P.A.Santhosh vs Shaji Augustine
2021 Latest Caselaw 4573 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

            THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE

    MONDAY, THE 08TH DAY OF FEBRUARY 2021 / 19TH MAGHA,1942

       Con.Case(C).No.361 OF 2017(S) IN WP(C). 38523/2015

AGAINST THE JUDGMENT IN WPC 38523/2015 DATED 03-06-2016 OF HIGH
                        COURT OF KERALA

PETITIONER/PETITIONER:
             P.A.SANTHOSH, S/O ARAVINDAKSHAN,
             AGED 50 YEARS
             SECRETARY, CHITHIRA WOODS MANOR OWNERS WELFARE
             ASSOCIATION, PALLIVASAL VILLAGE, DEVIKULAM TALUK,
             MUNNAR

             BY ADVS.
             SRI.BALAKRISHNAN GOPINATH
             SRI.A.K.ANOOP

RESPONDENTS/RESPONDENTS:

      1      SHAJI AUGUSTINE, S/O AUGUSTINE, AGED 48 YEARS,
             PROPRIETOR, MUNNAR BLACK FOREST, MANNOOR HOUSE,
             POTTENKAD KARA, BAISON VALLEY VILLAGE,UDUMBANCHOLA
             TALUK,IDUKKI DIST. PIN-685567

      2      MR. SUNIL KUMAR, AGE AND FATHER'S NAME ARE NOT
             KNOWN TO THE PETITIONER,
             THE ASSISTANT EXECUTIVE ENGINEER,ELECTRICAL SUB
             DIVISION, CHITHIRAPURAM, MUNNAR PIN-685666

      3      MR. RAJAN JOSEPH, AGE AND FATHER'S NAME ARE NOT
             KNOWN TO THE PETITIONER,
             THE DEPUTY CHIEF ENGINEER,ELECTRICAL CIRCLE,
             THODUPUZHA PIN-685585

      4      MR.VINO GEORGE, AGE AND FATHER'S NAME ARE NOT KNOWN
             TO THE PETITIONER,
             THE ASSISTANT ENGINEER, OFFICE OF THE ASSISTANT
             ENGINEER,ELECTRICAL CIRCLE, CHITHIRPURAM PIN-685566

             R1 BY ADV. SRI.K.JOSE KURIAKOSE
             R1 BY ADV. SMT.MARIA ELIZABETH WILSON
             R1 BY ADV. SRI.N.K.SUBRAMANIAN

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY
HEARD ON 08.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Cont.Case(C) No.361/2017

                                 -:2:-




                              JUDGMENT

Dated this the 8th day of February 2021

Even when the case was taken up on an earlier occasion,

there was no appearance on behalf of the petitioner.

2. Learned counsel appearing for the 1st respondent

would submit that the matter has already become infructuous.

Taking into consideration the aforesaid submission, the

contempt case is closed as infructuous.

Sd/-

                                          A.M.SHAFFIQUE

Rp              True Copy                     JUDGE

                PS to Judge