M/S. Michael & Michael Pipes Pvt. ... vs Kerala Water Authority
2023 Latest Caselaw 5101 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                     &
              THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
         Thursday, the 13th day of April 2023 / 23rd Chaithra, 1945
                             WA NO. 804 OF 2023

    AGAINST JUDGMENT DATED 21.03.2023 IN WP(C) 39375/2022 OF THIS COURT

APPELLANT/PETITIONER:

     M/S. MICHAEL & MICHAEL PIPES PVT. LTD., 2ND FLOOR, MATHEW SONS
     GATEWAY, VYTTILA P.O, ERNAKULAM - 682019, REPRESENTED BY ITS
     MANAGING DIRECTOR.

BY ADV.SRI. T.V.GEORGE


RESPONDENTS/RESPONDENTS:


  1. KERALA WATER AUTHORITY, REPRESENTED BY ITS MANAGING DIRECTOR, JALA
     BHAVAN, VELLAYAMBALAM P.O, THIRUVANANTHAPURAM - 695033.
  2. SUPERINTENDING ENGINEER,.KERALA WATER AUTHORITY, O/O THE
     SUPERINTENDING ENGINEER, P H CIRCLE, ( KOCHI), ERNAKULAM P.O,
     ERNAKULAM - 682011.

BY ADV. SRI.P.M.JOHNY

     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 the directions to deposit Additional Performance Guarantee in the
judgment dated 21.3.2023 in WP(C) No.39375/2022 and to permit the
appellant to continue and complete the contract work as allowed in the
interim order dtd.21/12/22, pending disposal of the above Writ Appeal.
     This Writ Appeal coming on for admission on 13/04/2023 upon perusing
the appeal memorandum, the court on the same day passed the following:

                                                                      P.T.O.
              A. MUHAMED MUSTAQUE & SHOBA ANNAMMA EAPEN, JJ.
                     ------------------------------
                           WA No. 804 of 2023
                     ------------------------------
                  Dated this the 13th day of April, 2023

                                     ORDER

A. MUHAMED MUSTAQUE, J.

Admit.

2. Respondents entered appearance.

3. The appellant is permitted to proceed with the

work on executing a simple bond in favour of

the second respondent, within one week from

today undertaking to furnish additional

performance guarantee as and when this Court

directs and on the further condition that the

final bill will not be released without the

orders of this Court.

Sd/-

A. MUHAMED MUSTAQUE

JUDGE

Sd/-

SHOBA ANNAMMA EAPEN

JUDGE bka/-

13-04-2023 /True Copy/ Assistant Registrar