B.S.Chandy vs Venkatesapathy S.
2021 Latest Caselaw 7802 Ker

Con.Case(C).No.219 OF 2021 IN WP(C). 19643/2019
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                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                   THE HONOURABLE SMT. JUSTICE P.V.ASHA

       FRIDAY, THE 05TH DAY OF MARCH 2021 / 14TH PHALGUNA, 1942

           Con.Case(C).No.219 OF 2021 IN WP(C). 19643/2019

  AGAINST THE ORDER/JUDGMENT IN WP(C) 19643/2019(E) OF HIGH COURT OF
                                KERALA

PETITIONER/S:

       1        B.S.CHANDY, AGED 62 YEARS, RTD. WORKER (HG),
                KERALA WATER AUTHORITY , VELLAYAMBALAM, RESIDING AT
                SANTHI BHAVAN, MULLELAVINMOODU, ARUVIKARA P O,
                THIRUVANANTNAPURAM.

       2        B SUDHAKARAN, RTD VEHICLE INSPECTOR,
                KERALA WATER AUTHORITY, VELLAYAMBALAM,
                RESIDING AT AJITHBHAVAN, VATTIYOORKAVU, KODUNGANOOR P O,
                THIRUVANANTHAPURAM.

       3        A RAJ KUMAR, RTD. WORKER(H G.II),
                KERALA WATER AUTHORITY, KOWDIAR, RESIDING AT SHALEM
                NIVAS, PARAMBUKONAM, NARUVAMOODU P O,
                THIRUVANANTHAPURAM.

                BY ADVS.
                SMT.SREEDEVI KYLASANATH
                SRI.ACHUTH KYLAS
                SRI.JOSELAL GEORGE
                SRI.R.MAHESH MENON
                SRI.DEAGO JOHN K
                SHRI.AMAL DEV C.V.

RESPONDENT/S:

                VENKATESAPATHY S., IAS
                AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONERS,
                MANAGING DIRECTOR,
                KERALA WATER AUTHORITY, JALABHAVAN, VELLAYAMBALAM,
                THIRUVANANTHAPURAM, PIN-695010.

                R1 BY SHRI.P.BENJAMIN PAUL, SC, KERALA WATER AUTHORITY

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 05.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.219 OF 2021 IN WP(C). 19643/2019
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                                JUDGMENT

Dated this the 5th day of March 2021

Learned counsel for the petitioners submits that the

judgment is already complied with. Accordingly the Contempt Case

is closed.

Sd/-

                                                   P.V.ASHA

rkc                                                 JUDGE

Con.Case(C).No.219 OF 2021 IN WP(C). 19643/2019

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE-A1 CERTIFIED COPY OF THE JUDGMENT DATED 20.11.2019 PASSED BY THE HON'BLE HIGH COURT OF KERALA IN WPC NO. 19643 OF 2019.

ANNEXURE-A2 A TRUE COPY OF THE REMINDER LETTER ISSUED BY THE COUNSEL FOR THE PETITIONERS TO THE RESPONDENT ALONG WITH THE POSTAL RECEIPT.