Eldhose.K.G vs Sri. S.Venkatesapathy Ias
2021 Latest Caselaw 15418 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
      THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
THURSDAY, THE 22ND DAY OF JULY 2021 / 31ST ASHADHA, 1943
              CON.CASE(C) NO. 825 OF 2021
PETITIONER/PETITIONER:

        ELDHOSE.K.G.
        AGED 57 YEARS
        S/O. GEEVARGHESE, KAKKATTIL HOUSE, NORTH
        MAZHUVANNUR, IRAPURAM P.O, PERUMBAVOOR,
        ERNAKULAM DISTRICT-683 541

        BY ADVS.
        JOBY JACOB PULICKEKUDY
        ANIL GEORGE



RESPONDENT/1ST RESPONDENT:

        SRI. S.VENKATESAPATHY IAS
        AGE AND FATHER'S NAME NOT KNOWN TO THE
        PETITIONER, MANAGING DIRECTOR, KERALA WATER
        AUTHORITY, JALABHAVAN, THIRUVANANTHAPURAM, PIN-
        695 033

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




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 22.07.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 825 OF 2021

                                  2




            Contempt Case (C) No.823 of 2021
            -----------------------------------------------


                         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 Mn CON.CASE(C) NO. 825 OF 2021

APPENDIX OF CON.CASE(C) 825/2021

PETITIONER ANNEXURE

ANNEXURE A TRUE PHOTOCOPY OF THE JUDGMENT DATED 07.12.2020 IN W.P.C NO. 16623/2020