M/S.Indus Towers Limited vs Shri.Balram Kumr Upadhyay
2021 Latest Caselaw 415 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

           THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

   WEDNESDAY, THE 06TH DAY OF JANUARY 2021 / 16TH POUSHA, 1942

          Con.Case(C).No.1753 OF 2020 IN WP(C). 12300/2020

 IN RELATION TO THE INTERIM ORDER, DATED 22.06.2020, IN IN WP(C)
              12300/2020(J) OF HIGH COURT OF KERALA


PETITIONER/PETITIONER:

               M/S.INDUS TOWERS LIMITED, 8TH FLOOR,
               VANKARATH TOWERS, NH BYPASS, PALARIVATTOM,
               COCHIN-682 024, KERALA, INDIA,
               REPRESENTED BY ITS AUTHORIZED SIGNATORY,
               MR.RAJKUMAR PAVOTHIL, SON OF P.NARENDRAN,
               AGED 43 YEARS, HEAD LEGAL, KERALA CIRCLE COMPRISING
               OF STATE OF KERALA.

               BY ADVS.
               SRI.SANTHOSH MATHEW
               SRI.ARUN THOMAS
               SRI.JENNIS STEPHEN
               SRI.VIJAY V. PAUL
               SMT.KARTHIKA MARIA
               SMT.VEENA RAVEENDRAN
               SRI.ANIL SEBASTIAN PULICKEL
               SMT.DIVYA SARA GEORGE

RESPONDENTS:

      1        SHRI.BALRAM KUMR UPADHYAY,
               (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
               DISTRICT POLICE CHIEF, OFFICE OF THE DISTRICT POLICE
               CHIEF, UNIVERSITY OF KERALA SENATE HOUSE CAMPUS,
               PALAYAM, THIRUVANANTHAPURAM, KERALA-695 033.

      2        SHRI. ANOOP KRISHNAN,
               (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
               THE STATE HOUSE OFFICER, POTHENCODE STATION,
               KAZHAKUTTAM, ATTINGAL, THIRUVANANTHAPURAM,
               KERALA-695 584.

               BY ADV. SRI. K J MANURAJ, GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 06.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.1753 OF 2020

                              -2-

                          JUDGMENT

Dated this the 6th day of January 2021

In the light of the subsequent events, with

liberty to re-open, the contempt case is closed.

Sd/-

A.MUHAMED MUSTAQUE JUDGE akv Con.Case(C).No.1753 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE-1 TRUE COPY OF THE BUILDING PERMIT DATED 12.2.2020 ISSUED BY THE THIRUVANANTHAPURAM MUNICIPAL CORPORATION IN FAVOUR OF THE PETITIONER.

ANNEXURE-II CERTIFIED COPY OF THE INTERIM ORDER DATED 22.06.2020 IN WPC NO.12300 OF 2020 OF THIS HONOURABLE COURT

ANNEXURE-III TRUE COPY OF THE ORDER DATED 14.7.2020 IN WPC NO.12300/2020 OF THIS HONOURABLE COURT

RESPONDENT'S/S EXHIBITS : NIL.

//TRUE COPY// P.A. TO JUDGE