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Joseph Jospeh vs Cv Vinod
2021 Latest Caselaw 22069 Ker

Citation : 2021 Latest Caselaw 22069 Ker
Judgement Date : 3 November, 2021

Kerala High Court
Joseph Jospeh vs Cv Vinod on 3 November, 2021
           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
               THE HONOURABLE MR.JUSTICE N.NAGARESH
 WEDNESDAY, THE 3RD DAY OF NOVEMBER 2021/12TH KARTHIKA, 1943
                   CON.CASE(C) NO. 1218 OF 2021
        JUDGMENT DATED 03.06.2021 IN WP(C) 5903/2021 OF
                 HIGH COURT OF KERALA, ERNAKULAM
PETITIONER:

           JOSEPH JOSPEH, S/O T.A. JOSEPH,
           AGED 57 YEARS, THUNDIYIL HOUSE,
           KURUVAMOOZHY P.O., ERUMELY (VIA),
           KOTTAYAM DISTRICT,
           (BSNL-KANJIRAPPALLY INDORE EXCHANGE).

           BY ADV K.MOHANAKANNAN
RESPONDENTS:

    1      C.V. VINOD, AGE AND FATHER'S NAME
           NOT KNOWN THE PETITIONER,
           CHIEF GENERAL MANAGER,
           THE BHARAT SANCHAR NIGAM LIMITED
           (A GOVERNMENT OF INDIA ENTERPRISE),
           KERALA CIRCLE, THIRUVANANTHAPURAM-695 001.

    2      PRAVIN KUMAR PURWAR, AGE AND FATHER'S NAME
           NOT KNOWN THE PETITIONER,
           CHAIRMAN CUM MANAGING DIRECTOR
           BHARATM SANCHAR NIGAM LIMITED,
           CORPORATE OFFICE, 8TH FLOOR, BHARAT SANCHAR
           NIGAM LIMITED BHAVAN, NEW DELHI-110 001.

    3      KRISHNAKUMAR G., AGE AND FATHER'S NAME
           NOT KNOWN THE PETITIONER,
           THE ASSISTANT GENERAL MANAGER (ADMN)
           BHARATH SANCHAR NIGAM LIMITED,
           PICHU IYER JUNCTION,
           KOTTAYAM DISTRICT-688 001.

           BY ADV. SRI.SAJI VARGHESE, SC

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 03.11.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 C.O.C.No.1218/2021 in WP(C)No.5903/2021

                                    2




                              JUDGMENT

Dated this the 3rd day of November, 2021

The learned counsel for the petitioner submits that the

directions of this Court have been complied with and the

Contempt case can be closed. Recording the submission of

the petitioner, this Contempt of Court Case is closed.

Sd/-

N. NAGARESH JUDGE ncd/05.11.2021 C.O.C.No.1218/2021 in WP(C)No.5903/2021

APPENDIX OF CON.CASE(C) 1218/2021

PETITIONER'S ANNEXURE

Annexure -A1 CERTIFIED COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WPC NO.5903/2021 DATED 3.6.2021.

 
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