K.I.Paulose vs Sri.B.Ashok
2021 Latest Caselaw 838 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

           THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR

     FRIDAY, THE 08TH DAY OF JANUARY 2021 / 18TH POUSHA, 1942

         Con.Case(C).No.606 OF 2020 IN WP(C). 28112/2019

   AGAINST THE JUDGMENT IN WP(C) 28112/2019(L) OF HIGH COURT OF
                      KERALA DATED 04.12.2019


PETITIONER/S:

                K.I.PAULOSE,
                AGED 62 YEARS
                S/O.ITTIYAVARA VARKEY,
                KUNNEL HOUSE, KUNNACKAL P.O.,
                MUVATTUPUZHA,
                ERNAKULAM DISTRICT-682 316.

                BY ADVS.
                SRI.ANIL GEORGE
                SRI.JOBY JACOB PULICKEKUDY
                SHRI.DAJISH JOHN

RESPONDENT/S:

                SRI.B.ASHOK
                MANAGING DIRECTOR,
                KERALA WATER AUTHORITY,
                JALABHAVAN,
                THIRUVANANTHAPURAM,
                PIN-695 033.

                BY SRI.P.BENJAMIN PAUL, SC, KERALA WATER AUTHORITY

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 08.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.606 OF 2020
IN WP(C). 28112/2019
                                      2




                   Cont. Case(C) No.606 of 2020
              --------------------------------------------------


                             JUDGMENT

The learned counsel for the petitioner submits that the

direction contained in the judgment has been complied with. In

the light of the submission made by the learned counsel for the

petitioner, this Contempt of Court Case is closed.

Sd/-

P.B.SURESH KUMAR, JUDGE

rkj Con.Case(C).No.606 OF 2020 IN WP(C). 28112/2019

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A TRUE PHOTOCOPY OF THE JUDGMENT DATED 04.12.2019 IN WP(C)NO.28112/2019.