K.S Joseph vs Ajith
2022 Latest Caselaw 7103 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
           THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
       FRIDAY, THE 17TH DAY OF JUNE 2022 / 27TH JYAISHTA, 1944
                    CON.CASE(C) NO. 1072 OF 2022
   AGAINST THE ORDER/JUDGMENT IN WP(C) 20741/2021 OF HIGH COURT OF
                               KERALA
PETITIONER/PETITIONER IN W.P.(C):

           K.S JOSEPH
           AGED 52 YEARS
           S/O V.V. DEVASSYA, AGED 52 YEARS,
           MANAGING PARTNER, FRIENDS ELECTRO COLOURING,
           IV/167, KANIYARKODE P.O., THIRUVILWAMLA,
           THRISSUR, PIN - 680594

           BY ADVS.
           RAJESH SIVARAMANKUTTY
           ARUL MURALIDHARAN



RESPONDENT/3RD RESPONDENT IN W.P.(C) :

           AJITH
           THE ASSISTANT ENGINEER,
           OFFICE OF THE ASSISTANT ENGINEER,
           ELECTRICAL SECTION, THIRUVILWAMLA,
           THRISSUR, PIN - 680588


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 17.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 1072 OF 2022
                         2




                    JUDGMENT

It is submitted by the learned counsel for

the petitioner that the order has been complied

with. Accordingly, the Contempt of Court case is

closed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE al/-

CON.CASE(C) NO. 1072 OF 2022

APPENDIX OF CON.CASE(C) 1072/2022

PETITIONER ANNEXURES

Memo of charges MEMO OF CHARGES

Annexure A CERTIFIED COPY OF THE ORDERS DATED 08-06-2022 I.A. NO. 1/2022 IN W..P.(C) NO. 20741/2021 PASSED BY THIS HON'BLE COURT.

Annexure B TRUE COPY OF THE REMITTANCE CHALLAN DATED 10-06-2022 ISSUED FROM THE SOUTH INDIAN BANK LTD. THIRUVILLWAMAL BRANCH IN THE NAME OF FRIENDS ELECTRO COLOURING CONCERN OF PETITIONER IN FAVOR OF KERALA STATE ELECTRICITY BOARD.