Thambi T.S vs Subodh Kumar Jaiswal
2021 Latest Caselaw 8232 Ker

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Con.Case(C).No.282 OF 2021

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                  THE HONOURABLE MR.JUSTICE C.S.DIAS

   WEDNESDAY, THE 10TH DAY OF MARCH 2021 / 19TH PHALGUNA, 1942

           Con.Case(C).No.282 OF 2021 IN WP(C). 11396/2020

 AGAINST THE ORDER/JUDGMENT IN WP(C) 11396/2020(Y) OF HIGH COURT
                            OF KERALA


PETITIONER/S:

       1        THAMBI T.S.,
                AGED 52 YEARS
                CISF NO 974070191, SUB INSPECTOR/EXECUTIVE, CENTRAL
                INDUSTRIAL SECURITY FORCE UNIT, AIRPORT SECURITY
                GROUP KANNUR INTERNATIONAL AIRPORT, MATTANNUR
                P.O.KANNUR DISTRICT, KERALA STATE, PIN-670 702.

       2        RENJITH KUMAR M.R,
                CISF NO 974340045, SUB INSPECTOR/EXECUTIVE, CENTRAL
                INDUSTRIAL SECURITY FORCE UNIT, AIRPORT SECURITY
                GROUP KANNUR INTERNATIONAL AIRPORT, MATTANNUR
                P.O.KANNUR DISTRICT, KERALA STATE, PIN-670 702.

       3        RADHAKRISHNAN K.K,
                CISF NO 974300065, SUB INSPECTOR/EXECUTIVE, CENTRAL
                INDUSTRIAL SECURITY FORCE UNIT, AIRPORT SECURITY
                GROUP KANNUR INTERNATIONAL AIRPORT, MATTANNUR
                P.O.KANNUR DISTRICT, KERALA STATE, PIN-670 702.

                BY ADVS.
                SRI.T.SANJAY
                SHRI.SANIL KUMAR G.
                SHRI.MIDHUN R.

RESPONDENT/S:

                SUBODH KUMAR JAISWAL
                (AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER),
                DIRECTOR GENERAL/CISF, CISF HEAD QUARTERS, CGO
                COMPLEX, LODHI ROAD NO DELHI, PIN-110 003.

R1 BY ADV.SHRI P.VIJAYAKUMAR, ASG OF INDIA
     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY
HEARD ON 10.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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Con.Case(C).No.282 OF 2021




                         C.S.DIAS, J.
             ======================
             Contempt Case (C) No.282 of 2021
              ======================
           Dated this the 10th day of March, 2021.

                         JUDGMENT

The learned counsel appearing for the petitioner

submits that Annexure A1 judgment has been complied with

by the respondent. The said submission is recorded.

Resultantly, the contempt case is closed.

Sd/-

                                            C.S.DIAS

Sks/10.3.2021                                JUDGE

Con.Case(C).No.282 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A1 TRUE COPY OF THE JUDGMENT DATED 15.6.2020 IN WPC NO 11396/2020

ANNEXURE A2 TRUE COPY OF THE COMMUNICATION DATED 14.1.2021 ISSUED BY THE OFFICE OF THE 1ST RESPONDENT