Bmt Constructions vs. Saju George

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR WEDNE AY, THE 15TH DAY OF JANUARY 2020 / 25TH POUSHA, 1941 Con.Case(C).No.2670 OF 2019 IN WP(C)No.25321/2019 AGAINST THE JUDGMENT IN WP(C) 25321/2019(M) OF HIGH COURT OF KERALA PETITIONER: BMT CONSTRUCTIONS, 12/80B, MALIKAYIL BUILDING, MANTHADI, KIDANGOOR SOUTH P O, KOTTAYAM-686583, REPRESENTED BY ITS AUTHORISED SIGNATORY, BIBY.T.S. BY ADVS. SRI.BINOY VASUDEVAN SMT.HARITHA P.V. RESPONDENT/4TH RESPONDENT: SRI.SAJU GEORGE, AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, PRINCIPAL GENERAL MANAGER, OFFICE OF THE PRINCIPAL GENERAL MANAGER, BSNL, TELECOM DISTRICT, KOTTAYAM, 686001. BY ADV. SRI.MATHEWS K PHILIP SC THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON 15.01.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:

Con.Case(C).No.2670 OF 2019 2 P.B. SURESH KUMAR, J. ------------------------------------ Cont.case(C).No.2670 of 2019 ------------------------------------- Dated this the 15th day of January, 2020 JUDGMENT The learned counsel for the petitioner submits that the direction contained in the judgment in W.P.(C) No.25321 of 2019 has been complied with. In the light of the submission made by the learned counsel for the petitioner, this Contempt of Court Case is closed. P.B.SURESH KUMAR JUDGE ska

Con.Case(C).No.2670 OF 2019 3 APPENDIX PETITIONER'S EXHIBITS: ANNEXURE AOF THE TABULAR STATEMENT OF THE BILLS SUBMITTED BY THE PETITIONER. ANNEXURE BOF THE RECEIPT EVIDENCING PAYMENT OF THE GST. ANNEXURE C CERTIFIED COPY OF THE JUDGMENT DATED 29.10.2019 IN WP(C) NO.25321 OF 2019 OF THIS HON'BLE COURT. ANNEXURE DOF THE LETTER FORWARDING THE JUDGMENT TO THE CHAIRMAN CUM MANAGING DIRECTOR AT THE BSNL CORPORATE OFFICE WITH COPY TO THE CHIEF GENERAL MANAGER, KERALA AS WELL AS THE PRINCIPAL GENERAL MANAGER, AT KOTTAYAM ALONG WITH THE POSTAL RECEIPT. ANNEXURE EOF THE REPRESENTATION DATED 25.11.2019.