Mohanan.V vs Rameshan Koyilodan
2021 Latest Caselaw 11251 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

               THE HONOURABLE MR.JUSTICE N.NAGARESH

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

         Con.Case(C).No.223 OF 2021 IN WP(C). 18984/2020

AGAINST THE JUDGMENT DATED 15.10.2020 IN WP(C)No.18984/2020(W) OF
                      HIGH COURT OF KERALA


PETITIONER/PETITIONER:

             MOHANAN.V,
             AGED 47 YEARS,
             S/O P.V. GOVINDAN,
             "JISHNU NIVAS",
             NEAR MAHADEVA TEMPLE,
             MATTANNUR, KANNUR DISTRICT.

             BY ADVS.
             SRI.ANIL GEORGE
             SRI.JOBY JACOB PULICKEKUDY

RESPONDENT/2ND RESPONDENT:

             RAMESHAN KOYILODAN,
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             THE EXECUTIVE ENGINEER,
             OFFICE OF THE EXECUTIVE ENGINEER,
             WATER SUPPLY DIVISION,
             KERALA WATER AUTHORITY,
             KANNUR-670001.

             R1 BY SHRI.P.BENJAMIN PAUL, SC, KERALA WATER
             AUTHORITY

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 07.04.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.223/2021

                                  2




                             JUDGMENT

Dated this the 7th day of April, 2021

The learned Standing Counsel submits that the

cheque has already been drawn and the respondent had

taken steps to issue the same to the petitioner.

Recording the submission, the Contempt of

Court Case is closed.

Sd/-

N. NAGARESH JUDGE SR Con.Case(C).No.223/2021

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE-A TRUE PHOTOCOPY OF THE JUDGMENT DATED 15.10.2020 IN WPC NO. 18984/2020.