K.P.Mohammed Ashraf vs Arun Goel
2021 Latest Caselaw 12677 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
            THE HONOURABLE MR.JUSTICE N.NAGARESH
    TUESDAY, THE 1ST DAY OF JUNE 2021/11TH JYAISHTA, 1943
                CON.CASE(C) NO. 225 OF 2021
         AGAINST THE JUDGEMENT DATED 13.10.2020 IN
          WP(C) 12699/2020 OF HIGH COURT OF KERALA


PETITIONERS/PETITIONERS IN THE W.P:

     1    K.P.MOHAMMED ASHRAF, AGED 57 YEARS,
          S/O. K.P. MOIDEEN, KALLEPARAMBIL HOUSSE,
          ARIYOOR, KOTTOPADAM P.O., MANNARKKAD-678 583,
          PALAKKAD, GENERAL SECRETARY,
          INDEPENDENT EMPLOYEES UNION (STU),
          BHEL ELECTRICAL MACHINERY LIMITED,
          BEDRADKA, KASARGOD-671 124.

     2    MOHAMMED BASHEER U., AGED 51,
          S/O. MOHAMMED KUTTY, UPPOOTTUNGAL HOUSE,
          VETTAM P.O., TIRUR,-676 102, MALAPPURAM.

          BY ADVS.
          P.E.SAJAL
          SRI.S.KABEER


RESPONDENT/2ND RESPONDENT IN THE W.P.:
0



          ARUN GOEL, SECRETARY,
          MINISTRY OF HEAVY INDUSTRIES AND
          PUBLIC ENTERPRISES, DEPARTMENT OF
          HEAVY INDUSTRIES, UDYOG BHAWAN,
          NEW DELHI-110 011.

          BY SRI.P.VIJAYAKUMAR, ASGI.


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 01.06.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 C.O.C No.225/2021
                                 :2 :




                         JUDGMENT

~~~~~~~~~

Dated this the 1st day of June, 2021

Learned counsel for the petitioners submitted that

the approval for the agreement has been granted by the

Central Government and a compliance report is filed in this

case. Therefore, the Contempt of Court Case need not be

proceeded with. Recording the submission, the Contempt of

Court Case is closed.

Sd/-

N. NAGARESH, JUDGE

aks/01.06.2021 C.O.C No.225/2021

APPENDIX OF CON.CASE(C) 225/2021

PETITIONER'S EXHIBITS:

ANNEXURE P1 ONLINE CERTIFIED COPY OF THE JUDGMENT IN WPC . 12699/2020 DATED 13.10.2020. ncd