Binu Mathew vs S.Venkatesapthy Ias
2021 Latest Caselaw 9387 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR

        FRIDAY, THE 19TH DAY OF MARCH 2021/28TH PHALGUNA, 1942

        Con.Case(C).No.2023 OF 2020 IN W.P(C).NO.16261 OF 2020

   AGAINST THE JUDGMENT DATED 17.08.2020 IN W.P(C).NO.16261/2020(G)
                       OF HIGH COURT OF KERALA


PETITIONER/PETITIONER IN W.P.(C):

              BINU MATHEW
              AGED 46 YEARS
              S/O.MATHEW VARGHESE, KOTTAVIRUTHIL HOUSE,
              ANAPRAMPAL NORTH P.O,THALAVADY,ALAPPUZHA DISTRICT.

              BY ADVS.SRI.JOMY GEORGE
                      SRI.R.PADMARAJ
                      SRI.M.J.BENNY
                      SRI.DEEPAK MOHAN
                      SMT.CHITRA N. DAS
                      SHRI.RISHAB S.
                      SRI.R.AJITH KUMAR [V.K.EDOM]

RESPONDENT/1ST RESPONDENT IN W.P.(C):

              S.VENKATESAPTHY IAS
              AGE AND FATHER'S NAME NOT KNOWN TO THE
              PETITIONER,MANAGING DIRECTOR,KERALA WATER AUTHORITY,
              JALA BHAVAN,VELLAYAMBALAM,THIRUVANANTHAPURAM-695 033

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

         THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY
    HEARD ON 19.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
    FOLLOWING:
 Cont. Case (C).No.2023/2020            :: 2 ::




                                JUDGMENT

It is submitted by the learned counsel for the respondent

that, pursuant to the directions in the judgment dated

17.08.2020 in W.P.(C).No.16261/2020, an order dated

05.03.2021 has been passed, albeit against the petitioner.

Taking note of the said submission, the Contempt of court Case

is closed, without prejudice to the right of the petitioner to

impugn the said order, in appropriate proceedings, if so

advised.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

prp/20/3/21 Cont. Case (C).No.2023/2020 :: 3 ::

APPENDIX

PETITIONER'S EXHIBITS:

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT DATED 17.8.2020 OF THIS HON'BLE COURT IN W.P.(C). NO.16261/2020.

RESPONDENTS EXHIBITS: NIL.

//TRUE COPY//

P.S. TO JUDGE