Citation : 2021 Latest Caselaw 21210 Ker
Judgement Date : 20 October, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
WEDNESDAY, THE 20TH DAY OF OCTOBER 2021 / 28TH ASWINA, 1943
CON.CASE(C) NO. 1300 OF 2021
AGAINST THE JUDGMENT IN WP(C) 25425/2020 OF HIGH COURT OF KERALA,
ERNAKULAM
PETITIONER:
S.S.ROY
AGED 59 YEARS
S/O. SADANANDAN ,
EXECUTIVE ENGINEER (RTD), KERALA WATER AUTHORITY,
PRANAVAM , THATTAMALA P.O. KOLLAM 691 020.
SRI.N.KRISHNA PRASAD
SRI.IMAM GRIGORIOS KARAT
RESPONDENT:
S.VENKATESAPATHY, FATHER'S NAME AND AGE NOT KNOWN TO
THE PETITIONER, MANGING DIRECTOR, KERELA WATER
AUTHORITY, JALA BHAVAN, OBSERVATORY HILLS,
VELLAYAMBALAM, THIRUVANANTHAPURAM 33.
SMT.MARY BENJAMIN
SHRI.P.BENJAMIN PAUL, SC.
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 20.10.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
CON.CASE(C) NO. 1300 OF 2021
2
JUDGMENT
When this contempt case was taken up today, the learned
standing counsel for the respondent, Sri.Benjamin Paul,
submitted that a memo has been filed producing the order of
his client on record complying with the directions of the
judgment.
Taking note of the afore submissions and recording it, I
close this contempt case without any further orders.
Sd/- DEVAN RAMACHANDRAN JUDGE stu CON.CASE(C) NO. 1300 OF 2021
APPENDIX OF CON.CASE(C) 1300/2021
PETITIONER ANNEXURE
Annexure A1 TRUE COPY OF THE REPRESENTATION DATED 19.10.2019.
Annexure A2 TRUE COPY OF THE JUDGMENT IN WPC NO.
25425/2020 DATED 19.11.2020.
Annexure A3 TRUE COPY OF THE COMMUNICATION DATED 23.01.2021 ISSUED TO THE RESPONDENT.
Annexure A4 TRUE COPY OF THE REMINDER DATED 24.6.2021 ISSUED TO THE RESPONDENT.
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