M/S. Mahamandiram Constructions vs Vishnu Raj P
2023 Latest Caselaw 8143 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
            THE HONOURABLE MR.JUSTICE N.NAGARESH
    MONDAY, THE 31ST DAY OF JULY 2023 / 9TH SRAVANA, 1945
                CON.CASE(C) NO. 1306 OF 2023
 AGAINST THE ORDER/JUDGMENTWP(C) 19228/2022 OF HIGH COURT OF
                             KERALA
PETITIONER/PETITIONER:

          M/S. MAHAMANDIRAM CONSTRUCTIONS
          CHALAPPURAM GARDENS, MULANTHURUTHY P.O.,
          ERNAKULAM DISTRICT, PIN - 682 314,
          REPRESENTED BY ITS MANAGING PARTNER,
          MR. REJIN CHALAPPURAM, AGED 59 YEARS,
          S/O. C.V. JOSEPH,
          RESIDING AT CHALAPPURAM GARDENS,
          MULANTHURUTHY P.O., ERNAKULAM - 682314.

          BY ADV K.RAKESH


RESPONDENT/1ST RESPONDENT:

          VISHNU RAJ P
          I.A.S, AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONER, REVENUE DIVISIONAL OFFICER,
          FORT KOCHI, PIN - 682001.

          BY ADV.AMMINIKUTTY K, GOVERNMENT PLEADER

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 31.07.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case(C)No.1306 of 2023

                                   2




                          JUDGMENT

Dated this the 31st day of July, 2023

Parties on either side submit that pursuant to the directions

of this Court in the judgment dated 19.07.2022 in W.P.(C)

No.19228 of 2022, orders have been passed and the petitioner is

required to remit the requisite fee.

In view of the above, I find no reason to proceed with the

Contempt of Court Case. Recording the said submission, the

Contempt of Court Case is closed.

Sd/-

N. NAGARESH JUDGE ams