S.Anil Kumar vs Sri.Manoj
2024 Latest Caselaw 8804 Ker

Kerala High Court

S.Anil Kumar vs Sri.Manoj on 27 March, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

Con.Case(C) No.1485/2023                         1/2

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
              Wednesday, the 27th day of March 2024 / 7th Chaithra, 1946
        IA.NO.2/2024 IN CONTEMPT CASE(C) NO. 1485 OF 2023(S) IN WP(C) 5715/2023

      APPLICANTS/RESPONDENT NO. 4 & 5:


          1. SRI. MANOJ, WORKING AS THE EXECUTIVE ENGINEER, KERALA WATER
             AUTHORITY, HEAD WORKS DIVISION, ARUVIKKARA, 695 033,
             THIRUVANANTHAPURAM.
          2. SRI. SHIJITH, WORKING AS THE FINANCE MANAGER & CHIEF ACCOUNTS
             OFFICER, KERALA WATER AUTHORITY, JALA BHAVAN, OBSERVATORY HILLS,
             VELLAYAMBALAM PO, THIRUVANANTHAPURAM 695 033.

       RESPONDENT/PETITIONER NO.1:

                S. ANIL KUMAR, AGED 51 YEARS, S/O V. SOMAN THAMPI,

                RESIDING AT KRISHNALAYAM, MULLILAVINMOODU, ARUVIKKARA PO,

                THIRUVANANTHAPURAM - 695 564.




           Application praying that in the circumstances stated in the
      affidavit filed therewith the High Court be pleased to dispense with the
      personal appearance of Petitioner/4th and 5th Respondents in the
      original Writ petition in the interests of justice and equity.


           This Application coming on for orders upon perusing the
      application and the affidavit filed in support thereof, this Court's
      judgment dated 31/07/2023 in COC & order dated 14/03/2024 in COC
      and upon hearing the arguments of SRI. P.M.JOHNY, STANDING COUNSEL for
      the applicants in IA/respondents in COC and of M/S. N. KRISHNA PRASAD,
      P. SHANES METHAR, BHARATH MOHAN, DEEPAK VARUGHESE MATHEW, Advocates for
      the respondent in IA/petitioner in COC, the court passed the following:


                                                                  P.T.O.
 Con.Case(C) No.1485/2023                       2/2



                                         ORDER

Read order dated 14/03/2024.

This Court extended the time to comply with the directions twice

which was even confirmed by the Division Bench. Therefore, I am not

inclined to accept the petition for exemption. From the conduct of the

respondents it is clear that the respondents are trying to flout the

directions of this Court.

Respondents will appear in person before this Court on 12/04/2024.

In the meanwhile, if the directions are complied or the judgment is varied

or modified, the appearance of the respondents is dispensed with.

Issue a copy of this order to Standing counsel.

Post on 12/04/2024.

Sd/- P.V.KUNHIKRISHNAN JUDGE

27-03-2024 /True Copy/ Deputy Registrar