Kerala High Court
Against The Judgment In Wpc ... vs By Advs on 10 February, 2021
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.352 OF 2017(S) IN WP(C). 39234/2016
AGAINST THE JUDGMENT IN WPC 39234/2016 OF HIGH COURT OF
KERALA
PETITIONER/PETITIONER
M.J. ABRAHAM
S/O. ULAHANNAN, AGED 56 YEARS,
MARUTHUVETTIYANICKAL HOUSE, VELIYANNOOR PO.,
UZHAVOOR VIA, KOTTAYAM DISTRICT
BY ADVS.
SRI.BABU JOSEPH KURUVATHAZHA
SRI.P.T.ABHILASH
RESPONDENT/RESPONDENTS 1 AND 2
1 SHAINAMOL I.A.S
AGED AND NAME OF THE FATHER ARE NOT KNOWN TO THE
PETITIONER, WORKING AS MANAGING DIRECTOR,
KERALA WATER AUTHORITY (KWA), JALABHAVAN,
VELLAYAMBAAM,THIRUVANANTHAPURAM PIN695010
2 V.S.PRADEEP
AGED AND NAME OF THE FATHER ARE NOT KNOWN TO THE
PETITIONER,
WORKING AS FINANCE MANAGER AND CHIEF ACCOUNTS
OFFICER, KERALA WATER AUTHORITY (KWA),
JALABHAVAN, VELLAYAMBALAM,THIRUVANANTHAPURAM-
695010
R1 BY SRI.P.BENJAMIN PAUL, SC, KERALA WATER
AUTHORITY
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.352 OF 2017(S) IN WP(C). 39234/2016
JUDGMENT
Dated this the 10th day of February 2021
This contempt petition is filed complaining that
directives contained in the judgment in
W.P.(C)No.39234/2016 dated 03.01.2017 is not
complied with.
2. Subject issue relates to the contract work
carried out by the petitioner for and on behalf of
the Kerala Water Authority and the non payment of
the bill amounts. Taking into consideration the
paucity of funds put forth by the Kerala Water
Authority, time period was prescribed for payment
of the amount as per the judgment dated 03.01.2017.
The contempt petition was posted before this Court
on various occasions and on 23.06.2017 the learned
for the petitioner requested and posted the matter
after ten days. Thereafter, eventhough the matter
was posted on 06.07.2017 and 04.08.2017, there was
Con.Case(C).No.352 OF 2017(S) IN WP(C). 39234/2016
no representation. Today also there is no
representation. Learned Standing Counsel for the
Kerala Water Authority submitted that, there is a
likelihood of the amounts being paid, however he
could not get instruction at present, since the
concerned officer is in quarantine.
In that view of the matter, and since the
petitioner is not being represented for the two
occasions, the petitioner is not seen interested in
pursuing with the contempt case.
The contempt case is closed, accordingly.
Sd/-
SHAJI P.CHALY
JUDGE
hmh
Con.Case(C).No.352 OF 2017(S) IN WP(C). 39234/2016
APPENDIX
PETITIONER'S/S EXHIBITS:
ANNEXURE A1 TRUE COPY OF THE JDUGMENT DATE
03.01.2017 IN WPC NO.39234/2016 OF THIS
HONOURABLE COURT
EXHIBIT A2 TRUE COPY OF THE PROCEEDING NO.AB13/03,
VOL.X DATED 04.03.2016 ISSUED BY THE
EXECUTIVE ENGINEER, KWA, PROJECT
DIVISION
