Tomco Engineering Pvt. Ltd vs Bhandari Swagath Ranveerchand
2024 Latest Caselaw 28421 Ker

Kerala High Court

Tomco Engineering Pvt. Ltd vs Bhandari Swagath Ranveerchand on 25 September, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

   WEDNESDAY, THE 25TH DAY OF SEPTEMBER 2024 / 3RD ASWINA, 1946

                    CON.CASE(C) NO. 1582 OF 2024

        AGAINST THE JUDGMENT DATED 19.02.2024 IN WP(C) NO.33496 OF

                    2023 OF HIGH COURT OF KERALA

PETITIONER/PETITIONER IN WPC:

           TOMCO ENGINEERING PVT. LTD
           PALANNATTIL, KUNNACKAL POST, MUVATTUPUZHA, ERNAKULAM
           DISTRICT, REP. BY ITS MANAGING DIRECTOR, PAUL P.
           THOMAS, S/O. LATE P.P. THOMAS, PALANNATTIL HOUSE,
           KUNNACKAL POST, MUVATTUPUZHA, ERNAKULAM, PIN - 682316

           GEORGE MATHEW
           SUNIL KUMAR A.G
           MATHEW K.T.
           ELSA DENNY PINDIS
           GEORGE K.V.
           STEPHY K REGI
           MEDHA B.S.



RESPONDENTS/RESPONDENTS 2 TO 4 IN WPC:

    1      BHANDARI SWAGATH RANVEERCHAND
           (AGE AND FATHER'S NAME NOT KNOWN TO PETITIONER)
           MANAGING DIRECTOR, KERALA WATER AUTHORITY, JALA BHAVAN,
           VELLAYAMBALAM, THIRUVANANTHAPURAM, PIN - 695033

    2      SRI. SATHYA WILSON S
           (AGE AND FATHER'S NAME NOT KNOWN TO PETITIONER)
           SUPERINTENDING ENGINEER, KERALA WATER AUTHORITY, PUBLIC
           HEALTH CIRCLE, MALAPPURAM, PIN - 676505

    3      A. ARUN KUMAR
           (AGE AND FATHER'S NAME NOT KNOWN TO PETITIONER)
           EXECUTIVE ENGINEER, KERALA WATER AUTHORITY, PROJECT
           DIVISION, MALAPPURAM, PIN - 676505

           SRI GEORGIE JOHNY-SC
                                               2024:KER:71546
CON.CASE(C) NO. 1582 OF 2024

                               2

      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 25.09.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                                                    2024:KER:71546
CON.CASE(C) NO. 1582 OF 2024

                                  3

                               JUDGMENT

Sri.Georgie Johny - appearing for the respondents,

submitted that the directions in the judgment have been fully

complied with by his client because, the Guarantees have been

released to the petitioner on 27.06.2024; while, answers to the

Observation Memos of Kerala Infrastructure Investment Fund

Board (KIIFB), have already been furnished to them.

2. The learned counsel for the petitioner, at this time,

submitted that, since amounts are yet to be received by his

client, he intends to initiate contempt action against the KIIFB

also and sought liberty for the same.

In the afore circumstances, this contempt case is closed;

with the afore requested liberty being reserved to the petitioner,

but as per law.

Sd/- DEVAN RAMACHANDRAN JUDGE stu 2024:KER:71546 CON.CASE(C) NO. 1582 OF 2024

APPENDIX OF CON.CASE(C) 1582/2024

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF JUDGMENT DTD.

19.02.2024 IN W.P.(C) NO. 33496 OF 2023 OF THIS HON'BLE COURT