K.P.Mohammed Ashraf vs Mr. Arun Goel
2021 Latest Caselaw 11571 Ker

Con.Case(C) 225/2021                       1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       Present:
                         THE HONOURABLE MR.JUSTICE N.NAGARESH

             Thursday,the 08th day of April 2021/18th Chaithra, 1943
             Contempt Case(C) No.225/2021(S) in WP(C) No.12699/2020




1.          For information purpose only
PETITIONER/PETITIONER IN THE W.P:
        K.P.MOHAMMED ASHRAF,AGED 57 YEARS
        S/O K P MOIDEEN, KALLEPARAMBIL HOUSE, ARIYOOR,
        KOTTOPADAM P O, MANNARKKAD-678583, PALAKKAD,
        GENERAL SECRETARY, INDEPENDENT EMPLOYEES UNION (STU),
        BHEL ELECTRICAL MACHINERY LIMITED,
        BEDRADKA, KASARGOD-671124.

2.      MOHAMMED BASHEER U,AGED 51 YEARS
        S/O MOHAMMED KUTTY, UPPOOTTUNGAL HOUSE,
        VETTAM P O, TIRUR,-676102, MALAPPURAM.

BY ADVOCATES           M/S P.E.SAJAL, S.KABEER


RESPONDENT/2ND RESPONDENT IN THE W.P:
        MR. ARUN GOEL,SECRETARY,
        MINISTRY OF HEAVY INDUSTRIES AND PUBLIC ENTERPRISES, DEPARTMENT
        OF HEAVY INDUSTRIES,
        UDYOG BHAWAN, NEW DELHI-110011.


     This Contempt of Court Case(Civil) having come up for orders on
08/04/2021,the Court on the same day passed the following:


                                       O R D E R

The respondent is directed to file a compliance report in respect of the directions contained in the judgment dated 13/10/2020, failing which the respondent shall appear in person before the Court on 01/06/2021.

08-04-2021 Sd/-

N.NAGARESH,JUDGE

/true copy/ Sd/-

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