Kerala State Electricity Board ... vs Mrs. Sabitha S
2023 Latest Caselaw 7146 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
             THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
        FRIDAY, THE 23RD DAY OF JUNE 2023 / 2ND ASHADHA, 1945
                        CON.CASE(C) NO. 721 OF 2023
  AGAINST THE ORDER/JUDGMENT IN WP(C) 1662/2023 OF HIGH COURT OF
                                     KERALA
PETITIONERS/PETITIONERS:

    1        KERALA STATE ELECTRICITY BOARD PETTY CONTRACTORS AND
             LINE WORKERS UNION
             REPRESENTED BY ITS GENERAL SECRETARY P.N. SATHEESAN,
             AGED 49 YEARS, S/O. RAMACHANDRAN, 20/154 (4),
             KULAPPULLY, SHORANUR, PALAKKAD - 679122, RESIDING AT
             KUNNATH HOUSE, THRIKKADEERI, PALAKKAD, PIN - 679502
    2        ABDUL RAHIMAN K.
             AGED 62 YEARS, S/O. MOITHEENKUTTY, KAKKAIDI HOUSE,
             KUMARANALLUR P.O., PALAKKAD - 679552, PRESIDENT, KERALA
             STATE ELECTRICITY BOARD PETTY CONTRACTORS AND LINE
             WORKERS UNION, 20/154 (4), KULAPPULLY, SHORANUR,
             PALAKKAD, PIN - 679122
             BY ADVS.
             P.MOHANDAS (ERNAKULAM)
             K.SUDHINKUMAR
             SABU PULLAN
             GOKUL D. SUDHAKARAN
             R.BHASKARA KRISHNAN
             K.P.SATHEESAN (SR.)

RESPONDENT/FIRST RESPONDENT:

             MRS. SABITHA S.,AGE AND HUSBAND'S NAME NOT KNOWN TO THE
             PETITIONERS, SECRETARY, KERALA STATE ELECTRICITY BOARD
             LTD., VYDYUTHI BHAVAN, PATTOM,
             THIRUVANANTHAPURAM, PIN - 695004
             BY ADV.SRI.NIRMAL S. - SC

     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 23.06.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Contempt Case (C)No. 721 of 2023



                                     2




                P.V.KUNHIKRISHNAN, J.
               ------------------------------
          Contempt Case (C)No. 721 of 2023
       ----------------------------------------------
        Dated this the 23rd day of June, 2023


                             JUDGMENT

When this Contempt Case came up for

consideration, both sides submitted that the

directions in the judgment dated 25.01.2023 in W.P.

(C)No.1662/2023 are already been complied with.

It is submitted that a statement is also filed by the

respondents.

In the light of the above submission, this

Contempt Case (C) is closed.

Sd/-

P.V.KUNHIKRISHNAN DM JUDGE Contempt Case (C)No. 721 of 2023

RESPONDENT ANNEXURES ANNEXURE R1(A) TRUE COPY OF THE PROCEEDINGS OF SECRETARY (ADMINISTRATION), KSEBL NO. LA.II/453/2023 DATED 16-03-

PETITIONER ANNEXURES ANNEXURE-I CERTIFIED COPY OF THE JUDGMENT DATED 25-01-2023 IN W.P.(C)NO.

                          1662/2023



          //TRUE COPY//                    PA TO JUDGE