K. Sudheesh Kumar vs Sri.Ajay Bhushan Pande
2021 Latest Caselaw 7800 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

             THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN

                                  &

                  THE HONOURABLE MR.JUSTICE V.G.ARUN

    FRIDAY, THE 05TH DAY OF MARCH 2021 / 14TH PHALGUNA, 1942

          Con.Case(C).No.1302 OF 2020 IN OP (CAT). 171/2019

AGAINST THE JUDGMENT DATED 23.10.2019 IN OP(CAT) NO.171/2019 OF
                     HIGH COURT OF KERALA


PETITIONERS:

      1        K. SUDHEESH KUMAR, AGED 68 YEARS
               (ASSISTANT DIRECTOR (RTD),
               ENFORCEMENT DIRECTORATE BANGALORE,
               S/O.LATE DR.V. KRISHNA PILLAI, AISWARYA ENCLAVE,
               KOCHICKAL, WEST FORT, MAVELIKARA 690 101.

      2        M.K. APPUKUTTAN, AGED 67 YEARS
               (ASSISTANT DIRECTOR (RTD),
               ENFORCEMENT DIRECTORATE, CALICUT,
               S/O.LATE M.S. KUTTAPPAN, VRINDAVAN H.NO.2/444A,
               NELLIKKAVU ROAD, P.O. KARAPPARAMBA,
               CALICUT 673 010, KERALA.

               BY ADV. SRI.JOSHI N.THOMAS

RESPONDENTS:

      1        SRI.AJAY BHUSHAN PANDE
               AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONERS,
               REVENUE SECRETARY, MINISTRY OF FINANCE,
               DEPARTMENT OF REVENUE NORTH BLOCK,
               NEW DELHI - 110 011.

      2        SRI.SANJAY KUMAR MISHRA,
               AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONERS,
               DIRECTOR, DIRECTORATE OF ENFORCEMENT, 6TH FLOOR,
               LOKNAYAKA BHAVAN, KHAN MARKET, NEW DELHI - 110 003.

               R1-2 BY ADV. SHRI.P.VIJAYAKUMAR, ASG OF INDIA

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY
HEARD ON 05.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                JUDGMENT

Dated this the 5th day of March, 2021

K. Vinod Chandran, J.

Both Counsel submit that directions in

judgment dated 23.10.2019 in O.P.(CAT) No.171 of 2019

are complied with.

In such circumstance, nothing survives in the

contempt case and hence the same is closed.

Sd/-

K.VINOD CHANDRAN, JUDGE

Sd/-

V.G. ARUN, JUDGE

sp/05/03/2021 //True Copy//

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

ANNEXURE A1 CERTIFIED COPY OF JUDGMENT DATED 23.10.2019 IN OP (CAT) 171 OF 2019.

ANNEXURE AII COPY OF FORWARDING LETTER DATED 31.10.2019 OF COUNSEL FOR PETITIONERS SUBMITTED TO BE 2ND RESPONDENT.

ANNEXURE AIII COPY LETTER DATED 05.11.2019 OF 2ND PETITIONER FORWARDING AGAIN COPY OF ANNEXURE A1 JUDGMENT TO THE 2ND RESPONDENT.

ANNEXURE A IV COPY OF LETTER DATED 7.12.2029 SUBMITTED BY THE 1ST PETITIONER TO THE 2ND PETITIONER.

ANNEXURE A V COPY OF LETTER DATED 08.01.2020 CHIEF CONTROLLER OF ACCOUNTS MINISTRY OF FINANCE ADDRESSED TO 2ND RESPONDENT.

ANNEXURE A VI COPY OF LETTER F.NO. A-19/13/2018 DATED 11.02.2020 ISSUED BY THE 2ND RESPONDENT TO THE 1ST PETITIONER.

ANNEXURE A VII COPY OF LETTER F.NO. A-19/13/2018 DTD.

11.2.2020 ISSUED BY THE 2ND RESPONDENT TO THE 2ND PETITIONER.

ANNEXURE A VIII COPY OF LETTER DATED 10.08.2020 OF THE 1ST PETITIONER ADDRESSED TO THE 2ND RESPONDENT.

ANNEXURE A IX COPY OF LETTER NO. 28.08.2020 OF THE 2ND PETITIONER ADDRESSED TO THE 2ND RESPONDENT.

ANNEXURE A IX COPY OF CASE STATUS BEARING DIARY NO.23494-

2020 IN THE MATTER OF DIRECTOR DIRECTORATE OF ENFORCEMENT AND OTHER VS. K.SUDHEESHKUMAR AND OTHERS.