Venkatavaradha Agencies Pvt Ltd vs Usha P M
2024 Latest Caselaw 4292 Ker

Kerala High Court

Venkatavaradha Agencies Pvt Ltd vs Usha P M on 1 February, 2024

Author: Anu Sivaraman

Bench: Anu Sivaraman

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     THURSDAY, THE 1ST DAY OF FEBRUARY 2024 / 12TH MAGHA, 1945
                         CON.CASE(C) NO. 1635 OF 2023
   AGAINST THE ORDER/JUDGMENT WP(C) 13378/2023 OF HIGH COURT OF
                                       KERALA
PETITIONER:

             VENKATAVARADHA AGENCIES PVT LTD
             ERSTWHILE KNOWN AS M/S.WALZER HOTELS AND RESORTS PVT
             LTD, HAVING ITS REGISTERED ADDRESS AT 114A, SENTHOTHAM,
             SOWRLPALAYAM POST, COIMBATORE, PIN - 641028
             REPRESENTED BY ITS AUTHORIZED SIGNATORY, MR. SANAL P.C.
             BY ADVS.
             KARTHIKA MARIA
             SANTHOSH MATHEW
             ARUN THOMAS
             ABI BENNY AREECKAL
             MATHEW NEVIN THOMAS
             KURIAN ANTONY MATHEW
             ANEETA MARY SAJI
             DIANA LAURANCE PAUL
RESPONDENTS:

    1         USHA P M
              AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER
              THE SECRETARY, PANAVALLY GRAMA PANCHAYATH,
              CHERTHALA - AROOKUTTY ROAD, PANAVALLY, KERALA - 688526
    2         ADDL.R2. HARIDAS
              PRESENT SECRETARY, AGED 55 YEARS
              FATHER'S NAME NOT KNOWN TO THE PETITIONER,
              THE SECRETARY, PANAVALLY GRAMA PANCHAYATH,
              CHERTHALA - AROOKUTTY ROAD, PANAVALLY, KERALA

              (ADDL.R2 IS IMPLEADED AS PER ORDER DATED 01.02.2024 IN
              I.A.NO.1/2023)

             BY ADVS.
             AJITHA C.G.(K/000536/1994)
             C.G.BINDU
     THIS     CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 01.02.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1635 OF 2023

                                     2




                               JUDGMENT

Dated this the 1st day of February, 2024

It is submitted by the learned counsel appearing for the

respondents that the directions contained in the order have been

complied with.

This contempt of court case is, accordingly, closed.

Sd/-

ANU SIVARAMAN JUDGE

NP CON.CASE(C) NO. 1635 OF 2023

APPENDIX OF CON.CASE(C) 1635/2023

PETITIONER'S ANNEXURES Annexure THE CERTIFIED COPY OF THE INTERIM ORDER DATED 12.04.2023 IN WP(C) NO.13378 OF 2023 Annexure 2 TRUE COPY OF NOTICE DATED 10.05.2023 ISSUED BY THE RESPONDENT RESPONDENT'S ANNEXURES Annexure R2 A TRUE COPY OF NOTICE DATED 29/4/2023 ISSUD BY THE 2ND RESPONDENT TO THE ASSISTANT ENGINEER Annexure R2 B TRUE COPY OF THE REPORT DATED 9/5/2023 OF THE ASSISTANT ENGINEER Annexure R2 C TRUE COPY OF NOTICE DATED 10/5/2023 ISSUED BY THE SECRETARY, TO THE PETITIONER