C.Thulaseedharan vs Darlene Carmelite Dcruz
2023 Latest Caselaw 2663 Ker

Con.Case(C) No.388/2022                            1/2

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
                Friday, the 24th day of February 2023 / 5th Phalguna, 1944
                 CONTEMPT CASE(C) NO. 388 OF 2022(S) IN WP(C) 28463/2021

   PETITIONER/PETITIONER:


           C.THULASEEDHARAN, S/O. CHELLAPPAN PANICKER, AGED 66 YEARS,
           TASMA, VADAKKUMKARA, VENGODU, PANACHAMOODU,
           NEYYATTINKARA, THIRUVANANTHAPURAM - 695 505.

        BY ADVS. M/S. V.G.ARUN, NEERAJ NARAYAN, V.JAYA RAGI & R.HARIKRISHNAN
        (KAMBISSERIL).

   RESPONDENT/2ND RESPONDENT:


           DARLENE CARMELITE DCRUZ,
           NOW WORKING AS THE CHIEF ENGINEER,
           KERALA ROAD FUND BOARD (KRFB),
           PMU DIVISION, PMG JUNCTION, PATTOM P.O.,
           THIRUVANANTHAPURAM - 695 001


        This Contempt of court case (civil) having come up for orders on
   24.02.2023, the court on the same day passed the following:

                                               ORDER

It is submitted by the learned Standing Counsel for the respondent

that the direction in Annexure A1 judgment has been complied with.

Learned Standing Counsel to place on record an affidavit/statement of the

respondent.

Post next week.

                                                     Sd/- MURALI PURUSHOTHAMAN JUDGE




24-02-2023                           /True Copy/                            Assistant Registrar
 Con.Case(C) No.388/2022                 2/2

APPENDIX OF CON.CASE(C) 388/2022 Annexure A1 A CERTIFIED COPY OF THE JUDGMENT DATED 10.12.2021 IN WPC NO.28463/2021 PASSED BY HON'BLE HIGH COURT OF KERALA