Kerala High Court
M/S Om Dhar Engineering Pvt. Ltd vs The Kerala Water Authority on 2 May, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
&
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
Tuesday, the 2nd day of May 2023 / 12th Vaisakha, 1945
WA NO. 876 OF 2023
AGAINST JUDGMENT DATED 21-03-2023 IN WP(C) 6188/2023 OF THIS COURT
APPELLANT/WRIT PETITIONER:
M/S OM DHAR ENGINEERING PVT. LTD., II FLOOR, SRINIVASA SQUARE,
IMAGE HOSPITAL LANE, MADHAPUR, HYDERABAD- 500 081, REPRESENTED BY
AUTHORISED SIGNATORY, C INDRAKUMAR, AGED 53 YEARS, S/O SURYA RAO,A
404, TRENDSETWINZ,NANAKRAMGUDA, HYDERABAD,PIN- 500033.
BY ADVS.M/S. V.PREMCHAND, SURYA MOHAN P. & HALIYA T.P.
RESPONDENTS/RESPONDENTS IN WP(C):
1. THE KERALA WATER AUTHORITY, JALA BHAVAN, REPRESENTED BY ITS MANAGING
DIRECTOR, THIRUVANANTHAPURAM, PIN - 695033.
2. THE SUPERINTENDING ENGINEER, KERALA WATER AUTHORITY, PUBLIC HEALTH
CIRCLE, HIGH ROAD,SAKTHAN TAMPURAN NAGAR, THRISSUR, PIN - 680001.
3. THE EXECUTIVE ENGINEER, KERALA WATER AUTHORITY, PUBLIC HEALTH
CIRCLE,HIGH ROAD,SAKTHAN TAMPURAN 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 issue an interim direction directing respondents 1 & 2 to permit the
petitioner to execute agreement mentioned in Exhibit P 1 without insisting
to furnish Additional performance guarantee and extent the time to execute
the agreement pending disposal of this writ appeal.
This Writ Appeal coming on for admission along with connected cases
on 02/05/2023 upon perusing the appeal memorandum, the court on the same
day passed the following:
P.T.O.
EXT.P1:A TRUE COPY OF THE SELECTION NOTICE DATED ON
07/02/2023 ISSUED BY THE SUPERINTENDING ENGINEER,
2ND RESPONDENT.
N.NAGARESH
&
MOHAMMED NIAS C.P., JJ.
---------------------------------------------
W.A.Nos.861, 864, 865, 873, 875,
876 & 879 of 2023
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Dated this the 2nd day of May, 2023
ORDER
N.Nagaresh, J
Admit.
Sri.P.M.Johny, the learned Standing Counsel takes
notice for the Kerala Water Authority in all the cases. The
learned Government Pleader takes notice for the 1 st
respondent in W.A.No.865 of 2023.
In view of the interim order passed by the Division
Bench of this Court in W.A.No.857 of 2023 dated 25.04.2023,
there will be interim orders in these writ appeals also,
permitting the appellants to proceed with the work on
executing a simple bond within a period of one week from
today undertaking to furnish additional performance
guarantee as and when this Court directs and on the further
W.A.Nos.861, 864, 865, 873, 875,
876 & 879 of 2023
..2..
condition that the final bill will not be released without orders
of this Court.
Sd/-
N.NAGARESH, JUDGE
Sd/-
MOHAMMED NIAS C.P., JUDGE
AS
02-05-2023 /True Copy/ Assistant Registrar
