M/S. S Max INDIA vs. Indian Oil Corporation LTD
Held
The High Court allowed the petitioner to withdraw the writ petition, reserving the liberty to file a fresh petition with appropriate parties and reliefs, as the request for withdrawal was unopposed.
Facts
The petitioner, a contractor for Indian Oil Corporation Ltd., filed a writ petition. During arguments, the petitioner's counsel sought to withdraw the petition, acknowledging that a crucial work order (Ext.P11) had not been challenged, and requested liberty to refile with proper parties and reliefs.
Key Issues
The primary legal issue was the petitioner's failure to challenge a key work order (Ext.P11), which led to the request for withdrawal and liberty to file a fresh petition with proper parties and reliefs.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN FRIDAY, THE 19TH DAY OF JANUARY 2024 / 29TH POUSHA, 1945 WP(C) NO. 41762 OF 2023 PETITIONER: M/S. S MAX INDIA, CONTRACTOR, INDANE BOTTLING PLANT, UDAYAMPEROOR, ERNAKULAM DISTRICT HAVING ITS OFFICE ADDRESS AT CC NO. 57/2131, IST FLOOR, KP VALLON ROAD, OPP. ST. JOSEPH CHURCH, KADAVANTHRA, KOCHI, 682020, REPRESENTED BY ITS PROPRIETOR, SANU M.C. BY ADVS. K.R.RAJKUMAR JAGADEESH LAKSHMAN R.K.RAKESH NANDANA BABU T. RESPONDENTS: 1 INDIAN OIL CORPORATION LTD, KERALA STATE OFFICE, PANAMPALLY NAGAR, ERNAKULAM,-682036 REPRESENTED BY ITS CHIEF GENERAL MANAGER. 2 THE CHIEF PLANT MANAGER INDANE BOTTLING PLANT, INDIAN OIL CORPORATION LTD., UDAYAMPEROOR, ERNAKULAM DISTRICT, PIN - 682307 BY ADVS. GOPIKRISHNAN NAMBIAR M KRISHNA S.KRISHNA MOORTHY(ERNAKULAM) K.JOHN MATHAI(K/413/1984) JOSON MANAVALAN(J-526) KURYAN THOMAS(K/131/2003) PAULOSE C. ABRAHAM(MAH/58/2006) RAJA KANNAN(K/356/2008) NAYANPALLY RAMOLA(K/687-F/2014) BALAGOPALAN B. SRI.E.K.NANDAKUMAR (SR.) THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 19.01.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C).No.
The judgment continues below.
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