Baby Builders Private Limited vs Vishnu Raj.P., Ias
2024 Latest Caselaw 6120 Ker

Kerala High Court

Baby Builders Private Limited vs Vishnu Raj.P., Ias on 23 February, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
            THE HONOURABLE MR.JUSTICE N.NAGARESH
 FRIDAY, THE 23RD DAY OF FEBRUARY 2024 / 4TH PHALGUNA, 1945
                CON.CASE(C) NO. 1406 OF 2023
       AGAINST THE ORDER/JUDGMENT WP(C) 40862/2022 OF
                    HIGH COURT OF KERALA
PETITIONER/PETITIONER:

          BABY BUILDERS PRIVATE LIMITED
          AGED 42 YEARS
          REGISTERED OFFICE AT XL VII- 1986,
          KADAKKETH PARAYIL, RNRA 169,
          KAVAL JUNCTION, THANGASSERY,
          THIRUMULLAVARAM.P.O.,
          KOLLAM PIN - 691012
          REPRESENTED BY ITS DIRECTOR,
          JACOB KALLUVILA BABU, S/O. K.C.BABU.

          BY ADVS.
          M.SASINDRAN
          P.K.SUBHASH


RESPONDENT/2ND RESPONDENT:

          VISHNU RAJ.P., IAS
          AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER
          THE REVENUE DIVISIONAL OFFICER, FIRST FLOOR,
          KB JACOB ROAD, FORT KOCHI,
          KOCHI, PIN - 682001.

          BY ADV.SRI.SREEJITH V.S, GOVERNMENT PLEADER

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 23.02.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case(C)No.1406 of 2023

                             :2:




                     JUDGMENT

Dated this the 23rd day of February, 2024

Government Pleader submits that the direction of this

Court in the judgment dated 22.12.2022 in W.P.(C)

No.40862 of 2022 stands complied with and the respondent

has passed an order dated 23.02.2024.

Recording the said submission, the Contempt of Court

Case is closed.

Sd/-

N. NAGARESH JUDGE ams

APPENDIX OF CON.CASE(C) 1406/2023

PETITIONER'S ANNEXURES Annexure AI CERTIFIED COPY OF THE JUDGMENT IN W.P.(C)NO. 40862 OF 2022 DATED 22.12.2022 Annexure AII A TRUE COPY OF THE RECEIPT NO. 05477 DATED 07.01.2023 ISSUED FROM THE OFFICE OF THE RESPONDENT