Indus Towers Limited vs Navjot Khosa
2021 Latest Caselaw 7513 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

         THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

   WEDNESDAY, THE 03RD DAY OF MARCH 2021 / 12TH PHALGUNA, 1942

        Con.Case(C).No.273 OF 2021 IN WP(C) NO.16043/2020

 AGAINST THE JUDGMENT IN WP(C) NO.16043/2020(E) OF HIGH COURT OF
                             KERALA


PETITIONER/PETITIONER :

             INDUS TOWERS LIMITED,
             8TH FLOOR, VANKARATH TOWER,
             PALARIVATTOM-682 024.

             (REPRESENTED BY ITS HEAD-LEGAL-MR.RAJKUMAR PAVOTHIL,
             AGED 41 YEARS, S/O P.NARENDRAN, RESIDING AT MIDHILA,
             THAMARAKULANGARA, THIRUPUNITHURA)

             BY ADV. SHRI.P.DEEPAK

RESPONDENT/NOT A PARTY TO THE WRIT PETITION :

             NAVJOT KHOSA, (AGE AND FATHER'S NAME NOT KNOWN TO THE
             PETITIONER), I.A.S., DISTRICT COLLECTOR AND CHAIRMAN,
             DISTRICT TELECOM COMMITTEE, THIRUVANANTHAPURAM,
             THIRUVANANTHAPURAM-695 043.



             SRI THAJUDEEN P.P., GOVERNMENT PLEADER

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 03.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.273 OF 2021

IN WP(C). 16043/2020                2




                                JUDGMENT

When this matter was taken up, Sri.P.Deepak, the learned counsel

appearing for the petitioner, submitted that the directions in the judgment have

been compiled with. Recording the said submission, the Contempt Case is

closed.

Sd/-

RAJA VIJAYARAGHAVAN V

JUDGE sru Con.Case(C).No.273 OF 2021

APPENDIX PETITIONER'S/S ANNEXURES :

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT DATED 11.11.2020 IN WPC NO.16043 OF 2020.

ANNEXURE A2 TRUE COPY OF THE ORDER OF THE DTC, THIRUVANANTHAPURAM DATED 16.01.2021 AC- 71437/2019.

RESPONDENT'S/S ANNEXURES : NIL

/TRUE COPY/

P.A. TO JUDGE