Vipin Das vs Dr. S.Karthikeyan, Ias
2021 Latest Caselaw 15670 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
      TUESDAY, THE 27TH DAY OF JULY 2021 / 5TH SRAVANA, 1943
                    CON.CASE(C) NO. 887 OF 2021
AGAINST THE   JUDGMENT IN WP(C) 8773/2021 OF HIGH COURT OF KERALA,
                               ERNAKULAM
PETITIONER/PETITIONER:

          VIPIN DAS, AGED 37 YEARS
          S/O. MUKUNDAN, KOMATHU HOUSE,
          NANTHIKKARA, THRISSUR.

          BY ADV SUNIL JACOB JOSE



RESPONDENT/2ND RESPONDENT:

          DR. S.KARTHIKEYAN, IAS
          AGE AND ADDRESS NOT KNOWN TO THE PETITIONER , THE
          DIRECTOR (MINING AND GEOLOGY), DIRECTORATE OF MINING
          AND GEOLOGY, KESAVADASPURAM, PATTOM PALACE P.O.
          THIRUVANANTHAPURAM 695 004.



          R- BY GP SMT.DEEPA



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 887 OF 2021            ..2..




                    JUDGMENT

The learned Counsel for the petitioner submits

that Annexure-A1 order dated 16.04.2021 has been

complied with. Therefore, the contempt case (civil)

stands closed, recording the said submission.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB/27/07/2021

//true copy //

P.A to Judge CON.CASE(C) NO. 887 OF 2021 ..3..

APPENDIX OF CON.CASE(C) 887/2021

PETITIONER ANNEXURE

Annexure A1 TRUE COPY OF THE JUDGMENT DATED 16.04.2020 PASSED BY THIS HONBLE COURT IN WPC NO. 8773 / 2021.

Annexure A2 TRUE COPY OF THE LETTER DATED 22/04/2021 OF THE COUNSEL ADDRESSED TO THE DY. DIRECTOR.