M/S. Theruvath Builders vs The Kerala Road Fund Board
2022 Latest Caselaw 7856 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                 THE HONOURABLE MR.JUSTICE V.G.ARUN
     TUESDAY, THE 28TH DAY OF JUNE 2022 / 7TH ASHADHA, 1944
                       WP(C) NO. 20910 OF 2022
PETITIONER/S:

               M/S. THERUVATH BUILDERS,
               REPRESENTED BY ITS EXECUTIVE PARTNER, THERUVATH
               BUILDING, UZHAVOOR POST - 686 634, KOTTAYAM
               DISTRICT.

               BY ADVS.
               P.K.VIJAYAMOHANAN
               AISWARYA V.S.

RESPONDENT/S:

       1       THE KERALA ROAD FUND BOARD

               REPRESENTED BY THE PROJECT DIRECTOR, PROJECT
               MANAGEMENT UNIT, NANTHANCODE, KAWDIAR,
               THIRUVANANTHAPURAM - 695 003.
       2       KERALA INFRASTRUCTURE INVESTMENT
               FUND BOARD (KIIFB)REPRESENTED BY ITS CHIEF
               EXECUTIVE OFFICER MAHATMA GANDHI ROAD, STATUE
               JUNCTION, THIRUVANANTHAPURAM 695 001.
OTHER PRESENT:

               SC FOR KRFB K.V.MANOJ KUMAR; SC FOR KIIFB S.
               CHANDRASEKHARAN NAIR


           THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON    28.06.2022,    THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C) No. 20910 of 2022

                                   -2-



                              JUDGMENT

Dated this the 28th day of June, 2022

Learned Standing Counsel submitted, on

instructions, that pursuant to Ext.P11

communication, an order of termination was issued

on 23.06.2022. In such circumstances, the

petitioner's remedy is to challenge the order of

termination. The writ petition is hence closed,

reserving the petitioner's liberty to move

afresh.

Sd/-

V.G.ARUN JUDGE

Scl/28.06.22