Lucky Transport Service vs Kerala Feeds Limited
2024 Latest Caselaw 11579 Ker

Kerala High Court

Lucky Transport Service vs Kerala Feeds Limited on 23 April, 2024

Author: N. Nagaresh

Bench: N.Nagaresh

WP(C) No.16376/2024                     1/3                        Order Date : 23-04-2024

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                        THE HONOURABLE MR.JUSTICE N.NAGARESH
             Tuesday, the 23rd day of April 2024 / 3rd Vaisakha, 1946
                              WP(C) NO. 16376 OF 2024
   PETITIONER:

          LUCKY TRANSPORT SERVICE, RAMEEZ ARCADE, CHEROOTY ROAD,
          KOZHIKODE-673032 REPRESENTED BY THE MANAGING PARTNER P.K. ABDUL
          NAZAR. S/O. ABOOBACKER HAJI, AGED 62 YEARS, RESIDING AT LUCKY
          JUNIMA, MOOZHIKKAL PO, CHELAVOOR, KOZHIKODE, PIN-673571

   RESPONDENT:

          KERALA FEEDS LIMITED, (A GOVERNMENT OF KERALA UNDERTAKING)
          KALLETTUMKARA, THRISSUR DISTRICT. REPRESENTED BY THE MANAGING
          DIRECTOR, PIN-680683


        Writ Petition (Civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to the stay Exhibit P-8 and all further proceedings thereto,
   pending disposal of the writ petition (Civil), in the interest of justice


        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   SRI. K.V.GOPINATHAN NAIR, Advocate for the petitioner, the court passed
   the following:
 WP(C) No.16376/2024                           2/3                         Order Date : 23-04-2024




                                      N. NAGARESH, J.
                              -----------------------------------------
                                 WP(C) No.16376 of 2024
                             ------------------------------------------
                           Dated this the 23rd day of April, 2024


                                          ORDER

Admit.

Issue urgent notice by speed post to the respondent.

There will be an interim order directing that the re-tender

pursuant to Ext.P8 shall not be finalised for a period of one

month.

Post on 23.05.2024.

Sd/-

N. NAGARESH JUDGE Jka/23.04.24 WP(C) No.16376/2024 3/3 Order Date : 23-04-2024

APPENDIX OF WP(C) 16376/2024 Exhibit P1 A TRUE COPY OF THE CERTIFICATE ISSUED BY THE 1ST RESPONDENT COMPANY DATED 26.5.2023 Exhibit P2 TRUE COPY OF THE TENDER NUMBER KFL 248/ 98/OT-38 DATED 11.9.2023 Exhibit P3 TRUE COPY OF THE INTIMATION UPLOADED BY THE RESPONDENT SHOWING THAT PETITIONER'S TENDER WAS PERFECTLY IN ACCORDANCE WITH THE TENDER CONDITIONS DATED 06.10.2023 Exhibit P4 A TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER DATED 7.10.2023 Exhibit P5 A TRUE COPY OF THE JUDGMENT IN WRIT PETITION (CIVIL) NO. 37161/2023 DATED 02.02.2024 PASSED BY THIS HON'BLE COURT Exhibit P6 A TRUE COPY OF THE ORDER OF EXTENSION OF CONTRACT PERIOD DATED 29.02.2024 ISSUED BY THE RESPONDENT Exhibit P7 A TRUE COPY OF THE PROCEEDINGS OF THE RESPONDENT DATED 06.03.2024 Exhibit P8 A TRUE COPY OF THE RE-TENDER NOTIFICATION BEARING NUMBER KFL 248/ 98/OT-40 DATED 09.04.2024