The North Malabar District ... vs Chairman And Managing Director
2021 Latest Caselaw 9917 Ker

WP(C).No.6273 OF 2021(H)
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            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

   WEDNESDAY, THE 24TH DAY OF MARCH 2021 / 3RD CHAITHRA, 1943

                       WP(C).No.6273 OF 2021(H)


PETITIONER/S:

                THE NORTH MALABAR DISTRICT CO-OPERATIVE SUPPLY AND
                MARKETING SOCIETY LIMITED (REG NO.F1003)
                SILK STREET, BEACH P. O., KOZHIKODE, KERALA -
                673032, REPRESENTED BY ITS CHAIRMAN.

                BY ADVS.
                SRI.PEEYUS A.KOTTAM
                SHRI.JOMON J. MALIEKAL
                SHRI. HRITHWIK D. NAMBOOTHIRI
                SMT.RAJI S.

RESPONDENT/S:

      1         CHAIRMAN AND MANAGING DIRECTOR
                KERALA STATE CIVIL SUPPLIES CORPORATION, MAVELI
                BHAVAN, GANDHI NAGAR, KOCHI - 682 020.

      2         ADDITIONAL GENERAL MANAGER (PURCHASE)
                KERALA STATE CIVIL SUPPLIES CORPORATION, MAVELI
                BHAVAN, GANDHI NAGAR, KOCHI - 682 020.

                R1 BY SMT.MOLLY JACOB,SC,SUPPLYCO

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.6273 OF 2021(H)
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                                  JUDGMENT

Dated this the 24th day of March 2021

The petitioner claims that amount is due to him towards

supply of jaggery pursuant to Ext.P1 purchase order. On account

of delay in payment petitioner submitted Ext.P2 representation

before the 1st respondent and Ext.P3 representation before the 2nd

respondent in January and February 2021.

Smt.Moly Jacob, learned Standing Counsel on instructions

submitted that the respondents have already paid the sum of

Rs.36,17,017/- and petitioner has received the said amount. As

the petitioner claims that balance amount is also to be paid,

the Writ Petition is disposed of, directing the 1 st respondent to

consider and pass orders on Ext.P2 representation within a

period of six weeks from the date of receipt of a copy of the

judgment.

Sd/-

                                                  P.V.ASHA

rkc                                                 JUDGE
 WP(C).No.6273 OF 2021(H)




                           APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1           THE TRUE COPY OF THE PURCHASE ORDER.

EXHIBIT P2           THE   TRUE  COPY   OF   THE  REPRESENTATION

SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 22.01.2021.

EXHIBIT P3 THE TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED 04.02.2021.