E.M. Paulose vs Smt. Usha Radhakrishnan
2021 Latest Caselaw 22441 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
              THE HONOURABLE MR.JUSTICE N.NAGARESH
  TUESDAY, THE 9TH DAY OF NOVEMBER 2021/18TH KARTHIKA, 1943
                  CON.CASE(C) NO. 425 OF 2021
        JUDGMENT DATED 26.11.2020 IN WP(C) 16555/2020
                    OF HIGH COURT OF KERALA


PETITIONER:

          E.M. PAULOSE, AGED 55 YEARS,
          S/O. MATHAI, EDAPPARAYIL HOUSE,
          KADAYIRUPPU P.O., KOLENCHERRY,
          ERNAKULAM DISTRICT.

          BY ADVS.
          ANIL GEORGE
          SRI.JOBY JACOB PULICKEKUDY
          SHRI.DAJISH JOHN
          SHRI.HARIKRISHNAN P.


RESPONDENT/2ND RESPONDENT:

    1     USHA RADHAKRISHNAN,
          AGE AND FATHER'S NAME NOT KNOWN
          TO THE PETITIONER,
          SUPERINTENDING ENGINEER, PH CIRCLE,
          KERALA WATER AUTHORITY, THIRUVALLA,
          PATHANAMTHITTA-689 101.

 ADDL.2   K.M.ABRAHAM, (AGE AND FATHER'S NAME
          NOT KNOWN TO THE PETITIONER)
          THE CHIEF EXECUTIVE OFFICER,
          KERALA INFRASTRUCTURE INVESTMENT
          FUND BOARD (KIIFB), 2ND FLOOR,
          FELICITY SQUARE, KODER LN, PALAYAM,
          THIRUVANANTHAPURAM - 695 001.

          (ADDL.R2 IS IMPLEADED AS PER ORDER DATED
          09.11.2021 IN I.A.NO.2/2021)

          BY ADVS.
          SHRI.P.BENJAMIN PAUL, SC, KWA
          S.CHANDRASEKHARAN NAIR
          RAJU GEORGE (KARUVATTA)
 C.O.C.No. 425/2021 in WP(C)No.16555/2020

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           BALAMURALI K.P.
           JEREES J.
           AMALA.J.RAJ

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 09.11.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 C.O.C.No. 425/2021 in WP(C)No.16555/2020

                                    3




                              JUDGMENT

Dated this the 9th day of November, 2021

The learned Standing Counsel for the 1st respondent

submits that the directions contained in Annexure A

judgment has been complied with and certain amounts have

been paid to the petitioner on 02.11.2021. There is

substantial compliance of the directions contained in the

judgment. In view of the submission so made by the

learned Standing Counsel, no further orders are warranted

in this Contempt Case.

Accordingly, the Contempt of Court Case is closed.

Sd/-

N. NAGARESH JUDGE ncd/09.11.2021 C.O.C.No. 425/2021 in WP(C)No.16555/2020

APPENDIX OF CON.CASE(C) 425/2021

PETITIONER'S ANNEXURE

ANNEXURE-A TRUE PHOTOCOPY OF THE JUDGMENT DATED 26.11.2020 IN WPC NO.16555/2020