Kerala Water Authority vs Reena Engineering And Contracting ...
2024 Latest Caselaw 15313 Ker

Kerala High Court

Kerala Water Authority vs Reena Engineering And Contracting ... on 5 June, 2024

Author: V.G.Arun

Bench: V.G.Arun

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE THE CHIEF JUSTICE MR. A.J.DESAI
                                    &
                    THE HONOURABLE MR.JUSTICE V.G.ARUN
          Wednesday, the 5th day of June 2024 / 15th Jyaishta, 1946
                   CM.APPL.NO.1/2024 IN RP NO. 390 OF 2024
       AGAINST JUDGMENT DATED 14.08.2023 IN WA 810/2023 OF THIS COURT
APPLICANTS/REVIEW PETITIONERS AND RESPONDENTS/RESPONDENTS

  1. KERALA WATER AUTHORITY, REP. BY ITS MANAGING DIRECTOR, JALA BHAVAN,
     VELLAYAMBALAM, THIRUVANANTHAPURAM., PIN - 695010
  2. THE SUPERINTENDING ENGINEER, O/O. SUPERINTENDING ENGINEER, KERALA
     WATER AUTHORITY, P H CIRCLE (KOZHIKODE), MALAPARAMBA.P.O.,
     KOZHIKODE, PIN- 673009.

RESPONDENTS/APPELLANTS/RESPONDENTS:

     REENA ENGINEERING AND CONTRACTING COMPANY LTD, REP. BY ITS MANAGING
     DIRECTOR, 602, SHIV TOWER, PATTO PLAZA, PANAJI, GOA.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to condone the delay
of 156 days in filing the Appeal and the Appeal may be admitted to files
of this Hon'ble Court and disposed of on merits.
     This Application coming on for orders ON 05.06.2024, upon perusing
the application and the affidavit filed in support thereof, and upon
hearing the arguments of ADV.SRI. GEORGIE JOHNY, Advocate for the
applicants, the court on the same day passed the following:
                      A. J. DESAI, C. J. & V. G. ARUN, J.
                   ================================
                        C. M. Application No. 1 of 2024
                                         in
                       R. P. Nos. 324, 350 & 390 of 2024
                   ================================
                       Dated this the 5th day of June, 2024

                                       ORDER

A. J. Desai, C. J.

These are applications filed to condone the delay in filing the above review petitions.

2. Service is complete.

After appreciating the reasons stated in the affidavit filed in support of the application, we are convinced that the affidavit discloses sufficient cause for condoning the delay in filing the review petition. Hence, the application is ordered.

Post on 22.07.2024.

Sd/-

A. J. DESAI CHIEF JUSTICE

Sd/-

V. G. ARUN JUDGE

Eb

05-06-2024 /True Copy/ Assistant Registrar