P.C. Antony Xavier vs S. Venkitesapathy, Ias
2023 Latest Caselaw 7732 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
           Friday, the 14th day of July 2023 / 23rd Ashadha, 1945
           CONTEMPT CASE(C) NO. 1690 OF 2021(S) IN WP(C) 16066/2020

  PETITIONER/PETITIONER IN W.P.(C):


         P.C. ANTONY XAVIER, S/O.P.J.CELESTINE, AGED 60 YEARS,

         PANACKAL HOUSE, MOOLAMPALLY, ERNAKULAM, KOCHI 682 027,

         HEAD OPERATOR HIGHER GRADE (RETD.), SEWERAGE SUB DIVISION,

         KERALA WATER AUTHORITY, PALLIMUKKU, KOCHI- 682 016.

      BY ADVOCATES M/S. GEORGE MATHEW, M.D.SASIKUMAR, PRAVEEN S., SUNIL
      KUMAR A.G, DIPU JAMES, MATHEW K.T., GEORGE K.V. & STEPHY K REGI.

  RESPONDENTS/RESPONDENTS 3 & 4 IN W.P.(C):


    1. SRI.S.VENKITESAPATHY IAS, MANAGING DIRECTOR, KERALA WATER
       AUTHORITY, JALA BHAVAN, THIRUVANANTHAPURAM - 695 033.
    2. SRI. SETHUKUMAR, CHIEF ENGINEER, HRD AND GL, KERALA WATER
       AUTHORITY, JALA BHAVAN, THIRUVANANTHAPURAM - 695 033.

      BY SRI.GEORGIE JOHNY, STANDING COUNSEL

     This Contempt of court case (civil) having come up for orders on
14.07.2023, the court on the same day passed the following:


                                                          P.T.O.
                        DEVAN RAMACHANDRAN, J.
                   =========================
                 Con.Case (C).Nos. 1690/2021, 1692/2021,
                         1697/2021 & 1698/2021
                  ==========================
                    Dated this the 14th day of July, 2023

                                    ORDER

Sri.Gerogie Johny - learned counsel for the respondents,

submitted that the directions in the judgment are being complied

with and will be reported to this Court not later than ten days

from today. He expressed apologies for the delay, saying that the

recalculation requires some time.

List on 24.07.2023, within which time, if the directions in the

judgment are not fully complied with, the respondent shall remain

present in person to explain why.

Sd/-

DEVAN RAMACHANDRAN JUDGE anm

14-07-2023 /True Copy/ Assistant Registrar