Palani Swami vs W.R.Harinarayanaraj
2024 Latest Caselaw 29665 Ker

Kerala High Court

Palani Swami vs W.R.Harinarayanaraj on 17 October, 2024

                                     1
CON.CASE(C) NO.1859 OF 2024




                                                            2024:KER:77010
                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                 THE HONOURABLE MR.JUSTICE BASANT BALAJI

       THURSDAY, THE 17TH DAY OF OCTOBER 2024 / 25TH ASWINA, 1946

                       CON.CASE(C) NO.1859 OF 2024

          (AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.11454 OF 2024
                        OF HIGH COURT OF KERALA)
PETITIONER/S:

           PALANI SWAMI, AGED 53 YEARS,
           S/O T.SUNDARAVEL, RESIDING AT MIDHUN NIVAS, GASARI NAGAR,
           EROOR P.O.TRIPUNITHURA-682306, WORKING AS OFFICER IN THE
           GRADE OF CONSULTANT GRADE-II, KERALA INDUSTRIAL AND
           TECHNICAL CONSULTANCY ORGANIZATION (KITCO) LTD MM GARDENS,
           CHURCH LANDING ROAD, KOCHI, PIN - 682 016


           BY ADV MARY BENJEMIN


RESPONDENT/S:

           W.R.HARINARAYANARAJ, AGED ABOUT 49 YEARS, S/O W V
           RAMACHANDRAN, RESIDING AT FLAT NO. 5C ALSA SHORE
           CREST,DIVANS ROAD, PALLIMUKKU, ERNAKULAM 682 016, MANAGING
           DIRECTOR, KERALA INDUSTRIAL AND TECHNICAL CONSULTANCY
           ORGANIZATION (KITCO) LTD MM GARDENS, CHURCH LANDING ROAD,
           KOCHI, PIN - 682016

           BY ADVS.
           GOPIKRISHNAN NAMBIAR M
           K.JOHN MATHAI(K/413/1984)
           JOSON MANAVALAN(J-526)
           KURYAN THOMAS(K/131/2003)
           PAULOSE C. ABRAHAM(MAH/58/2006)
           RAJA KANNAN(K/356/2008)



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
24.7.24, THE COURT ON 17.10.2024 DELIVERED THE FOLLOWING:
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CON.CASE(C) NO.1859 OF 2024




                                                                   2024:KER:77010
                                   JUDGMENT

(Dated: 17th October, 2024)

The learned counsel for the petitioner submits that the

entire amount as of today has already been paid.

Recording the said submission, the Contempt Case (C) is

dismissed.

Sd/-

BASANT BALAJI JUDGE ss