7Pavo Infrastructures Private ... vs K.K.Sasidharan
2021 Latest Caselaw 6191 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

     FRIDAY, THE 19TH DAY OF FEBRUARY 2021 / 30TH MAGHA,1942

          Con.Case(C).No.1511 OF 2017(S) IN WP(C). 19907/2016

 AGAINST THE JUDGMENT IN WPC 19907/2016 OF HIGH COURT OF KERALA


PETITIONER/S:

                7PAVO INFRASTRUCTURES PRIVATE LIMITED
                DOOR NO.T C 28/2484,GULF STAR COMPLEX,VANCHIYOOR,
                THIRUVANANTHAPURAM 695 001,
                REPRESENTED BY ITS MANAGING DIRECTOR, SWAROOP RAJAN

                BY ADV. SRI.BENOY K.KADAVAN

RESPONDENTS:

      1         K.K.SASIDHARAN
                AGED ABOUT 51 YEARS,TAHSILDAR,
                PARAVUR TALUK OFFICE,NEAR COURT COMPLEX,PARAVUR,
                ERNAKULAM 683213

      2         ABDUL JALEEL
                AGED ABOUT 50 YEARS,VILLAGE OFFICER,
                VILLAGE OFFICE, KADUNGALLOOR VILLAGE,
                EERNAKULAM 683110

                R1 BY SR.GOVERNMENT PLEADER, SRI.SURIN GEORGE IPE


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 19.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                       2

Con.Case(C).No.1511 OF 2017(S) IN WP(C). 19907/2016




                                    JUDGMENT

Dated this the 19th day of February 2021

This contempt petition is filed complaining

that the directives contained in the judgment dated

19.12.2016 in W.P.(C)No.19907/2016 are not complied

with.

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

learned counsel for the petitioner submitted that

the directions are complied with. 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