M/S. Mariya Constructions vs S.Venkatesapathy Ias
2021 Latest Caselaw 9784 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

              THE HONOURABLE MR. JUSTICE AMIT RAWAL

     TUESDAY, THE 23RD DAY OF MARCH 2021 / 2ND CHAITHRA, 1943

         Con.Case(C).No.1280 OF 2020 IN WP(C). 10485/2020

AGAINST THE ORDER/JUDGMENT IN WP(C) 10485/2020(I) OF HIGH COURT OF
                              KERALA


PETITIONER/PETITIONER:

             M/S. MARIYA CONSTRUCTIONS
             REPRESENTED BY ITS MANAGING PARTNER,
             JOSE.K.L., AGED 64 YEARS, S/O.LOUIS,
             14/1375 KAKKANATT, THOTTILPEEDIKA,
             CHEVARAMBALAM P.O., KOZHIKODE-673 017.

             BY ADVS.
             SRI.ANIL GEORGE
             SRI.JOBY JACOB PULICKEKUDY

RESPONDENT/1ST RESPONDENT:

             S.VENKATESAPATHY IAS
             MANAGING DIRECTOR, KERALA WATER AUTHORITY,
             JALABHAVAN, THIRUVANANTHAPURAM, PIN-695 033.

             BY SRI.P.BENJAMIN PAUL, SC, KERALA WATER AUTHORITY

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 23.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.1280/2020 IN WP(C).10485/2020

                                 2




                             JUDGMENT

Dated this the 23rd day of March 2021

Learned counsel for the parties submit that judgment of this

Court, against which the contempt was alleged, has been

complied with and request for the closure of the petition.

Ordered accordingly.

Sd/-

AMIT RAWAL

JUDGE nak Con.Case(C).No.1280/2020 IN WP(C).10485/2020

APPENDIX PETITIONER'SS EXHIBITS:

ANNEXURE-A TRUE PHOTOCOPY OF THE JUDGMENT DATED 28.05.2020 IN WPC NO.10485/2020