Abdul Khader T. E vs Jayakumar.K.B
2022 Latest Caselaw 7631 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                   THE HONOURABLE MR.JUSTICE V.G.ARUN
       FRIDAY, THE 24TH DAY OF JUNE 2022 / 3RD ASHADHA, 1944
                        CON.CASE(C) NO. 915 OF 2021
 AGAINST THE ORDER/JUDGMENT IN WP(C) 16936/2020 OF HIGH COURT OF
                                     KERALA
PETITIONER/S/PETITIONER:

             ABDUL KHADER T. E.
             AGED 49 YEARS
             S/O. BEERAN HAJI, PWD CONTRACTOR, M/S S.K.S. MARKETING,
             VAVAD POST - 673572, KODUVALLY, KOZHIKODE DISTRICT.
             BY ADVS.
             P.K.VIJAYAMOHANAN
             AISWARYA V.S.


RESPONDENT/S:

             JAYAKUMAR.K.B
             (AGE, NAME OF FATHER AND RESIDENTIAL ADDRESS NOT KNOWN
             TO THE PETITIONER), MANAGING DIRECTOR, THE KERALA SMALL
             INDUSTRIES, DEVELOPMENT CORPORATION (SIDCO), SANTHI
             NAGAR, THIRUVANANTHAPURAM - 695 001.
             BY ADV BIJU G., SC, SIDCO


     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 24.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 915 OF 2021
                              2

                  JUDGMENT

Dated this the 24th day of June, 2022

It is reported that the entire amount due to the

petitioner has been paid. This is recorded and the

Contempt Case is closed.

Sd/-

V.G.ARUN JUDGE

RK CON.CASE(C) NO. 915 OF 2021

APPENDIX OF CON.CASE(C) 915/2021

PETITIONER ANNEXURES Annexure I CERTIFIED COPY OF THE JUDGMENT DATED 19.11.2020 IN W.P.(C) NO.16936/2020. Annexure II TRUE COPY OF THE ACKNOWLEDGEMENT DATED 01.12.2020 OF ANNEXURE I JUDGMENT. Annexure III TRUE COPY OF THE LAWYER NOTICE NO.SKS/SD & RETENTION/2014-2020 DATED 07.04.2021 TO THE RESPONDENT.