M/S.Kerala State Ex-Service vs. The Greater Cochin Development Authority
Held
The Court, acknowledging the respondent's admission of a balance amount of Rs. 8,53,979/-, directed the respondent to pay this sum to the petitioner within one month from the date of receipt of the judgment. The writ petition was disposed of with this specific direction.
Facts
The petitioner, M/s. Kerala State Ex-Service League, filed a writ petition seeking a mandamus to direct the Greater Cochin Development Authority (respondent) to release the outstanding payment for services rendered, as per their agreement which excluded GST. The respondent admitted a balance amount was due but attributed the delay to financial stringency.
Key Issues
The primary legal issue was the non-payment of the admitted outstanding contractual amount by the respondent to the petitioner. A secondary issue was the petitioner's claim for interest on the delayed payment.
Sections Cited
None
AI-generated summary — verify with the full judgment below
WP(C) NO. 27503 OF 2018 IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN WEDNESDAY, THE 2ND DAY OF MARCH 2022 / 11TH PHALGUNA, 1943 WP(C) NO. 27503 OF 2018 PETITIONER/S: M/S.KERALA STATE EX-SERVICE LEAGUE, ANGAMALY BLOCK UNIT, ANGAMALI, REPRESENTED BY ITS SECRETARY K.P. JOSEPH THIRUVANANTHAPURAM BY ADV MOHANAKANNAN K. RESPONDENT/S: 1 THE GREATER COCHIN DEVELOPMENT AUTHORITY REPRESENTED BY ITS SECRETARY, KADAVANTHRA, KOCHI- 682020 ERNAKULAM 2 THE SUPERINTENDENTING ENGINEER GREATER COCHIN DEVELOPMENT AUTHORITY, P.B.NO.2012, KOCHI-682020. BY ADV SRI.K.NARAYANAN, SC, GCDA THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 02.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 27503 OF 2018 P.V.KUNHIKRISHNAN, J -------------------------------------------- W.P.(C.) No. 27503 of 2018 -------------------------------------- Dated this the 2nd day of March, 2022 JUDGMENT The above writ petition is filed with following prayers : “i. To issue a writ of mandamus or any other appropriate writ or order or direction directing the respondents to release the amount covered by Ext.P6 within a time frame to be fixed by the Hon
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