Kwality Poly Products Private ... vs M.G. Rajamanikyam
2021 Latest Caselaw 4399 Ker

Con.Case(C).No.2152 OF 2020     -1-




              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                THE HONOURABLE MR. JUSTICE AMIT RAWAL

     FRIDAY, THE 05TH DAY OF FEBRUARY 2021 / 16TH MAGHA,1942

          Con.Case(C).No.2152 OF 2020 IN WP(C). 40735/2017

 AGAINST THE JUDGMENT IN WP(C) 40735/2017(N) DATED 20.10.2020 OF
                      HIGH COURT OF KERALA


PETITIONER/PETITIONER IN W.P.(C) NO.40735 OF 2017:

               KWALITY POLY PRODUCTS PRIVATE LIMITED,
               PUZHAMPALLAM,MARATHAKKARA,THRISSUR DISTRICT,
               MARATHAKKARA,THRISSUR DISTRICT,
               PIN-680320,REPRESENTED BY ITS MANAGING
               DIRECTOR,SABU JOSE,S/O.C.A.JOSE,AGED 50 YEARS.

               BY ADV. SRI.V.M.KRISHNAKUMAR

RESPONDENT/2ND RESPONDENT IN W.P.(C) NO.40735 OF 2017:

               M.G. RAJAMANIKYAM,
               AGE OF RESPONDENT AND FATHER'S NAME NOT KNOWN TO
               THE PETITIONER,MAMBER SECRETARY,
               STATE LEVEL COMMITTEE ON SALE TAX EXEMPTION ,
               DIRECTOR OF INDUSTRIES AND COMMERCE,
               VIKAS BHAVAN, THIRUVANANTHAPURAM,PIN-695033.


               BY ADV.
               GP SRI B HARISH KUMAR

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 05.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.2152 OF 2020    -2-




                              JUDGMENT

Dated this the 5th day of February 2021

Learned counsel for the petitioner submits that the

order of this Court had been complied with. No further

cause of action survives in the contempt petition.

In view of the statement made by the learned

counsel, the contempt petition stands closed.

Sd/-

AMIT RAWAL

JUDGE vv

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE I TRUE COPY OF THE JUDGMENT IN WP(C)NO.40735/2017 DATED 20.10.2020.