N.S. Luka vs Shri.C.P.Murali, The Chairman, ...
2023 Latest Caselaw 9229 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR.JUSTICE V.G.ARUN
      WEDNESDAY, THE 23RD DAY OF AUGUST 2023 / 1ST BHADRA, 1945
                     CON.CASE(C) NO.1140 OF 2023

AGAINST THE JUDGMENT DATED 03.03.2023 IN W.P.(C) NO.13605/2022 OF
HIGH COURT OF KERALA.
PETITIONER:


        N.S. LUKA,
        AGED 72 YEARS, S/O. LATE SCARIA,
        ERANHIMANGAD P.O., NILAMBUR,
        MALAPPURAM DISTRICT, PIN-679 329.

        BY ADVS.VAISAKHI V.
        BABU KARUKAPADATH
        M.A.VAHEEDA BABU
        P.U.VINOD KUMAR
        ARYA RAGHUNATH
        T.M.MUHAMMED MUSTHAQ
        AJWIN P. LALSON
        KARUKAPADATH WAZIM BABU
        P.LAKSHMI
        AYSHA E.M.
        SHIFANA KAISE


RESPONDENT/3RD RESPONDENT:

        SHRI.C.P.MURALI,
        AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
        THE CHAIRMAN,
        KERALA SMALL INDUSTRIES DEVELOPMENT CORPORATION LTD.(SIDCO),
        HOUSING BOARD BUILDING, SANTHI NAGAR,
        PULIMOODU, THIRUVANANTHAPURAM, PIN-695 001.

        SRI. G.BIJU, STANDING COUNSEL FOR SIDCO

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 23.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                  -2-
CON.CASE(C) NO.1140 OF 2023




                              JUDGMENT

Dated this the 23rd day of August, 2023

Learned Standing Counsel submits, on instructions, that

an amount of Rs.5,12,630/- was due to the petitioner, out of

which Rs.1,00,000/- was paid on 25.07.2023 and the balance

amount of Rs.4,12,630/- will be paid in three equated

monthly instalments, commencing from 01.09.2023.

In view of the above submission, the contempt of court

case is closed, reserving the petitioner's liberty to get the

matter re-opened, if so warranted.

Sd/-

V.G. ARUN JUDGE bpr

CON.CASE(C) NO.1140 OF 2023

APPENDIX OF CON.CASE(C) 1140/2023

PETITIONER'S ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 03/03/2023 IN W.P. (C) NO. 13605/2022 OF THIS HON'BLE COURT

Annexure A2 A TRUE COPY OF THE FORWARDING LETTER DATED 07/03/2023 EVIDENCING PRODUCTION OF ANNEXURE A1 JUDGMENT BEFORE THE RESPONDENT ON 07/03/2023