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Judgment
A.J. Desai, C.J.
By way of the present appeal filed under Section 5 of the Kerala High Court Act, 1958, the appellant Corporation has challenged the interim order passed by the learned Single Judge dated 05.07.2023 in W.P.(C)No.16550 of 2023 by which the appellant Corporation was directed to release the machinery of the writ petitioner company, deployed at Brahmapuram pursuant to an agreement entered into between the writ petitioner company and the 2nd respondent for waste management, on certain terms and conditions.
We heard learned Advocates appearing for the respective parties.
Prima facie it appears, and rightly recorded by the learned Single Judge, that, if there is any dispute between the appellant Corporation and the 2nd respondent, the machinery, which was deployed by the petitioner company, cannot be detained till further orders. Therefore, the learned Single Judge has rightly passed the impugned order directing the appellant Corporation to release the machinery referred to in the order, by imposing a condition to execute an appropriate bond with the Secretary of the Corporation as well as imposing a further condition that the petitioner shall produce consent from the registered owners for release of the vehicles to the petitioner . Hence, we do not find any reason to entertain this writ appeal.
The writ appeal is accordingly dismissed.
Pending interlocutory applications, if any, shall stand closed.