Kerala High Court
M/S Header Systems India Limited Rep By ... vs Spices Board Of India on 14 March, 2025
Author: C.S.Dias
Bench: C.S.Dias
WP(C) No.9883/2025 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
Friday, the 14th day of March 2025 / 23rd Phalguna, 1946
WP(C) NO. 9883 OF 2025 (I)
PETITIONER:
M/S HEADER SYSTEMS INDIA LIMITED, REP. BY EXECUTIVE DIRECTOR, AGED
54 YEARS, CORPORATE OFFICE AT VGP-4/333B, VELLIMALA, VANDANMEDU
P.O., IDUKKI DISTRICT, KERALA STATE, PIN - 685 551.
RESPONDENTS:
1. SPICES BOARD OF INDIA, SUGANDABHAVAN, NH BYPASS, PALARIVATTOM,
ERNAKULAM, REPRESENTED BY ITS SECRETARY, PIN - 682 025.
2. SECRETARY, M/S SPICES BOARD OF INDIA, SUGANDABHAVAN, NH BYPASS,
PALARIVATTOM, ERNAKULAM, PIN - 682 025.
3. DIRECTOR (MARKETING), M/S SPICES BOARD OF INDIA, SUGANDABHAVAN, NH
BYPASS, PALARIVATTOM, ERNAKULAM, PIN - 682 025.
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 the operation of Exhibits P18, pending disposal of the
above Writ Petition (Civil).
This petition coming on for admission upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
M/S.GEORGE JOSEPH & PRANOY K.KOTTARAM, Advocates for the petitioner and
of SRI.ANTONY MUKKATH, Advocate for the respondents, the court passed the
following:
WP(C) No.9883/2025 2/3
C.S.DIAS, J.
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WP(C) No.9883 of 2025
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Dated this the 14th day of March, 2025
ORDER
Sri.Antony Mukkath takes notice for the respondents. He seeks time to file statement/counter affidavit. He opposed the prayer for interim relief stating that, in Ext.P19 order passed by this Court there was a threat to cancel the license. Whereas, in the case at hand, the respondents have only directed that the petitioner's cardamom sale value shall not exceed the bank guarantee amount.
On a consideration of the facts and the materials on record, I direct the respondents not to cancel the license of the petitioner in case of non-compliance of Ext.P18 direction.
Post after three weeks.
Sd/-
C.S.DIAS, JUDGE rkc/14.03.25 14-03-2025 /True Copy/ Assistant Registrar WP(C) No.9883/2025 3/3 APPENDIX OF WP(C) 9883/2025 Exhibit P18 A TRUE COPY OF LETTER NO. MKT-MISC/0010/2017 DATED 05.03.2024, ISSUED BY THE 3RD RESPONDENT TO THE PETITIONER, DIRECTING NOT TO EXCEED THE CARDAMOM SALE VALUE IN AN AUCTION OVER THE BANK GUARANTEE AMOUNT Exhibit P19 A TRUE COPY OF THE ORDER OF THE HON'BLE HIGH COURT OF KERALA IN W.P.(C) NO. 10104 OF 2024 DATED 20.03.2024 14-03-2025 /True Copy/ Assistant Registrar