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R. Suraj vs Dr. B. Ashok
2024 Latest Caselaw 16081 Ker

Citation : 2024 Latest Caselaw 16081 Ker
Judgement Date : 7 June, 2024

Kerala High Court

R. Suraj vs Dr. B. Ashok on 7 June, 2024

Author: P.B.Suresh Kumar

Bench: P.B.Suresh Kumar

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
  FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
                CON.CASE(C) NO. 643 OF 2020
 AGAINST THE JUDGMENT DATED 10.10.2019 IN WP(C) NO.21812
              OF 2019 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:

         R. SURAJ, AGED 61 YEARS
         SON OF SRI RAMAKRISHNAN, CONTRACTOR,
         RAJ VRINDAVAN, UCHAKKADA, VENGANOOR P.O.,
         THIRUVANANTHAPURAM DISTRICT - 695 523.

         BY ADV M.R.GOPALAKRISHNAN NAIR


RESPONDENTS/RESPONDENTS:

    1    DR. B. ASHOK,
         (AGE AND NAME OF FATHER NOT KNOWN TO THE
         PETITIONER), MANAGING DIRECTOR,
         KERALA WATER AUTHORITY, JALA BHAVAN,
         THIRUVANANTHAPURAM DISTRICT - 695 001.

    2    NARAYANA NAMBOOTHIRI,
         (AGE AND NAME OF FATHER NOT KNOWN TO THE
         PETITIONER), EXECUTIVE ENGINEER,
         WATER SUPPLY DIVISION, KERALA WATER AUTHORITY,
         NEYYATTINKARA,
         THIRUVANANTHAPURAM DISTRICT- 695 121.

         BY ADVS.
         SMT.MARY BENJEMIN
         SRI.P.BENJAMIN PAUL, SC, KERALA WATER AUTHORITY
         SRI.E.C.BINEESH, GOVERNMENT PLEADER

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 07.06.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Contempt Case (C) No.643 of 2020            2




                         P.B.SURESH KUMAR, J.
                 -----------------------------------------------
                 Contempt Case (C) No.643 of 2020
                 -----------------------------------------------
                Dated this the 7th day of June, 2024


                              JUDGMENT

The learned counsel for the petitioner submits that the

direction contained in the judgment has been complied with.

In the light of the submission made by the learned

counsel for the petitioner, this Contempt of Court Case is closed.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Mn

APPENDIX OF CON.CASE(C) 643/2020

PETITIONER ANNEXURES

ANNEXURE 1 THE CERTIFIED COPY OF THE JUDGMENT DATED 10/10/2019 IN W.P.(C) NO.21812/2019.

 
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