Hotel Harithagiri vs Sri.N.K.Ali Askar
2023 Latest Caselaw 3477 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                  THE HONOURABLE MR. JUSTICE T.R.RAVI
      FRIDAY, THE 24TH DAY OF MARCH 2023 / 3RD CHAITHRA, 1945
                        CON.CASE(C) NO. 515 OF 2023
AGAINST THE ORDER/JUDGMENTWP(C) 2517/2023 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:

             HOTEL HARITHAGIRI
             KALPETTA, A PARTNERSHIP FIRM,
             REPRESENTED BY ITS MANAGING PARTNER, K.NARAYANANKUTTY,
             S/O LATE KRISHNAN, AGED 62 YEARS, KONDAKUZHIYIL HOUSE,
             VELLINEZHI P.O., CHERPULASSERY, PALAKKAD DISTRICT,
              PIN - 679504

             BY ADV BINOY VASUDEVAN



RESPONDENT/3RD RESPONDENT:

             SRI.N.K.ALI ASKAR,
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER
             SECRETARY, KALPETTA MUNICIPALITY, MUNICIPAL OFFICE,
             KALPETTA P.O., WAYANAD DISTRICT, PIN - 673121

             BY ADVS.
             REJI GEORGE George
             VARNA MANOJ(K/552/2016)
             SAISANKAR.S(K/002188/2021)




     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 24.03.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C) NO. 515 OF 2023
                                  2


                            T.R. RAVI, J.
            --------------------------------------------
                 Con.Case(C).No.515 of 2023
                --------------------------------------------
           Dated this the 24th day of March, 2023

                           JUDGMENT

When the case is taken up today, the learned counsel for

the petitioner submits that, the directions of this Court has

already been complied.

Hence the Contempt Case is closed.

Sd/-

T.R.RAVI JUDGE

TR Con.Case(C) NO. 515 OF 2023

APPENDIX OF CON.CASE(C) 515/2023

PETITIONER ANNEXURES

Annexure1 THE ON-LINE CERTIFIED COPY OF THE INTERIM ORDER DATED 25-01-2023 IN W.P.(C) NO.2517 OF 2023

Annexure2 TRUE COPY OF THE LETTER SUBMITTED BY THE PETITIONER ON 03-02-2023

Annexure3 THE MUNICIPALITY ACKNOWLEDGED ANNEXURE-2 AND ISSUED A RECEIPT

Annexure4 TRUE COPY OF THE REQUEST DATED 06-02-2023

RESPONDENT EXHIBITS

Exhibit R1(a) Letter No. R1-19625/2022 dated 17.03.2023 issued to the Petitioner by the Respondent

PETITIONER ANNEXURES

Annexure5 TRUE COPY OF THE RECEIPT ISSUED BY THE MUNICIPALITY DATED 07-02-2023