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Navin Construction Corporation vs S. Venkatesapathy Ias
2022 Latest Caselaw 1409 Ker

Citation : 2022 Latest Caselaw 1409 Ker
Judgement Date : 1 February, 2022

Kerala High Court
Navin Construction Corporation vs S. Venkatesapathy Ias on 1 February, 2022
                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
             THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
     TUESDAY, THE 1ST DAY OF FEBRUARY 2022 / 12TH MAGHA, 1943
                        CON.CASE(C) NO. 57 OF 2022
PETITIONER :

             NAVIN CONSTRUCTION CORPORATION,
             REPRESENTED BY IS MANAGING PARTNER SUGATHAN,
             AGED 73 YEARS, SON OF NARAYANAN,
             NEAR EDAPALLY RAILWAY GATE, PONEKKARA,
             COCHIN, PIN - 682 041

             BY ADVS.
             ANIL GEORGE
             JOBY JACOB PULICKEKUDY
             DAJISH JOHN
             HARIKRISHNAN P.



RESPONDENTS :

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

             BY ADVS.
             SHRI.P.BENJAMIN PAUL, SC, KERALA WATER AUTHORITY
             BIJILY JOSEPH




     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 01.02.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 57 OF 2022
                                 2




                BECHU KURIAN THOMAS, J.
               =-=-=-=-=-=-=-=-=-=-=-=-=-=
              Contempt Case (C).No.57 of 2022
           =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
           Dated this the 1st day of February, 2022

                             JUDGMENT

The learned counsel for the petitioner submits that the

judgment dated 16.11.2021 has been complied with.

Accordingly, this Contempt Case is closed.

Sd/-

BECHU KURIAN THOMAS, JUDGE RKM CON.CASE(C) NO. 57 OF 2022

APPENDIX OF CON.CASE(C) 57/2022

PETITIONER'S ANNEXURES :

ANNEXURE - 1 JUDGMENT DATED 16.11.2021 IN W.P.[C].

NO.7032/2021

 
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