Kerala High Court
Annexure A4 : True Photocopy Of The ... vs Cheloor Towers Apartment Owners ... on 5 October, 2015
Author: V. Chitambaresh
Bench: V.Chitambaresh
IN THE HIGH COURT OF KERALA ATERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
TUESDAY, THE 29TH DAY OF MARCH 2016/9TH CHAITHRA, 1938
Con.Case (C).No. 409 of 2016 (S) IN W.P.(C). NO.24590/2015
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AGAINST THE JUDGMENT IN W.P.(C) NO. 24590/2015 of HIGH COURT OF
KERALA DATED 05-10-2015
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PETITIONERS/PETITIONER IN W.P.(C) NO.24590/15 AND ABENEFICIARY OF THE
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JUDGMENT :
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1. CHELOOR TOWERS APARTMENT OWNERS ASSOCIATION CHELOOR TOWERS, POOTHOLE P.O.,THRISSUR-680 004, REPRESENTED BY ITS PRESIDENT C.RAVINDRANATH.
2. MANOJ VADAVATTU, AGED 37 YEARS S/O. C.RAVINDRANATH, 12 C, CHELOOR TOWERS, POOTHOL, THRISSUR.
BY ADVS. SRI.R.LAKSHMI NARAYAN SMT.R.RANJINI SRI.M.ASHOK KINI RESPONDENTS/RESPONDENTS 3 AND 4 IN W.P.(C) NO.24590/2015:
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1. K.M. BASHEER S/O. AND AGE NOT KNOWN TO THE PETITIONER, THE SECRETARY, THRISSUR MUNICIPAL CORPORATION, OFFICE OF THE MUNICIPAL CORPORATION, THRISSUR.
2. S.G.RAJMOHAN S/O. AND AGE NOT KNOWN TO THE PETITIONER, THE CORPORATION ENGINEER, (WATER SUPPLY DEPARTMENT), THRISSUR MUNICIPAL CORPORATION, OFFICE OF THE MUNICIPAL CORPORATION, THRISSUR.
BY SRI.K.P.VIJAYAN, SC, THRISSUR CORPORATION SRI.V.N.HARIDAS,SC THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON 29-03-2016, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Con.Case (C).No. 409 of 2016 (S) APPENDIX PETITIONER(S) ANNEXURES:-
ANNEXURE A1 : THE PHOTOCOPY OF THE WRIT PETITION (CIVIL) NO. 24590/15 WITHOUT EXHIBITS ANNEXURE A2 : TRUE PHOTOCOPY OF THE JUDGMENT DATED 27.1.2015 IN W.P.(C). NO. 9755 OF 2013 ANNEXURE A3 : TRUE PHOTOCOPY OF THE JUDGMENT DATED 5.10.2015 IN W.P.(C). NO. 24590 OF 2015 ANNEXURE A4 : TRUE PHOTOCOPY OF THE RECEIPT DATED 26.12.2015 RESPONDENT(S) ANNEXURES :- NIL /TRUE COPY/ P.A. TO JUDGE.
DCS V. CHITAMBARESH, J
--------------------------------------- Cont. of Court Case (C). No. 409 OF 2016
---------------------------------------- Dated this the 29th day of March, 2016 JUDGMENT The directions in Annexure A2 judgment have since been complied with.
The Contempt of Court Case is closed.
V. CHITAMBARESH JUDGE DCS