Abdhul Nazar M A vs Hari Krishnan
2024 Latest Caselaw 28531 Ker

Kerala High Court

Abdhul Nazar M A vs Hari Krishnan on 25 September, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

Con.Case(C) No.1705/2024                            1/1

                              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
                 CONTEMPT CASE(C) NO. 1705 OF 2024(S) IN WP(C) 33355/2023

      PETITIONER/WRIT PETITIONER:


       ABDHUL NAZAR M A, AGED 56 YEARS, S/O ABDULLA KUNJI, RESIDING AT
       NAFIAH, MASTHIKUND, MULIYAR P.O., PWD CONTRACTOR, OFFICE AT USMANIA,
       CHERKALA P.O., CHENGALA, KASARGODE DISTRICT, PIN - 671 542.

              BY ADVOCATES M/S. P. JINISH PAUL, FATHIMA SHERIN & SNEHA V.

      RESPONDENTS/RESPONDENTS 2 TO 4:


          1. HARI KRISHNAN, CHIEF ENGINEER, KERALA STATE HOUSING BOARD, SANTHI
             NAGAR, THIRUVANANTHAPURAM, PIN - 695 001.
          2. HARI KRISHNA KUMAR, FINANCE MANAGER, KERALA STATE HOUSING BOARD,
             SANTHI NAGAR, THIRUVANANTHAPURAM, PIN - 695 001.
          3. VIJAYAN K P, I/C EXECUTIVE ENGINEER, KERALA STATE HOUSING BOARD,
             KASARGOD DIVISION, KASARGOD DISTRICT, PIN - 671 541.

            BY ADVOCATE SRI. V. HARISH

        This Contempt of court case (civil) having come up for orders on
   25.09.2024, the court on the same day passed the following:


                                               ORDER

Read order dated 04/09/2024.

Even today, there is no affidavit explaining whether interest has been paid or if the full amounts have been honoured. The respondents shall, therefore, remain present in person before this Court, except if they honour the judgment in full by the next posting date.

Post on 09/10/2024.

Sd/- DEVAN RAMACHANDRAN JUDGE

25-09-2024 /True Copy/ Assistant Registrar