Eicl Limited vs Aiswarya Prasant Dongre
2021 Latest Caselaw 447 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

             THE HONOURABLE MR.JUSTICE SATHISH NINAN

    WEDNESDAY, THE 06TH DAY OF JANUARY 2021/16TH POUSHA, 1942

       Con.Case(C).No.2132 OF 2020 IN W.P.(C)No.22046/2020

   (AGAINST THE ORDER DATED 16.10.2020 IN WP(C) 22046/2020(E)
                    OF HIGH COURT OF KERALA)


PETITIONER/PETITIONER:

          EICL LIMITED, TC 91/34, VELI,
          THIRUVANANTHAPURAM-695 021,
          REPRESENTED BY ITS DEPUTY GENERAL MANAGER
          (HR AND ADMN), SHYAM S.

          BY ADVS.
          SRI.P.RAMAKRISHNAN
          SMT.PREETHI RAMAKRISHNAN (P-212)
          SRI.T.C.KRISHNA
          SRI.C.ANILKUMAR
          SRI.PRATAP ABRAHAM VARGHESE

RESPONDENTS/2ND AND 3RD RESPONDENTS:

   1      AISWARYA PRASANT DONGRE,
          (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
          ASSISTANT COMMISSIONER OF POLICE, SANKUMUGHAM,
          THIRUVANANTHAPURAM-695 008.

   2      GIRILAL D.,
          AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
          STATION HOUSE OFFICER, PETTAH POLICE STATION, PETTAH,
          THIRUVANANTHAPURAM-695 008.


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 06.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
  Con.Case(C).No.2132 OF 2020 IN W.P.(C)No.22046/2020

                                2




                           JUDGMENT

It is submitted by learned counsel for the

petitioner that the direction has now been complied

with.

Contempt case is closed.

Sd/-

SATHISH NINAN

JUDGE

ss Con.Case(C).No.2132 OF 2020 IN W.P.(C)No.22046/2020

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE 1 TRUE COPY OF REPRESENTATION DATED 20.11.2020 FROM THE PETITIONER TO THE 1ST RESPONDENT.

ANNEXURE 2 TRUE COPY OF REPRESENTATION DATED 20.11.2020 FROM THE PETITIONER TO THE 2ND RESPONDENT.