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K.Jagadeeschandran Nair vs Kerala Water Authority
2021 Latest Caselaw 11202 Ker

Citation : 2021 Latest Caselaw 11202 Ker
Judgement Date : 7 April, 2021

Kerala High Court
K.Jagadeeschandran Nair vs Kerala Water Authority on 7 April, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

   WEDNESDAY, THE 07TH DAY OF APRIL 2021 / 17TH CHAITHRA, 1943

                       WP(C).No.4264 OF 2021(G)


PETITIONER:

               K.JAGADEESCHANDRAN NAIR,
               AGED 90 YEARS,
               S/O.KESAVA PILLAY, SRIVILAS, KVRA NO.2,
               KOMAROTH LANE, AZAD ROAD, KALOOR,
               ERNAKULAM-682 017.

               BY ADV. SRI.D.ANIL KUMAR

RESPONDENTS:

      1        KERALA WATER AUTHORITY,
               REPRESENTED BY ITS MANAGING DIRECTOR,
               WATER WORKS BUILDING, VELLAYAMBALAM P.O.,
               THIRUVANANTHAURAM-695 033.

      2        MANAGING DIRECTOR,
               KERALA WATER AUTHORITY, WATER WORKS BUILDING,
               VELLAYAMBALAM P.O., THIRUVANANTHAPURAM-695 033.

               BY ADV. SRI.P.BENJAMIN PAUL, SC

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION          ON
07.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.4264 OF 2021(G)

                                  2




                              JUDGMENT

The petitioner is aggrieved by the

delay in payment of advocate fee towards his

appearance in R.F.A. No.738/2008. It is

stated that the R.F.A was disposed of on

13.06.2019.

2. The learned Standing Counsel submits

that due verification would be made and

payment would be made within a period of six

weeks from the date of receipt of a copy of

the judgment.

The writ petition is disposed of

accordingly, recording the submission of

the learned Standing Counsel.

Sd/-

P.V.ASHA JUDGE ww WP(C).No.4264 OF 2021(G)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE REGISTERED LETTER SENT TO THE 2ND RESPONDENT.

EXHIBIT P1(A) ACKNOWLEDGMENT CARD.

EXHIBIT P2 CERTIFIED COPY OF JUDGMENT DATED 13.6.2019 IN R.F.A.NO.738/2008.

EXHIBIT P3 TRUE COPY OF THE REGISTERED LETTER DATED 27.6.2019 SENT TO THE 2ND RESPONDENT.

EXHIBIT P4 TRUE COPY OF REGISTERED LETTER DATED 7.12.2019 SENT TO THE 2ND RESPONDENT BY THE PETITIONER.

 
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