P.V.George vs Rishi Kumar Shukla
2021 Latest Caselaw 3289 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

              THE HONOURABLE MR. JUSTICE P.SOMARAJAN

      FRIDAY, THE 29TH DAY OF JANUARY 2021 / 9TH MAGHA, 1942

          Con.Case(C).No.78 OF 2021 IN WP(C). 22687/2020

 AGAINST THE ORDER/JUDGMENT IN WP(C) 22687/2020 OF HIGH COURT OF
                             KERALA


PETITIONER/PETITIONER:

             P.V.GEORGE, AGED 77 YEARS,
             S/O. LATE K.V. VARGHESE, KATHETTU HOUSE,
             PARAPPILLIL ROAD, THIRUVANKULAM P.O.

             BY ADVS.
             SRI.T.K.RAJESHKUMAR
             KUM.APARNA SOMARAJAN
             SHRI.MANOJ V GEORGE
             SMT.MERSEENA VINCENT

RESPONDENTS/RESPONDENT:

             RISHI KUMAR SHUKLA
             S/O. BALAKRISHNA SHUKLA, AGED 59 YEARS, THE DIRECTOR,
             CENTRAL BUREAU OF INVESTIGATION (CBI), PLOT NO. 5-B,
             6TH FLOOR, CGO COMPLEX, LODHI ROAD, JAWAHARLAL NEHRU
             STADIUM MARG,
             NEW DELHI, DELHI 110003.

             R1 BY SRI. SASTHAMANGALAM S. AJITHKUMAR, SPL.P.P. FOR
             C.B.I.



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 29.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.78 OF 2021
IN WP(C). 22687/2020                    2




                                 JUDGMENT

This contempt petition is against the CBI alleging

disobedience of the judgment passed by this court dated

23.11.2020 in W.P.(C).22687/2020. In answer to the

application a counter affidavit filed, wherein it is

submitted that a special investigation team was

constituted including the experts who are able to

handle economic offences and forensic audit. It is

also submitted that the direction issued by this court

fully and completely complied with in its letter and

spirit and the investigation is going on under the head

of one of the officials at Kochi. As such, there is no

necessity to proceed further in the contempt

application. The same is hereby closed, without

prejudice to the right of the parties to take up any

issue of violation in future. Contempt Court Case

(Civil) is closed.

Sd/-

P.SOMARAJAN

JUDGE

msp Con.Case(C).No.78 OF 2021

APPENDIX PETITIONER'S/S ANNEXURES:

ANNEXURE A1 THE CERTIFIED COPY OF THE JUDGMENT DATED 23.11.2020 IN WPC NO. 22687 /2020 PASSED BY THIS HONBLE COURT.

RESPONDENTS ANNEXURES:NIL

//TRUE COPY//

P.A. TO JUDGE