Saraswathy B vs S.S. Mallikarjuna Rao
2021 Latest Caselaw 4510 Ker

Con.Case(C).No.161 OF 2021
                                     1

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

    MONDAY, THE 08TH DAY OF FEBRUARY 2021 / 19TH MAGHA,1942

          Con.Case(C).No.161 OF 2021 IN WP(C). 15451/2015

AGAINST THE ORDER/JUDGMENT IN WP(C) 15451/2015(F) OF HIGH COURT
                           OF KERALA


PETITIONER/S:

                SARASWATHY B.
                AGED 53 YEARS
                PART TIME SWEEPER, PUNJAB NATIONAL BANK, Q.S. ROAD,
                CHINNAKADA BRANCH, KOLLAM-691 001

                BY ADVS.
                SRI.KALEESWARAM RAJ
                SRI.VARUN C.VIJAY
                SMT.MAITREYI SACHIDANANDA HEGDE

RESPONDENT/S:

      1         S.S. MALLIKARJUNA RAO
                FATHER'S NAME AND AGE ARE NOT KNOWN TO THE
                PETITIONER , CHAIRMAN AND MANAGING DIRECTOR, PUNJAB
                NATIONAL BANK, NEW DELHI-110 001

      2         MR. SURINDER KUMAR,
                FATHER'S NAME AND AGE ARE NOT KNOWN TO THE
                PETITIONR, THE CIRCLE HEAD, PUNJAB NATIONAL BANK,
                CIRCLE OFFICE, ERNAKULAM-682 001

      3         MR. KRISHNA KUMAR,
                FATHER'S NAME AND AGE ARE NOT KNOWN TO THE
                PETITIONER, THE BRANCH MANAGER, PUNJAB NATIONAL
                BANK, Q.S. ROAD, CHINNAKKADA BRANCH, KOLLAM-691 001


OTHER PRESENT:

                SRI.K.P.SUDHEER,SC

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.161 OF 2021
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                                JUDGMENT

Dated this the 8th day of February 2021

Learned counsel for the petitioner submits that the

respondents have already issued an order and the petitioner is

challenging the same. Therefore the Contempt Case is dismissed.

Petitioner would be free to challenge the order passed.

Sd/-

                                                   P.V.ASHA

rkc                                                     JUDGE
 Con.Case(C).No.161 OF 2021




                             APPENDIX
PETITIONER'S/S EXHIBITS:

ANNEXURE I           TRUE COPY OF THE JUDGMENT DATED 03.01.2019
                     IN W.P.C NO. 15451/2015.

ANNEXURE II          TRUE COPY OF    THE   REPRESENTATION   DATED
                     26.01.2019.

ANNEXURE III         TRUE COPY OF THE ORDER CO/IR/OFFER/SS/2019
                     DATED 12.07.2019.

ANNEXURE IV          TRUE COPY OF THE LETTER DATED 12.09.2012.

ANNEXURE V           TRUE COPY OF THE LAWYER NOTICE DATED

23.12.2019 SENT BY COUNSEL FOR PETITIONER.