Altersoft Innovations India (P) Ltd vs Thiruvananthapuram Corporation
2024 Latest Caselaw 14243 Ker

Kerala High Court

Altersoft Innovations India (P) Ltd vs Thiruvananthapuram Corporation on 29 May, 2024

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                THE HONOURABLE MR. JUSTICE M.A.ABDUL HAKHIM

          WEDNESDAY, THE 29TH DAY OF MAY 2024 / 8TH JYAISHTA, 1946

                            WP(C) NO. 25696 OF 2018

PETITIONER/S:

             ALTERSOFT INNOVATIONS INDIA (P) LTD.
             REPRESENTED BY ITS DIRECTOR,
             MUHAMMED RAHMATHULLAH,VALIYAVEETTIL BUILDING, 2ND FLOOR,
             EDAPALLY TOLL, ERNAKULAM DISTRICT - 682 024.

             BY ADV SRI.M.K.DILEEP KUMAR



RESPONDENT/S:

     1       THIRUVANANTHAPURAM CORPORATION
             REPRESENTED BY ITS SECRETARY,THIRUVANANTHAPURAM DISTRICT,
             PIN - 695 001.

     2       ERAM SCIENTIFIC SOLUTIONSP LTD
             REPRESENTED BY MANAGING DIRECTOR, KEK TOWERS, 5TH FLOOR,
             VAZHUTHACAUD, THIRUVANANTHAPURAM DISTRICT. PIN - 695 010.

             BY ADVS.
             N. NANDAKUMARA MENON (SR.)
             SRI.P.K.MANOJKUMAR,SC,TVPM CORPORATION




      THIS   WRIT   PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON

29.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)NO.25696 of 2018

                               2




                          JUDGMENT

Today when the matter is taken up, there is no

representation for the petitioner. Yesterday also there was

no representation. Therefore, the case is included in the

disposal list today.

2. The learned counsel for the first respondent -

Corporation submitted that the relief sought for is with

respect to the tendering of e-toilet for the year 2018 - 2019

and the matter has become infructuous.

In view of the said submission, I find from the pleadings

that the matter has become infructuous and hence the writ

petition is dismissed as infructuous.

Sd/-

M.A.ABDUL HAKHIM JUDGE Shg W.P.(C)NO.25696 of 2018

APPENDIX OF WP(C) 25696/2018

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE RECOGNITION CERTIFICATE ISSUED BY DEPARTMENT OF INDUSTRIAL POLICY & PROMOTION.

EXHIBIT P2 TRUE COPY OF THE TRADE MARK REGISTRATION OF E-TOILET OBTAINED BY THE SECOND RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE JUDGMENT IN W.P(C) NO. 5148 OF 2018 DT. 23-02-2018 OF HIGH COURT OF KERALA.

EXHIBIT P4 TRUE COPY OF THE JUDGMENT IN W.P(C) NO.

18717 OF 2018 DT. 12-06-2018 OF HIGH COURT OF KERALA.

EXHIBIT P5 TRUE COPY OF THE QUOTATION NOTICE DT. 26-02- 2018 ISSUED BY THE FIRST RESPONDENT.

EXHIBIT P6 TRUE COPY OF THE OBJECTION FILED BY THE PETITIONER DATED 07-2018 SUBMITTED BY THE PETITIONER.