Navin Construction Corporation vs S.Venkatesapathy Ias
2021 Latest Caselaw 23039 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
      THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
 TUESDAY, THE 23RD DAY OF NOVEMBER 2021 / 2ND AGRAHAYANA,
                            1943
               CON.CASE(C) NO. 1650 OF 2021
  AGAINST THE ORDER/JUDGMENT IN WP(C) 10564/2021 OF HIGH
                COURT OF KERALA, ERNAKULAM
PETITIONER:

         NAVIN CONSTRUCTION CORPORATION
         NEAR EDAPPALLY RAILWAY GATE, AIMS, PONEKKARA,
         COCHIN-682 041 REPRESENTED BY ITS MANAGING
         PARTNER SUGATHAN, AGED 73 YEARS, S/O. NARAYANAN.

         BY ADVS.
         JOBY JACOB PULICKEKUDY
         ANIL GEORGE



RESPONDENT:

         S.VENKATESAPATHY IAS
         AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
         KERALA WATER AUTHORITY, MANAGING DIRECTOR,
         JALABHAVAN, THIRUVANANTHAPURAM-695 033.

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




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 23.11.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 1650 OF 2021
                                   2


                    BECHU KURIAN THOMAS, J
                    ------------------------
                 Con.Case(C)No. 1650 of 2021
                  --------------------------
            Dated this the 23rd day of November, 2021


                             JUDGMENT

The learned Counsel for the petitioner submits that directions in

the judgment dated 23.07.2021 have been complied with.

Accordingly, no further orders are required in this contempt case.

Hence the contempt of court case is closed.

Sd/-

BECHU KURIAN THOMAS JUDGE AJ/23.11.2021 CON.CASE(C) NO. 1650 OF 2021

APPENDIX OF CON.CASE(C) 1650/2021

PETITIONER ANNEXURE

Annexure A TRUE PHOTOCOPY OF THE JUDGMENT DATED 23.7.2021 IN WPC NO.10564/2021