M.V.Sathyabalan vs Arun Thomas Kalathikal
2023 Latest Caselaw 9363 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  FRIDAY, THE 25TH DAY OF AUGUST 2023 / 3RD BHADRA, 1945
                   CON.CASE(C) NO. 1773 OF 2023
 AGAINST THE ORDER/JUDGMENT WP(C) 30155/2022 OF HIGH COURT
                            OF KERALA
PETITIONER/S:

             M.V.SATHYABALAN
             AGED 51 YEARS
             S/O LATE GOPALAKRISHNAN, NO.27, K.K.LANE, NO.3
             AVINASHI ROAD, COIMBATORE-, PIN - 641018
             BY ADVS.
             K.SANEESH KUMAR
             V.B.SANTHINI


RESPONDENT/S:

             ARUN THOMAS KALATHIKAL
             AGE AND FATHER'S NAME NOT KNOWN TO THE
             PETITIONER, HOLDING THE OFFICE OF, SENIOR
             DIVISIONAL COMMERCIAL MANAGER, SOUTHERN RAILWAY,
             DIVISION OFFICE, COMMERCIAL BRANCH, (PALAKKAD
             DIVISION) PALAKKAD DISTRICT, PIN - 678002
OTHER PRESENT:

             SRI. S.MANU, DSGI


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 25.08.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                                      -2-
Cont.Case (C) No. 1773 of 2023



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

                          Cont.Case (C) No. 1773 of 2023
                         =============================================================

                     Dated this the 25th day of August, 2023

                                          JUDGMENT

It is submitted that the directions in the interim order dated

24.05.2023 in WP(C) No.30155 of 2022 are complied with.

Therefore, this contempt case is closed.

sd/-

P.V.KUNHIKRISHNAN JUDGE das

Cont.Case (C) No. 1773 of 2023

APPENDIX OF CON.CASE(C) 1773/2023

PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF THE INTERIM ORDER DATED 24.5.2023 IN W.P (C) 30155/2022 OF THIS HONOURABLE COURT.

Annexure A2 A TRUE COPY OF THE LETTER ISSUED BY THE SENIOR DIVISIONAL COMMERCIAL MANAGER DATED 8.7.2023.

Annexure A3 A TRUE COPY OF THE LETTER ISSUED BY THE PETITIONER ON 3.8.2023.

Annexure A4 A TRUE COPY OF THE INTERIM ORDER DATED 27.9.2022 BY THIS HONOURABLE COURT. Annexure A5 A TRUE COPY OF THE INTERIM ORDER DATED 30.11.2022 BY THIS HONOURABLE COURT.