P.K.Josekutty vs Dinesh Arora
2021 Latest Caselaw 3013 Ker

C.O.C No.2089/2020                  1

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SUNIL THOMAS

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

          Con.Case(C).No.2089 OF 2020 IN WP(C). 31535/2019

 AGAINST THE ORDER/JUDGMENT IN WP(C) 31535/2019(N) OF HIGH COURT
                            OF KERALA


PETITIONER:

               P.K.JOSEKUTTY,
               AGED 65 YEARS
               S/O KURUVILLA,KALLATU
               HOUSE,KACHERIKKADAVU.P.O,KANNUR.

               BY ADV. SRI.NANDAGOPAL S.KURUP

RESPONDENT/:

               DINESH ARORA
               AGE AND FATHER'S NAME NOT KNOWN TO THE
               PETITIONER,SECRETARY TO GOVERNMENT,DEPARTMENT OF
               POWER,ROOM NO.620,1ST FLOOR, SOUTH BLOCK,GOVERNMENT
               SECRETARIAT,THIRUVANANTHAPURAM-695001.


OTHER PRESENT:

               SR.GP BIMAL K NATH

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY
HEARD ON 27.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 C.O.C No.2089/2020                     2




                                    JUDGMENT

Dated this the 27th day of January 2021

When the matter was taken up, learned counsel for the petitioner

submitted that,it has been informed that the order has been passed.

Without prejudice to the right of the petitioner to pursue that order, the

contempt of court case is closed.

Sd/-

SUNIL THOMAS

JUDGE

dpk

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE I TRUE CERTIFIED COPY OF THE JUDGMENT PASSED BY THE HON'BLE COURT IN W.P(C)NO.31535/2019 DATED 20.02.2020 ON THE FILE OF THIS HON'BLE COURT.