Jyothis Electrical Industries vs Subair Palathinkal

P.V.Kunhikrishnan, J

This contempt case is filed alleging violation of the directions of this Court in the judgment dated 16.12.2021 in W.P.(C). No.22196/2012. The directions are extracted hereunder:

“1. The 1st and 2nd respondents will submit a revised bill claiming the balance amount to the 3rd respondent, as expeditiously as possible, at any rate, within three weeks from the date of receipt of a copy of this judgment.

Once the revised bill is received, the 3rd respondent will process the same and disburse the amount due to the 1st and 2nd respondents as expeditiously as possible, at any rate, within four weeks from the date of receipt of the revised bill.

Once the balance amount is received by the 1st and 2nd respondents, the amount due to the petitioners in these writ petitions will be disbursed by the 1st and 2nd respondents forthwith, at any rate, within two weeks from the date of receipt of the amount from the 3rd respondent, after statutory deductions and centage, if any.”

The 3rd respondent appeared in person as per the direction of this Court. It is submitted by the counsel for the 3rd respondent that the revised bill was received from respondents 1 and 2 and the admitted amount is already paid to the petitioner. There is some dispute regarding Rs.1,13,650/-. If that is the case, the 3rd respondent shall intimate the same to the petitioner forthwith so that the petitioner can proceed in accordance to law against the same.

In the light of the compliance of the judgment, this contempt case is closed.