Jeeva Speciality Laboratory vs State Of Kerala
2021 Latest Caselaw 12328 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE MR.JUSTICE N.NAGARESH

      FRIDAY, THE 07TH DAY OF MAY 2021 / 17TH VAISAKHA, 1943

                      WP(C).No.10913 OF 2021(L)



PETITIONERS:

      1        JEEVA SPECIALITY LABORATORY,
               M.G.ROAD, THRISSUR,
               KERALA-680004,
               REPRESENTED BY ITS MANAGING PARTNER,
               MR. C.BALACHANDRAN.

      2        MEDIVISION SCAN AND DIAGNOSTIC RESEARCH
               CENTRE PVT. LTD.,
               GROUND FLOOR,
               MERCY ESTATE, M.G.ROAD,
               RAVIPURAM,
               KOCHI-682016,
               REPRESENTED BY ITS DIRECTOR,
               MR. BERLY CYRIAC.

               BY ADVS.
               SRI.S.SREEKUMAR (SR.)
               SRI.P.MARTIN JOSE
               SRI.P.PRIJITH
               SRI.MANJUNATH MENON
               SRI.SACHIN JACOB AMBAT
               SHRI.HARIKRISHNAN S.


RESPONDENTS:

      1        STATE OF KERALA,
               REPRESENTED BY ITS PRINCIPAL SECRETARY,
               HEALTH AND WELFARE DEPARTMENT,
               ROOM NO.603, 6TH FLOOR,
               ANNEXE II, SECRETARIAT,
               THIRUVANANTHAPURAM-695001.

      2        UNION OF INDIA,
               REPRESENTED BY ITS SECRETARY,
               HEALTH AND FAMILY WELFARE,
               NIRMAN BHAVAN,
               NEW DELHI-110011.
 WP(C).No.10913/2021

                               2

      3      INDIAN COUNCIL FOR MEDICAL RESEARCH,
             V.RAMALINGASWAMI BHAWAN,
             P.O.BOX NO.4911,
             ANSARI NAGAR,
             NEW DELHI-110029,
             REPRESENTED BY ITS SECRETARY AND DIRECTOR GENERAL.

             GOVERNMENT PLEADER SMT. VINEETHA.B

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.05.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.10913/2021

                                  3




                            JUDGMENT

Dated this the 7th day of May, 2021

In view of the subsequent developments, the

petitioners seek to withdraw the writ petition with liberty to move

this Court again. Liberty is granted and the writ petition is

dismissed as withdrawn.

Sd/-

N. NAGARESH JUDGE SR WP(C).No.10913/2021

APPENDIX PETITIONERS' EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE GOVERNMENT ORDER DATED 2.7.2020 AND NUMBERED AS G.O. (RT)NO.1236/2020/H&FWD.

EXHIBIT P2 TRUE COPY OF THE GOVERNMENT ORDER DATED 21.10.2020 AND NUMBERED AS G.O. (RT)NO.1935/2020/H&FWD.

EXHIBIT P3 TRUE COPY OF THE ORDER OF HON'BLE SUPREME COURT DATED 8.4.2020.

EXHIBIT P4 TRUE COPY OF THE ORDER OF HON'BLE SUPREME COURT DATED 13.4.2020.

EXHIBIT P5 TRUE COPY OF THE GOVERNMENT ORDER DATED 1.1.2021 AND NUMBERED AS G.O. (RT)NO.12/2021/H&FWD.

EXHIBIT P6 TRUE COPY OF JUDGMENT DATED 14.1.2021 IN WP(C) NO.255/2021 OF HON'BLE HIGH COURT OF KERALA.

EXHIBIT P7 TRUE COPY OF G.O.(RT)NO.371/2021/H&FWD DATED 8.2.2021 ISSUED BY THE 1ST RESPONDENT.

EXHIBIT P8 TRUE COPY OF THE AVERAGE COSTING ACCOUNTS MET PER RT PCR TEST BY PRIVATE ACCREDITED LABORATORIES.

EXHIBIT P9 TRUE COPY OF FACEBOOK POST DATED 29.4.2021 BY SMT.SHYLAJA TEACHER.

EXHIBIT P10 TRUE COPY OF THE REPORT IN INDIAN EXPRESS DATED 29.4.2021.