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Kichilu R.Money vs Rajesh Ranjan
2021 Latest Caselaw 2990 Ker

Citation : 2021 Latest Caselaw 2990 Ker
Judgement Date : 27 January, 2021

Kerala High Court
Kichilu R.Money vs Rajesh Ranjan on 27 January, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

    WEDNESDAY, THE 27TH DAY OF JANUARY 2021 / 7TH MAGHA, 1942

          Con.Case(C).No.1257 OF 2020 IN WP(C). 9161/2020

  AGAINST THE JUDGMENT DATED 23.03.2020 IN WP(C) 9161/2020(U) OF
                       HIGH COURT OF KERALA


PETITIONER/1ST PETITIONER:

               KICHILU R.MONEY
               AGED 44 YEARS
               CISF NO.014330111, ASSISTANT SUB INSPECTOR
               /EXECUTIVE, CENTRAL INDUSTRIAL SECURITY FORCE UNIT,
               COCHIN POST TRUST, WELLINGTON ISLAND, COCHIN,
               ERNAKULAM DISTRICT,KERALA,PIN-682 003

               BY ADVS.
               SRI.T.SANJAY
               SHRI.SANIL KUMAR G.
               SHRI.MIDHUN R.

RESPONDENTS:

      1        RAJESH RANJAN,
               (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
               DIRECTOR GENERAL/CISF, CISF HEAD QUARTERS,
               CGO COMPLEX, LODHI ROAD NEW DELHI,PIN-110 003

      2        ANJANA SINHA
               (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
               INSPECTOR GENERAL/CISF ,SOUTH SECTOR HEAD QUARTERS,
               CHPT CAMPUS, CHENNAI,PIN-600013

      3        AJAY KUMAR BHALLA,
               (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
               SECRETARY, MINISTRY OF HOME AFFAIRS, NORTH BLOCK, NEW
               DELHI-110001

               BY ADV. SRI.P.VIJAYAKUMAR

THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 27.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.1257 OF 2020 IN WP(C).NO.9161/2020

                                    2




                           J U D G M E N T

Learned counsel on both sides submits that

payment is made. Accordingly, the Contempt Case

(Civil) is closed.

Sd/-

P.V.ASHA, JUDGE AS Con.Case(C).No.1257 OF 2020 IN WP(C).NO.9161/2020

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE-A1 TRUE COPY OF THE JUDGMENT DATED 23.03.2020 IN WPC NO 9161/2020

ANNEXURE-A2 TRUE COPY OF THE COMMUNICATION DATED 31.03.2020 SUBMITTED BY THE PETITIONER TO THE 6TH RESPONDENT ENCLOSING A1 JUDGMENT

ANNEXURE-A3 TRUE COPY OF ORDER DATED 23.06.2020 ISSUED BY THE OFFICE OF THE 1ST RESPONDENT

ANNEXURE-A4 TRUE COPY OF LETTER DATED 04.07.2020 ISSUED BY THE 6TH RESPONDENT

ANNEXURE-A5 TRUE COPY OF LETTER/NOTICE DATED 02.07.2020 SUBMITTED BY THE PETITIONER

ANNEXURE-A6 TRUE COPY OF THE JUDGMENT DATED 21.09.2020 IN C.M.APPL.NO.23232/2020 IN WPC.NO.4905/2020 FILED BY SH MALKHAN SINGH & ORS.

PETITIONER'S EXHIBITS:

ANNEXURE-R2(A) TRUE COPY OF THE COVERING LETTER DATED 04.06.2020 SUBMITTED BY THE PETITIONER.

ANNEXURE-R2(B) TRUE COPY OF THE REPRESENTATION 27.02.2020 SUBMITTED BY THE 1ST PETITIONER TO THE 1ST RESPONDENT.

ANNEXURE-R2(C) TRUE COPY OF THE LETTER NO.E-

36017/CISF/GHC/ADM.4/2020-10461 DATED 13.11.2020 IS PRODUCED WITH AS ANNEXURE R2(C)

ANNEXURE-R2(D) TRUE COPY OF THE UO NOTE ISSUED BY THE CISF DATED 21.07.2020.

 
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