Renuka K vs Surendran V
2021 Latest Caselaw 21702 Ker

Con.Case(C) No.1235/2021                       1/4

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                           THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                                &
                               THE HONOURABLE MR. JUSTICE T.R.RAVI
            Tuesday, the 2nd day of November 2021 / 11th Karthika, 1943
             CONTEMPT CASE(C) NO. 1235 OF 2021(S) IN OP (CAT) 124/2020
   PETITIONER/PETITIONER IN OP:

           RENUKA. K., AGED 45 YEARS, W/O.LATE MURALEEDHARAN K.,
           KURUMGATTIL HOUSE, NEAR SIVA TEMPLE, PANAMUKKU P.O,
           NEDUPUZHA, THRISSUR - 680 007.

        BY ADVS. M/S. P.NANDAKUMAR, AMRUTHA SANJEEV.
   RESPONDENTS/RESPONDENTS 2 & 3 IN OP:

       1. SURENDRAN. V., GENERAL MANAGER, TELECOM DISTRICT, BSNL BHAVAN,
          KOVILAKATHUMPADAM, THRISSUR - 680 022.
       2. C.V. VINOD, CHIEF GENERAL MANAGER, BSNL, OFFICE OF THE CHIEF GENERAL
          MANAGER, KERALA TELECOM, THIRUVANANTHAPURAM - 695 033.

           BY SRI.T. SANJAY, STANDING COUNSEL, BSNL.

        This Contempt of court case (civil) having come up for orders on
   02.11.2021, the court on the same day passed the following:

                                                                     P.T.O.
 Con.Case(C) No.1235/2021                       2/4




                    ALEXANDER THOMAS & T.R.RAVI, JJ.
          =================================================
                        Cont. Case (C) No. 1235 of 2021
           [arising out of impugned judgment dated 15.2.2021 in OP(CAT) No. 124/2020]
           =================================================
                     Dated this the 2nd day of November, 2021

                                               ORDER

The above Contempt of Court case has been filed alleging non

compliance of the directions and orders passed by this Court as per

Anx.A1 judgment rendered as early as on 15.2.2021 in OP(CAT) No.

124/2020.

2. Today when the matter has been taken up for consideration,

Sri.T.Sanjay, learned Standing Counsel for the BSNL, would submit that

it is now reliably learnt that the respondent officer has preferred a review

petition to impugn Anx.A1 judgment through another counsel.

3. Sri.P.Nandakumar, learned counsel appearing for the

petitioner would submit that though a copy of the unnumbered review

petition in the above matter has been served on him in August, 2021,

even till date, the same has not been moved for Admission or numbered,

and not even any steps have been taken with the Registry to get the

review petition numbered.

4. In view of the submission, issue notice to R-1 by speed post

returnable within 2 weeks. R-1 is given time by 3 weeks to comply with Con.Case(C) No.1235/2021 3/4

Cont. Case (C) No. 1235 of 2021

the directions in Anx.A1 judgment. List the case at 1.20 P.M. on

17.11.2021.

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

                                                               T.R.RAVI, JUDGE


         MMG




02-11-2021                            /True Copy/                        Assistant Registrar
 Con.Case(C) No.1235/2021                  4/4

                           APPENDIX OF CON.CASE(C) 1235/2021
Annexure A1                 CERTIFIED COPY OF JUDGMENT DATED 15/02/2021 IN OP(CAT)
                            NO.124 OF 2020.