B.V.G. India Limited vs State Of Kerala
2022 Latest Caselaw 5069 Ker

WA No.569/2022                             1/3

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                    THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                                          &
                       THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
              Friday, the 6th day of May 2022 / 16th Vaisakha, 1944
                                WA NO. 569 OF 2022
AGAINST THE JUDGMENT DATED 14.02.2022 IN WP(C) 568/2022 OF HIGH COURT OF KERALA
  APPELLANT/PETITIONER:

          B.V.G. INDIA LIMITED; HAVING ITS CORPORATE OFFICE AT: MIDAS TOWER,
          4TH FLOOR, RAJIV GANDHI INFO TECH PARK PHASE I, HINJAWADI PUNE,
          MAHARASHTRA-411 057 AND REGISTERED OFFICE AT: B.V.G. HOUSE, PREMIER
          PLAZA, PUNE, MUMBAI ROAD, CHINCHWAD, PUNE, MAHARASHTRA-411 019,
          REPRESENTED BY AUBIN JOE, S/O.JOY ABRAHAM, AGED 37 YEARS, RESIDING
          AT 329, GRA-F-21, MANNAH, GANDHIPURAM SREEKARIYAM P.O.,
          THIRUVANANTHAPURAM, KERALA-695 017.

          BY M/S. M.KIRANLAL, T.S.SARATH, MANU RAMACHANDRAN, R.RAJESH
    (VARKALA), SAMEER M. NAIR, GEETHU KRISHNAN, V.M.VISHNU MOHAN & HARSHA
    SUSAN SAM

   RESPONDENTS/RESPONDENTS:

      1. STATE OF KERALA, REPRESENTED BY CHIEF SECRETARY, GOVERNMENT
         SECRETARIAT, THIRUVANANTHAPURAM-695 001.
      2. THE SMART CITY THIRUVANANTHAPURAM LTD.(SCTL), 4TH FLOOR, FELICITY
         SQUARE BUILDING, OPP. AG'S OFFICE, STATUE, MG ROAD,
         THIRUVANANTHAPURAM, KERALA-695 001, REPRESENTED BY REGIONAL MANAGER.
      3. THE GENERAL MANAGER, SMART CITY, THIRUVANANTHAPURAM LTD.(SCTL), 4TH
         FLOOR, FELICITY SQUARE BUILDING, OPP. AG'S OFFICE, STATUE, MG ROAD,
         THIRUVANANTHAPURAM, KERALA-695 001.

             BY SRI.BRIJESH MOHAN FOR R2 & R3

        Prayer for interim relief in the writ appeal stating that in the
   circumstances stated in the appeal memorandum, the High Court be pleased
   to stay all further proceedings initiated pursuant to Ext.P5 order and
   Ext.P6 pending disposal of this Writ Appeal.

        This writ petition coming on for orders on 6.5.2022 upon perusing
   the appeal memorandum the court on the same day passed the following:
 WA No.569/2022                                2/3




                                           ORDER

Sri.Brijesh Mohan, learned counsel, representing the learned Standing Counsel for respondents 2 and 3, submitted that no steps will be taken immediately to re-tender the work because in the two earlier attempts after the judgment did not find suitable bidders.

List, therefore on 30.05.2022.

                                               Sd/- DEVAN RAMACHANDRAN, JUDGE

                                                    Sd/- SOPHY THOMAS, JUDGE
 WA No.569/2022                              3/3

EXT.P5: A TRUE COPY OF THE NOTICE FOR CANCELLATION OF TENDER DATED 18.12.2021.

EXT.P6: A TRUE COPY OF THE NOTICE INVITING TENDER DATED 18.12.2021.

06-05-2022 /True Copy/ Assistant Registrar