Kerala High Court
Green Method Engineering (P) Ltd vs Cochin Special Economic Zone Authority on 8 July, 2016
Author: Anil K. Narendran
Bench: P.R.Ramachandra Menon, Anil K.Narendran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE P.R.RAMACHANDRA MENON
&
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
FRIDAY, THE 8TH DAY OF JULY 2016/17TH ASHADHA, 1938
WP(C).No. 36838 of 2015 (D)
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PETITIONER(S):
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GREEN METHOD ENGINEERING (P) LTD.
REPRESENTED BY ITS EXECUTIVE DIRECTOR,DAVIS.M.V,
ATC BUILDING,MOOLEPADOM NAGAR ROAD,H.M.T.JUNCTION,
KALAMASSERY, KOCHI- PIN 683 104.
BY ADVS.SRI.VIJAYAN. K.U.
SRI.C.V.MILTON
RESPONDENT(S):
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1. COCHIN SPECIAL ECONOMIC ZONE AUTHORITY
REPRESENTED BY ITS CHAIRMAN,GOVT.OF INDIA,
MINISTRY OF COMMERCE AND INDUSTRY,KAKKAND,
COCHIN 682 037.
2. KITCO LTD.
REPRESENTED BY ITS CHAIRMAN AND MANAGING DIRECTOR,
FEMITH'S P.B.NO.4407, PUTHIYA ROAD,
N.H.BYPASS, VENNALA, KOCHI 682 028.
R1 BY ADV. SRI.N.NAGARESH, ASSISTANT SOLICITOR GENERAL
R2 BY ADV. SRI.M.GOPIKRISHNAN NAMBIAR
R2 BY ADV. SRI.P.GOPINATH
R2 BY ADV. SRI.P.BENNY THOMAS
R2 BY ADV. SRI.K.JOHN MATHAI
R2 BY ADV. SRI.JOSON MANAVALAN
R2 BY ADV. SRI.KURYAN THOMAS
R2 BY ADV. SRI.NITHIN GEORGE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
08-07-2016, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
P.R.Ramachandra Menon & Anil K. Narendran, JJ.
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W.P.(C) No. 36838 of 2015
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Dated this the 8th day of July, 2016
JUDGMENT
Anil K. Narendran, J.
This writ petition is filed by the petitioner seeking the following reliefs :
"i. To call for the records of the case;
ii. To issue a Writ of Mandamus or any other appropriate writ, order or direction, commanding the 1st respondent Cochin Special Economic Zone Authority to pay Rs.79,10,255/- with 18% interest from 28.02.2014 immediately;
iii. To pay 18% interest on Rs.84,10,255/- from 15.10.2012 to 27.02.2014 and iv. To issue such and other further reliefs as this Honourable Court deems fit and proper to grant in the facts and circumstances of this case including cost."
In view of the disposal of W.A. No. 1178 of 2015 arising out of W.P.(C) No. 27217 of 2013, learned counsel for the petitioner seeks permission to withdraw this writ petition. Accordingly, the writ petition is dismissed as withdrawn, leaving open all the contentions raised by the petitioner.
Sd/-
P.R.Ramachandra Menon Judge Sd/-
Anil K. Narendran Judge ttb/11/07 /TRUE COPY/ PA TO JUDGE