Benny Mathew vs Mylavarapu Venkata Ramakrishna ...
2021 Latest Caselaw 8142 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

                THE HONOURABLE SMT. JUSTICE P.V.ASHA

     TUESDAY, THE 09TH DAY OF MARCH 2021 / 18TH PHALGUNA, 1942

          Con.Case(C).No.346 OF 2021 IN WP(C). 16227/2017

AGAINST THE ORDER/JUDGMENT IN WP(C) 16227/2017(C) OF HIGH COURT OF
                              KERALA


PETITIONER:

              BENNY MATHEW
              AGED 59 YEARS
              THONAKKARA HOUSE,
              NO.70-A, MOSQUE LANE,
              KESAVADASAPURAM,
              PATTOM PALACE P.O.,
              THIRUVANANTHAPURAM-695004.

              BY ADV. SRI.PREMCHAND R.NAIR

RESPONDENT/2nd RESPONDENT IN WP(C):

              MYLAVARAPU VENKATA RAMAKRISHNA TEJA
              AGED 31 YEARS
              S/O.M.V.S.SIVA NANDA KUMAR,
              THE MANAGING DIRECTOR,
              THE KERALA TOURISM DEVELOPMENT CORPORATION LTD.,
              CORPORATE OFFICE,
              MASCOT SQUARE, P.B.NO.5424,
              THIRUVANANTHAPURAM-695033.


              SRI.P.A.AHAMED, SC,KTDC

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 09.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.346 OF 2021 IN WP(C). 16227/2017

                                     2




                              JUDGMENT

The learned counsel on both sides submit that the directions contained

in the judgment dated 19.03.2020 in W.P.(C) No. 16227 of 2017 have

already been complied with.

Accordingly, the Contempt case is closed.

Sd/-

(P.V.ASHA, JUDGE)

rps Con.Case(C).No.346 OF 2021 IN WP(C). 16227/2017

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A TRUE COPY OF THE JUDGMENT DATED 19.03.2020 IN WP(C)NO.16227 OF 2017.

ANNEXURE B TRUE COPY OF THE COVERING LETTER DATED 18.06.2020 AND THE POSTAL RECEIPT EVIDENCING THE ISSUANCE OF THE ANNEXURE A JUDGMENT.

ANNEXURE C TRUE COPY OF THE COMMUNICATION NO.KTDC/PA1/92/2020 DATED 16.12.2020 ISSUED BY THE RESPONDENT.

ANNEXURE D TRUE COPY OF THE COMMUNICATION NO.KTDC/PA1/92/2020 DATED 16.12.2020 REQUIRING THE PETITIONER TO BE PRESENT FOR THE PERSONAL HEARING ON 28.12.2020.

//TRUE COPY// PA TO JUDGE