V. Anil Kumar vs M.S. Madhavikutty Ias
2023 Latest Caselaw 9239 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. 1847 OF 2023
          WP(C) 25642/2022 OF HIGH COURT OF KERALA


PETITIONER/S:
         V. ANIL KUMARAGED 48 YEARSS/O VASUDEVAN NAIR,
         AMBADI ELECTRICALS, T.C. 31/214, NEAR ITI,
         CHACKAI P.O., THIRUVANANTHAPURAM, PIN - 695024
         BY ADV AJITH KRISHNAN
RESPONDENT/S:
    1    M.S. MADHAVIKUTTY IAS(AGE AND FATHER'S NAME NOT
         KNOWN TO THE PETITIONER) MANAGING DIRECTOR,
         KERALA STATE CONSTRUCTION CORPORATION,
         PONNURUNNI, VYTTILA, ERNAKULAM, PIN - 682019
    2    SABU.R(AGE AND FATHER'S NAME NOT KNOWN TO THE
         PETITIONER) GENERAL MANAGER KERALA STATE
         CONSTRUCTION CORPORATION, REGIONAL OFFICE, PMG,
         VIKAS BHAVAN P.O., THIRUVANANTHAPURAM - 695
         033., PIN - 695033
    3    DR. K.M. ABRAHAM(AGE AND FATHER'S NAME NOT KNOWN
         TO THE PETITIONER) CEO & PROJECT DIRECTOR,
         PRJECT IMPLEMENTING UNIT, KERALA INFRASTRUCTURE
         INVESTMENT FUND BOARD, CARMEL TOWERS, COTTON
         HILL, VAZHUTHACAUD, THIRUVANANTHAPURAM -
         695014., PIN - 695014
OTHER PRESENT:
         GP P.S.APPU; SC M.RAJAGOPALAN NAIR; S.
         CHANDRASEKHARAN NAIR
     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 23.08.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case (C) No.1847 of 2023

                                   -2-



                               JUDGMENT

Dated this the 23rd day of August, 2023

Learned Counsel for the petitioner seeks

permission to withdraw the contempt of court case

with liberty to move afresh. Accordingly, the

contempt of court case is dismissed as withdrawn

with the liberty sought.

Sd/-

V.G.ARUN JUDGE Scl/