Goodbuy Soaps And Cosmetics Pvt. ... vs Kerala State Civil Supplies ...
2024 Latest Caselaw 27343 Ker

Kerala High Court

Goodbuy Soaps And Cosmetics Pvt. ... vs Kerala State Civil Supplies ... on 11 September, 2024

Author: V.G.Arun

Bench: V.G.Arun

                                            2024:KER:69228
WP(C) NO. 22861 OF 2024

                           -1-


         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

            THE HONOURABLE MR.JUSTICE V.G.ARUN

 WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA,

                           1946

                  WP(C) NO. 22861 OF 2024

PETITIONER/S:

         GOODBUY SOAPS AND COSMETICS PVT. LTD,REPRESENTED
         BY THE MANAGING DIRECTOR DR. K.P. KHALID,
         AGED 57 YEARS
         S/O. K.P.KHADER, REGISTERED OFFICE –
         KANJIKODE PALAKKAD DISTRICT,, PIN - 678623


         BY ADVS.
         K.JAYESH MOHANKUMAR
         PUSHPARAJAN KODOTH
         VANDANA MENON
         VIMAL VIJAY
         VINAYAK MANOHARAN P.




RESPONDENT/S:

    1    KERALA STATE CIVIL SUPPLIES CORPORATION LIMITED
         (SUPPLYCO)
         REPRESENTED BY ITS CHAIRMAN & MANAGING DIRECTOR,
         P.B NO: 2030, MAVELI BHAVAN, MAVELI ROAD, GANDHI
         NAGAR, KOCHI, PIN - 682020

    2    ADDITIONAL GENERAL MANAGER (FINANCE & ACCOUNTS)
                                                    2024:KER:69228
WP(C) NO. 22861 OF 2024

                                -2-


            KERALA STATE CIVIL SUPPLIES CORPORATION LIMITED
            (SUPPLYCO) P.B NO: 2030, MAVELI BHAVAN, MAVELI
            ROAD, GANDHI NAGAR, KOCHI, PIN - 682020

    3       MANAGER (FMCG)
            KERALA STATE CIVIL SUPPLIES CORPORATION LIMITED
            (SUPPLYCO) P.B NO: 2030, MAVELI BHAVAN, MAVELI
            ROAD, GANDHI NAGAR, KOCHI, PIN - 682020


            BY ADV SANTHOSH PETER


     THIS    WRIT   PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION    ON   11.09.2024,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
                                                          2024:KER:69228
WP(C) NO. 22861 OF 2024

                                     -3-



                               JUDGMENT

The prayer in this writ petition is to direct the respondents

to pay the amounts due to the petitioner for the supplies effected.

2. When this matter is taken up for consideration, the

learned Standing Counsel for the 1st respondent submitted that, out

of the total amount of Rs.2,24,52,172/- due to the petitioner,

Rs.2,22,60,652/- has been paid. The learned Counsel for the

petitioner submits that as per the petitioner's account, an amount of

Rs.2,31,18,790/- is due from the respondents.

In view of the above submissions, the writ petition is

disposed of, directing the respondents to pay off the balance

admitted amount within three months and leaving it open for the

petitioner to raise its claim regarding further amounts, if any due,

before the appropriate forum.

Sd/-

V.G.ARUN JUDGE uu 11.09.2024 2024:KER:69228 WP(C) NO. 22861 OF 2024

APPENDIX OF WP(C) 22861/2024

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE LETTER DATED 09.11.2022 ISSUED BY THE 3RD RESPONDENT

Exhibit P2 A TRUE COPY OF THE LIST OF RESPONDENT OUTLETS FROM WHICH THE AMOUNTS ARE DUE TO THE PETITIONER DATED NIL

Exhibit P3 A TRUE COPY OF THE EMAIL REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 2ND AND 3RD RESPONDENTS DATED 24/05/2024