Visakh .M.R vs Venkitesapathi
2021 Latest Caselaw 20591 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
       THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
  FRIDAY, THE 1ST DAY OF OCTOBER 2021 / 9TH ASWINA, 1943
               CON.CASE(C) NO. 893 OF 2021
 AGAINST THE JUDGMENT IN WP(C) 1200/2021 DATED 15.01.2021
            OF HIGH COURT OF KERALA, ERNAKULAM
PETITIONER/PETITIONER:

         VISAKH.M.R.,
         AGED 36 YEARS
         S/O.D.MANOHARAN, CONTRACTOR, ATTUKAL BHAVANAM,
         SASTRI NAGAR, KARAMANA, THIRUVANANTHAPURAM,
         PIN-695 002.
         BY ADVS.
         SRI.N.KRISHNA PRASAD
         SRI.IMAM GRIGORIOS KARAT


RESPONDENT/SECOND RESPONDENT:

         VENKITESAPATHI
         FATHER'S NAME AND AGE(NOT KNOWN TO THE
         PETITIONER)
         MANAGING DIRECTOR, KERALA WATER AUTHORITY,
         JALA BAHVAN, OBSERVATORY HILLS, VELLAYAMBALAM,
         THIRUVANANTHAPURAM-695 033.
         SRI.BENJAMIN PAUL, SC
     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 01.10.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
                                      2
CON.CASE(C) NO. 893 OF 2021




             Contempt Case (C) No.893 of 2021
             -----------------------------------------------

                          JUDGMENT

The learned counsel for the petitioner submits that the

direction contained in the judgment has been complied with. In the

light of the submission made by the learned counsel for the

petitioner, this Contempt of Court Case is closed.

Sd/-

P.B.SURESH KUMAR, JUDGE.

PV

CON.CASE(C) NO. 893 OF 2021

APPENDIX OF CON.CASE(C) 893/2021

PETITIONER'S ANNEXURES Annexure A1 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WPC NO.1200/2021 DATED 15.01.2021.

Annexure A2 TRUE COPY OF THE LETTER DATED 23.01.2021 ISSUED BY THE PETITIONER TO THE RESPONDENT.

Annexure A3 TRUE COPY OF LETTER DATED 22.03.2021 ISSUED BY THE PETITIONER.