Against The Judgment In Wpc ... vs By Advs
2021 Latest Caselaw 4946 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

             THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

    WEDNESDAY, THE 10TH DAY OF FEBRUARY 2021 / 21ST MAGHA,1942

        Con.Case(C).No.830 OF 2018(S) IN WP(C). 3178/2018

  AGAINST THE JUDGMENT IN WPC 3178/2018 DATED 30-01-2018 OF HIGH
                         COURT OF KERALA


PETITIONER/PETITIONER

             SERMS INFRASTRUCTURE PVT.LTD
             NRA-52,THENNALA TOWERS,NANDANAM,
             THIRUVANANTHAPURAM-695033,REP BY IT'S MANAGING
             DIRECTOR,P.A.EAPEN,AGED 61 YEARS,
             S/O.LATE OOMEN ABRAHAM.

             BY ADVS.
             SRI.K.S.BABU
             SRI.BABU SHANKAR
             SMT.N.SUDHA

RESPONDENT

             SMT. R. GIRIJA, I.A.S
             AGED 50 YEARS,W/O.SRI.MURALEEDHARAN,
             THE DISTRICT COLLECTOR AND CHAIRMAN,
             NIRMITHI KENDRA,PARASS L A,ADOOR,PATHANAMTHITTA
             DISTRICT-691523.

             R1 BY GOVERNMENT PLEADER,SRI.SURIN GEORGE IPE


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 10.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                            2

Con.Case(C).No.830 OF 2018(S) IN WP(C). 3178/2018




                                 JUDGMENT

Dated this the 10th day of February 2021

This contempt petition is filed complaining that

the directives contained in the judgment dated

30.01.2018 are not complied with.

2. However, today when the matter is taken up,

learned senior Government Pleader Sri.Surin George Ipe,

submitted that in accordance with the directions issued

by this Court, orders are passed on 06.06.2018.

Therefore, I do not find any reason to pursue the

Contempt case any further.

The Contempt of Court case is closed accordingly.

Sd/-

SHAJI P.CHALY JUDGE Hmh

Con.Case(C).No.830 OF 2018(S) IN WP(C). 3178/2018

APPENDIX PETITIONER'S EXHIBITS

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT DATED 30.01.2018 IN W.P.(C) NO.3178/2018 OF THE HIGH COURT OF KERALA

ANNEXURE A2 THE TRUE PHOTOSTAT COPY OF THE LETTER DATED 05.02.2018 ISSUED BY THE PETITIONER, SERVED UPON THE 1ST RESPONDENT AND ACKNOWLEDGMENT BY THE 1ST RESPONDENT ON 06.02.2018.

   RESPONDENT'S EXHIBITS                            NIL