Mahendran T vs Kishore Kumar Rungthe
2022 Latest Caselaw 388 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     THURSDAY, THE 13TH DAY OF JANUARY 2022 / 23RD POUSHA, 1943
                    CON.CASE(C) NO. 1611 OF 2021

AGAINST THE JUDGMENT DATED 07.01.2021 IN W.P.(C) NO.28872/2020 OF
HIGH COURT OF KERALA.
PETITIONER/PETITIONER:

           MAHENDRAN T.,
           AGED 57 YEARS, S/O. THANGARAJ,
           TECHNICIAN CUM CRAFTSMAN,
           ELECTRICAL PD (UNDER ORDER OF DISMISSAL),
           FACT TOWNSHIP, UDYOGAMANDAL-683 501,
           AMRUTHUVIHAR, P.R.R.A.H. NO.311,
           PARAPALIL ROAD, THIRUVANKULAM P.O.,
           ERNAKULAM-682 305.
           BY ADVS.
           KALEESWARAM RAJ
           VARUN C.VIJAY
           THULASI K. RAJ


RESPONDENT/RESPONDENTS 2 & 4:

     1     KISHORE KUMAR RUNGTHE,
           AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
           CHAIRMAN AND MANAGING DIRECTOR,
           FERTILIZERS AND CHEMICALS OF TRANVANCORE LIMITED,
           CORPORATE OFFICE, UDYOGAMANDAL, KOCHI-683 501.
     2     A.R. MOHAN KUMAR,
           AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
           GENERAL MANAGER (HR & ADMINISTRATION),
           FERTILIZERS AND CHEMICALS OF TRAVANCORE LIMITED,
           CORPORATE OFFICE, UDYOGAMANDAL, KOCHI-683 501.
           BY ADVS.M.GOPIKRISHNAN NAMBIAR
                   K.JOHN MATHAI
                   JOSON MANAVALAN
                   KURYAN THOMAS
                   PAULOSE C. ABRAHAM
                   RAJA KANNAN
     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 13.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 1611 OF 2021
                                  -2-

                               JUDGMENT

The learned counsel for the respondents submits that fresh

orders have been passed as directed by this Court on

06.12.2021. The learned counsel shall serve a copy of the said

order to the learned counsel for the petitioner as well.

Accordingly, this Contempt of Court case is closed, without

prejudice to the contention of the parties with regard to the

order passed by the respondents.

Sd/-

ANU SIVARAMAN JUDGE bpr CON.CASE(C) NO. 1611 OF 2021

APPENDIX

PETITIONER'S ANNEXURES

ANNEXURE I TRUE COPY OF THE JUDGMENT DATED 07/01/2021 IN WPC NO. 28872/2020.

ANNEXURE II TRUE COPY OF THE LEGAL NOTICE DATED 23/03/2021 SENT BY THE COUNSEL FOR THE PETITIONER TO THE 1ST RESPONDENT HEREIN.

ANNEXURE III TRUE COPY OF THE ORDER DATED 13/04/2021 PASSED BY THE 2ND RESPONDENT.