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P.Vijayakumar vs Corporation Of Kochi
2021 Latest Caselaw 19003 Ker

Citation : 2021 Latest Caselaw 19003 Ker
Judgement Date : 10 September, 2021

Kerala High Court
P.Vijayakumar vs Corporation Of Kochi on 10 September, 2021
                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
         Friday, the 10th day of September 2021 / 19th Bhadra, 1943
                           WP(C) NO. 7992 OF 2021
PETITIONER:

     P.VIJAYAKUMAR
     S/O RAMANKUTTY KAIMAL, AGED 58 YEARS, METHAYIL HOUSE, EDAPPILLY
     NORTH, ERNAKULAM-682024.

RESPONDENTS:

  1. CORPORATION OF KOCHI, C/O OFFICE OF CORPORATION OF KOCHI, PARK
     AVENUE ROAD, BOATJETTY, KOCHI, PIN-682011, REPRESENTED BY ITS
     SECRETARY.
  2. SECRETARY, CORPORATION OF KOCHI, C/O OFFICE OF CORPORATION OF KOCHI,
     PARK AVENUE ROAD, BOATJETTY, KOCHI, PIN-682011,


     Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to direct the respondents to pay the bill amount due to the
petitioner for the 3rd work completed as per Ext.P1, with interests,
within a time frame/period to be fixed by this Hon'ble High Court during
the pendency of this writ petition, till the final disposal of the same.

     This petition again coming on for admission upon perusing the
petition and the affidavit filed in support of WP(C) and this Court's
order dated 03.09.2021 and upon hearing the arguments of M/S.SAJAN MANNALI
& AADITHYAN S.MANNALI, Advocates for the petitioner, the court passed the
following:
                                  P.B.SURESH KUMAR, J.
                         -----------------------------------------------
                                W.P.(C) No.7992 of 2021
                         -----------------------------------------------
                    Dated this the 10th day of September, 2021.


                                          ORDER

Standing Counsel for the first respondent is directed

to ascertain and file a statement indicating as to whether the

amount due to the petitioner in W.P.(C) No.13993 of 2020 has

been paid overlooking the seniority of others in the light of the

said judgment.

Post next week.

Sd/-

P.B.SURESH KUMAR, JUDGE

Mn

10-09-2021 /True Copy/ Assistant Registrar

 
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