A.M.Baiju vs Krishna Teja
2021 Latest Caselaw 19512 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
   THURSDAY, THE 16TH DAY OF SEPTEMBER 2021 / 25TH BHADRA, 1943
                        CON.CASE(C) NO. 1403 OF 2021
 AGAINST THE JUDGMENT IN WP(C) 7764/2021 DATED 26.03.2021 OF HIGH
                         COURT OF KERALA, ERNAKULAM
PETITIONERS/PETITIONERS:

    1        A.M.BAIJU, AGED 56 YEARS, S/O. K.K. MANIYAN, BOAT
             DRIVER ON CONTRACT BASIS UNDER KTDC,
             THIRUVANANTHAPURAM - 695 033,
             RESIDING AT ATTUCHIRAYIL HOUSE, KUMARAKOM NORTH P.O,
             KOTTAYAM - 686 563.

    2        JAMES K. DOMINIC, AGED 56 YEARS,
             S/O. K.C DOMINIC, BOAT DRIVER ON CONTRACT BASIS UNDER
             KTDC, THIRUVANANTHAPURAM - 695 033,
             RESIDING AT KUNNAPPALLY HOUSE, THEKKADY - 685 509.

             BY ADVS.
             SREEDHAR RAVINDRAN
             APARNA RAJAN



RESPONDENT/1ST RESPONDENT:

             SRI.KRISHNA TEJA
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             KERALA TOURISM DEVELOPMENT CORPORATION LIMITED, MASCOT
             SQUARE, P.B NO. 5424, THIRUVANANTHAPURAM - 695 033.

             BY ADV.SRI.P.A.AHAMED, SC


     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 16.09.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1403 OF 2021
                                 -2-

                              JUDGMENT

When this matter was called today, the learned

counsel for the respondent submitted that the

directions in the judgment dated 26.03.2021 in

W.P.(C)No.7764 of 2021 have been fully complied

with, and that a new order has been issued.

2. The learned counsel for the petitioners

also affirms the afore submission.

Resultantly, I close this contempt case

without any further orders.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv CON.CASE(C) NO. 1403 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT IN W.P.

(C)NO.7764 OF 2021 DATED 26.03.2021.

RESPONDENT'S/S EXHIBITS : NIL.

//TRUE COPY// P.A. TO JUDGE