Babu vs Bhandari Swagat Ranveerchand
2023 Latest Caselaw 12966 Ker

Kerala High Court

Babu vs Bhandari Swagat Ranveerchand on 8 December, 2023

Author: Devan Ramachandran

Bench: Devan Ramachandran

Con.Case(C) No.1765/2023                            1/1

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
               Friday, the 8th day of December 2023 / 17th Agrahayana, 1945
                 CONTEMPT CASE(C) NO. 1765 OF 2023(S) IN WP(C) 10243/2023

      PETITIONER/PETITIONER:


       BABU, AGED 53 YEARS, MANAGING DIRECTOR, TBML (P) LTD., NO. 50/ 964,
       MANIMALA ROAD, EDAPPALLY.P.O., COCHIN, PIN - 682 024

            BY ADVOCATES M/S. P. SHANES METHAR, N. KRISHNA PRASAD
      RESPONDENTS/RESPONDENTS 1 & 2:

          1. BHANDARI SWAGAT RANVEERCHAND, PRESENTLY WORKING AS THE MANAGING
             DIRECTOR, KERALA WATER AUTHORITY, JALABHAVAN, VELLAYAMBALAM,
             THIRUVANANTHAPURAM., PIN - 695 033
          2. SUDEEP, PRESENTLY WORKING AS THE SUPERINTENDING ENGINEER, O/O. THE
             SUPERINTENDING ENGINEER, KERALA WATER AUTHORITY, PH CIRCLE
             (KANNUR), KANNOOKARA.P.O., KANNUR., PIN - 670 012



        This Contempt of court case (civil) having come up for orders on
   08.12.2023, the court on the same day passed the following:

                                               ORDER

The review application against the judgment in question has been dismissed today. I, therefore, adjourn this matter to be called in the 2nd week of January 2024, for the respondents to appropriately respond.

                                                     Sd/- DEVAN RAMACHANDRAN JUDGE




08-12-2023                            /True Copy/                            Assistant Registrar