M/S. Majestic Constructions vs Ashok Kumar Singh
2023 Latest Caselaw 13296 Ker

Kerala High Court

M/S. Majestic Constructions vs Ashok Kumar Singh on 15 December, 2023

Author: Devan Ramachandran

Bench: Devan Ramachandran

Con.Case(C) No.2720/2023                              1/1

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
              Friday, the 15th day of December 2023 / 24th Agrahayana, 1945
                CONTEMPT CASE(C) NO. 2720 OF 2023(S) IN WP(C) 25830/2023

   PETITIONER/PETITIONER IN W.P(C):


           M/S. MAJESTIC CONSTRUCTIONS, AGED 56 YEARS,
           REP. BY ITS MANAGING PARTNER, DOMINIC ZACHARIAS,
           S/O. P.O. ZACHARIAS, PANAMKATTU HOUSE, KARIMKUNNAM P.O.,
           THODUPUZHA TALUK, IDUKKI DISTRICT, PIN - 685 586.

        BY ADVOCATES M/S. GEORGE MATHEW, M.D.SASIKUMARAN, SUNIL KUMAR A.G,
        MATHEW K.T., GEORGE K.V., STEPHY K REGI & MEDHA B.S..

   RESPONDENTS/RESPONDENTS 2 TO 5 IN W.P(C):


       1. ASHOK KUMAR SINGH, MANAGING DIRECTOR, (IN CHARGE) KERALA WATER
          AUTHORITY, DIRECTOR, HEAD OFFICE, JALA BHAVAN, VELLAYAMBALAM,
          THIRUVANANTHAPURAM, PIN - 695 033.
       2. SRI. PRAVEEN K.S, SUPERINTENDING ENGINEER, PUBLIC HEALTH CIRCLE,
          KERALA WATER AUTHORITY, MUVATTUPUZHA, PIN - 686 661.
       3. SRI. SUDHEER M, EXECUTIVE ENGINEER, PROJECT DIVISION, KERALA WATER
          AUTHORITY, KATTAPPANA, IDUKKI, PIN - 685 515.
       4. SRI. SHIJITH, FINANCE MANAGER, KERALA WATER AUTHORITY, JALA BHAVAN,
          VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695 033.

          BY ADVOCATE SRI.P.M.JOHNY

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

                                               ORDER

List this matter on 10/01/2024; within which time, if the directions

in the judgment are not fully complied with and an affidavit is filed to

such effect, the respondent shall remain present in person to explain

why.

Sd/- DEVAN RAMACHANDRAN JUDGE

15-12-2023 /True Copy/ Deputy Registrar