Anoop M.A vs Saju George
2021 Latest Caselaw 4562 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

            THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

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

         Con.Case(C).No.2652 OF 2019 IN WP(C). 8018/2018

AGAINST THE ORDER/JUDGMENT IN WP(C) 8018/2018(B) OF HIGH COURT OF
                             KERALA


PETITIONER/PETITIONER:

             ANOOP M.A.
             AGED 30 YEARS
             S/O.ARUMUGAN, MAKKOTH HOUSE,
             P.O.CHAZHUR, THRISSUR-680 571.

             BY ADVS.
             SRI.LINDONS C.DAVIS
             SMT.E.U.DHANYA

RESPONDENT/3RD RESPONDENT IN WP(C):

             SAJU GEORGE
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             SECRETARY, KERALA PUBLIC SERVICE COMMISSION, PATTOM,
             THIRUVANANTHAPURAM-695 004.

             R1 BY SRI.P.C.SASIDHARAN, SC, KPSC

     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.2652 OF 2019

                                   2

                            JUDGMENT

[ Con.Case(C).2652/2019 ]

Dated this the 8th day of February 2021

In view of the interim order passed by this Court in R.P

No.215/2020 in W.P.(C) No.8018/2018 dated 08.02.2021, the

Contempt of Court Case is closed.

Sd/-

ANU SIVARAMAN

JUDGE Bng/09.02.2021 Con.Case(C).No.2652 OF 2019

APPENDIX OF Con.Case(C) 2652/2019 PETITIONER'S EXHIBITS:

ANNEXURE A1 A CERTIFIED COPY OF THE JUDGMENT DATED 20.08.2019 IN WP(C) NO.8018/2018.