Ramya Krishnan S vs Yogesh Gupta, Ips
2023 Latest Caselaw 8976 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
            THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
   MONDAY, THE 14TH DAY OF AUGUST 2023 / 23RD SRAVANA, 1945
                   CON.CASE(C) NO.1464 OF 2023
        ORDER IN WP(C) 19618/2022 OF HIGH COURT OF KERALA
                         DATED 16.6.2022
                      ---------------------
PETITIONER/PETITIONER :-

           RAMYA KRISHNAN S., AGED 41 YEARS
           W/O.SAJI G.B., 8/1391/4, ARAYALLOOR, THIRUMALA,
           THIRUVANANTHAPURAM, PIN - 695 006.

           BY ADVS.
           R.T.PRADEEP
           P.BIJIMON
           M.BINDUDAS


RESPONDENTS/2ND & 4TH RESPONDENTS :-

    1      YOGESH GUPTA, IPS
           AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
           MANAGING DIRECTOR, KERALA STATE BEVERAGES
           (MANUFACTURING AND MARKETING) CORPORATION LTD.,
           BEVCO TOWER, VIKAS BHAVAN P.O., PALAYAM,
           THIRUVANANTHAPURAM, PIN - 695 003.

    2      SAJU GEORGE
           AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
           SECRETARY, KERALA PUBLIC SERVICE COMMISSION,
           HEAD OFFICE, KERALA PUBLIC SERVICE COMMISSION,
           PATTOM, THIRUVANANTHAPURAM, PIN - 695 004.

           BY SRI.P.C.SASIDHARAN, SC, KPSC
           BY SRI.NAVEEN.T, SC, BEVCO


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 14.08.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C) NO.1464 OF 2023

                                -: 2 :-


                              JUDGMENT

Dated this the 14th day of August, 2023

In the light of the judgment dated 14.8.2023 in W.P.(C)

No.19618/2022 and connected cases, this Contempt of Court Case

is closed.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/17.8.2023 CON.CASE(C) NO.1464 OF 2023

APPENDIX OF CON.CASE(C) 1464/2023

PETITIONER ANNEXURES

Annexure I TRUE COPY OF THE INTERIM ORDER DATED 16.6.2022 IN W.P.(C) NO.19618/2022 OF THE HON'BLE HIGH COURT OF KERALA

Annexure II CERTIFIED COPY OF ORDER DATED 17.10.2022 IN W.P.(C) NO.19618/2022 OF THE HON'BLE HIGH COURT OF KERALA

Annexure III TRUE COPY OF COUNTER AFFIDAVIT DATED 27.2.2023 IN W.P.(C) NO.19618/2022 ALONG WITH PETITION TO CONDONE THE FILING DELAY