Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Kerala High Court

Present vs Price Waterhouse Coopers Private ... on 5 March, 2021

Author: P.V.Asha

Bench: P.V.Asha

WP(C) 27008/2020                             1/2



                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    Present:
                      THE HONOURABLE SMT. JUSTICE P.V.ASHA
                   Friday,the 5th day of March 2021/14th Phalguna, 1942
                                  WP(C) No.27008/2020(A)
PETITIONER
    PRICE WATERHOUSE COOPERS PRIVATE LIMITED,
    PLOT NO. Y-14, BLOCK-EP, SECTOR-5, SALT LAKE, KOLKATA-700091,
    REPRESENTED BY ITS PARTNER, MR. RAKESH KAUL PUNJABI.
    For information purpose only
RESPONDENTS
1. STATE OF KERALA,
    ELECTRONICS AND INFORMATION TECHNOLOGY DEPARTMENT, 1ST
    FLOOR, MAIN BLOCK, SECRETARIAT, STATUE,
    THIRUVANANTHAPURAM-695001,
    REPRESENTED BY ITS SECRETARY.
2. KERALA STATE INFORMATION TECHNOLOGY
    INFRASTRUCTURE LIMITED, 7TH FLOOR, FELICITY SQUARE, M.G. ROAD,
    STATUE, THIRUVANANTHAPURAM-695001, REPRESENTED BY ITS
    MANAGING DIRECTOR.

   Writ Petition (civil) praying inter alia that in the circumstances stated in the affidavit
filed along with the WP(C) the High Court be pleased to stay of the operation of Exhibit
P1 Impugned Order dated 27 November 2020 passed by the Respondent No.1, pending
disposal of this writ petition(civil), or in the alternative, direct that the Exhibit P1
Impugned Order dated 27 November 2020 shall not affect/prevent the Petitioner from
participating in any Request for Proposal and /or tender.

  This petition coming on for admission upon perusing the petition and the affidavit filed
in support of WP(C) and this Court's order dated 03-02-2021 and upon hearing the
arguments of MUKUL ROHATGI (SENIOR ADVOCATE) assisted by E.K.NANDAKUMAR
(SENIOR ADVOCATE) along with JAI MOHAN, JOSON MANAVALAN, K.JOHN MATHAI,
KURYAN THOMAS, M.GOPIKRISHNAN NAMBIAR, PAULOSE C. ABRAHAM & RAJA
KANNAN, Advocates for the petitioner and of SRI.K.V.SOHAN, STATE ATTORNEY for R1,
SRI.K.A.ABDUL SALAM & SUNIL.V.MOHAMMED for R2, the court passed the following:

                                        ORDER

Admit. Government Pleader takes notice for R1. Shri.Abdul Salam, the learned standing counsel takes notice for the 2nd respondent. Pleadings are complete.

The respondents seek time. Interim order is extended until further orders. HAND OVER 05-03-2021 Sd/-

P.V.ASHA,JUDGE /true copy/ Sd/-

WP(C) 27008/2020 2/2

ASSISTANT REGISTRAR For information purpose only