Manoj Kumar V.P vs Santhy.K
2022 Latest Caselaw 12595 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     FRIDAY, THE 23RD DAY OF DECEMBER 2022 / 2ND POUSHA, 1944
                         CON.CASE(C) NO. 2630 OF 2022
 AGAINST THE ORDER/JUDGMENT IN WP(C) 26518/2022 OF HIGH COURT OF
                                       KERALA
PETITIONER:

             MANOJ KUMAR V.P.,
             AGED 44 YEARS
             EMPLOYEE CODE NO.1050638, OVERSEER (ELECTRICAL),
             ELECTRICAL SECTION, PADUR, ALATHUR,
             PALAKKAD, PIN - 678543
             BY ADV O.D.SIVADAS
RESPONDENTS:

    1        SANTHY.K,
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
             THE CHIEF ENGINEER (HRM),
             THE KERALA STATE ELECTRICITY BOARD,
             VAIDHUTHI BHAVAN, THIRUVANANTHAPURAM, PIN - 695001
    2        BYJU.K.K,
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
             THE DEPUTY CHIEF ENGINEER, ELECTRICAL CIRLE,
             THE KERALA STATE ELECTRICITY BOARD
             PALAKKAD, PIN - 678001
             B.PREMOD
             K.S.ANIL
     THIS     CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 23.12.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO.2630 OF 2022

                                     2




                               JUDGMENT

Dated this the 23rd day of December, 2022

It is submitted by the learned counsel appearing for the

respondents that in pursuance to Annexure A1 judgment dated

17.08.2022, the representation submitted by the petitioner had been

considered and an order had been passed as early as on 26.09.2022 and

had also been duly forwarded to the petitioner.

In the above view of the matter, this contempt of court case is

closed, without prejudice to the right of the petitioner to challenge the

order passed, if aggrieved.

Sd/-

ANU SIVARAMAN JUDGE NP CON.CASE(C) NO.2630 OF 2022

APPENDIX OF CON.CASE(C) 2630/2022

PETITIONER'S ANNEXURES Annexure A1 TRUE COPY OF THE JUDGMENT IN W.P.(C) NO.

26518 OF 2022 DATED 17.08.2022 RENDERED BY THIS HON'BLE COURT.

Annexure A2 TRUE COPY OF THE LETTER DATED 3.09.2022 RENDERED BY THIS HON'BLE COURT RESPONDENTS' ANNEXURES: NIL