Shyam Prasad P.T vs The General Manager
2021 Latest Caselaw 5821 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

    WEDNESDAY, THE 17TH DAY OF FEBRUARY 2021 / 28TH MAGHA,1942

                       WP(C).No.2713 OF 2021(L)


PETITIONER:

               SHYAM PRASAD P.T
               AGED 55 YEARS
               S/O.LATE P.T.SADANANDAN, SREYAS, PUTHUKUDY HOUSE,
               PARAL P.O., THALASSERY, KANNUR-670601.

               BY ADVS.
               SRI.S.SHANAVAS KHAN
               SMT.S.INDU

RESPONDENTS:

      1        THE GENERAL MANAGER
               SOUTHERN RAILWAY HEAD QUARTERS OFFICE, PARK TOWN,
               CHENNAI-600003.

      2        THE FINANCIAL ADVISOR AND CHIEF ACCOUNTS OFFICER
               (CONSTRUCTION),
               SOUTHERN RAILWAY, EGMORE, CHENNAI-600003.

      3        THE DIVISIONAL RAILWAY MANAGER (WORKS),
               SOUTHERN RAILWAY, DIVISIONAL OFFICE,
               THIRUVANANTHAPURAM-695001.

      4        THE DIVISIONAL ENGINEER (SOUTH),
               DIVISIONAL OFFICE, WORKS BRANCH, THIRUVANANTHAPURAM-
               695001.

               R1-4 BY SRI.A.DINESH RAO, SC, RAILWAYS

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.2713 OF 2021(L)

                               2




                           JUDGMENT

Dated this the 17th day of February 2021

The writ petition was filed aggrieved by the

delay in payment of the bills.

2. The learned counsel appearing for the

petitioner submits that the payment is already

made. Therefore, no further orders are necessary

in this case.

The writ petition is accordingly closed.

Sd/-

P.V.ASHA JUDGE DM WP(C).No.2713 OF 2021(L)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF AGREEMENT NO.161/TVC/2018 DATED 22.10.2018 ALONG WITH THE RATE OF WORK.

EXHIBIT P2 TRUE COPY OF THE DETAILS OF THE FINAL BILL DATED NIL SUBMITTED BY THE PETITIONER.

RESPONDENTS EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE