T B Abdulsalam vs Pranab Jyothinath
2023 Latest Caselaw 1907 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                    THE HONOURABLE MR.JUSTICE V.G.ARUN
     WEDNESDAY, THE 1ST DAY OF FEBRUARY 2023 / 12TH MAGHA, 1944
                       CON.CASE(C) NO.1931 OF 2022
AGAINST THE JUDGMENT IN W.P.(C) NO.10484/2022 OF HIGH COURT OF KERALA
PETITIONER:

              T.B. ABDULSALAM,
              AGED 53 YEARS,
              TBAS - EKK CONSRTIUM,
              TBAS CONSTRUCTION (TBAS - EKK CONSRTIUM LEAD MEMBER)
              KIZHAKKEDATH BUILDING. NO. VI/617 D, EDATHALA.P.O.,
              KUNJATTUKARA ALUVA, ERNAKULAM, PIN-683 561.

              BY ADVS.
              P.SHANES METHAR
              N.KRISHNA PRASAD


RESPONDENTS:

     1        PRANAB JYOTHINATH
              AGE (NOT KNOWN TO THE PETITIONER),
              FATHER'S NAME (NOT KNOWN TO THE PETITIONER)
              WORKING AS MANAGING DIRECTOR
              KERALA IRRIGATION INFRASTRUCTURE DEVELOPMENT CORPORATION
              TC 84/3, NH 66 BYEPASS SERVICE ROAD, NEAR EANCHAKKAL JN.,
              CHAKKAI P.O., THIRUVANANTHAPURAM., PIN-695 024.

     2        K.M. ABRAHAM,
              AGE (NOT KNOWN TO THE PETITIONER),
              FATHER'S NAME (NOT KNOWN TO THE PETITIONER)
              WORKING AS CHIEF EXECUTIVE OFFICER
              KERALA INFRASTRUCTURE INVESTMENT FUND BOARD (KIIFB),
              2ND FLOOR, FELICITY SQUARE, STATUE JUNCTION,
              THIRUVANANTHAPURAM, PIN-695 001.

              ADV. S. CHANDRASEKHARAN NAIR, STANDING COUNSEL, KIIFB
              ADV. PIRAPPANCODE V.S. SUDHEER
              ADV. AKASH S.(K/810/2021)

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 01.02.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                  -2-
CON.CASE(C) NO.1931 OF 2022




                              JUDGMENT

Dated this the 1st day of February, 2023

Learned Counsel for the petitioner seeks permission to

withdraw the contempt of court case with liberty to move

afresh, if so warranted. The contempt of court case is

accordingly dismissed, with the liberty sought.

Sd/-

V.G. ARUN JUDGE bpr

CON.CASE(C) NO.1931 OF 2022

APPENDIX OF CON.CASE(C) 1931/2022

PETITIONER'S ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN W.P.

(C) NO. 10484/2022