C.M.Harish vs Dr. N.Poornachandra Rao
2023 Latest Caselaw 10083 Ker

Con.Case(C) No.1329/2017                          1/3

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                           THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                                &
                             THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
                 Monday, the 18th day of September 2023 / 27th Bhadra, 1945
              IA.NO.5/2018 IN CON.CASE(C) NO. 1329 OF 2017 (S) IN WPC 27836/2012

      PETITIONER/PETITIONER IN CONT.CASE (CIVIL) 1329/2017:

               DR.C.M.HARISH, S/O.C.H. BHARATHAN, AGED 67 YEARS,

               4B, KARTHIKA APARTMENT,PALLIMUKKU,

               PETTAH, THIRUVANANTHAPURAM - 695024.

      RESPONDENTS/RESPONDENTS:

          1. DR. N.POORNACHANDRA RAO, DIRECTOR,

               NATIONAL CENTRE FOR EARTH SCIENCE AND STUDIES

               (FORMERLY CENTRE FOR EARTHSCIENCE STUDIES), THURUVIKKAL,

               P.O.AKKULAM, THIRUVANANTHAPURAM - 691031.

         2.    DR. SURESH DAS, EXECUTIVE VICE PRESIDENT,

               KERALA STATE COUNCIL FOR SCIENCE & TECHNOLOGY AND ENVIRONMENT,

               SHASTRA BHAVAN, PATTAM, THIRUVANANTHAPURAM - 695004.


               Application praying that in the circumstances stated in the
      affidavit filed therewith the High Court be pleased to accept Annexures
      A1 and A2 on file, on the side of the petitioner in the above Cont.
      Case.



              This Application coming on for orders upon perusing the application and
   the    affidavit        filed   in   support    thereof    and   this   Court's   judgment
   dated 02.03.2018 in COC 1329/2017                    and upon hearing the arguments of
   SMT.SUMATHY DANDAPANI (Senior Advocate) along with                   SRI.MILLU DANDAPANI,
   Advocates for the petitioner in IA/COC and of                    SMT.O.M.SHALINA, CENTRAL
   GOVRNMENT COUNSEL & SRI.MANU S., DEPUTY SOLICITOR GENERAL OF INDIA for R1 and
   of SRI.P.C.SASIDHARAN, STANDING COUNSEL for R2 in IA/COC, the court passed the
   following:


                                                                               P.T.O.
 Con.Case(C) No.1329/2017                             2/3
                                                     1
            W.P.(C)No.16514 of 2023




                          ANIL K. NARENDRAN & SOPHY THOMAS, JJ.
                       --------------------------------------------------------
                               Cont. Case Nos.1329 and 1603 of 2017
                        --------------------------------------------------------
                          Dated this the 18th day of September, 2023

                                                ORDER

Anil K. Narendran, J.

I.A.No.4 and 5 of 2018 in Cont. Case No.1329 of 2017 and

I.A.No.4 and 5 of 2018 in Cont. Case No.1603 of 2017

The case of the petitioner is that the amount payable to the

petitioner towards interest in terms of the directions contained in

the judgment dated 12.11.2014 is yet to be paid.

The learned Standing Counsel for Kerala State Council for

Science, Technology and Environment, who is appearing for the

additional 2nd respondent in both cases seeks time to get

instructions.

List on 29.09.2023.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

                                                             SOPHY THOMAS, JUDGE


            MIN




18-09-2023                            /True Copy/                                  Assistant Registrar
 Con.Case(C) No.1329/2017                     3/3

APPENDIX OF CON.CASE(C) 1603/2017 ANNEXURE A1 TRUE COPY OF THE COMMON JUDGMENT IN CONTEMPT CASE 1329 OF 2017 AND 1603 OF 2017 DATED 02.03.2018. ANNEXURE A2 TRUE COPY OF THE LETTER GIVEN BY THE 2ND RESPONDENT TO THE PETITIONER DATED 07.05.2018.

18-09-2023 /True Copy/ Assistant Registrar