Anil Agarwal vs A.S.Naisam
2022 Latest Caselaw 1821 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
    WEDNESDAY, THE 16TH DAY OF FEBRUARY 2022 / 27TH MAGHA, 1943
                     CON.CASE(C) NO. 692 OF 2021
 AGAINST THE ORDER/JUDGMENT IN WP(C) 30568/2013 OF HIGH COURT OF
                                KERALA
PETITIONER:

          ANIL AGARWAL, AGED 55 YEARS, S/O.LATE BANWARILAL,
          AGARWAL, BUSINESS MAN, RESIDING AT CC 28/3496 A,
          CHELAVANNUR, ERNAKULAM DISTRICT 682 020

          BY ADVS.
          GEORGE CHERIAN
          RAJESH CHERIAN KARIPPAPARAMBIL
          P.T.MOHANKUMAR


RESPONDENTS:

    1     A.S.NAISAM, (AGE AND NAME OF FATHER NOT KNOWN),
          SECRETARY, CORPORATION OF KOCHI, PARK AVENUE, ERNAKULAM
          KOCHI 682 011

    2     PRASANNAN P.C. (AGE AND NAME OF FATHER NOT KNOWN), THE
          HEALTH OFFICER, CORPORATION OF KOCHI, PARK AVENUE,
          ERNAKULAM, KOCHI 682 011

          BY ADV SRI.K.JANARDHANA SHENOY


OTHER PRESENT:

          K JANARDHANA SHENOY SC KOCHI CORPORATION


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 16.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 692 OF 2021
                                    2

                         J U D G M E N T

The learned Standing Counsel for the Corporation

submits that the order has been complied. Accordingly, the

Contempt case is closed.

Sd/-

A.MUHAMED MUSTAQUE JUDGE PR CON.CASE(C) NO. 692 OF 2021

APPENDIX OF CON.CASE(C) 692/2021

PETITIONER ANNEXURES ANNEXURE A CERTIFIED COPY OF THE JUDGMENT DATED 20.10.2020 IN W.P.(C) NO.30568 OF 2013

ANNEXURE B TRUE COPY OF LETTER ISSUED BY PETITIONER TO THE 2ND RESPONDENT DATED 30.11.2020

ANNEXURE C TRUE COPY OF THE LETTER ISSUED TO THE 1ST AND 2ND RESPNDENT DATED 20.1.2021