Fahad Hamsa vs Shibu V.P
2024 Latest Caselaw 6426 Ker

Kerala High Court

Fahad Hamsa vs Shibu V.P on 6 March, 2024

Author: P Gopinath

Bench: P Gopinath

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
    WEDNESDAY, THE 6TH DAY OF MARCH 2024 / 16TH PHALGUNA, 1945
                        CON.CASE(C) NO. 553 OF 2024
AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.40558 OF 2023 OF HIGH
COURT OF KERALA
PETITIONER/S:

             FAHAD HAMSA
             AGED 39 YEARS
             S/O. HAMSA, RESIDING AT PADINJARE PURAKKAL HOUSE,
             THIRUVATHRA P.O., THRISSUR DISTRICT, KERALA-680516.
             REP. BY HIS POWER OF ATTORNEY HOLDER ASHRAF K.M., AGED
             58 YEARS, S/O. MAMMUNNY, RESIDING AT KULANGARA THOPPIL
             PARAMABU HOUSE, SAW MILL ROAD, KOORKANCHERRY P.O.,
             THRISSUR DISTRICT, KERALA, PIN - 680007

             BY ADVS.
             M.R.DHANIL
             SENITTA P. JOJO



RESPONDENT/S:

             SHIBU V.P.
             AGE AND FATHER'S NAME IS NOT KNOWN TO THE PETITIONER,
             WHO IS PRESENTLY WORKING AS THE SECRETARY, THE
             CORPORATION OFFICE, THRISSUR DISTRICT, KERALA, PIN -
             680001


OTHER PRESENT:

             SRI. SANTHOSH P PODUVAL (SC, THRISSUR CORPORATION))




     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 06.03.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con. Case (C) No.553/2024           -2-

                             JUDGMENT

This contempt of court case has been filed alleging violation of the

interim order dated 24-01-2024 in W.P (C) No.40558/2023.

When this matter is taken up for consideration today, it is the

submission of the learned counsel appearing for the respondent that the

amounts tendered by the petitioner could not be accepted owing to certain

software issues. It is submitted that if the petitioner remits the amount

manually the same will be accepted by the respondent Corporation. This is

recorded.

Taking into consideration of the above submission, this contempt of

court case is closed.

Sd/ GOPINATH P. JUDGE

AMG

APPENDIX OF CON.CASE(C) 553/2024

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE INTERIM ORDER DATED 24/01/2024 IN WP(C) NO. 40558/2023