S. Padmanabhan vs S. Padmanabhan
2021 Latest Caselaw 1859 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

              THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE

                                 &

               THE HONOURABLE MR. JUSTICE GOPINATH P.

     MONDAY, THE 18TH DAY OF JANUARY 2021 / 28TH POUSHA, 1942

          Con.Case(C).No.1784 OF 2020 IN OP (CAT). 29/2017

  AGAINST NON COMPLIANCE OF JUDGMENT DATED 20.8.2020 IN OP (CAT)
                 29/2017 OF HIGH COURT OF KERALA


PETITIONER/RESPONDENT:

             S. PADMANABHAN,AGED 34 YEARS
             S/O.LATE P.P.SUNDARAM, RESIDING AT C/O.RAZIYA
             PAYYAPPALLI HOUSE, MAKKAR LANE, CHAKKOLA JN.,
             PERUMANOOR P.O., KOCHI-682 015

             BY ADVS.SRI.M.M.MONAYE
             SHRI.M.PAUL VARGHESE

RESPONDENTS/PETITIONERS 1 TO 4/CONTEMNORS:

      1      RAJARAJAN. V,S/O.NOT KNOWN, AGE NOT KNOWN, THE CHIEF
             POSTMASTER GENERAL, KERALA CIRCLE,
             THIRUVANANTHAPURAM-695 033

      2      SMT.KALAIVANI K.
             D/O.NOT KNOWN, AGED NOT KNOWN, THE SUPERINTENDENT,
             RMS, 'EK' DIVISION, ERNAKULAM, PIN-682 011

      3      SMT. MARIYAMMA THOMAS
             D/O.NOT KNOWN, AGE NOT KNOWN, CHAIR PERSON, THE
             CIRCLE RELAXATION COMMITTE, OFFICE OF THE CHIEF
             POSTMASTER GENERAL, KERALA CIRCLE,
             THIRUVANANTHAPURAM-695 033

      4      SRI.PRADIPTA KUMAR BISOI,
             S/O.NOT KNOWN, AGE NOT KNOWN,THE SECRETARY TO THE
             GOVERNMENT, DEPARTMENT OF POSTS, DAK BHAVAN,
             NEW DELHI 11001

             R1-4 BY SRI.T.V.VINU, CGC

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 18.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case (C).No.1784/2020
                                    2




                               JUDGMENT

Dated this the 18th day of January 2021

Shaffique, J

The learned counsel for the petitioner submits that the directions

issued by this Court has been complied with and there is no necessity

to proceed with the contempt case.

Accordingly, Cont.Case (C).No.1784/2020 is closed.

Sd/-

A.M.SHAFFIQUE

JUDGE

Sd/-

GOPINATH P.

kp               True copy                       JUDGE
                   P.A. To Judge

Con.Case (C).No.1784/2020

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A1 TRUE COPY OF THE ORDER DATED 9.9.2016 OF THE CENTRAL ADMINISTRATIVE TRIBUNAL, ERNAKULAM BENCH

ANNEXURE A2 TRUE COPY OF THE JUDGMENT DATED 20.8.2020 OF THIS HON'BLE COURT IN O.P.(CAT) NO.29 OF

ANNEXURE A3 TRUE COPY OF THE ARTICLE TRACKING DETAILS SHOWING THAT THE 1ST RESPONDENT HAS RECEIVED THE JUDGMENT ON 18.9.2020

ANNEXURE A4 TRUE COPY OF THE POSTAL ACKNOWLEDGMENT DUE CARD IN TOKEN OF HAVING RECEIVED THE JUDGMENT BY THE RESPONDENT 2 ON 17.9.2020

ANNEXURE A5 TRUE COPY OF THE POSTAL ACKNOWLEDGMENT DUE CARD IN TOKEN OF HAVING RECEIVED THE JUDGMENT BY THE RESPONDENT 3 ON 18.9.2020