Reena Engineers And Contractors ... vs Kerala Water Authority
2023 Latest Caselaw 5449 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
                                    &
                THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
           Friday, the 28th day of April 2023 / 8th Vaisakha, 1945
                              WA NO. 853 OF 2023
   AGAINST THE JUDGMENT DATED 31.03.2023 IN WP(C) 9729/2023 OF THIS COURT
APPELLANT/PETITIONER:

     REENA ENGINEERS AND CONTRACTORS (P) LTD, REPRESENTED BY ITS MANAGING
     DIRECTOR, 602, SHIV TOWER, PATTOPLAZA, PANAJI, GOA, PIN - 403001

BY ADVS.M/S. P.SHANES METHAR AND N.KRISHNA PRASAD

RESPONDENTS/RESPONDENTS:

  1. KERALA WATER AUTHORITY, REPRESENTED BY ITS MANAGING DIRECTOR,
     JALABHAVAN, VELLAYAMBALAM P.O., THIRUVANANTHAPURAM, PIN - 695033
  2. THE SUPERINTENDING ENGINEER O/O. SUPERINTENDING ENGINEER, KERALA
     WATER AUTHORITY (P H CIRCLE), HIGH ROAD, SAKTHAN THAMPURAN NAGAR,
     THRISSUR, PIN - 680001

BY STANDING COUNSEL 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 pass an order to stay the operation of impugned judgment dated
31.03.2023 in W.P.(C) No.9729/2023 of the learned single judge and a
further direction that the interim order of the learned single judge in
the matter to continue, pending disposal of this Writ Appeal in the
interest of justice.
     This Writ Appeal coming on for admission on 28.04.2023, upon
perusing the Appeal Memorandum, the court on the same day passed the
following:

                                                                     P.T.O
         BECHU KURIAN THOMAS, & C. JAYACHANDRAN, J,J
                     ----------------------------------------
                  WA Nos 842, 853 & 870 of 2023
                   -------------------------------------------
               Dated this the 28th day of April, 2023

                                     ORDER

BECHU KURIAN THOMAS, J.

Admit. Standing Counsel takes notice for the

respondents.

In the meantime, the appellant is permitted to proceed

with the work on executing a simple bond in favour of the

2nd 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 orders of this Court.

Sd/-

BECHU KURIAN THOMAS, JUDGE

Sd/-

C. JAYACHANDRAN , JUDGE

sn

28-04-2023 /True Copy/ Assistant Registrar