Raveendran.M vs Bhandari Swagat Ranveerchand Ias
2023 Latest Caselaw 13282 Ker

Kerala High Court

Raveendran.M vs Bhandari Swagat Ranveerchand Ias on 15 December, 2023

Author: V Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
       Friday, the 15th day of December 2023 / 24th Agrahayana, 1945
         CONTEMPT CASE(C) NO. 2840 OF 2023(S) IN WP(C) 29774/2023

PETITIONER/PETITIONER:


     RAVEENDRAN.M, AGED 57 YEARS, S/O KUNHIRAMAN,
     (METER INSPECTOR (RETIRED), KERALA WATER AUTHORITY),
     RESIDING AT PUTHIYAPUZHAKKARA, KOVVAPPURAM (PO),
     KUNHIMANGALAM, KANNUR DISTRICT, PIN - 670 309.

   BY ADVOCATES M/S. M. SASINDRAN & T.S. BHARATH KRISHNA.

RESPONDENT/2ND RESPONDENT:


     BHANDARI SWAGAT RANVEERCHAND IAS,
     MANAGING DIRECTOR, KERALA WATER AUTHORITY,
     JALA BHAVAN, VELLAYAMBALAM,
     THIRUVANANTHAPURAM, PIN - 695 033.




     This Contempt of court case (civil) having come up for orders on
15.12.2023, the court on the same day passed the following:


                                                            P.T.O.
                                RAJA VIJAYARAGHAVAN V, J.
                              -------------------------------------
                            Cont. Case (C) No.2840 of 2023
                             ---------------------------------------
                        Dated this the 15th day of December, 2023


                                           ORDER

The learned Standing Counsel shall get instructions and submit as to

whether the directions in the judgment have been complied with.

Post after three weeks.

The personal appearance of the respondent is dispensed with for the

time being.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE NS

15-12-2023 /True Copy/ Deputy Registrar