Kakkanat Louis Jose vs Jayaprakash.C
2021 Latest Caselaw 13824 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
       FRIDAY, THE 2ND DAY OF JULY 2021 / 11TH ASHADHA, 1943
                      CON.CASE(C) NO. 1103 OF 2017
AGAINST THE JUDGMENT IN WPC 256/2017 DATED 9.1.2017 OF HIGH COURT
                          OF KERALA, ERNAKULAM
PETITIONER/S:

          KAKKANAT LOUIS JOSE
          AGED 62 YEARS S/O. KAKKANATTU LOUIS,14/1375, KAKKANAT,
          THOTTIKPEEDIKA,CHEVARABAMBALAM P.O., KOZHIKODE-673
          017,MANAGING PARTNER, MARIA CONSTRUCTIONS

          BY ADVS.
          SMT.TESSY JOSE
          SRI.JOHNY CHERIAN



RESPONDENT/S:

          JAYAPRAKASH.C
          AGED ABOUT 53 YEARS, FATHER,S NAME NOT KNOWN TO THE
          PETITIONER,SUPERINTENDING ENGINEER,P.H.CIRCLE, KERALA
          WATER AUTHORITY,KANNUR-670 012.

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



THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 02.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 1103 OF 2017
                                     2



                                  JUDGMENT

This contempt petition is filed complaining that the directives contained

in the judgment dated 09.01.2017 is not complied with. The subject issue

relates to payment of amount to the contempt petitioner on account of the

contract awarded by the Kerala Water Authority.

2. Today when the matter was taken up, learned Counsel appearing for

the Water Authority submitted that the entire amount is paid.

In that view of the matter, I do not find any reason to pursue the

contempt petition any further and closed accordingly, recording the above.

Sd/-

SHAJI P.CHALY JUDGE

uu 02.07.2021 CON.CASE(C) NO. 1103 OF 2017

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT IN WP(C)NO.256/2017 DT. 9.1.2017 OF THIS HONOURABLE COURT

ANNEXURE A2 TRUE COPY OF THE RECONSTITUTED PARTNERSHIP DEED DATED 14.3.2017