M/S. Mfar Infrastructure ... vs Neelakandan M.E.N
2022 Latest Caselaw 888 Ker

Con.Case(C) No.2193/2021                          1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                             THE HONOURABLE MR.JUSTICE N.NAGARESH
                 Friday, the 21st day of January 2022 / 1st Magha, 1943
              CONTEMPT CASE(CIVIL) NO. 2193 OF 2021(S) IN WP(C) 21938/2020

   PETITIONER/PETITIONER

           M/S. MFAR INFRASTRUCTURE PROJECTS PRIVATE LIMITED, A COMPANY
           INCORPORATED UNDER THE COMPANIES ACT HAVING REGISTERED OFFICE AT
           VII/705 D, NH 47 BYPASS, KUNDANNUR JUNCTION, MARADU P.O.,
           KOCHI-682304, REPRESENTED BY MARIADAS, PROJECT MANAGER.

        BY ADVS.B.SAJEEV KUMAR,THOMAS JOHN AMBOOKEN,BLOSSOM MATHEW,
   RESPONDENT/RESPONDENT NO.4

           NEELAKANDAN M.E.N., PRESENTLY THE TAHSILDAR (LR), THRISSUR TALUK,
           TOWN HALL, W. PALACE ROAD, CHEMBUKKAVU, THRISSUR-680020.

           GOVERNMENT PLEADER FOR RESPONDENT

        This Contempt of court case (civil) having come up for orders on
   21.01.2022, the court on the same day passed the following:

                                             ORDER

Leraned Government Pleader is directed to get instructions as to the status of the application submitted pursuant to the judgment in WP(C) NO.21925/2020.

Post on 31.01.2022

Sd/- N.NAGARESH ,JUDGE

21-01-2022 /True Copy/ Assistant Registrar