Khemka Flour Mills Pvt. Ltd vs The Kerala State Civil Supplies ...
2021 Latest Caselaw 7250 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

       TUESDAY, THE 02ND DAY OF MARCH 2021 / 11TH PHALGUNA, 1942

                 RP.No.684 OF 2019 IN WP(C). 16437/2019

  AGAINST THE JUDGMENT DATED 17.06.2019 IN WP(C) 16437/2019(D) OF HIGH
                          COURT OF KERALA


REVIEW PETITIONER/PETITIONER:

              KHEMKA FLOUR MILLS PVT. LTD.,
              REGISTERED OFFICE AT 6/1183, KUNHIPARI BUILDING,
              CHEROOTTY ROAD, KOZHIKODE-673 032, REPRESENTED BY ITS
              DIRECTOR, N.K. KHALID.

              BY ADVS.
              SRI.M.GOPIKRISHNAN NAMBIAR
              SRI.K.JOHN MATHAI
              SRI.JOSON MANAVALAN
              SRI.KURYAN THOMAS
              SRI.PAULOSE C. ABRAHAM

RESPONDENTS/RESPONDENTS:

       1      THE KERALA STATE CIVIL SUPPLIES CORPORATION,
              REPRESENTED BY ITS MANAGING DIRECTOR,
              HEAD OFFICE, MAVELI BHAVAN, GANDHI NAGAR,
              KADAVANTHRA, KOCHI-PIN-682 020.

       2      THE MANAGER,
              KERALA STATE CIVIL SUPPLIES CORPORATION,
              HEAD OFFICE, MAVELI BHAVAN, GANDHI NAGAR, KADAVANTHRA,
              KOCHI-PIN-682 020.

       3      STATE OF KERALA,
              REPRESENTED BY THE SECRETARY TO GOVERNMENT, CIVIL
              SUPPLIES DEPARTMENT, GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM-PIN-695 001.
 R.P. No. 684/2019                          :2:
in W.P.(C) No. 16437/2019

        4       ADDL.R4. IMPLEADED:

                ASSISTANT AGRICULTURAL MARKETING ADVISOR,
                DIRECTORATE OF MARKETING AND INSPECTION, MINISTRY OF
                AGRICULTURE AND FARMERS WELFARE, GOVERNMENT OF INDIA,
                REGIONAL OFFICE AT 6TH FLOOR, KENDRIYA BHAVAN, KAKKANAD,
                ERNAKULAM - 682 030.
                [ADDITIONAL R4 IS IMPLEADED AS PER THE ORDER DATED
                07/11/2019 IN IA.NO.2/2019 IN RP.684/2019.]

                R1 & R2 BY SRI.R.LAKSHMI NARAYAN, SC, SUPPLYCO.



                R3 - SRI.SURIN GEORGE IPE, SENIOR GOVERNMENT PLEADER
                R4 - SRI.P.VIJAYAKUMAR, ASGI

      THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON 02.03.2021,
      THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 R.P. No. 684/2019                        :3:
in W.P.(C) No. 16437/2019



              Dated this the 2nd day of March, 2021.

                             ORDER

This Review Petition is filed seeking to review the judgment

dated 17.06.2019 in W.P.(C) No. 16437 of 2019.

2. The subject issue relates to a tender invited by the Kerala

State Civil Supplies Corporation and in which after the notice inviting

tender, an additional condition was imposed.

3. Even though various contentions are raised in the Review

Petition in regard to the agmark provided to the contractors, who are

the respondents in the writ petition, the learned counsel for the Review

Petitioner seeks permission to withdraw the Review Petition.

Accordingly, this Review Petition is dismissed as withdrawn.

sd/-

SHAJI P. CHALY, JUDGE.

Rv