George K Vallamattom vs Dr. V. Venu
2021 Latest Caselaw 6942 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                 THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

       FRIDAY, THE 26TH DAY OF FEBRUARY 2021 / 7TH PHALGUNA, 1942

                Con.Case(C).No.2263 OF 2018 IN WP(C). 783/2018

   AGAINST THE JUDGMENT DATED 01.03.2018 IN WP(C) 783/2018(W) OF HIGH
                           COURT OF KERALA


PETITIONER/S:

                GEORGE K VALLAMATTOM,
                VALLAMATTOM HOUSE,
                MUVATTUPUZHA, ERNAKULAM - 686 672

                BY ADV. SRI.T.RAJESH

RESPONDENT:

                DR. V. VENU
                (AGE AND FATHER'S NAME NOT KNOWN)
                PRINCIPAL SECRETARY,
                TRIBAL WELFWRE DEPARTMENT, GOVERNMENT SECRETARIAT,
                TRIVANDRUM - 695 001.




                SRI.SURIN GEORGE IPE, SR. GOVERNMENT PLEADER

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
   ON 26.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 C.O.(C) No.2263/2018
in W.P.(C) No. 783/2018                   :2:

              Dated this the 26th day of February, 2021.

                             JUDGMENT

This Contempt Case is filed complaining that the directives

contained in the judgment dated 01.03.2018 in W.P.(C) No. 783 of

2018 is not complied with.

2. The subject issue relates to the payment of amount to the

Contractor. Today, when the matter is taken up, the learned Senior

Government Pleader submitted that LoC was issued on 04.02.2019.

In that view of the matter, I do not think, anything survives to be

considered in this Contempt Case. Accordingly, this Contempt Case is

closed.

sd/-

SHAJI P. CHALY, JUDGE.

Rv