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Kerala High Court
Trivandrum Tennis Club vs Sri.Mahipal Yadav on 23 May, 2024
Author: N.Nagaresh
Bench: N.Nagaresh
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 23RD DAY OF MAY 2024 / 2ND JYAISHTA, 1946
CON.CASE(C) NO. 972 OF 2024
AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.3690 OF
2024 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:
TRIVANDRUM TENNIS CLUB
REPRESENTED BY ITS HON.SECRETARY,
SRI.KUMARASWAMY M.D.S,
S/O.M.D.K.SUBRAMANIAM, AGED 64 YEARS,
KOWDIAR, THIRUVANANTHAPURAM:695 003,
RESIDING AT "AMRITHAM", SPNRA-115(E)
T.C.34/385/2, NEAR KRISHI BHAVAN
A.R.R.SCHOOL ROAD, NETTAYAM,
THIRUVANANTHAPURAM PIN - 695013.
BY ADVS.
PIRAPPANCODE V.S.SUDHIR
AKASH S.
GIRISH KUMAR M S
RESPONDENT/6TH RESPONDENT:
SRI.MAHIPAL YADAV
FATHER'S NAME AND AGE NOT KNOWN TO THE
PETITIONER THE EXCISE COMMISSIONER,
COMMISSIONERATE OF EXCISE,
VIKAS BHAVAN P.O., NANDAVANAM,
THIRUVANANTHAPURAM, PIN - 695033.
BY ADV.SRI.BINOJ DAVIS, GOVERNMENT PLEADER
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 23.05.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
Con.Case(C)No.972 of 2024
:2:
JUDGMENT
Dated this the 23rd day of May, 2024 Government Pleader submits that interim order of this Court in W.P.(C) No.3690 of 2024 stands stayed as per interim order dated 23.04.2024 in W.A.No.599 of 2024.
In view of the above, the Contempt of Court Case is closed.
Sd/-
N. NAGARESH JUDGE ams Con.Case(C)No.972 of 2024 :3: APPENDIX OF CON.CASE(C) 972/2024 PETITIONER'S ANNEXURES Annexure I CERTIFIED COPY OF THE ORDER DATED 22.03.2024 IN WP© NO. 3690/2024. Annexure II TRUE COPY OF THE LETTER DATED 26.03.2024 OF THE PRESIDENT OF THE TRIVANDRUM TENNIS CLUB FORWARDING ANNEX.I ORDER TO THE DISTRICT COLLECTOR THIRUVANANTHAPURAM. Annexure III TRUE COPY OF THE ONLINE APPLICATION DATED 28.03.2024 SUBMITTED BY THE PETITIONER SEEKING RENEWAL OF THE BAR LICENSE.
Annexure IV TRUE COPY OF THE PAYMENT SLIP DATED 27.03.2024 REMITTING RS.ONE CRORE TO THE TAHSILDAR, THIRUVANANTHAPURAM. Annexure V TRUE COPY OF THE STATEMENT OF ACCOUNT OF THE TRIVANDRUM TENNIS CLUB, FOR THE PERIOD FROM 27.03.2024 TO 27/03/24, EVIDENCING THE TRANSFER OF RS 1 CRORE TO THE ACCOUNT MAINTAINED BY TAHSILDAR THIRUVANANTHAPURAM.
Annexure VI TRUE COPY OF THE LETTER DATED 27.03.2024 OF THE MANAGER OF THE TENNIS CLUB, TO THE TAHSILDAR TO ACKNOWLEDGE THE RECEIPT OF RS 1 CRORE. Annexure VII TRUE COPY OF THE LETTER DATED 28.03.2024 OF THE PRESIDENT OF THE TRIVANDRUM TENNIS CLUB TO THE RESPONDENT.
Con.Case(C)No.972 of 2024 :4:Annexure VIII TRUE COPY OF THE CHALLAN DATED 30.03.2024 ISSUED FROM THE PRINCIPAL SUB TREASURY FORT, THIRUVANANTHAPURAM, ACKNOWLEDGING THE PAYMENT OF RS 1 CRORE BY THE PETITIONER, IN TERMS OF THE DIRECTIONS OF THIS HON'BLE COURT IN ANNEXURE I ORDER.
Annexure IX TRUE COPY OF THE LETTER NO. B2/4677/98 DATED 30.03.2024 OF THE TAHSILDAR, THIRUVANANTHAPURAM.
Annexure X TRUE COPY OF THE LETTER NO.
B1/13971/98 DATED 02.04.2024 OF THE DISTRICT COLLECTOR, THIRUVANANTHAPURAM.
Annexure XI TRUE COPY OF THE LETTER DATED 02.04.2024 OF THE DEPUTY EXCISE COMMISSIONER TO THE DISTRICT COLLECTOR.
Annexure XII TRUE COPY OF THE LETTER NO.
B1/13971/98 DATED 03.04.2024 OF THE DISTRICT COLLECTOR ADDRESSED TO THE RESPONDENT.
Annexure XIII TRUE COPY OF THE STATUS OF THE APPLICATION FOR RENEWAL OF FL 4A CLUB LICENSE DOWNLOADED BY THE PETITIONER, SHOWING THE CURRENT STATUS AS UNDER PROCESS.