Allies Fire Systems Pvt. Ltd vs Pravin Kumar Purwar
2021 Latest Caselaw 19282 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
    TUESDAY, THE 14TH DAY OF SEPTEMBER 2021 / 23RD BHADRA, 1943
                         CON.CASE(C) NO. 704 OF 2021
 AGAINST THE ORDER/JUDGMENT IN WP(C) 27660/2019 OF HIGH COURT OF
                                      KERALA
PETITIONER:

             ALLIES FIRE SYSTEMS PVT. LTD.,
             FIRST FLOOR, CITY SCAPE BUILDING, NR. POLICE STATION
             SOUTH KALAMASSERY, CHANGAMPUZHA NAGAR P. O., ERNAKULAM
             - 682 033, REPRESENTED BY ITS DIRECTOR, MR. THOMAS
             MANI, AGED 50 YEARS, S/O. K. C. MANI.

             BY ADVS.
             SANTHOSH MATHEW
             SRI.ARUN THOMAS
             SRI.JENNIS STEPHEN
             SRI.VIJAY V. PAUL
             SMT.KARTHIKA MARIA
             SRI.ANIL SEBASTIAN PULICKEL
             SMT.DIVYA SARA GEORGE
             SMT.JAISY ELZA JOE
             SHRI.ANANDAPADMANABHAN UNNIKRISHNAN
             SMT.VEENA RAVEENDRAN



RESPONDENTS:

    1        PRAVIN KUMAR PURWAR
             AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
             CHAIRMAN AND MANAGING DIRECTOR, BHARAT SANCHAR NIGAM
             LTD., BHARAT SANCHAR BHAVAN, HARISH CHABDRA MATHUR
             LANE, JANPATH, NEW DELHI - 110 001.

    2        DR. RATHAN U KELKAR IAS
             AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER, STATE
             MISSION DIRECTOR, NATIONAL HEALTH MISSION, DIRECTORATE
             OF HEALTH SERVICES COMPOUND,
             THIRUVANANTHAPURAM - 695035.


     THIS     CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 14.09.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 704 OF 2021

                                  2




                              JUDGMENT

It is submitted by the learned counsel appearing on either

side that the directions contained in the judgment have been

complied with.

This Contempt of Court Case is, accordingly, closed.

Sd/-

ANU SIVARAMAN JUDGE SVP CON.CASE(C) NO. 704 OF 2021

APPENDIX OF CON.CASE(C) 704/2021

PETITIONER ANNEXURE

ANNEXURE I TRUE COPY OF THE JUDGMENT DATED 09.03.2020 IN W.P.(C) NO.27660 OF 2019.

ANNEXURE II TRUE COPY OF THE TRIPARTITE AGREEMENT ENTERED BETWEEN THE PETITIONER AND THE RESPONDENTS DATED 25.08.2020.

ANNEXURE III TRUE COPY OF THE REPRESENTATION ALONG WITH THE COPY OF THE ACKNOWLEDGMENT RECEIPTS DATED 19.08.2020 SENT BY THE PETITIONER TO THE RESPONDENTS.

ANNEXURE IV TRUE COPY OF THE REPRESENTATION ALONG WITH THE COPY OF THE ACKNOWLEDGEMENT RECEIPTS AND POSTAL RECEIPTS DATED 02.11.2020 SENT BY THE PETITIONER TO THE RESPONDENTS.

ANNEXURE V TRUE COPY OF THE REPRESENTATION ALONG WITH THE COPY OF PROOF OF DELIVERY DATED 24.12.2020 SENT BY THE PETITIONER TO THE RESPONDENTS.

ANNEXURE VI TRUE COPY OF THE REPRESENTATION ALONG WITH THE COPY OF THE POSTAL RECEIPTS AND PROOF OF DELIVERY DATED 09.02.2021 SENT BY THE PETITIONER TO THE RESPONDENTS.