Citation : 2022 Latest Caselaw 5148 Ker
Judgement Date : 6 May, 2022
WP(C) No.15510/2022 1/2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE GOPINATH P.
Friday, the 6th day of May 2022 / 16th Vaisakha, 1944
WP(C) NO. 15510 OF 2022(K)
PETITIONER:
ARUN P.S., AGED 40 YEARS, MANAGING PARTNER, M/S. VRINDHAVAN
ASSOCIATES, VRINDHAVANAM, KADAKKAVUR, TRIVANDRUM-695 306
RESPONDENTS:
1. KERALA WATER AUTHORITY, REPRESENTED BY THE MANAGING DIRECTOR,
JALABHAVAN, THIRUVANANTHAPURAM-695 033
2. THE EXECUTIVE ENGINEER, OFFICE OF THE EXECUTIVE ENGINEER, WATER
SUPPLY DIVISION, ATTINGAL, KERALA WATER AUTHORITY, KERALA-695 101
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 pass an order permitting the petitioner's Firm to execute the
agreement without insisting for conditions in Ext.P2 &and P3, pending
disposal of this WP(C) in the interest of justice.
This petition coming on for admission upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
M/S.DAISY A.PHILIPOSE & ANIL GEORGE, Advocates for the petitioner, the
court passed the following:
ORDER
In view of the judgment of this Court in WP(C) Nos. 2558 and 4140/2022, there will be an interim order in this writ petition directing the respondents to permit the petitioner to execute agreements without insisting on providing Additional Performance Guarantee, provisionally and subject to the outcome of the writ petition.
Sd/- GOPINATH P. JUDGE
06-05-2022 /True Copy/ Assistant Registrar
WP(C) No.15510/2022 2/2
APPENDIX OF WP(C) 15510/2022
Exhibit P2 SELECTION NOTICE ISSUED BY THE 2ND RESPONDENT DATED
04.05.2022
Exhibit P3 SELECTION NOTICE ISSUED BY THE 2ND RESPONDENT DATED
21.04.2022
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