P. Venu vs Dr.Guruprasad Mohapatra
2021 Latest Caselaw 2712 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.1564 OF 2020 IN OP (CAT). 119/2016

 AGAINST THE JUDGMENT IN OP (CAT) 119/2016(Z) DATED 18.12.2019 OF
                       HIGH COURT OF KERALA


PETITIONER/S:

                P. VENU,
                AGED 67 YEARS,
                S/O. LATE SHRI N. PARAMESWARAN PILLAI, ASSISTANT SALT
                COMMISSIONER (RETIRED), RESIDING AT NANDAVANAM,
                UDAYANAPURAM, VAIKOM,
                KOTTAYAM DISTRICT - 686 143.

                BY P. VENU(PARTY IN PERSON)

RESPONDENT/S:

                DR.GURUPRASAD MOHAPATRA,
                AGED 58 YEARS,
                FATHER'S NAME NOT KNOWN TO THE APPLICANT, SECRETARY,
                DEPARTMENT OF INDUSTRIAL POLICY AND PROMOTION,
                MINISTRY OF COMMERCE AND INDUSTRY, UDYOG BHAVAN, NEW
                DELHI - 110 011.

                R1 BY SRI.KRISHNADAS P.NAIR, CGC

     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.1564 OF 2020

                                   2




                               JUDGMENT

Dated this the 22nd day of January 2021

K.VINOD CHANDRAN, J.

An order has been issued as per our directions.

However, learned Counsel for the petitioner submits that he

intends to challenge the same.

Leaving such liberty, the Contempt of Court case is

closed.

Sd/-

K.VINOD CHANDRAN

JUDGE

Sd/-

V.G.ARUN

JUDGE

uu

23.01.2021 Con.Case(C).No.1564 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE 1 CERTIFIED COPY OF THE JUDGMENT PASSED THIS HON'BLE COURT IN OP(CAT) NO.119 OF 2016 DATED 18.12.2019.