M.G. Prabhakara Panicker vs P.K. Purwar
2021 Latest Caselaw 2645 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

            THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN

                                   &

                   THE HONOURABLE MR.JUSTICE V.G.ARUN

      FRIDAY, THE 22ND DAY OF JANUARY 2021 / 2ND MAGHA, 1942

        Con.Case(C).No.1331 OF 2020 IN OP (CAT). 161/2019

AGAINST THE JUDGMENT IN OP (CAT) 161/2019 DATED 23.01.2020 OF HIGH
                         COURT OF KERALA


PETITIONER/S:

                M.G. PRABHAKARA PANICKER,
                39/180A,
                PISHARIKOVIL ROAD, EROOR NORTH, TRIPUNITHURA

                BY ADVS.
                SRI.GEORGE VARGHESE(PERUMPALLIKUTTIYIL)
                SRI.A.R.DILEEP
                SRI.P.J.JOE PAUL
                SRI.MANU SRINATH
                SRI.RAJAN G. GEORGE

RESPONDENT/S:

                P.K. PURWAR,
                AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
                CHAIRMAN CUM MANAGING DIRECTOR,
                BHARATH SANCHAR NIGOM LTD,
                NEW DELHI-1100001

                R1 BY ADV. SRI.T.SANJAY

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 22.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.1331 OF 2020

                                 2




                              JUDGMENT

Dated this the 22nd day of January 2021

K.VINOD CHANDRAN, J.

Learned Counsel for the respondent submits that there

is an SLP filed before the Hon'ble Supreme Court and there

is a stay granted. Learned Counsel for the petitioner also

accepts the said submission.

In such circumstances, the Contempt of Court Case is

closed, leaving open the liberty of the petitioner to

revive the same, subject to the outcome of the SLP.

Sd/-

K.VINOD CHANDRAN

JUDGE

Sd/-

V.G.ARUN

JUDGE

uu

23.01.2020 Con.Case(C).No.1331 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE-1 A TRUE COPY OF ORDER DATED 13.11.2018 IN O.A.NO. 269/15 OF THE CENTRAL ADMINISTRATIVE TRIBUNAL, ERNAKULAM BENCH.

ANNEXURE-2 CERTIFIED COPY OF JUDGMENT DATED 23.01.2020 IN OP(CAT) NO. 161/19 OF THE HONOURABLE HIGH COURT OF KERALA

ANNEXURE-3 A TRUE COPY OF LETTER DATED 28.01.2020 SUBMITTED BY THE PETITIONER TO THE RESPONDENT THROUGH PROPER.

ANNEXURE-4 A TRUE COPY OF REPRESENTATION DATED 04.02.2020 SUBMITTED BY THE PETITIONER TO THE RESPONDENT.

ANNEXURE-5 A TRUE COPY OF COMMUNICATION F NO.BSNLCO-

PRII/2/3/12020-PERS-II DATED 21.08.2020 ISSUED BY THE OFFICE OF THE RESPONDENT