J & B Engineering & Construction Company vs. S Venkatesapathy
Held
The Court recorded the respondent's submission that the judgment in the original writ petition had been complied with. Consequently, the Contempt Case was closed.
Facts
A petitioner filed a contempt case alleging non-compliance with a previous High Court judgment in WP(C) 17789/2021. The original writ petition concerned the payment of GST refund by the Kerala Water Authority to the petitioner.
Key Issues
Whether the respondent had complied with the previous judgment of the High Court in WP(C) 17789/2021, thereby rendering the contempt petition infructuous.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS FRIDAY, THE 25TH DAY OF FEBRUARY 2022 / 6TH PHALGUNA, 1943 CON.CASE(C) NO. 106 OF 2022 AGAINST THE JUDGMENT IN WP(C) 17789/2021 OF HIGH COURT OF KERALA PETITIONER/ PETITIONER : J & B ENGINEERING & CONSTRUCTION COMPANY KUTTUR P.O., THIRUVALLA, PATHANAMTHITTA DISTRICT, PIN-689 106, REPRESENTED BY ITS MANAGING PARTNER SRI.K.A ABRAHAM , AGED 71 YEARS, S/O. LATE K.J.ABRAHAM, RESIDING AT KUNNUKANDANTHIL HOUSE, KUTTOOR P.O., THIRUVALLA, PIN-689 106 BY ADVS. N.JAMES KOSHY MIDHUN R. RESPONDENT/ 1ST RESPONDENT : S VENKATESAPATHY (AGE AND FATHER'S NAME IS NOT KNOWN TO THE PETITIONER), MANAGING DIRECTOR, KERALA WATER AUTHORITY, HEAD OFFICE, 'JALABHAVAN', VELLAYAMBALAM, THIRUVANANTHAPURAM - 695 033 BY ADV BIJILY JOSEPH THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON 25.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
CON.CASE(C) NO. 106 OF 2022 2 BECHU KURIAN THOMAS, J. =-=-=-=-=-=-=-=-=-=-=-=-=-= Contempt Case (C) No.106 of 2022 =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-= Dated this the 25th day of February, 2022 JUDGMENT The learned counsel
The judgment continues below.
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