E.Sirajudeen vs Bhandari Swagat Raveerchand
2023 Latest Caselaw 11318 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 FRIDAY, THE 27TH DAY OF OCTOBER 2023 / 5TH KARTHIKA, 1945
                  CON.CASE(C) NO. 2075 OF 2023
  AGAINST THE JUDGMENT WP(C) 16290/2023 OF HIGH COURT OF
                                KERALA
PETITIONER/PETITIONER:

            E.SIRAJUDEEN, AGED 60 YEARS, S/O IBRAHIMKUTTY,
            MANNANVILA HOUSE, THATTAMALA P.O, KOLLAM - 691020
            BY ADVS.
            ANIL GEORGE
            JOBY JACOB PULICKEKUDY
            ASHIK TOM
            AAKHIL MOHAMMED.P.M
            SMITHA PHILIPOSE
            ALEX KEVIN GEORGE
RESPONDENT/S:

    1       BHANDARI SWAGAT RAVEERCHAND
            AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER
            MANAGING DIRECTOR KERALA WATER AUTHORITY JAL
            BHAVAN, THIRUVANANTHAPURAM, PIN - 695033
    2       SABIR A RAHIM, AGE AND FATHER'S NAME NOT KNOWN TO
            THE PETITIONER, THE SUPERINTENDING ENGINEER,
            KERALA WATER AUTHORITY, KOLLAM, PIN - 691001
    3       SHIJITH.V, AGE AND FATHER'S NAME NOT KNOWN TO THE
            PETITIONER, THE FINANCE MANAGER & CHIEF ACCOUNTS
            OFFICE, KERALA WATER AUTHORITY, JALABHAVAN,
            THIRUVANANTHAPURAM, PIN - 695033
OTHER PRESENT:

            SRI V.V.JOSHI, SC
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION    ON   27.10.2023,    THE     COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 Con Case 2075/2023                       2




                  P. V. KUNHIKRISHNAN, J.
               -------------------------------------------
                Con Case (C) No.2075 of 2023
               -------------------------------------------
            Dated this the 27th day of October, 2023

                             JUDGMENT

It is submitted that the substantial amount is already paid and

the balance amount will be paid within three weeks.

In the light of the above submission, this contempt of court

case is closed. If there is any further violation, the petitioner is free

to re-open the contempt of court case.

Sd/-

P. V. KUNHIKRISHNAN JUDGE Sbna/

APPENDIX OF CON.CASE(C) 2075/2023

PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF JUDGEMENT IN WPC NO 16290 OF 2023