Kerala High Court
M/S. Midland Engineering & Contracting ... vs Bhandari Swagat Ranveerchand on 6 September, 2024
Author: Amit Rawal
Bench: Amit Rawal
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
Friday, the 6th day of September 2024 / 15th Bhadra, 1946
CONTEMPT CASE(C) NO. 192 OF 2024(S) IN WP(C) 13873/2022
PETITIONER/PETITIONER:
M/S. MIDLAND ENGINEERING & CONTRACTING COMPANY
REPRESENTED BY ITS MANAGING PARTNER V.SHAHUL HAMEED,
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 M/S. P.M.JOHNY & GEORGIE JOHNY, STANDING COUNSELS
This Contempt of court case (civil) having come up for orders on
06.09.2024, the court on the same day passed the following:
P.T.O.
AMIT RAWAL , J.
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Con. Case Nos.177, 178, 182, 189, 192, 198,
201 and 204 of 2024
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Dated this the 06th day of September, 2024
ORDER
Learned counsel for the respondent submits that in terms of the order dated 28.06.2024 a memo along with documents has been filed showing the details of the period and completion of work of the contractor, but the same has not been taken on record.
Post on 18.10.2024 as last opportunity.
Sd/-
AMIT RAWAL JUDGE nak 06-09-2024 /True Copy/ Assistant Registrar