Kerala High Court
M/S. Midland Engineering & Contracting ... vs Bhandari Swagat Ranveerchand on 15 November, 2024
Author: Amit Rawal
Bench: Amit Rawal
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
Friday, the 15th day of November 2024 / 24th Karthika, 1946
CONTEMPT CASE(C) NO. 204 OF 2024(S) IN WP(C) 13876/2022
PETITIONER/PETITIONER:
M/S. MIDLAND ENGINEERING & CONTRACTING COMPANY MANAGING PARTNER
V.SHAHUL HAMEED, AGED 54 YEARS, S/O.MOHAMMED, VARIKKODAN BUILDING,
DOWN HILL.P.O.,MALAPPURAM, PIN-676 505,
RESIDING AT VARIKKODAN HOUSE, DOWN HILL.P.O.,
MALAPPURAM, PIN-676 505.
BY ADVOCATES M/S. P. SHANES METHAR & N. KRISHNA PRASAD
RESPONDENT/1ST RESPONDENT:
BHANDARI SWAGAT RANVEERCHAND, MANAGING DIRECTOR,
KERALA WATER AUTHORITY, JALA BHAVAN, OBSERVATORY HILLS,
VELLAYAMBALAM POST, THIRUVANANTHAPURAM, PIN - 695 033.
BY ADVOCATES M/S. P.M. JOHNY & GEORGIE JOHNY
This Contempt of court case (civil) having come up for orders on
15.11.2024, the court on the same day passed the following:
P.T.O.
AMIT RAWAL , J.
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COC Nos.177, 178, 182, 189, 192,
198, 201 & 204 of 2024
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Dated this the 15th day of November, 2024
ORDER
Learned counsel for the petitioners submitted that only 20% of the claim has been satisfied.
Learned counsel for the respondent submitted that they have filed an affidavit placing on record the copy of the seniority of debtors to whom they owe money.
I am afraid the said stand cannot be taken up, in case the water authority is under financial crisis, they have to take up the issue with the Government for recouping the losses and also take steps against defaulters of water charges. It is made clear that in case the judgment of this Court is not complied with by the next date of hearing, Sri.Bhandari Swagat Ranveerchand, Managing Director, Kerala Water Authority will be directed to be present in court for the purpose of framing of charges.
Post this matter on 13.12.2024.
Sd/-
AMIT RAWAL, JUDGE nak 15-11-2024 /True Copy/ Assistant Registrar