Laxmi Civil Engineering Services ... vs Kerala Water Authority
2023 Latest Caselaw 5220 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
                                     &
                   THE HONOURABLE MRS. JUSTICE C.S. SUDHA
         Thursday, the 20th day of April 2023 / 30th Chaithra, 1945
                             WA NO. 811 OF 2023
   AGAINST JUDGMENT DATED 11.04.2023 IN WP(C) 10993/2023 OF OF THIS COURT
APPELLANT/PETITIONER:

     LAXMI CIVIL ENGINEERING SERVICES PVT. LTD, 1031/K2, E WARD, 3RD
     FLOOR, STERLING TOWER, GAVAT MANDAL, SHAHUPURI, KOLHAPUR,
     MAHARASHTRA-416001, REPRESENTED BY ITS EXECUTIVE DIRECTOR

BY SENIOR ADVOCATE SRI. GEORGE POONTHOTTAM AND

ADVS.SMT. NISHA GEORGE

RESPONDENTS/RESPONDENTS:

  1. KERALA WATER AUTHORITY, JALA BHAVAN, VELLAYAMBALAM.P.O.,
     THIRUVANANTHAPURAM:695033 REPRESENTED BY ITS MANAGING DIRECTOR

AND 5 OTHERS

BY ADV.SRI.P.M.JOHNY FOR R1 TO R4

     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 operation of the judgment dated 11.04.2023 passed by the
Learned Single Judge in W.P.(C) No.10993 of 2023 pending disposal of this
Writ Appeal.

     This Writ Appeal again coming on for orders along with connected
case on 20/04/2023 upon perusing the appeal memorandum, and this court's
order dated 13.04.2023, the court on the same day passed the following:

                                                                      P.T.O
                      ANU SIVARAMAN & C. S. SUDHA, JJ.
                          ==================
                            W.A. Nos.811 & 813 of 2023
                          ==================
                       Dated this the 20th day of April, 2023

                                            ORDER

Anu Sivaraman, J.

Heard the learned counsel for the appellants, the learned standing

counsel appearing for the Kerala Water Authority as well as the learned

counsel appearing for the contesting party respondents.

2. In view of the documents produced, we are of the opinion that

further hearing is required in the matter.

Post on 25.04.2023.

Interim order granted will remain in force till then.

Sd/-

ANU SIVARAMAN, JUDGE Sd/-

C. S. SUDHA, JUDGE NP

20-04-2023 /True Copy/ Assistant Registrar