M/S. Virchow Biotech PVT LTD vs. The State Of Kerala
Held
The Court recorded the submissions made by the respondents regarding the implementation of the government order. Based on these submissions, the writ petition was closed.
Facts
The petitioner sought directions to implement a previous government order (Ext.P8). The government pleader informed the court that an order had been passed directing the second respondent to issue appropriate orders as per Ext.P8. The second respondent's counsel stated the order would be implemented soon.
Key Issues
The primary issue was the non-implementation of a government order by the respondents. The court considered the assurances of implementation provided by the respondents.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN THURSDAY ,THE 29TH DAY OF NOVEMBER 2018 / 8TH AGRAHAYANA, 1940 WP(C).No. 34493 of 2018 PETITIONER: M/S. VIRCHOW BIOTECH PVT LTD PLOT NO. 319, 3RD FLOOR, SWAMY AYYAPPA CO-OPERATIVE HOUSING SOCIETY, MADHAPUR, HYDERABAD, TELENGANA, PIN 500 081 REPRESENTED BY ITS BUSINESS MANGER MR SARAVANAN K.V. BY ADVS. SRI.BIJU BALAKRISHNAN SRI.DINIC J.COYCARA RESPONDENTS: 1 THE STATE OF KERALA REPRESENTED BY THE SECRETARY, HEALTH AND FAMILY WELFARE DEPARTMENT, GOVERNMENT SECRETARIAT, THIRUVANATHAPURAM 695 001 2 THE KERALA MEDICAL SERVICES CORPORATION LTD., (TENDER INVITING AUTHORITY), THYCAUD P.O., THIRUVANANTHAPURAM, PIN-695014, REPRESENTED BY ITS MANAGING DIRECTOR. R1 BY E.S.ASHRAF, GOVERNMENT PLEADER R2 BY M.AJAY, SC THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 29.11.2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No. 34493 of 2018 2 JUDGMENT This writ petition is filed seeking directions to the respondents to implement Ext.P8 order.
Heard the learned counsel for the petitioner and the learned Government Pleader as well as the learned Standing Counsel appea
The judgment continues below.
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