Kerala High Court
K.Dhushyanthan vs Saju D on 25 August, 2014
Author: P.R. Ramachandra Menon
Bench: P.R.Ramachandra Menon
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE P.R.RAMACHANDRA MENON
MONDAY,THE 23RD DAY OF MARCH 2015/2ND CHAITHRA, 1937
Con.Case(C).No. 109 of 2015 (S)
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AGAINST THE JUDGMENT IN WP(C) 27875/2013 DATED 25-08-2014
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PETITIONER(S) :
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1. K.DHUSHYANTHAN, AGED 64 YEARS
S/O. KUNJACHAN, PUTHEN PARAMBIL, PERUMPALLI
VALIYAZHEEKKAL P.O., (VIA) KANDALLOOR
KAYAMKULAM.
(RETIRED SANITATION CONTINGENT WORKER
MAVELIKARA MUNICIPALITY)
2. M. AHAMMEDKUNJU, AGED 64 YEARS
S/O. MOITHEENKUNJU, ABDULLA MANZIL, KADUVINAL
P.O. VALLIKUNNAM, ALAPPUZHA
(RETIRED SANITATION CONTINGENT WORKER,
MAVELIKARA MUNICIPALITY).
3. M.T. KESAVAN, AGED 64 YEARS
S/O. T. EVAN, MELETHOYIKKOTTU, KOZHUVALLUR P.O.
CHENGANNUR TALUK.
(RETIRED SANITATION CONTINGENT WORKER
MAVELIKARA MUNICIPALITY).
4. P.J.JEROME, AGED 63 YEARS
S/O. JOSEPH, VETTIYIDATHPARAMBIL, KOTTARAKAVU
MAVELIKARA P.O.
(RETIRED SANITATION CONTINGENT WORKER,
MAVELIKARA MUNICIPALITY).
5. E.SUHARBAN, AGED 62 YEARS
W/O. ALIYARKUNJU, VANIYAPURAKKAL, PURAKKAD P.O.
ALAPPUZHA
(RETIRED SANITATION CONTINGENT WORKER
MAVELIKARA MUNICIPALITY)
...2/-
Con.Case(C).No. 109 of 2015 (S) -2-
6. A.ABDUL BASHEER,
AGED 62 YEARS, S/O P.K. ALI,
ANAAN ANISH MANZIL, BALABHAVAN ROAD
M.O. WARD, ALAPPUZHA.
(RETIRED SANITATION CONTINGENT WORKER,
MAVELIKARA MUNICIPALITY).
BY ADVS.SRI.K.SASIKUMAR
SRI.S.ARAVIND
SRI.R.ROHITH
SRI.K.JANARDHANA SHENOY
SRI.MATHEW JOHN PUTHUPARAMPIL
RESPONDENT :
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SAJU D.,
(FATHER'S NAME & AGE NOT KNOWN TO THE PETITIONERS)
SECRETARY, MAVELIKARA MUNICIPALITY,
MAVELIKARA-690101.
BY ADV. SRI.RASHEED C., SC
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 23-03-2015, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Mn
...3/-
Con.Case(C).No. 109 of 2015 (S)
APPENDIX
PETITIONERS' ANNEXURES :
ANNEXURE A1 : COPY OF THE JUDGMENT IN WP(C) NO. 27875 OF 2013 OF THE
HIGH COURT OF KERALA DATED 25-8-2014.
RESPONDENT'S ANNEXURES : NIL
//TRUE COPY//
P.S. TO JUDGE
Mn
P.R. RAMACHANDRA MENON, J.
..............................................................................
CONTEMPT OF COURT CASE (C)No. 109 OF 2015
IN
W.P.(C)No.27875 OF 2013
.........................................................................
Dated this the 23rd March, 2015
J U D G M E N T
The learned Counsel for the respondent submits that the direction has been complied with and a cheque for the due amount has already been handed over to the petitioner. The said version is not rebutted by the learned Counsel for the petitioner.
In the above circumstance, this Court does not find it necessary to proceed with further steps. Accordingly, the Contempt of Court case is closed.
P.R.RAMACHANDRA MENON JUDGE lk