Eldhose.K.G vs S.Venkatesapathy Ias
2021 Latest Caselaw 15419 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. 823 OF 2021
  AGAINST THE ORDER/JUDGMENT IN WP(C) 16662/2020 OF HIGH
                COURT OF KERALA, ERNAKULAM
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.SRI.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. 823 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. 823 OF 2021

APPENDIX OF CON.CASE(C) 823/2021

PETITIONER ANNEXURE

ANNEXURE A TRUE PHOTOCOPY OF THE JUDGMENT DATED 07.12.2020 IN W.P.C NO. 16662/2020