Begorra Infrastructure And ... vs Sreelekha
2021 Latest Caselaw 16556 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
           THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
    THURSDAY, THE 5TH DAY OF AUGUST 2021 / 14TH SRAVANA, 1943
                   CON.CASE(C) NO. 697 OF 2021
      JUDGMENT IN WP(C) 16142/2020 OF HIGH COURT OF KERALA
                          DATED 7.8.2020
                         ----------------
PETITIONER/PETITIONER :-

          M/S.BEGORRA INFRASTRUCTURE & DEVELOPERS PVT. LTD.
          KARIMKUTTIYIL BUILDING, ANGADI, RANNY,
          PATHANAMTHITTA, REPRESENTED BY ITS DIRECTOR,
          SANDEEP SEBASTIAN, S/O.RAJAN SEBASTIAN.

          BY ADVS.
          SRI.PHILIP J.VETTICKATTU
          SMT.SAJITHA GEORGE



RESPONDENT/5TH RESPONDENT :-

          SMT.SREELEKHA
          AGE AND FATHER'S NAME NOT KNOWN TO THIS PETITIONER,
          THE EXECUTIVE ENGINEER,
          PUBLIC WORKS DEPARTMENT,
          ROADS DIVISION, KOTTAYAM-686 003.

          SRI.BIJOY CHANDRAN, SR.GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 05.08.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 697 OF 2021

                                 -: 2 :-


                              JUDGMENT

Dated this the 5th day of August, 2021

It is submitted by the learned Government Pleader, on

instructions, that an order has been passed by the Executive

Engineer, PWD, Roads Division, Kottayam on 7.7.2021 and a part of

the claim raised by the petitioner has been allowed. The respondent

shall serve a copy of the order on the petitioner, if not already served.

The Contempt of Court Case is closed without prejudice to the

contentions of the parties.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/16.8.2021 CON.CASE(C) NO. 697 OF 2021

APPENDIX OF CON.CASE(C) 697/2021

PETITIONER ANNEXURE

ANNEXURE-A1 CERTIFIED COPY OF THE JUDGMENT DATED 7/8/2020 IN WPC NO. 16142/2020 OF THIS HON'BLE COURT.