P.A.Jose vs Mr. T.N. Rajeevan Nair
2021 Latest Caselaw 15654 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
          THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
                                &
            THE HONOURABLE MR.JUSTICE ASHOK MENON
    TUESDAY, THE 27TH DAY OF JULY 2021 / 5TH SRAVANA, 1943
                  CON.CASE(C) NO.664 OF 2021

 ARISING FROM THE ORDER IN O.T.Rev.NO.4/2013 DATED 29.11.2018
                    OF HIGH COURT OF KERALA
                           ---------
PETITIONER/ RESPONDENT:

          P.A.JOSE, AGED 71 YEARS, S/O. ANTONY,
          PROPRIETOR, JOSCO FASHION JEWELLERS, KOTTAYAM,
          RESIDING AT PAYYAPPILLY HOUSE,
          THIRUVATHUKKAL, KOTTAYAM.

          BY ADVS.
          SRI.A.KUMAR
          SRI.P.J.ANILKUMAR
          SMT.G.MINI(1748)
          SRI.P.S.SREE PRASAD
          SRI.JOB ABRAHAM
          SRI.AJAY V.ANAND


RESPONDENT/ REVISION PETITIONER:

          MR. T.N. RAJEEVAN NAIR,
          AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
          DEPUTY COMMISSIONER, STATE GST DEPARTMENT,
          SPECIAL CIRCLE, KOTTAYAM-686001.


          BY SENIOR GOVT.PLEADER SRI.MATHEW GEORGE VADAKKEL

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Cont.Case(C).664/2021            - 2 -




                 K. Vinod Chandran & Ashok Menon, JJ.
                 -------------------------------------
                    Cont. Case (C) No.664 of 2021-S
                                  in
                        O.T.(Rev.) No.4 of 2013
                  ------------------------------------
                Dated, this the 27th day of July, 2021

                                 JUDGMENT

Vinod Chandran, J.

The learned Government Pleader, on instructions,

submits that the directions will be complied with, within

one month from today. The contempt case is closed

recording the said undertaking.

Sd/-

K.Vinod Chandran Judge

Sd/-

Ashok Menon Judge

vku/-

Cont.Case(C).664/2021 - 3 -

APPENDIX OF CON.CASE(C)NO.664/2021-S

PETITIONER'S ANNEXURES:-

ANNEXURE I TRUE COPY OF THE JUDGMENT IN O.T.REV.NO.4 OF 2013 DATED 29.11.2018. ANNEXURE II COPY OF THE WRITTEN REQUEST DATED 1.10.2019.

ANNEXURE III COPY OF THE WRITTEN REQUEST DATED 20.11.2020.