Bharat Heavy Electrical Limited ... vs K.P. Mohammed Ashraf
2021 Latest Caselaw 14972 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
          THE HONOURABLE MR.JUSTICE N.NAGARESH
THURSDAY, THE 15TH DAY OF JULY 2021 / 24TH ASHADHA, 1943
                   RP NO. 402 OF 2021
AGAINST THE JUDGMENT DATED 13.10.2020 IN WP(C) 12699/2020
           OF HIGH COURT OF KERALA, ERNAKULAM
REVIEW PETITIONER/5TH RESPONDENT:

         BHARAT HEAVY ELECTRICAL LIMITED (BHEL),
         REPRESENTED BY ITS MANAGING DIRECTOR,
         BHEL HOUSE, SIRI FORT, NEW DELHI.


         BY ADVS.
         THUSHARA JAMES
         M.S.AMAL DHARSAN


RESPONDENTS/PETITIONERS & RESPONDENTS 1-4 & 6:

1        K.P. MOHAMMED ASHRAF,
         AGED 57 YEARS,
         S/O. K.P. MOIDEEN, KALLEPARAMBIL HOUSE,
         ARIYOOR, KOTTOPADAM P.O, MANNARKKAD-678583,
         PALAKKAD, GENERAL SECRETARY,
         INDEPENDENT EMPLOYEES UNION (STU),
         BHEL ELECTRICAL MACHINERY LIMITED,
         BEDRADKA, KASARGODE-671 124
2        MOHAMMED BASHEER. U
         AGED 51 YEARS,
         S/O. MOHMMEDKUTTY,
         UPPOOTTUNGAL HOUSE, VETTAM P.O.,
         TIRUR - 676102, MALAPPURAM.
3        UNION OF INIDA,
         REPRESENTED BY ITS SECRETARY
4        THE SECRETARY,
         MINISTRY OF HEAVY INDUSTRIES AND PUBLIC
         ENTERPRISES,
         DEPARTMENT OF HEAVY INDUSTRIES,
         UDYOGBHAWAN, NEW DELHI - 110 011.
5        STATE OF KERALA,
         REPRESENTED BY CHIEF SECRETARY,
         GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-01.
 R.P.No.402/2021
                             :2 :


6           THE SECRETARY,
            DEPARTMENT OF INDUSTRIES,
            STATE OF KERALA,
            THIRUVANANTHAPURAM - 671124
7           BHEL ELECTRICAL MACHINERY LIMITED (BHELEML),
            BEDRADKA, KASARAGODE - 671124


            GOVERNMENT PLEADER SMT.G.RANJITA
            SRI.P.VIJAYAKUMAR, ASGI
            SRI.P.E.SAJAL
            SRI. S. KABEER

     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION
ON 15.07.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 R.P.No.402/2021
                                   :3 :




                             JUDGMENT

Dated this the 15th day of July, 2021

The learned counsel for the review petitioner

submits that in view of the orders contained in Contempt of

Court Case No.225 of 2021 and R.P.No.161 of 2021 and

further developments in the case, the review petition will not

survive. In the circumstances, the review petition is closed.

Sd/-

N. NAGARESH JUDGE SR