Max Pack Tapes And Products Pvt. ... vs S. Harikishore I.A.S
2022 Latest Caselaw 8391 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
      THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  FRIDAY, THE 1ST DAY OF JULY 2022 / 10TH ASHADHA, 1944
                 CON.CASE(C) NO. 1027 OF 2022
 AGAINST THE ORDER/JUDGMENT IN WP(C) 15361/2020 OF HIGH
                       COURT OF KERALA
PETITIONER/S:

         MAX PACK TAPES AND PRODUCTS PVT. LTD.
         AGED 47 YEARS
         MAX PACK TAPES AND PRODUCTS PVT. LTD., (FORMERLY
         A.P. TAPES AND PRODUCTS INDIA PVT. LTD.),
         VIII/715-A, NIDA, KANJIKODE.P.O, PALAKKAD
         DISTRICT, PIN-678621, REPRESENTED BY ITS
         MANAGING DIRECTOR, SRI. ABRAHAM JOSE, S/O.
         A.D.JOSEPH, AGED 47 YEARS., PIN - 678621
         BY ADVS.
         JACOB SEBASTIAN
         K.V.WINSTON
         ANU JACOB


RESPONDENT/S:

         S. HARIKISHORE I.A.S
         AGE AND FATHER'S NAME NOT KNOWN TO THE
         PETITIONER, THE DIRECTOR OF INDUSTRIES AND
         COMMERCE, VIKAS BHAVAN P.O, THIRUVANANTHAPURAM.,
         PIN - 695033
OTHER PRESENT:

         SRI.P.SANTHOSH KUMAR, SPL.GP(INDUSTRIES)


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 01.07.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
                                                    -2-
Cont.Case (C). No. 1027 of 2022



                          P.V.KUNHIKRISHNAN, J.
                          ======================================================

                       Cont.Case (C) No. 1027 of 2022
                       =============================================================

                     Dated this the 1st day of July, 2022

                                       JUDGMENT

Both sides submitted that the directions in the judgment

dated 05.07.2021 in WP(C) No.15361 of 2020 are complied

with. Therefore, this Contempt of Court case is closed.

sd/-

P.V.KUNHIKRISHNAN JUDGE das

Cont.Case (C). No. 1027 of 2022

APPENDIX OF CON.CASE(C) 1027/2022

PETITIONER ANNEXURES Annexure-A1 A CERTIFIED COPY OF THE JUDGMENT DATED 05.07.2021 IN W.P.(C) NO. 15361 OF 2020 OF THIS HONOURABLE COURT.