M.A.James vs. The Regional Agro-Industrial Development Co-Operative Of Kerala LTD.
Held
The High Court directed the 2nd respondent to consider and dispose of the petitioner's representation (Ext.P5) within one month from the date of receiving the judgment copy. The 2nd respondent must provide an opportunity of hearing to the petitioner before passing final orders.
Facts
The petitioner, M.A. James, managing partner of Mannasseril Foundry, supplied goods and services to the respondents, claiming an outstanding amount of Rs. 37,29,049/-. The petitioner submitted a representation (Ext.P5) to the 2nd respondent for the disbursement of this amount, but it remained unaddressed.
Key Issues
Whether the respondents were obligated to disburse the claimed outstanding amount for goods and services supplied, and whether the 2nd respondent should be directed to consider the petitioner's representation regarding these dues.
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 THURSDAY, THE 10TH DAY OF FEBRUARY 2022 / 21ST MAGHA, 1943 WP(C) NO. 3196 OF 2022 PETITIONER: M.A.JAMES AGED 63 YEARS S/O.ANTONY, MANAGING PARTNER, MANNASSERIL FOUNDRY, ULLALA, THALAYAZHAM P.O., VAIKOM, KOTTAYAM DISTRICT, PIN-686607. RESPONDENTS: 1 THE REGIONAL AGRO-INDUSTRIAL DEVELOPMENT CO-OPERATIVE OF KERALA LTD. P.B.NO.407, S.P.C.A.ROAD, KANNUR-670002, REPRESENTED BY ITS MANAGING DIRECTOR. 2 MANAGING DIRECTOR, THE REGIONAL AGRO-INDUSTRIAL DEVELOPMENT CO-OPERATIVE OF KERALA LTD., P.B.NO.407, S.P.C.A.ROAD, KANNUR- 670002. SRI.M.SASINDRAN- R1 & R2 THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 10.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 3196 OF 2022 2 P.V.KUNHIKRISHNAN, J ------------------------------- W.P.(C)No. 3196 of 2022 -------------------------------- Dated this the 10th day of February, 2022 JUDGMENT The above writ petition is filed with the following prayers: “(i) Issue a writ of mandamus or any other appropriate writ, order or direction commanding the respondents to disburse the admitted bill amount comprised
The judgment continues below.
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