National Trading Company vs Jinu Mole Varghese
2021 Latest Caselaw 7940 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                            PRESENT

          THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

 MONDAY, THE 08TH DAY OF MARCH 2021 / 17TH PHALGUNA, 1942

      Con.Case(C).No.1278 OF 2020 IN WP(C). 3376/2020

 AGAINST THE ORDER/JUDGMENT IN WP(C) 3376/2020(V) OF HIGH
                     COURT OF KERALA


PETITIONER:

              NATIONAL TRADING COMPANY
              HEAD OFFICE, 39/6349, CHELOOR BUILDING,
              RAVIPURAM, ERNAKULAM-682 016, REPRESENTED BY
              ITS MANAGING PARTNER SREEPRASAD.

              BY ADV. SRI.BLAZE K.JOSE

RESPONDENT:

      1       JINU MOLE VARGHESE
              AGE AND FATHER'S NAME NOT KNWON TO THE
              PETITIONER,
              SECRETARY, GREATER COCHIN DEVELOPMENT AUTHORITY
              (GCDA), PB NO.2012, SA ROAD, KADAVANTHRA,
              KOCHI-682 020.

      2       ADDL.R2.JEBY JOHN
              AGE ABOUT 45 YEARS,
              D/O. FATHER'S NAME NOT KNOWN TO THE PETITIONER,
              SUPERINTENDENT ENGINEER (IN CHARGE OF
              SECRETARY),
              GREATER COCHIN DEVELOPMENT AUTHORITY (GCDA),
              PB NO.2012, SA ROAD, KADAVANTHRA,
              KOCHI-682 020.

              (ADDL. 2ND RESPONDENT IS IMPLEADED VIDE ORDER
              DATED 08.12.2020 IN I.A NO.6 OF 2020 IN COC
              NO.1278/2020)

              R1-2 BY ADV. SMT.MINI.V.A.

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN
FINALLY HEARD ON 08.03.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Con.Case(C).No.1278 OF 2020

                                 2

                            JUDGMENT

Dated this the 8th day of March 2021

Heard the learned counsel for the petitioner and the learned

counsel appearing for the respondents.

2. An affidavit has been placed on record by the additional

2nd respondent attempting to explain the circumstances, which

lead to the delay in compliance with the directions contained in

the interim order. Though I am not fully satisfied with the

explanations offered, in view of the unconditional apology

tendered by the 2nd respondent, the apology is accepted and the

Contempt of Court Case is closed.

Sd/-

ANU SIVARAMAN

JUDGE Bng/09.03.2021 Con.Case(C).No.1278 OF 2020

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE-1 A TRUE COPY OF THE LETTER NO.E2/7093/2017/GCDA DATED 17.3.29020 ISSUED BY THE RESPONDENT

ANNEXURE-2 A TRUE COPY OF THE DRAFT AGREEMENT ISSUED BY THE RESPONDENT TO BE EXECUTED DATE NIL

ANNEXURE-3 A TRUE COPY OF THE LAWYER NOTICE DATED 20.05.2020 ISSUED TO THE RESPONDENT WITH POSTAL RECEIPT AND ACKNOWLEDGMENT

ANNEXURE-4 A TRUE COPY OF THE REPLY NOTICE NO.7093/32/2017/GCDA DATED 1.6.2020 ISSUED BY THE RESPONDENT

ANNEXURE-5 A TRUE COPY OF THE LAWYER NOTICE ISSUED TO THE RESPONDENT DATED 15.06.2020

ANNEXURE-6 A TRUE COPY OF THE ACKNOWLEDGMENT CARD DATED 16.6.2020 AND POSTAL RECEIPT

RESPONDENT'S/S EXHIBITS:

ANNEXURE R1(A) TRUE COPY OF THE LETTER ISSUED BY THE RESPONDENT TO THE DIRECTOR, SPORTS AND YOUTH AFFAIRS DATED 6.10.2020.

ANNEXURE R1(B) TRUE COPY OF THE COMMUNICATION GIVEN VIA E-

MAIL DATED 9/10/2020.

ANNEXURE R1(C) TRUE COPY OF THE COMMUNICATION GIVEN VIA E-

MAIL DATED 14.10.2020.

ANNEXURE R1(D) TRUE COPY OF THE COMMUNICATION GIVEN VIA E-

MAIL DATED 19/10/2020.

ANNEXURE R1(E) TRUE COPY OF THE COMMUNICATION GIVEN VIA E-

MAIL DATED 21.10.2020.

ANNEXURE R1(F) TRUE COPY OF THE LETTER ISSUED TO THE RESPONDENT BY THE DIRECTOR, SPORTS AND YOUTH AFFAIRS DATED 23.10.2020.