Biju.S. vs Sri. T.K.Jose
2021 Latest Caselaw 10229 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

            THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN

                                &

           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

    THURSDAY, THE 25TH DAY OF MARCH 2021 / 4TH CHAITHRA, 1943

          Con.Case(C).No.453 OF 2021 IN OP(KAT). 82/2020

  AGAINST THE JUDGMENT DATED 09.03.2020 IN OP(KAT) NO.82/2020 OF
                       HIGH COURT OF KERALA


PETITIONER/PETITIONER:

             BIJU.S., AGED 47 YEARS
             S/O.M. SALIM, RESIDING AT M.S. MANZIL, MAITHANI,
             KARICHIRA, PALLIPPURAM P.O. ,
             THIRUVANANTHAPURAM 695 316.

             BY ADV. SRI.S.MOHAMMED AL RAFI

RESPONDENT/1ST RESPONDENT:

             SRI. T.K.JOSE
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             SECRETARY, STATE OF KERALA, HOME DEPARTMENT,
             GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM 695 001.


             BY SENIOR GOVERNMENT PLEADER SRI.K.B.RAMANAND

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 25.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.453 of 2021             2




                                   JUDGMENT

Dated this the 25th day of March, 2021

K. Vinod Chandran, J.

We are told that the matter was considered

and rejected and hence there is substantial

compliance of the judgment dated 09.03.2020 in

OP(KAT) No.82 of 2020. Learned Counsel for the

petitioner submits that copy of the order was not

served. The same has been handed over to the learned

Counsel for the petitioner across the Bar.

In such circumstance, we do not find any

contempt arising from the judgment. Hence the

contempt case is closed without prejudice to the

rights of the petitioner to challenge the order.

Sd/-

K.VINOD CHANDRAN, JUDGE

Sd/-

P.V.KUNHIKRISHNAN, JUDGE

sp/25/03/2021

//True Copy//

P.A. To Judge APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A CERTIFIED COPY OF THE JUDGMENT DATED 09/03/2020 IN O.P.(KAT) NO.82 OF 2020.