Kerala High Court
M/S. Midland Engineering & Contracting ... vs Bhandari Swagat Ranveerchand on 9 February, 2024
Author: Amit Rawal
Bench: Amit Rawal
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
Friday, the 9th day of February 2024 / 20th Magha, 1945
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 SRI. P.M.JOHNY, STANDING COUNSEL
This Contempt of court case (civil) having come up for orders on
09.02.2024, the court on the same day passed the following:
P.T.O.
AMIT RAWAL, J.
=================
Cont. Case(C).Nos.178, 182, 189, 192,
198, 201, 177, 204 of 2024
=====================
Dated this the 9th day of February, 2024
ORDER
Inter alia alleges that directions given by this Court for payment of the amount have not been complied with.
Sri.P.M.Johny, learned Standing Counsel takes notice for the respondents.
Post on 23.02.2024.
Sd/-
AMIT RAWAL, JUDGE naksa 09-02-2024 /True Copy/ Deputy Registrar