V Tech Electric Pvt Ltd vs Kerala Transport Development ...
2022 Latest Caselaw 8896 Ker

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                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                       THE HONOURABLE MR.JUSTICE V.G.ARUN
         THURSDAY, THE 7TH DAY OF JULY 2022 / 16TH ASHADHA, 1944
                             WP(C) NO. 22290 OF 2018
PETITIONER:

              V TECH ELECTRIC PVT LTD
              XXV/195/5, KOOTHUR BUILDING,
              MANNADIAR LANE, THRISSUR - 680001.
              REPRESENTED BY ITS MANAGING DIRECTOR VINU FRANCIS K.J.
              BY ADVS.
              SRI.R.KRISHNA RAJ
              SMT.KUMARI SANGEETHA S.NAIR
              SMT.E.S.SONI


RESPONDENTS:

     1        KERALA TRANSPORT DEVELOPMENT FINANCE CORPORATION
              TRANS TOWER, VAZHUTHACAD, THIRUVANANTHAPURAM,
              REPRESENTED BY ITS MANAGING DIRECTOR.
     2        SECRETARY TO GOVERNMENT
              DEPARTMENT OF TRANSPORT,
              KERALA GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM.
     3        SECRETARY TO GOVERNMENT
              DEPARTMENT OF FINANCE,
              KERALA GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM.
     4        KERALA STATE ROAD TRANSPORT CORPORATION
              REPRESENTED BY ITS MANAGING DIRECTOR,
              THIRUVANANTHAPURAM.
              BY ADVS.
              SRI. P.S.APPU, GOVERNMENT PLEADER
              SRI.T.P.SAJAN, SC, KTDFC
              SRI.DEEPU THANKAN, SC, KSRTC


     THIS     WRIT    PETITION   (CIVIL)       HAVING   COME   UP   FOR   ADMISSION   ON
07.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 22290 OF 2018

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                            JUDGMENT

Dated this the 07th day of July, 2022

Learned Standing Counsel for the Kerala Transport

Development Finance Corporation submits that the

direction for payment has been complied with.

2. Learned Counsel for the petitioner submits that

the petitioner has objections against certain deductions

made.

The writ petition is hence closed, reserving

petitioner's liberty to agitate its grievance regarding

the alleged deduction before the appropriate forum.

Sd/-

V.G.ARUN

JUDGE NB/7-7 WP(C) NO. 22290 OF 2018

APPENDIX OF WP(C) 22290/2018

PETITIONER'S EXHIBITS EXHIBIT P1 COPY OF THE SANCTION LETTER DATED 09.02.2010 EXHIBIT P2 COPY OF THE AGREEMENT DATED 12.04.2010 EXHIBIT P3 COPY OF THE COMPLETION CERTIFICATE DATED 04.07.2010 EXHIBIT P4 COPY OF THE BANK GUARANTEE DATED 25.03.2010 EXHIBIT P5 COPY OF THE CERTIFIED FINAL BILL DATED 27.08.2016 EXHIBIT P6 COPY OF THE LETTER OF THE PETITIONER DATED 17.01.2018 EXHIBIT P7 COPY OF THE LETTER OF THE PETITIONER DATED 24.01.2017 EXHIBIT P8 COPY OF THE LETTER OF THE PETITIONER DATED 31.01.2018 EXHIBIT P9 COPY OF THE LETTER OF THE PETITIONER DATED 03.02.2018 EXHIBIT P10 COPY OF THE LETTER OF THE PETITIONER DATED 28.02.2018 EXHIBIT P11 COPY OF THE LIST DATED 16.11.2015 RESPONDENTS' EXHIBITS:

EXHIBIT R1a TRUE COPY OF THE MINUTES OF THE MEETING HELD ON 25/08/2015 EXHIBIT R1b TRUE COPY OF THE MINUTES OF THE MEETING HELD ON 16/01/2016 EXHIBIT R1c TRUE COPY OF THE SHOW CAUSES NOTICE NO.KTDFC/BOTP/TPR/48/2010 DATED 06/10/2017 ISSUED BY KTDFC TO THE PETITIONER EXHIBIT R1d TRUE COPY OF THE REPLY LETTER NO.BTC/TM/106/2/09-10/ADM/093/2017 DATED 25/10/2017 GIVEN BY THE PETITIONER ANNEXURE R1a TRUE COPY OF THE LETTER VIDE REF.NO.KTDFC/BOTP/ TPR/37/2010 DATED 07/09/2021 ANNEXURE R1b TRUE COPY OF THE LETTER VIDE REF NO.TRANS-

A2/44/2016/TRANS DATED 08/10/2021 ANNEXURE R1c TRUE COPY OF THE LETTER VIDE REF NO.KTDFC/BOTP/ TPR/37/2010 DATED 02/11/2021 ANNEXURE R1d TRUE COPY OF GO(RT) NO.404/2021 TRANS DATED WP(C) NO. 22290 OF 2018

19/11/2021 ANNEXURE R2a TRUE COPY OF GO(RT) NO.404/2021/TRANS DATE 19.11.2021 ANNEXURE R2b TRUE COPY OF REPORT SUBMITTED TO THE GOVERNMENT BY THE EXPERT COMMITTEE

TRUE COPY P.A. TO JUDGE