Lardner North And Co vs. Fertilizers And Chemicals Travancore Limited
Held
The High Court directed the respondent to consider and pass appropriate orders on the petitioner's representation (Ext-P11) within two months from the date of receiving the judgment. The respondent was also mandated to provide an opportunity of hearing to a representative of the petitioner.
Facts
The petitioner, Lardner North and Co., challenged a cancellation order (Ext-P10) issued by the respondent, Fertilizers and Chemicals Travancore Limited. The primary prayer in the writ petition was for a direction to the respondent to consider the petitioner's subsequent representation (Ext-P11) after affording an opportunity of hearing.
Key Issues
The key legal issue was whether the respondent could be directed to consider the petitioner's representation (Ext-P11) concerning a cancellation order, ensuring an opportunity of hearing to the petitioner.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN MONDAY, THE 19TH DAY OF JUNE 2023 / 29TH JYAISHTA, 1945 WP(C) NO. 19779 OF 2023 PETITIONER/S: LARDNER NORTH AND CO 55/1717. KCRWA- 159, VAREKKAT BUILDING, CLUB ROAD, GIRINAGAR, KADAVANTHARA P.O.,KOCHI, REPRESENTED BY ITS MANAGING PARTNER MR. ALEX ANTONY, PIN - 682020 BY ADVS. M.G.SREEJITH P.JAYA SWAPNALEKHA K.T. VIDYAJITH M. ROJIN DEVASSY ANIL KUMAR P.T. RESPONDENT/S: FERTILIZERS AND CHEMICALS TRAVANCORE LIMITED UDYOGAMANDAL, UDYOGAMANDAL P.O., KOCHI , REPRESENTED BY ITS DIRECTOR, PIN - 683501 OTHER PRESENT: SRI.M.GOPIKRISHNAN NAMBIAR, SC THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 19.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
-2- W.P.(C). No. 19779 of 2023 P.V.KUNHIKRISHNAN, J. ====================================================== W.P.(C) No. 19779 of 2023 ============================================================= Dated this the 19th day of June, 2023 JUDGMENT The above writ petition is filed with following prayers: (i) to quash Exhibit-P10 cancellation order with No.MAT-RM-SURVEY-COCHIN 22-24 dated 30.9.2022 sent from the respondent to the petiti
The judgment continues below.
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