Babu vs Bhandari Swagat Ranveerchand
2023 Latest Caselaw 10330 Ker

Con.Case(C) No.1765/2023                            1/1

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
            Thursday, the 21st day of September 2023 / 30th Bhadra, 1945
      IA.NO.1/2023 IN CONTEMPT CASE(C) NO. 1765 OF 2023(S) IN WP(C) 10243/2023

   PETITIONER/RESPONDENT NO 1 IN CONTEMPT CASE:


           BHANDARI SWAGAT RANVEERCHAND, PRESENTLY WORKING AS THE MANAGING
           DIRECTOR, KERALA WATER AUTHORITY, JALABHAVAN, VELLAYAMBALAM,
           THIRUVANANTHAPURAM., PIN - 695 033


   RESPONDENT/PETITIONER IN CONTEMPT CASE:


           BABU, AGED 53 YEARS, MANAGING DIRECTOR, TBML (P) LTD., NO. 50/ 964,
           MANIMALA ROAD, EDAPPALLY.P.O., COCHIN, PIN - 682 024

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to dispense with the
   personal appearance of petitioner/1st respondent in the interests of
   justice and equity.
        This Application coming on for orders upon perusing the application
   and the affidavit filed in support thereof, and upon hearing the arguments
   of STANDING COUNSEL for the petitioner in IA/respondent 1 in COC and of
   M/S. P. SHANES METHAR, N. KRISHNA PRASAD, Advocates for the respondent in
   IA/petitioner in COC, the court passed the following:

                                               ORDER

Personal appearance today is dispensed with solely on the ground because the Kerala Water Authority says that they have filed review petition against the judgment, which is pending.

Sd/- DEVAN RAMACHANDRAN JUDGE

21-09-2023 /True Copy/ Assistant Registrar