M/S Sonet Enterprises vs Santhosh Koshy Thomas
2022 Latest Caselaw 7367 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                  THE HONOURABLE MR.JUSTICE N.NAGARESH
       THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
                      CON.CASE(C) NO. 892 OF 2022
   AGAINST THE ORDER/JUDGMENT IN WP(C) 14234/2021 OF HIGH COURT OF
                                 KERALA
PETITIONER

             M/S SONET ENTERPRISES
             MAIN ROAD KALPETTA, REPRESENTED BY ITS PROPRIETOR
             P.B.KURIAKOSE, PIN - 673121
             BY ADV K.K.SATHISH


RESPONDENTS:

             SANTHOSH KOSHY THOMAS
             AGED 54 YEARS
             MANAGING DIRECTOR,
             KERALA SMALL INDUSTRIES DEVELOPMENT CORPORATION LTD.
             (SIDCO),
             HOUSING BOARD BUILDING, SANTHI NAGAR,
             THIRUVANANTHAPURAM.
             , PIN - 695001
             BY ADV Biju G, SC


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 23.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO.892 OF 2022
                                  2




                         JUDGMENT

Dated this the 23rd day of June, 2022

The learned counsel for the petitioner submits that the

directions contained in the judgment dated 03.02.2022 in

W.P.(C) No.14234 of 2021 stand complied with and the

petitioner does not want to prosecute the Contempt of Court

Case.

Recording the submission, the Contempt of Court Case

is closed.

sd/-

N.NAGARESH JUDGE hmh CON.CASE(C) NO.892 OF 2022

APPENDIX OF CON.CASE(C) 892/2022

PETITIONER ANNEXURES Annexure A1 TRUE COPY OF THAT JUDGMENT DATED 3-2-

2022 PASSED BY THIS HON'BLE COURT IN WRIT PETITION NO.14234/2021