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M/S.New Construction Co vs M/S.Hll Lifecare Limited
2024 Latest Caselaw 14600 Ker

Citation : 2024 Latest Caselaw 14600 Ker
Judgement Date : 31 May, 2024

Kerala High Court

M/S.New Construction Co vs M/S.Hll Lifecare Limited on 31 May, 2024

Author: Amit Rawal

Bench: Amit Rawal

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE AMIT RAWAL
      FRIDAY, THE 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
                     WP(C) NO. 24905 OF 2014
PETITIONER/S:
           M/S.NEW CONSTRUCTION CO.
           VADAKKEBHAGOM, PULLICHIRA P.O., KOLLAM-691304,
           REPRESENTED BY THE PARTNER, FLOYD ANSEL

          BY ADVS.
          SRI.K.L.VARGHESE (SR.)
          SRI.RANJITH VARGHESE
          SRI.RAHUL VARGHESE
          SMT.SANTHA VARGHESE


RESPONDENT/S:
           1. M/S.HLL LIFECARE LIMITED, HLL BHAVAN,
           THIRUVANANTHAPURAM - 695 012, REP. BY THE DEPUTY
           GENERAL MANAGER (TECHNICAL)

          2. THE PRINCIPAL CHIEF ENGINEER ID
          HLL LIFECARE LIMITED, INFRASTRUTURE DEVELOPMENT
          DIVISION, "ADARSH", T.C.6/1718, VETTAMUKKU, THIRUMALA
          P.O., THIRUVANANTHAPURAM-695006.

          3.THE SENIOR MANAGER (F&A)
          HLL LIFECARE LIMITED, INFRASTRUCTURE DEVELOPMENT
          DIVISION, "ADARSH", T.C.6/1718, VETTAMUKKU, THIRUMALA
          P.O., THIRUVANANTHAPURAM-695006.

          BY ADVS.
          SMT.DEVI.C.HARIDAS
          SRI.V.KRISHNA MENON
          SRI.E.K.MADHAVAN
          SRI.PRINSUN PHILIP
          SMT.J.SURYA
          SMT.UMA GOPINATH
          SMT.P.VIJAYAMMA


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR HEARING ON
31.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 24905 OF 2014
                               2

                           JUDGMENT

Learned counsel for the petitioner submitted that the

matter has become infructuous. Accordingly, this writ petition

is dismissed as infructuous.

Sd/-

sab                                     AMIT RAWAL
                                           JUDGE
 WP(C) NO. 24905 OF 2014


APPENDIX OF WP(C) 24905/2014

PETITIONER EXHIBITS EXHIBIT-P1: TRUE COPY OF AGREEMENT NO.HLL/ID/ESIC-COMPOUND WALL/369/2012-13 DT.14.05.2012 EXECUTED BETWEEN THE PETITIONER AND THE 1ST RESPONDENT. EXHIBIT-P2: TRUE COPY OF 'COMPLETION CERTIFICATE' DT.10.07.2013 ISSUED BY THE RESPONDENTS.

EXHIBIT-P3: TRUE COPY OF 'NO DEFECT LIABILITY CERTIFICATE' DT.03.09.2014 ISSUED BY THE RESPONDENTS.

EXHIBIT-P4: TRUE COPY OF LETTER DT.8.7.2013 ISSUED BY THE PETITIONER TO THE 2ND RESPONDENT.

EXHIBIT-P5: TRUE COPY OF LETTER DT.25.02.14 ISSUED BY THE PETITIONER TO THE 2ND RESPONDENT.

EXHIBIT-P6: TRUE COPY OF LETTER DT.28.03.14 ISSUED BY THE PETITIONER TO THE 2ND RESPONDENT.

EXHIBIT-P7: TRUE COPY OF LETTER DT.25.4.14 ISSUED BY THE PETITIONER TO THE 2ND RESPONDENT.

EXHIBIT-P8: TRUE COPY OF LETTER DT.25.07.14 ISSUED BY THE PETITIONER TO THE 2ND RESPONDENT.

EXHIBIT-P9: TRUE COPY OF LETTER DT.30.08.14 ISSUED BY THE PETITIONER TO THE 2ND RESPONDENT.

EXHIBIT-P10: TRUE COPY OF LETTER DT.25.03.2014 ISSUED BY UNION BANK OF INDIA TO THE PETITIONER.

EXHIBIT-P11: TRUE COPY OF LETTER DT.20.08.2014 ISSUED BY UNION BANK OF INDIA TO THE PETITIONER.

 
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