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Judgment
Shaji P. Chaly, J.
The petitioner, who is the Maanging Director of M/s. Age Industries Ltd., a company engaged in the manufacturing of surgical gloves, is supplying their products to the Kerala Medical Services Corporation Limited, second respondent, for the past 12 years.
The issue involved in this case revolves around the tender invited by the Kerala Medical Services Corporation Limited. Various contentions are raised with respect to the illegal action on the part of the second respondent in rejecting the bid submitted by the petitioner.
However, today, when the matter is taken up, the learned counsel for the petitioner submitted that it would suffice, if a direction is issued to the first respondent i.e., the Managing Director, Kerala Medical Services Corporation Limited, to consider Exhibit P12 representation dated 19.01.2022 within a time frame.
Therefore, after having heard the learned counsel for the petitioner Sri. Sathisan and the learned Standing Counsel for Kerala Medical Services Corporation Limited Sri. M. Ajay, this writ petition is disposed of directing the first respondent to finalise Exhibit P12 at the earliest and at any rate within three weeks from the date of receipt of a copy of this judgment. The questions of facts and law raised in the writ petition are left open.