C.S. Swaminathan vs Geethakumari P
2023 Latest Caselaw 4286 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                  THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
         FRIDAY, THE 31ST DAY OF MARCH 2023 / 10TH CHAITHRA, 1945
                       CON.CASE(C) NO. 749 OF 2023
 AGAINST THE ORDER/JUDGMENTWP(C) 41709/2022 OF HIGH COURT OF KERALA
PETITIONER:

              C.S. SWAMINATHAN,AGED 62 YEARS,GOVERNMENT CONTRACTOR,
              CHALLIYIL HOUSE, KANICHUKULANGARA.P.O., ALAPPUZHA. PIN-
              688582, PIN - 688582

              BY ADV M.K.PRADEEPKUMAR


RESPONDENTS:

     1        GEETHAKUMARI P,AGE NOT KNOWN TO THE PETITIONER W/O NOT
              KNOWN TO THE PETITIONER , SECRETARY, KANJIKUZHI GRAMA
              PANCHAYAT, KANJIKUZHY, SN PURAM P.O ALAPPUZHA- 688582,
              PIN - 688582

     2        LEENA R,AGE NOT KNOWN TO THE PETITIONER W/O NOT KNOWN TO
              THE PETITIONER , ASSISTANT ENGINEER,LSGD SECTION,
              KANJIKUZHI GRAMA PANCHAYAT, KANJIKUZHY,SN PURAM P.O,
              ALAPPUZHA- 688582, PIN - 688582

     3        THOMAS D'CRUZ K.J,AGE NOT KNOWN TO THE PETITIONER,
              FATHER'S NAME NOT KNOWN TO THE PETITIONER , ASSISTANT
              EXECUTIVE ENGINEER,LSGD SUB DIVISION, KANJIKUZHI BLOCK
              PANCHAYAT, KANJIKUZHY,SN PURAM P.O, ALAPPUZHA- 688582,
              PIN - 688582

     4        GIGI THOMAS,AGE NOT KNOWN TO THE PETITIONER W/O NOT KNOWN
              TO THE PETITIONER EXECUTIVE ENGINEER, LSGD DIVISION,CIVIL
              STATION WARD, ALAPPUZHA 688001, PIN - 688001

              BY ADV DARSAN SOMANATH

              GP- SYAMANTHAK B.S


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 31.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CCC No.749 of 2023              2


                  VIJU ABRAHAM, J.
                ---------------------
                 CCC No.749 of 2023
            ---------------------------
       Dated this the 31st day of March, 2023

                           JUDGMENT

When the matter was taken up for consideration,

the learned counsel for the petitioner would submit

that the directions in Annexure-A1 judgment has

been complied with. Therefore, recording the same,

the Contempt of Court Case is closed.

sd/-

VIJU ABRAHAM, JUDGE

pm

APPENDIX OF CON.CASE(C) 749/2023

PETITIONER ANNEXURES

AnnexureA1 CERTIFIED COPY OF INTERIM ORDER DATED 07-02-2023

AnnexureA2 POSTAL ACKNOWLEDGEMENT IN RESPECT OF 1 ST RESPONDENT

AnnexureA2(a) POSTAL ACKNOWLEDGEMENT IN RESPECT OF 2 ND RESPONDENT

AnnexureA2(b) POSTAL ACKNOWLEDGEMENT IN RESPECT OF 3 RD RESPONDENT

AnnexureA3 TRUE COPY OF THE CIRCULAR NO.E17/5555/2020/CE/LSGD DATED 10-12- 2020 OF CHIEF ENGINEER LSGD(LID AND EW)

AnnexureA4 CERTIFIED COPY OF ORDER DATED 18-01-2023 OF THE HON'BLE HIGH COURT

AnnexureA5 TRUE COPY OF GOVERNMENT ORDER G.O(MS) NO. 211/2021/LSGD DATED 22-09-2021 THE EXECUTIVE ENGINEER LSGD DIVISION

AnnexureA6 TRUE COPY OF THE RECEIPT OF 4 TH RESPONDENT DATED 14-03-2023