Noble Tech Engineering P.Ltd vs Bhandari Swagat Raveerchand
2024 Latest Caselaw 14405 Ker

Kerala High Court

Noble Tech Engineering P.Ltd vs Bhandari Swagat Raveerchand on 31 May, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        FRIDAY, THE 31ST DAY OF MAY 2024 / 10TH JYAISHTA, 1946
                        CON.CASE(C) NO. 866 OF 2024
                         JUDGMENT DATED 12.10.2023
                 ARISING FROM : WP(C) NO.32597 OF 2023


PETITIONER/PETITIONER:

             NOBLE TECH ENGINEERING P.LTD,
             NOBLE HOUSE, PALARIVATTOM,
             COCHIN-682025, REP BY ITS MANAGING DIRECTOR
             ELDHO ALIAS, AGED 52, S/O K A ELIAS,
             RESIDING AT KIZHAKKEDATHU HOUSE
             NEAR PURAVANKARA ETERNITY
             THENGODE PO, KAKKANAD
             PINCODE-, PIN - 682030.

             BY ADVS.
             ANIL GEORGE
             JOBY JACOB PULICKEKUDY


RESPONDENT(S)/RESPONDENTS 1 AND 4:

    1        BHANDARI SWAGAT RAVEERCHAND
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER
             MANAGING DIRECTOR
             KERALA WATER AUTHORITY, JAL BHAVAN,
             THIRUVANANTHAPURAM - 695033.

    2        SHIJITH V
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             THE FINANCE MANAGER & CHIEF ACCOUNTS OFFICER
             KERALA WATER AUTHORITY, JALABHAVAN
             THIRUVANANTHAPURAM, PIN - 695033.

             BY ADV JOSHY VV


     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 31.05.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 866 OF 2024
                                -2-

                            JUDGMENT

Through a separate order in I.A.No.1/2024 in

W.P(C)No.32597/2023, the time frame for

compliance with the directions in the judgment

of this Court dated 12.10.2023, has been

extended for a period of four months from

28.03.2024.

In the afore circumstances, this contempt

case is closed; however, reserving liberty to

the petitioner to seek a rehearing after the

expiry of the afore time, if the directions are

not complied with.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv CON.CASE(C) NO. 866 OF 2024

APPENDIX OF CON.CASE(C) 866/2024

PETITIONER ANNEXURES

ANNEXURE A1 THE CERTIFIED COPY OF THE JUDGMENT DATED 12.10.2023 IN W.P.

RESPONDENT ANNEXURES

ANNEXURE - R1(A) TRUE COPY OF THE LETTER NO.KWA-JB/3129/2024-F3(FUNDS) DATED:

16-04-2024, BY THIS RESPONDENT.