S.Karunakaran vs Subodh Kumar Jaiswal
2021 Latest Caselaw 8235 Ker

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Con.Case(C).No.265

              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.265 OF 2021 IN WP(C). 11548/2020

 AGAINST THE ORDER/JUDGMENT IN WP(C) 11548/2020(P) OF HIGH COURT
                            OF KERALA


PETITIONER/S:

                S.KARUNAKARAN
                AGED 43 YEARS
                CISF NO.012460010, HEAD CONSTABLE DRIVER, CENTRAL
                INDUSTRIAL SECURITY FORCE UNIT, LPSC VALIAMALA,
                VALIAMALA P.O., THIRUVANANTHAPURAM DISTRICT, KERALA
                STATE, PIN-695547.

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

RESPONDENT/S:

                SUBODH KUMAR JAISWAL
                (AGE AND FATHER'S NAME NOT KNOWN TO THE
                PETITIONER), DIRECTOR GENERAL/CISF, CISF HEAD
                QUARTERS, CGO COMPLEX, LODHI ROAD, NEW DELHI, PIN-
                110003.

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.265



                         C.S.DIAS, J.
             ======================
             Contempt Case (C) No.265 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.265


                           APPENDIX

PETITIONER'S/S EXHIBITS:

ANNEXURE A1 TRUE COPY OF THE JUDGMENT DATED 15.6.2020 IN WP NO.11548/2020.

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