Western Marine Engineering vs State Of Kerala
2021 Latest Caselaw 9259 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

                THE HONOURABLE SMT. JUSTICE P.V.ASHA

     FRIDAY, THE 19TH DAY OF MARCH 2021 / 28TH PHALGUNA, 1942

                      WP(C).No.5937 OF 2021(N)


PETITIONER:

              WESTERN MARINE ENGINEERING,
              EDAKOCHI, PIN CODE-682 006,
              REGISTERED PARTNERSHIP FIRM REPRESENTED BY ITS
              MANAGING PARTNER, GURVINDER SINGH JOSAN, AGED 58,
              S/O.B.S.JOSAN.

              BY ADVS.
              SRI.SHIBU JOSEPH
              SRI.AJITH VISWANATHAN
              SMT.SANU S.MALAKEEL
              SRI.SAYED MANSOOR BAFAKHY THANGAL
              SRI.JEFFIN JOHN
              SRI.BALRAM S.A.

RESPONDENT:

              STATE OF KERALA,
              REPRESENTED BY THE SUPERINTENDING ENGINEER AND DEPUTY
              CHIEF ENGINEER, MECHANICAL,
              IRRIGATION DEPARTMENT, 3RD FLOOR,
              ERNAKULAM CIVIL STATION,
              KAKKANAD, PIN CODE-682 030.

              BY ADV. SMT.PRINCY XAVIER, GOVERNMENT PLEADER

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION           ON
19.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.5937 OF 2021(N)

                                  2



                             JUDGMENT

The writ petition is filed seeking a

direction to the respondent to grant them two

months time for completing the work.

2. The learned Government Pleader on

instructions submits that the respondent does

not have any objection in granting further

period of two months.

Accordingly, the writ petition is

disposed of directing the respondent to grant

extension of time as requested by the

petitioner, for a period of two months.

Sd/-

P.V.ASHA JUDGE ww WP(C).No.5937 OF 2021(N)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 THE TRUE PHOTOSTAT COPY OF THE DEED OF RECONSTITUTION OF PARTNERSHIP DATED 10.07.2019.

EXHIBIT P2 THE TRUE PHOTOSTAT COPY OF THE PLAINT IN O.S NO.179 OF 2016 ON THE FILES OF SUB COURT, ERNAKULAM.

EXHIBIT P3 THE TRUE PHOTOSTAT COPY OF WRITTEN STATEMENT IN O.S NO.179 OF 2016 ON THE FILES OF SUB COURT, ERNAKULAM.

EXHIBIT P4 THE TRUE PHOTOSTAT COPY OF THE AWARD DATED 12.10.2019 PASSED BY THE LOK ADALAT.

EXHIBIT P5 THE TRUE PHOTOSTAT COPY OF THE TERMS OF SETTLEMENT IN O.S NO.179 OF 2016 ON THE FILES OF SUB COURT, ERNAKULAM.

EXHIBIT P6 THE TRUE PHOTOSTAT COPY OF THE LETTER DATED 29/04/2020 ISSUED BY THE PETITIONER.

EXHIBIT P7 THE TRUE PHOTOSTAT COPY OF THE LETTER DATED 02.06.2020 ISSUED BY THE PETITIONER.

EXHIBIT P8 THE TRUE PHOTOSTAT COPY OF THE REPLY LETTER DATED 25/09/2020 ISSUED BY THE RESPONDENT.

EXHIBIT P9 THE TRUE PHOTOSTAT COPY OF I.A NO.1 OF 2020 IN O.S NO.179 OF 2016 ON THE FILES OF SUB COURT, ERNAKULAM.

EXHIBIT P10 THE TRUE PHOTOSTAT COPY OF THE ORDER DATED 30.11.2020 IN I.A. NO.1 OF 2020 IN O.S NO.179 OF 2016 PASSED BY THE SUB COURT, ERNAKULAM.

EXHIBIT P11 THE TRUE PHOTOSTAT COPY OF THE LETTER DATED 06.01.2021 ISSUED BY THE PETITIONER.

EXHIBIT P12 THE TRUE PHOTOSTAT COPY OF THE LETTER DATED 10.02.2021 ISSUED BY THE PETITIONER.