Kerala High Court
Nizamudeen A vs State Of Kerala on 13 August, 2025
Author: N. Nagaresh
Bench: N.Nagaresh
2025:KER:60847
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
WEDNESDAY, THE 13TH DAY OF AUGUST 2025 / 22ND SRAVANA, 1947
WP(C) NO. 38799 OF 2024
PETITIONER:
NIZAMUDEEN A.,
AGED 58 YEARS
S/O.ALIKANNU, THOPPIL GARDENS,
THOLIKKUZHY,
ADAYAMON P.O., KILIMANOOR,
THIRUVANANTHAPURAM, PIN - 695614
BY ADVS.
SHRI.T.RAJASEKHARAN NAIR
SHRI.AJITH KRISHNAN
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY,
INDUSTRIES DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE TRAVANCORE CEMENTS LTD.,
REPRESENTED BY ITS MANAGING DIRECTOR,
NATTAKAM, KOTTAYAM, PIN - 686013
*ADDL.3 JACOB THOMAS,
AGED 62 YEARS,
S/O CHACKO THOMAS,
VAZHAKKALATHIL HOUSE,
PARANTANKUZHI LANE,
ARATHUTI,
KOTTAYAM-686001
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*ADDL.4 M.C. JAYACHANDRAN,
AGED 62 YEARS,
S/O CHANDRASEKHARAN NAIR,
CHANDRALAYAM HOUSE,
S.H.MOUND P.O,
KOTTAYAM.
(ADDITIONAL RESPONDENTS 3 AND 4 ARE IMPLEADED
AS PER ORDER DATED 13.08.2025 IN I.A.No.2 OF
2024 IN W.P.(C) No.38799/2024).
BY ADVS.
SRI.MILLU DANDAPANI
SRI.K.S.PRENJITH KUMAR
SMT.BEA MARY BENNY
SRI. BIJOY CHANDRAN, SR. GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY
HEARD ON 18.06.2025, ALONG WITH Con.Case(C).2566/2022,
THE COURT ON 13.08.2025 DELIVERED THE FOLLOWING:
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
WEDNESDAY, THE 13TH DAY OF AUGUST 2025/22ND SRAVANA, 1947
CON.CASE(C) NO. 2566 OF 2022
AGAINST THE JUDGMENT DATED 05.08.2022 IN WP(C)
NO.13125 OF 2022 OF HIGH COURT OF KERALA
PETITIONER:
NIZAMUDEEN A.
AGED 58 YEARS
MANAGING DIRECTOR,
M/S.THOPPIL INFRA ASSOSCIATES, THOPPIL
BUILDING, THOLIKUZHI, ADAYAMON P.O.,
KILIMANOOR, THIRUVANANTHAPURAM, PIN - 695614
BY ADV SHRI.T.RAJASEKHARAN NAIR
RESPONDENTS:
* 1 DR. V.P. JOY (DELETED)
(AGE AND FATHER NAME NOT KNOWN TO THE
PETITIONER) CHIEF SECRETARY TO GOVERNMENT,
STATE OF KERALA, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
* 2 PRANAB JYOTHINATH (DELETED)
(AGE AND FATHER'S NAME NOT KNOWN TO THE
PETITIONER) SECRETARY TO GOVERNMENT, STATE OF
KERALA, IRRIGATION DEPARTMENT, GOVERNMENT
SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
* 3 SUMAN BILLA IAS (DELETED)
(AGE AND FATHER'S NAME NOT KNOWN TO THE
PETITIONER) ADDITIONAL CHIEF SECRETARY,
INDUSTRIES DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695 033.
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(RESPONDENTS 1 TO 3 ARE DELETED FROM THE ARRAY
OF PARTIES AS PER ORDER DATED 19.12.2022 IN
COC.)
* 4 ANIL KUMAR (REPLACED)
(AGE AND FATHER'S NAME NOT KNOWN TO THE
PETITIONER) MANAGING DIRECTOR, TRAVANCORE
CEMENTS LIMITED, NATTAKAM, KOTTAYAM-686 0134.
(THE NAME OF THE 4TH RESPONDENT IS REPLACED AS
- T.G.ULLAS KUMAR, AGED 62 YEARS, S/O. LATE
T.N.GOPALA RATNAM, WORKING AS MANAGING
DIRECTOR, TRAVANCORE CEMENTS LTD., RESIDING AT
CHAKKAMPARAMBIL HOUSE, KODAMTHURUTH,
KUTHIATHODE P.O., ALAPPUZHA DISTRICT, AS PER
ORDER DATED 05.02.2024 IN IA NO.3/2024 IN COC.)
BY ADVS.
SRI. BIJOY CHANDRAN, SR. GOVERNMENT PLEADER
SRI.MILLU DANDAPANI
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 18.06.2025, ALONG WITH
WP(C).38799/2024, THE COURT ON 13.08.2025 DELIVERED THE
FOLLOWING:
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N. NAGARESH, J.
`````````````````````````````````````````````````````````````
W.P.(C) No.38799 of 2024
and
Contempt of Court Case (C) No.2566 of 2022
`````````````````````````````````````````````````````````````
Dated this the 13th day of August, 2025
JUDGMENT
~~~~~~~~~
Contempt Case (C) No.2566/2022 and W.P.
(C) No.38799/2024 are being heard together and disposed of
by a common judgment. Contempt Case No.2566/2022 has
been filed by the petitioner alleging violation of the directions
of this Court contained in the judgment dated 05.08.2022 in
W.P.(C) No.13125/2022. By the judgment in W.P.(C)
No.13125/2022, this Court directed the 8th respondent
-Travacore Cements Limited to disburse ₹3,57,50,000/-
depoisted by the petitioner, in accordance with the directions
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in Ext.P7 within three months of receipt of copy of the
judgment. The petitioner was granted liberty to agitate any
further claims before appropriate forum.
2. W.P.(C) No.38799/2024 has been filed by
the petitioner seeking to direct the respondents to keep in
abeyance all further proceedings pursuant to Exts.P10 and
P11 notices issued by the 2nd respondent-Travancore
Cements Limited till the final quantification of the amount as
per Ext.P6 calculation made by the petitioner, which is due to
the petitioner.
3. M/s. Thoppil Infra Associates of which the
petitioner is the Managing Director had filed W.P.(C)
No.13125/2022. The petitioner stated that he entered into
Ext.P1 agreement with the Travancore Cements Limited for
desiltation programme of Lower Periyar Reservoir. Though
the petitioner executed agreement, he faced several
obstacles. Permission was not granted by the KSFE and
Forest Department to start the work. The term of contract
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was extended by three years. Permissions were not obtained
even within the extended period.
4. The Government considered the matter in
detail and passed Ext.P7 order directing the Travancore
Cements Limited to release the Earnest Money and Security
Deposit of ₹3,57,00,000/- with interest at the prevailing bank
rate with effect from the date of agreement. The petitioner
filed W.P.(C) No.13125/2022 claiming the said amount. This
Court directed to disburse the amount of ₹3,57,50,000/-
deposited by the petitioner in accordance with the directions
contained in Ext.P7 therein within three months. Hence, the
petitioner filed Contempt of Court Case No.2566/2022.
5. The petitioner states that during the
pendency of the Contempt of Court Case, the Travancore
Cements Limited attempted to sell their property. The public
auctions did not materialise. Ultimately, the petitioner along
with Sri. M.K. Nassarudeen Musaliar, as a Joint Venture,
submitted their tender, which was accepted. The Travancore
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Cements Limited forwarded the proposal to the Government
for confirmation. The Government granted consent.
6. The petitioner requested the 2nd respondent
to finalise the amount due to the petitioner along with interest
as directed by this Court. The 2nd respondent requested the
Government to compute and finalise the amount. In the
meanwhile, the 2nd respondent issued letter to the petitioner
directing to remit an amount of ₹2 Crores as the first
instalment amount towards the tender amount within a period
of one month as per Ext.P8 letter dated 19.09.2024. The
petitioner submitted Ext.P9 letter requesting to extend the
time to remit since the amount due to the petitioner is not
quantified. The 2nd respondent then issued Ext.P11 letter
dated 21.10.2024 directing the petitioner to remit 55% of the
total sale amount. The petitioner did not pay. The 2nd
respondent took a decision to cancel the tender. The action
of the respondents in cancelling the tender is highly arbitrary
and illegal, contends the petitioner. The petitioner therefore
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seeks to keep in abeyance further proceedings pursuant to
Exts.P10 and P11 notices on cancellation of contract.
7. The 2nd respondent resisted the writ
petition filing counter affidavit. The work of desiltation of
Lower Periyar Reservoir was given to M/s. Thoppil Infra
Associates. The consortium remitted EMD of ₹50 lakhs and
made a security deposit of ₹3,07,50,000/- for the contract
awarded. However, clearance from Forest Department /
Central Government could not be obtained and hence the
work could not be started. It was for no fault of the petitioner
or of the Travancore Cements Limited.
8. The petitioner claimed refund of
₹16,01,26,000/- under different heads. ₹16,01,26,000/- is a
highly inflated claim. Since the project had to be cancelled,
the Government ordered Travancore Cements Limited to
refund the security deposit with interest at prevailing Bank
rates to the petitioner.
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9. The 2nd respondent stated that their
Company is on the verge of closure. Therefore, it was
decided to sell the landed assets. The petitioner along with
one M.K. Nassarudeen Musaliar became the successful
bidder in the fourth instance. They offered ₹23.07 Crores.
The petitioner was required to remit ₹2 Crores. The issue
with respect to the refund of security amount to the petitioner
and the issue of sale of land are two different causes of
action and cannot be clubbed together even though intention
behind selling the Company land is to refund the amount paid
as per Ext.R1(a).
10. Additional respondents 3 and 4, who are
retired employees of the 2nd respondent-Company opposed
the writ petition. Huge amounts are due to the retired
employees of the Company under the Payment of Gratuity
Act. The Controlling authority has directed the Company to
disburse gratuity benefits to the retired employees with 10%
interest. The amounts have not been paid so far. The
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property of the Company was put to sale in order to satisfy
the terminal benefits of employees. The attempt of the writ
petitioner is to defeat the benefit of Award passed by the
Controlling Authority in favour of the employees.
11. I have heard the learned counsel for the
petitioner, the learned Government Pleader representing the
1st respondent, the learned Standing Counsel appearing for
the 2nd respondent and the learned counsel appearing for
additional respondents 3 and 4.
12. M/s.Thoppil Infra Associates of which the
petitioner is the Managing Director had entered into an
agreement with the 2nd respondent-Company for removal of
approximately 1000000 M3 of sediments from the Lower
Periyar Reservoir. The petitioner had remitted ₹50 lakhs
towards Earnest Money Deposit and another ₹3,07,50,000/-
towards security deposit. The work could not be started or
completed since the KSEB and Forest Department did not
grant permission.
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13. In the circumstances, the petitioner is
entitled to refund of EMD and security deposit. In fact, the
said issue is concluded by the judgment dated 05.08.2022 of
this Court in W.P.(C) No.13125/2022. In the said judgment,
this Court directed the 2nd respondent-Company to disburse
the amount of ₹3,57,50,000/- deposited by the petitioner in
accordance with the directions in Ext.P7 therein.
14. Ext.P7 therein was an order passed by the
Government directing the Managing Director of the 2 nd
respondent-Company to refund the EMD and security deposit
to the petitioner with interest at the prevailing bank rate with
effect from the date of the agreement which is 23.12.2015.
15. By the time, the 2nd respondent-Company
was in financial doldrums. The Company was not in a
position to pay even monthly salary of employees. Statutory
dues like PF, KSEB bill, Gratuity, etc. is lying unpaid. In fact,
according to the 2nd respondent, the Company is on the verge
of closure. The 2nd respondent therefore decided to sell their
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landed assets and raise liquidity so as to comply with the
judgment of this Court and to clear statutory dues.
16. When the 2nd respondent attempted to sell
their property situated in Ernakulam District with the
permission of the Government, the petitioner along with Sri.
M.K. Nassarudeen Musaliar as a Joint Venture submitted
their tender. They turned out to be successful bidders. The
Government issued letter dated 13.09.2024 granting consent
to the sale on certain conditions. The 2nd respondent
thereupon directed the petitioner to remit an amount of ₹2
Crores as the first instalment amount towards the bid amount
within a period of one month. The petitioner submitted a
reply requesting extension of time for payment since the
quantum of amount due to the petitioner is still pending
finalisation. The 2nd respondent again issued another letter
dated 21.10.2024 directing the petitioner to remit 55% of the
total sale amount being the first and second instalment on or
before 25.10.2024 and threatened to cancel the tender
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without further notice. It is in such circumstances that the
petitioner filed W.P.(C) No.38799/2024.
17. It is not in dispute that an amount of
₹3,57,50,000/- with interest is due to the petitioner towards
refund of EMD and security deposit in connection with the
aborted desiltation programme of Lower Periyar Reservoir.
The Government of Kerala has directed the 2nd respondent to
refund the said amount with interest at the prevailing bank
rate with effect from 23.12.2015. According to the petitioner
and the 2nd respondent, the Government of Kerala has to
compute the interest in order to quantify the actual amount
due to the petitioner.
18. The 2nd respondent would submit that the
refund of the amount is payable to M/s. Thoppil Infra
Associates of which the petitioner is the Managing Director.
The land of the 2nd respondent-Company was bid not by M/s.
Thoppil Infra Associates. The land was bid by the petitioner
and Sri. M.K. Nassarudeen Musaliar as a Joint Venture. Both
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are two different entities and both are two different
transactions. Therefore, the petitioner cannot be heard to
contend that he is liable to honour the terms and conditions of
sale of the landed property of the 2nd respondent-Company
only after the Company pays the amount due to the
petitioner.
19. Considering the facts of the case, this Court
cannot accept such hyper technicalities to deny and defeat
the claim of the petitioner. It is to be noted that huge
amounts are due to the petitioner since the year 2015. In
spite of repeated requests made by the petitioner, the
Company was not in a position to pay the amounts. The
Company had decided to sell its landed properties in order to
discharge the liabilities to the petitioner also.
20. The repeated attempts of the Company to
sell off its landed property in Ernakulam District did not
materialise initially. It is in such circumstances that the
petitioner along with Sri. M.K. Nassarudeen Musaliar bid the
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property. In the circumstances of the case, the petitioner is
entitled to set off the amounts payable to him by the
Company towards refund of EMD and security deposit
against the sale consideration.
21. The difficulty arose due to the fact that the
amount payable to the petitioner towards refund of EMD and
security deposit with interest was not quantified. Once the
amount is quantified, the petitioner's Joint Venture can pay
the balance sale consideration and conclude the sale. As the
sale consideration in respect of the land is sufficiently high,
the amount would be sufficient to satisfy the claims of
additional respondents 3 and 4 also.
22. The Senior Government Pleader, in his
notes dated 19.06.2025, submitted that the amount due to the
petitioner in terms of the Government Order dated
09.11.2021 was computed through a certified financep
professional. On the basis of the report of the CA Firm which
was entrusted for the purpose, the amount due to the
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petitioner, i.e., principal plus interest was quantified as
₹5,38,27,404/-, taking the rate of interest at the rate fixed by
the Reserve Bank of India from time to time.
23. In the facts and circumstances of the case,
the writ petition is disposed of with the following directions:
(i) The 2nd respondent-
Travancore Cements Limited is directed to
set off / adjust the amount of ₹5,38,27,404/-
(along with accruing interest, if any) against
the sale price payable by the petitioner's joint
venture and intimate the petitioner the
balance amount payable towards sale price.
(ii) The petitioner shall pay the
balance sale consideration to the 2nd
respondent within a period of two months.
(iii) On the petitioner paying the
balance sale consideration within the
stipulated time, the 2nd respondent shall
execute necessary documents conveying
the property to the petitioner's joint venture.
(iv) If the petitioner fails to pay
the balance amount within the stipulated
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time, the 2nd respondent-Company will be
free to proceed with re-auction of the
property.
(v) If the petitioner has any
further claims, those claims can be agitated
before the appropriate forum including the
Government of Kerala as adjudicated by this
Court in Ext.P2 judgment in W.P.(C)
No.13125/2022.
In the light of the directions given above, the
Contempt of Court Case is closed.
Sd/-
N. NAGARESH, JUDGE
aks/12.08.2025
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APPENDIX OF CON.CASE(C) 2566/2022
PETITIONER'S ANNEXURES
Annexure-A CERTIFIED COPY OF THE JUDGMENT DATED
05/08/2022 IN W.P.(C)NO.13125/2022 ON
THE FILE OF THIS HON'BLE COURT
RESPONDENT'S ANNEXURES
Annexure R4(b) True copy of the Government order
bearing no. GO(MS)No.46/2011/ID dated
21/02/2011.
Annexure R4(d) True copy of the minutes of the
meeting dated 4.06.2018.
Annexure R4(e) True copy of the report submitted by
the Project Officer bearing no. H-
6803/17dated 12.11.2018
Annexure R4(f) True copy of the report of the Dy.
Inspector General of Forest (Central),
Regional Office, Bangalore bearing no
F.No.4-KLB.1159/2018-BAN dated
10.04.2019
Annexure R4(g) True copy of the letter of the
Principal Chief Conservator of Forest
to the Dy. Inspector General of Forest
(Central), Regional Office, Bangalore
bearing noFC2-35277/2016 dated
09.10.2019.
Annexure R4(h) True copy of the report submitted by
Travancore Cements Ltd. dated
02.12.2019
Annexure R4(i) True copy of the letter to the
Government of Kerala bearing ref. no.
0325 dated 21.05.2022
Annexure R4(j) True copy of letter to the petitioner
bearing no. no 0444 dated 10.06.2022
Annexure R4(a) True copy of Government order bearing
no. G.O.(Rt) No. 276/2010/PD dated
20/12/2010.
Annexure R4(c) True copy of the acknowledgment dated
10.05.2016 issued by the Forest
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Department on receipt of the
application.
PETITIONER'S ANNEXURES
Annexure A A TRUE PHOTOCOPY OF THE REPRESENTATION
SUBMITTED BY THE PETITIONER BEFORE THE
RESPONDENT
Annexure B A TRUE PHOTOCOPY OF THE ORDER DATED
12.9.2023 ISSUED BY THE GOVERNMENT
Annexure C A TRUE PHOTOCOPY OF THE LETTER DATED
18.11.2023 ISSUED BY THE RESPONDENT
COMPANY
Annexure D A TRUE PHOTOCOPY OF THE CLARIFICATION
IN RESPECT OF THE INTEREST OF THE
AMOUNT DUE TO THE PETITIONER SUBMITTED
BEFORE THE RESPONDENT
Annexure E A TRUE COPY OF THE JUDGMENT DATED
11.8.2023 PASSED BY THE SUPREME COURT
Annexure F A TRUE PHOTOCOPY OF THE BID SUBMISSION
CONFIRMATION ISSUED IN FAVOR OF THE
PETITIONER DATED 9.8.2024
Annexure G A TRUE PHOTOCOPY OF THE LETTER DATED
13.9.2024 ISSUED BY THE GOVERNMENT TO
THE RESPONDENT COMPANY
Annexure H A TRUE PHOTOCOPY OF THE REPRESENTATION
SUBMITTED BY THE PETITIONER BEFORE THE
RESPONDENT 16.2.2024
Annexure I A TRUE PHOTOCOPY OF THE LETTER
SUBMITTED BY THE RESPONDENT BEFORE THE
GOVERNMENT DATED 29.6.2024
Annexure J A TRUE PHOTOCOPY OF THE LETTER DATED
19.9.2024 ISSUED BY THE RESPONDENT TO
THE PETITIONER
Annexure K A TRUE PHOTOCOPY OF THE REPRESENTATION
SUBMITTED BY THE PETITIONER BEFORE THE
RESPONDENT DATED 21.09.2024
Annexure L A TRUE PHOTOCOPY OF THE LETTER DATED
8.10.2024 ISSUED BY THE RESPONDENT TO
THE PETITIONER
Annexure M A TRUE PHOTOCOPY OF THE LETTER DATED
21.10.2024 ISSUED BY THE RESPONDENT TO
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THE PETITIONER
Annexure N A TRUE PHOTOCOPY OF THE REPRESENTATION
SUBMITTED BY THE PETITIONER BEFORE THE
GOVERNMENT
Annexure O A TRUE PHOTOCOPY OF THE REPRESENTATION
SUBMITTED BY THE PETITIONER BEFORE THE
RESPONDENT COMPANY
Annexure P A TRUE PHOTOCOPY OF THE LETTER DATED
13.2.2025 ISSUED BY THE GOVERNMENT
RESPONDENT'S ANNEXURES
ANNEXURE I THE COMPUTATION MADE WHILE ARRIVING
THE AMOUNT DUE TO THE PETITIONER
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APPENDIX OF WP(C) 38799/2024
PETITIONER EXHIBITS
Exhibit P1 A TRUE PHOTOCOPY OF THE ORDER NO. G.O.
(RT)NO.1227/2021/ID DATED 9.11.2021,
ISSUED BY THE 1ST RESPONDENT
Exhibit P2 A TRUE PHOTOCOPY OF THE JUDGMENT DATED
5.8.2022 IN W.P.(C) NO.13125/2022
PASSED BY THIS COURT
Exhibit P3 A TRUE PHOTOCOPY OF THE INTERIM DATED
5.2.2024 IN CONTEMPT OF COURT CASE
(C)NO.2566/2022 PASSED BY THIS COURT
Exhibit P4 A TRUE PHOTOCOPY OF THE BID SUBMISSION
CONFIRMATION ISSUED IN FAVOR OF THE
PETITIONER DATED 9.8.2024
Exhibit P5 A TRUE PHOTOCOPY OF THE LETTER DATED
13.9.2024 ISSUED BY THE GOVERNMENT TO
THE 2ND RESPONDENT COMPANY
Exhibit P6 A TRUE PHOTOCOPY OF THE REPRESENTATION
DATED 16.2.2024 SUBMITTED BY THE
PETITIONER BEFORE THE RESPONDENT
Exhibit P7 A TRUE PHOTOCOPY OF THE LETTER DATED
29.6.2024 SUBMITTED BY THE 2 ND
RESPONDENT BEFORE THE GOVERNMENT
Exhibit P8 A TRUE PHOTOCOPY OF THE LETTER DATED
19.9.2024 ISSUED BY THE RESPONDENT TO
THE PETITIONER
Exhibit P9 A TRUE PHOTOCOPY OF THE REPRESENTATION
DATED 21.09.2024 SUBMITTED BY THE
PETITIONER BEFORE THE 2ND RESPONDENT
Exhibit P10 A TRUE PHOTOCOPY OF THE LETTER DATED
8.10.2024 ISSUED BY THE 2ND RESPONDENT
TO THE PETITIONER
Exhibit P11 A TRUE PHOTOCOPY OF THE LETTER DATED
21.10.2024 ISSUED BY THE 2ND
RESPONDENT TO THE PETITIONER
EXHIBIT R2(a) True copy of the agreement entered
into between the petitioner and 2nd
respondent dated 23.12.2015
EXHIBIT R2(b) The true copy of the order bearing no.
GO No 67/2023/ID dated 12.9.2023
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EXHIBIT R2(c) true copy of the e-Tender No.
TCL/MM/ETEND/2024-25/5 dated 20/7/2024
through Kerala Govt e-portal
EXHIBIT R2(d) True copy of the Letter of Intent
dated 19.09.2024
EXHIBIT R2(e) True copy of the Board resolution
dated 30.10.2024 of 2nd respondent
RESPONDENT EXHIBITS
Annexure R3(a) A TRUE COPY OF JUDGMENT DATED
22.08.2023 IN WP (C) NO. 2287 OF 2023
Annexure R3(b) A TRUE COPY OF THE JUDGMENT DATED
14.11.2023 IN RP NO. 998 OF 2023 IN WP
(C) NO. 2287 OF 2023 OF THIS HON'BLE
COURT
Annexure R3(C) A TRUE COPY OF ORDER DATED 12.09.2024
OF THIS HON'BLE COURT IN IA NO.2 /2024
IN RP NO. 998 OF 2023
