Manoj Krishna vs A.P.M Mohammed Hanish
2024 Latest Caselaw 16305 Ker

Kerala High Court

Manoj Krishna vs A.P.M Mohammed Hanish on 10 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
 MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
               CON.CASE(C) NO. 1827 OF 2016
 AGAINST THE JUDGMENT DATED 02.09.2016 IN WPC NO.27990 OF
               2016 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:

         MANOJ KRISHNA
         AGED 48 YEARS
         S/O.PADMANABHA PILLAI,
         CONTRACTOR, M & T CONSTRUCTIONS, VALIYAKAVALA,
         VAIKOM P.O., KOTTAYAM DISTRICT.

         BY ADVS. SRI.BABU JOSEPH KURUVATHAZHA
         SRI.P.T.ABHILASH


RESPONDENTS/RESPONDENTS:

    1    A.P.M MOHAMMED HANISH, AGE AND NAME OF THE
         FATHER ARE NOT KNOWN TO THE PETITIONER,
         WORKING AS GOVERNMENT SECRETARY,
         DEPARTMENT OF PUBLIC WORKS,
         GOVERNMENT SECRETARIAT,THIRUVANANTHAPURAM-695001

    2    V.B.BINU, AGE AND NAME OF THE FATHER ARE NOT
         KNOWN TO THE PETITIONER,
         WORKING AS SUPERINTENDING ENGINEER,
         PWD (ROADS AND BRIDGES), SOUTH CIRCLE,
         PUBLIC OFFICES, MUSEUM,
         THIRUVANANTHAPURAM-695033.

    3    SHEENA RAJAN, AGE AND NAME OF THE FATHER ARE
         NOT KNOWN TO THE PETITIONER, WORKING AS
         EXECUTIVE ENGINEER, PWD (ROADS DIVISION),
         KOTTAYAM-686001.

         BY GOVERNMENT PLEADER E.C.BINEESH

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 10.06.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Contempt Case (C) No.1827 of 2016              2




                          P.B.SURESH KUMAR, J.
                  -----------------------------------------------
                 Contempt Case (C) No.1827 of 2016
                  -----------------------------------------------
                 Dated this the 10th day of June, 2024


                               JUDGMENT

There is no representation for the petitioner.

The contempt case, in the circumstances, is dismissed

for default.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Mn