Kmc Constructions Ltd vs Rahul Krishna Sharma Ias
2024 Latest Caselaw 30741 Ker

Kerala High Court

Kmc Constructions Ltd vs Rahul Krishna Sharma Ias on 30 October, 2024

Author: T.R. Ravi

Bench: T.R.Ravi

                                                      2024:KER:80732
CON.CASE(C) NO. 1991 OF 2024

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             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                THE HONOURABLE MR. JUSTICE T.R.RAVI

 WEDNESDAY, THE 30TH DAY OF OCTOBER 2024 / 8TH KARTHIKA, 1946

                   CON.CASE(C) NO. 1991 OF 2024

        AGAINST THE JUDGMENT DATED 03.06.2024 IN WP(C) NO.4072 OF

                   2024 OF HIGH COURT OF KERALA




PETITIONER/PETITIONER:

            KMC CONSTRUCTIONS LTD.
            DOOR NO 1-80/40/SP/58/ SHILPA HOMES
            GACHIBOWLI, HYDERABAD,
            REPRESENTED BY AUTHORISED SIGNATORY
            ARUN VASAVA PERUMAL,
            PIN - 500032


            BY ADV M.PROMODH KUMAR


RESPONDENTS/RESPONDENTS 1 TO 3:

    1       RAHUL KRISHNA SHARMA IAS
            AGED 34 YEARS
            FATHER'S NAME NOT KNOWN PROJECT DIRECTOR,
            KSTP NANTHANCODE PO,
            TRIVANDRUM,
            PIN - 695003

    2       SUJARANI
            AGED 52 YEARS
            FATHER'S NAME NOT KNOWN,
            CHIEF ENGINEER,
            KSTP NANTHANCODE PO,
            TRIVANDRUM,
            PIN - 695003
                                               2024:KER:80732
CON.CASE(C) NO. 1991 OF 2024

                               2



    3     K BIJU IAS
          AGED 49 YEARS
          S/O KRISHNANKUTTY, SECRETARY,
          PWD, SECRETARIAT,
          TRIVANDRUM, PIN - 695001


          SRI. B. ASHOK KUMAR, SC.


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 30.10.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                                                          2024:KER:80732
CON.CASE(C) NO. 1991 OF 2024

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                             T.R. RAVI, J.
              --------------------------------------------
                    Con. Case (C) No.1991 of 2024
                                    in
                       W.P.(C). No.4072 of 2024
               --------------------------------------------
               Dated this the 30th day of October, 2024

                              JUDGMENT

This contempt application is made alleging violation of the

directions contained in the interim order Annexure 1. When the case

is taken up, it is submitted by the counsel for the respondents that

almost all the payments have been made except one. In the above

circumstances, I do not think that there is any reason to continue

with this contempt proceedings.

The contempt case is hence closed without prejudice to the

right of the petitioner to move the writ court for appropriate reliefs.

Sd/-

T.R. RAVI JUDGE

Pn 2024:KER:80732 CON.CASE(C) NO. 1991 OF 2024

APPENDIX OF CON.CASE(C) 1991/2024

PETITIONER'S ANNEXURES

ANNEXURE 1 CERTIFIED COPY OF INTERIM ORDER IN WPC 4072/2024 ISSUED BY THIS HONOURABLE COURT DATED 3.06.2024

ANNEXURE 2 TRUE COPY OF SUPPLEMENTARY AGREEMENT HANDED OVER BY RESPONDENTS SEEKING TO REALISE DELAY DAMAGES