Kerala State Electricity Board ... vs Mrs. Sabitha S
2023 Latest Caselaw 3329 Ker

Con.Case(C) No.721/2023                          1/1

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                          THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
                 Thursday, the 23rd day of March 2023 / 2nd Chaithra, 1945
                  CONTEMPT CASE(C) NO. 721 OF 2023(S) IN WP(C) 1662/2023

   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
          - 679 122, RESIDING AT KUNNATH HOUSE, THRIKKADEERI, PALAKKAD, PIN -
          679 502.
       2. ABDUL RAHIMAN K., AGED 62 YEARS, S/O. MOITHEENKUTTY, KAKKAIDI HOUSE,
          KUMARANALLUR P.O., PALAKKAD - 679 552, (PRESIDENT, KERALA STATE
          ELECTRICITY BOARD PETTY CONTRACTORS AND LINE WORKERS UNION, 20/154
          (4), KULAPPULLY, SHORANUR, PALAKKAD - 679 122)

        BY SRI. K.P. SATHEESAN (SENIOR ADVOCATE) ALONG WITH ADVOCATES M/S. P.
        MOHANDAS (ERNAKULAM), K. SUDHINKUMAR, SABU PULLAN, GOKUL D. SUDHAKARAN &
        R. BHASKARA KRISHNAN

   RESPONDENT/FIRST RESPONDENT:


           MRS. SABITHA S., SECRETARY, KERALA STATE ELECTRICITY BOARD LTD.,
           VYDYUTHI BHAVAN, PATTOM, THIRUVANANTHAPURAM - 695 004.


        This Contempt of court case (civil) having come up for orders on
   23.03.2023, the court on the same day passed the following:

                                            ORDER

Learned Counsel seeks time for filing statement, however, it is

submitted that in compliance with the directions contained in the

judgment, an order was passed on 16/01/2023.

Sd/- SHAJI P.CHALY JUDGE

23-03-2023 /True Copy/ Assistant Registrar