Atc Telectom Infrastructure Pvt. ... vs M.Muhammed Arif Khan
2022 Latest Caselaw 3438 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
               THE HONOURABLE MR.JUSTICE N.NAGARESH
     TUESDAY, THE 22ND DAY OF MARCH 2022 / 1ST CHAITHRA, 1944
                   CON.CASE(C) NO. 2202 OF 2021
AGAINST THE JUDGMENT DATED 15.09.2021 IN WP(C) 16900/2021 OF HIGH
                         COURT OF KERALA
PETITIONER/PETITIONER:

          M/s.ATC TELECOM INFRASTRUCTURE PVT. LTD.,
          36/2624, FIRST FLOOR,
          CHERAMANGALATH HOUSE,
          SHENOY ROAD, COCHIN 682 017,
          REPRESENTED BY ITS SENIOR MANAGER (LEGAL)
          MR. BABU PATTATHANAM,
          S/O. MR. CHANDRAN AGED 42 YEARS

          BY ADVS.
          SANTHOSH MATHEW
          ARUN THOMAS
          JENNIS STEPHEN
          KARTHIKA MARIA
          ANIL SEBASTIAN PULICKEL
          JAISY ELZA JOE


RESPONDENT/RESPONDENT No.3:

          M.MUHAMMED ARIF KHAN,
          AGED 53 YEARS,
          SECRETARY, MUVATTUPUZHA MUNICIPALITY,
          MUVATTUPUZHA,
          ERNAKULAM DISTRICT,
          KERALA - 686 673

          BY ADV SRI.C.S.AJITH PRAKASH,SC, NORTH PARAVUR
          MUNICIPALITY


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 22.03.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Cont.Case(c)No.2202/2021

                                2




                           JUDGMENT

Dated this the 22nd day of March, 2022

The learned counsel on either side submit

that the directions contained in the judgment have been

complied with. Recording the said submission, the

Contempt of Court Case is closed.

Sd/-

N. NAGARESH JUDGE SR Cont.Case(c)No.2202/2021

APPENDIX OF CON.CASE(C) 2202/2021

PETITIONER'S ANNEXURES:

Annexure 1 TRUE COPY OF THE REJECTION ORDER DATED 06-07-2021 ISSUED BY THE 3RD RESPONDENT Annexure II CERTIFIED COPY OF THE JUDGMENT DATED 15-09-2021 IN W.P90 NO. 16900 OF 2021 Annexure III COPY OF THE RECEIPT ISSUED BY THE MUNICIPALITY DATED 29-09-2021 Annexure IV TRUE COPY OF THE HEARING NOTICE ISSUED BY THE RESPONDENT DATED 21-10-

Annexure V TRUE COPY OF THE REPRESENTATION DATED 1-11-2021 SUBMITTED BY THE PETITIONER TO THE RESPONDENT.

Annexure VI A COPY OF JUDGMENT IN W.P.(C)No.28981 OF 2020 DATED 17.02.2021.

Annexure VII A COPY OF THE REJECTION ORDER DATED 21.12.2021 ISSUED BY THE RESPONDENT.

RESPONDENTS' EXHIBITS:

ANNEXURE R1(a) A TRUE COPY OF THE ORDER PASSED BY THE RESPONDENT NO.PW2-12983/2021 DATED 10.02.2022.