Biju U. vs Pravin Kumar Purvar
2021 Latest Caselaw 4215 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

            THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

  THURSDAY, THE 04TH DAY OF FEBRUARY 2021 / 15TH MAGHA,1942

          Con.Case(C).No.53 OF 2021 IN WP(C). 11099/2020

   JUDGMENT IN WP(C) 11099/2020(J) OF HIGH COURT OF KERALA
                       DATED 22.6.2020
                    --------------------

PETITIONER/PETITIONER IN WP(C) :-

              BIJU U., AGED 41 YEARS
              S/O.K.UNNIKRISHNAN, T.C 50/837,
              PULIYARATHOPPUVEEDU, KALADY,
              THIRUVANANTHAPURAM - 695 002.

              BY ADV. SRI.J.G.SYAMNATH


RESPONDENTS/RESPONDENTS IN WP(C) :-

      1       PRAVIN KUMAR PURVAR,
              AGE NOT KNOWN, S/O.NOT KNOWN,
              CHAIRMAN AND MANAGING DIRECTOR,
              BHARATH SANCHAR NIGAM LTD (BSNL),
              BHARATH SANCHAR BHAVAN,
              HAREESH CHANDRA MATHUR LANE,
              JANPATH, NEW DELHI - 110 001.

      2       C.V VINOD,
              AGE NOT KNOWN, S/O.NOT KNOWN,
              THE CHEIF GENERAL MANAGER, BSNL KERALA CIRCLE,
              PMG JUNCTION, VIKAS BHAVAN P.O,
              THIRUVANANTHAPURAM - 695 033.

              BY SRI.MATHEWS K. PHILIP, SC



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 04.02.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case(C).No.53 OF 2021

                                     -: 2 :-


                                 JUDGMENT

Dated this the 4th day of February, 2021

The direction in the judgment was to pay the admitted amount of

Rs.3,19,601/-. It is submitted by the learned counsel for the

respondent that the said amount already stands paid to the petitioner.

In the above view of the matter, the contempt of court case

is closed leaving open the contentions of the parties.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/10.2.2021 Con.Case(C).No.53 OF 2021

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A1 CERTIFIED COPY OF THE JUDGEMENT IN W.P(C) NO.

11099 OF 2020 DATED 22-06-2020

//TRUE COPY//

P.A. TO JUDGE