Laxmi Civil Engineering Services ... vs Kerala Water Authority
2023 Latest Caselaw 5399 Ker

WA No.811/2023                            1/2

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                   THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
                                         &
                    THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
             Tuesday, the 25th day of April 2023 / 5th Vaisakha, 1945
                                WA NO. 811 OF 2023
       AGAINST JUDGMENT DATED 11.04.2023 IN WP(C) 10993/2023 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

    ADV.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

    BY SENIOR ADVOCATE SRI. S.SREEKUMAR   AND

    ADVS.M/S. MARTIN JOSE P, P.PRIJITH, THOMAS P.KURUVILLA, R.GITHESH,
    MANJUNATH MENON, AJAY BEN JOSE, SACHIN JACOB AMBAT, ANNA LINDA EDEN AND
    HARIKRISHNAN S. FOR R5


        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 25.04.2023 upon perusing the appeal memorandum, and this court's
   order dated 20.04.2023, the court on the same day passed the following:
 WA No.811/2023                                2/2




                                         ORDER

In the interim order dated 13/4/2023 this court had already noticed that the work order had been issued and the work had commenced and despite that, the awardee was restrained from further proceeding till the next posting date. Hence post this appeal on 22.5.2023.

Interim will continue till the next posting date.

25.04.2023 Sd/- BECHU KURIAN THOMAS, JUDGE

Sd/- DR. KAUSER EDAPPAGATH, JUDGE

25-04-2023 /True Copy/ Assistant Registrar