A. Kunjumon vs Pranab Jyothinath I.A.S
2022 Latest Caselaw 6009 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
           THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
   TUESDAY, THE 31ST DAY OF MAY 2022 / 10TH JYAISHTA, 1944
                 CON.CASE(C) NO. 880 OF 2022
AGAINST THE ORDER/JUDGMENT IN WP(C) 14392/2022 OF HIGH COURT
                           OF KERALA
PETITIONER/S:

          A. KUNJUMON
          AGED 56 YEARS
          A. KUNJUMON, S/O. C. ABRAHAM, AGED 56 YEARS,
          RESIDING AT VEMBANATTATHU GRACE
          IVERKALA W/N, KUNNATHUR
          KADAMBANAD SOUTH, KOLLAM-690520
          EMPLOYED AS ASSISTANT ENGINEER,
          KERALA WATER AUTHORITY
          PROJECT DIVISION, ADOOR
          , PIN - 690520
          BY ADVS.
          R.S.KALKURA
          M.S.KALESH
          HARISH GOPINATH
          R.BINDU
          P.I.NAJUMAL HUSSAIN
          ANJALI B CHANDRAN
          PARVATHI ANIL
          SILPA S.
          SHREYA BABU

RESPONDENT/S:

    1     PRANAB JYOTHINATH I.A.S
          1. PRANAB JYOTHINATH I.A.S., AGE & FATHER'S NAME
          NOT KNOWN TO THE PETITIONER
          SECRETARY (WATER RESOURCES), STATE OF KERALA,
          SECRETARIAT,
          THIRUVANANTHAPURAM-695001

          , PIN - 695001
 Co(C). No. 880 of 2022          :2:




      2       S. VENKATESHAPATHI I.A.S
              S. VENKATESHAPATHI I.A.S, AGED AND FATHER'S NAME
              NOT KNOWN TO THE PETITIONER
              MANAGING DIRECTOR, KERALA WATER AUTHORITY, JALA
              BHAVAN, VELLAYAMBALAM,
              THIRUVANANTHAPURAM-695003.

              , PIN - 695003
              BY ADV JOSHY VV
                 SC - Sri.Benchamin Paul



OTHER PRESENT:

              SR.GP - SMT. SEETHA S.


    THIS CONTEMPT OF COURT CASE (CIVIL) HAVING
COME UP FOR ADMISSION ON 31.05.2022, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
 Co(C). No. 880 of 2022        :3:




                      VIJU ABRAHAM, J.
        -- -- -- -- -- -- -- -- -- -- -- -- --
                Con. Case(C) No. 880 of 2022
        -- -- -- -- -- -- -- -- -- -- -- -- --
              Dated this the 31st day of May, 2022

                           JUDGMENT

The learned counsel for the petitioner seeks permission to

withdraw the Contempt of Court Case. Permission granted and

the Contempt of Court Case is dismissed as withdrawn.

Sd/-

VIJU ABRAHAM JUDGE sm/