Kerala High Court
M/S. Vriddhi Infratech India Pvt. Ltd vs The Executive Engineer on 4 April, 2022
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
WP(C) No.7157/2022 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
Monday, the 4th day of April 2022 / 14th Chaithra, 1944
WP(C) NO. 7157 OF 2022 (T)
PETITIONER:
M/S. VRIDDHI INFRATECH INDIA PVT. LTD., PLOT NO.330/1, GROUND FLOOR,
ROAD NO.25, BANJARA HILLS, HYDERABAD-500034, TELANGANA, REPRESENTED
BY ITS VICE PRESIDENT, VENKATA RATNA PRASAD Y.
RESPONDENTS:
1. THE EXECUTIVE ENGINEER, (ENGINEER IN CHARGE), CENTRAL PUBLIC WORKS
DEPARTMENT (CPWD), OFFICE OF THE EXECUTIVE ENGINEER, IISER TVM
PROJECT DIVISION-II, MELETHUMELE, VATTIYOOR KAVU P.O.,
THIRUVANANTHAPURAM-695013.
AND OTHERS.
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 direct the Respondents to consider and dispose of Exhibit P7
representation pending disposal of the above Writ Petition.
This petition again coming on for admission upon perusing the
petition and the affidavit filed in support of WP(C) and this Court's
order dated 28.03.2022 and upon hearing the arguments of SRI.M.S.AMAL
DHARSAN, Advocate for the petitioner and of SHRI. KRISHNA S, CENTRAL
GOVERNMENT COUNSEL for R1 to R3, the court passed the following:
ORDER
Post on 06/04/2022. Interim order shall stand extended till 06/04/2022.
04/04/2022 Sd/- P.V.KUNHIKRISHNAN, JUDGE 04-04-2022 /True Copy/ Assistant Registrar