT P1              A TRUE PHOTOCOPY OF THE QUOTATION NOTICE

NO. P&A3/805/56 DATED 05.01.2015 ISSUED BY THE RESPONDENT.

EXHIBIT P2 A TRUE PHOTOCOPY OF THE LETTER NO.P&A3/805/1516 DATED 21.04.2015 ISSUED BY THE MANAGING DIRECTOR OF THE RESPONDENT.

EXHIBIT P3 A TRUE PHOTOCOPY OF THE LETTER DATED 25.07.2019 ISSUED BY THE PETITIONER TO THE RESPONDENT.

EXHIBIT P4 A TRUE PHOTOCOPY OF THE COMMUNICATION NO.P &A3/805/2020/3100 DATED 22.09.2020 ISSUED BY THE RESPONDENT.

EXHIBIT P5 A TRUE PHOTOCOPY OF THE REPRESENTATION DATED 15.03.2021 BY THE PETITIONER BEFORE THE RESPONDENT.

EXHIBIT P6 A TRUE PHOTOCOPY OF THE POSTAL RECEIPT DATED 20.03.2021.