Kerala High Court
Thread Sense vs State Of Kerala on 4 April, 2024
Author: T.R.Ravi
Bench: T.R.Ravi
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
THURSDAY, THE 4TH DAY OF APRIL 2024 / 15TH CHAITHRA, 1946
WP(C) NO. 8760 OF 2024
PETITIONER:
THREAD SENSE
THREAD SENSE HAVING ITS REGISTERED OFFICE AT
6/183, MAROTTIMOOTTIL, ANCHIRI, THODUPUZHA
REPRESENTED BY ITS PROPRIETOR, SIJU M JOSE,
MAROTTIMOOTTIL, KUDAYATHOOR P.O KUDAYATHOOR,
THODUPUZHA, IDUKKI PIN- 685 590, PIN - 685 585.
BY ADVS.
RISHAB S.
RIJO DOMY
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY CHIEF SECRETARY, GOVERNMENT
SECRETARIAT STATUE, THRIVANATHAPURAM,
PIN - 695 001.
2 THE SECRETARY, FINANCE DEPARTMENT
GOVERNMENT OF KERALA. GOVERNMENT SECRETARIAT,
THRIUVANATHAPURAM, PIN - 695 001.
3 THE DIRECTOR, DIRECTORATE OF STATE LOTTERIES
VIKAS BHAVAN, VIKAS BHAVAN P.O
THIRUVANATHAPURAM, PIN - 695 033.
4 THE CHAIRMAN
KERALA STATE LOTTERY AGENTS AND SELLERS WELFARE
FUND BOARD, THAMPANOOR, THIRUVANATHAPURAM,
PIN - 695 014.
W.P.(C) No.8760 of 2024
:2:
5 ESCHOL MERCANTE
HAVING ITS REGISTERED OFFICE AT, GROUND FLOOR,
MATHEWSONS GATEWAY, VYTTILLA JUNCTION, COCHIN
REPRESENTED BY ITS PROPRIETOR MR JOEL LAL J,
PIN - 682 019.
BY ADVS.
PRASANTH S R, STANDING COUNSEL
SANTHAN V.NAIR
SAFAL P. SALIM(K/003562/2022)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 04.04.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
W.P.(C) No.8760 of 2024
:3:
JUDGMENT
Dated this the 4th day of April, 2024
When the case is taken up, it is submitted by the
Counsel for the respondents that the re-tender proceedings have
been cancelled. The cancellation has been made after orders were
issued by this Court directing the respondents to place on record
the change that was brought about in the tender conditions, which
would facilitate only the 5th respondent to be qualified.
Since re-tender proceedings have been cancelled, the
prayer in the writ petition has become infructuous and the writ
petition is hence closed without prejudice to the right of the
petitioner to move again, if requried.
Sd/-
T.R RAVI
JUDGE
AMR
APPENDIX OF WP(C) 8760/2024
PETITIONER'S EXHIBITS
Exhibit P1 THE TRUE COPY OF BID DOCUMENT WITH BID
NO. GEM/2023/B/3561893 DATED
14.06.2023.
Exhibit P2 THE TRUE COPY OF THE JUDGMENT IN WP(C)
NO. 23770/2023 DATED 21.07.2023 PASSED
BY THE HON'BLE HIGH COURT OF KERALA.
Exhibit P3 THE TRUE COPY OF NOTICE INVITING
TENDERS DATED 30.01.2024 ISSUED BY 4TH
RESPONDENT.
Exhibit P4 THE TRUE COPY OF TENDER DETAILS DATED
14.02.2024 WITH REGARD TO EXHIBIT P-3
TENDER.
Exhibit P5 THE TRUE COPY OF GENERAL TERMS AND
CONDITIONS ISSUED BY THE 4TH RESPONDENT
DATED NIL WITH REGARD TO EXHIBIT P-3
WORK.
Exhibit P6(a) THE TRUE COPY OF BALANCE SHEET OF THE
PETITIONER FROM THE FINANCIAL YEAR 2021
TO 2022, DATED 31.03.2022.
Exhibit P6(b) THE TRUE COPY OF BALANCE SHEET OF THE
PETITIONER FROM THE FINANCIAL YEAR 2022
TO 2023, DATED 31.03.2023.
Exhibit P6(c) THE TRUE COPY OF BALANCE SHEET OF THE
PETITIONER FROM THE FINANCIAL YEAR 2023
TO 2024, DATED 31.03.2024.
