Habitat Technology Group vs Bijumon Jacob
2021 Latest Caselaw 23228 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
          THE HONOURABLE MR. JUSTICE SATHISH NINAN
 WEDNESDAY, THE 24TH DAY OF NOVEMBER 2021 / 3RD AGRAHAYANA,
                             1943
                 CON.CASE(C) NO. 1883 OF 2021
AGAINST THE ORDER/JUDGMENT IN WP(C) 20331/2020 OF HIGH COURT
                     OF KERALA, ERNAKULAM
PETITIONER/PETITIONER :

         HABITAT TECHNOLOGY GROUP
         A REGISTERED BODY, HAVING REGISTERED OFFICE AT
         MAHIMA TOWERS, TEMPLE BYE PASS ROAD, THODUPUZHA
         P.O., IDUKKI DISTRICT, REPRESENTED BY ITS
         SECRETARY VINOD P., AGED 54, S/O.G.PRABHAKARAN
         NAIR, MAHIMA TOWERS, TEMPLE BYE PASS ROAD,
         THODUPUZHA P.O., IDUKKI DISTRICT - 685 584.
         BY ADV G.SREEKUMAR (CHELUR)


RESPONDENT/RESPONDENT:

         BIJUMON JACOB
         AGE AND OTHER PERSONAL DETAILS NOT KNOWN,
         SECRETARY, THODUPUZHA MUNICIPALITY, THODUPUZHA
         P.O., IDUKKI DISTRICT - 685 581.
         BY ADV SHRI.UNNIKRISHNAN V.ALAPPATT, SC,
         THODUPUZHA MUNICIPALITY


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 24.11.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C) NO. 1883 OF 2021         2




                               JUDGMENT

It is submitted by the learned counsel for

the petitioner that the directions in the

judgment dated 07.04.2021 in W.P(C)No.20331/2020

has been complied with.

Recording the above submission, the Contempt

of Court Case is closed. If the petitioner is

aggrieved by the order passed, it is open to

have the same challenged in appropriate

proceedings.

Sd/-

SATHISH NINAN JUDGE sd

APPENDIX OF CON.CASE(C) 1883/2021

PETITIONER ANNEXURE Annexure I A CERTIFIED COPY OF THE JUDGMENT IN WP(C) NO.20331 OF 20 DATED 7/4/21 BEFORE THIS HON'BLE COURT.