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Marysadan Projects Pvt Ltd ... vs 1. Rajeshkumar Singh
2022 Latest Caselaw 5510 Ker

Citation : 2022 Latest Caselaw 5510 Ker
Judgement Date : 20 May, 2022

Kerala High Court
Marysadan Projects Pvt Ltd ... vs 1. Rajeshkumar Singh on 20 May, 2022
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
             THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
        FRIDAY, THE 20TH DAY OF MAY 2022 / 30TH VAISAKHA, 1944
                        CON.CASE(C) NO. 809 OF 2022
AGAINST THE ORDER/JUDGMENT DATED 12.01.2022 IN WP(C) 26799/2021 OF
                         THE HIGH COURT OF KERALA
PETITIONER/PETITIONER IN W.P.(C):

             MARYSADAN PROJECTS PVT LTD., REPRESENTED BY ITS
             MANAGING DIRECTOR BIBY BABY,
             W/O.SUBIN GEORGE , AGED 30 YEARS, RESIDING AT EDATALA
             HOUSE , MARYSADAN BUILDING KALADY, NEELEESWARAM P.O.,
             ERNAKULAM DISTRICT. , PIN - 683574
             BY ADVS.
             K.J.MANU RAJ
             K.VINAYA


RESPONDENTS/2ND & 3RD RESPONDENTS IN W.P.(C):

    1        RAJESHKUMAR SINGH
             FATHERS NAME AND AGE NOT KNOWN TO THE PETITIONER,
             THE FINANCE SECRETARY,
             DEPARTMENT OF FINANCE , SECRETARIAT,
             THIRUVANANTHAPURAM - 695001
    2        JOHNSON .K. FATHERS NAME AND AGE NOT KNOWN TO THE
             PETITIONER,
             THE CHIEF ENGINEER, LOCAL SELF GOVERNMENT DEPARTMENT,
             PALAYAM, THIRUVANANTHAPURAM - 695033
             BY ADV.SRI.S.KANNAN, SENIOR GOVERNMENT PLEADER

     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 20.05.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 809 OF 2022


                                 2


                 P.V.KUNHIKRISHNAN, J.
                ------------------------------
          Contempt Case (C).No. 809 of 2022
        ----------------------------------------------
          Dated this the 20th day of May, 2022


                        JUDGMENT

When this Contempt Case (C) came up for

consideration, it is submitted by the learned counsel on

both sides that the directions in the judgment dated

12.01.2022 in W.P.(C)No.26799/2021 have been

complied with.

Recording the above submission, this Contempt

Case(C) is closed.

Sd/-

                                       P.V.KUNHIKRISHNAN
DM                                             JUDGE
 

 
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