M/S India Tech Construction vs Shiji.V
2024 Latest Caselaw 22975 Ker

Kerala High Court

M/S India Tech Construction vs Shiji.V on 31 July, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     WEDNESDAY, THE 31ST DAY OF JULY 2024 / 9TH SRAVANA, 1946
                         CON.CASE(C) NO. 970 OF 2024
 AGAINST THE JUDGMENT DATED 31.01.2024 IN WP(C) NO.3750 OF 2024
                           OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:

             M/S INDIA TECH CONSTRUCTION
             53A/XVO, PMC, OLD MARTHOMAS CHURCH ROAD, PERUMBAVOOR,
             ERNAKULAM DISTRICT, PIN-683542. REPRESENTED BY ITS
             MANAGING PARTNER, K.O.JOSE, AGED 74 YEARS, S/O. K.U.
             OUSEPH, KELAKATH HOUSE, OLD MARTHOMA CHURCH ROAD,
             PERUMBAVOOR, ERNAKULAM., PIN - 683542

             BY ADVS.
             SAJI VARGHESE KAKKATTUMATTATHIL
             AMALENDU A.



RESPONDENT/4TH RESPONDENT:

             SHIJI.V., AGED 39 YEARS
             S/O RAJAN, FINANCE MANAGER, KERALA WATER AUTHORITY,
             JALA BHAVAN, THIRUVANANTHAPURAM,, PIN - 685033

             BY ADVS.
             JOSHY VV
             P.M.JOHNY



     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 31.07.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 970 OF 2024
                                 2


                              JUDGMENT

Sri.P.M.Johny - learned standing counsel for the KWA,

says that the full amount as per judgment was paid to the

petitioner on 25.07.2024.

In the afore circumstances, this contempt case is closed;

however, reserving liberty to the petitioner to seek a rehearing

if the afore submission is found to be incorrect.

Sd/- DEVAN RAMACHANDRAN JUDGE stu CON.CASE(C) NO. 970 OF 2024

APPENDIX OF CON.CASE(C) 970/2024

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 31.01.2024 IN W.P.(C).NO. 3750 OF 2024 OF THIS HON'BLE COURT