Monday, 18, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

P.M.Mohanan vs Mr.Prasant.K
2023 Latest Caselaw 12443 Ker

Citation : 2023 Latest Caselaw 12443 Ker
Judgement Date : 22 November, 2023

Kerala High Court

P.M.Mohanan vs Mr.Prasant.K on 22 November, 2023

Author: V Raja Vijayaraghavan

Bench: V Raja Vijayaraghavan

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
 WEDNESDAY, THE 22ND DAY OF NOVEMBER 2023 / 1ST AGRAHAYANA, 1945
                  CON.CASE(C) NO. 1615 OF 2020
  AGAINST THE JUDGMENT WP(C) 7467/2020 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER IN WPC:

          P.M.MOHANAN,
          AGED 63 YEARS
          S/O.P.C.MADHAVAN, PARAMBIL HOUSE, PULLUVAZHI P.O.,
          PERUMBAVOOR, ERNAKULAM-683541, REGIONAL MANAGER
          (RETIRED), KERALA TOURISM AND DEVELOPMENT CORPORATION
          PPO.NO.KR/KCH/00053980.

          BY ADVS.
          C.S.AJITH PRAKASH
          T.K.DEVARAJAN
          PAUL C THOMAS
          BABU M.
          ANCY THANKACHAN
          NIDHIN RAJ VETTIKKADAN
          HAARIS MOOSA
          DEVYANI


RESPONDENT/3RD RESPONDENT IN WPC:

          MR.PRASANT.K,
          AGED (NOT KNOWN TO THE PETITIONER),
          FATHER'S NAME (NOT KNOWN TO THE PETITIONER)
          REGIONAL PROVIDENT FUND COMMISSIONER, EMPLOYEES
          PROVIDENT FUND ORGANISATION, BHAVISHYA NIDHI BHAVAN,
          KOZHIKODE-673006.


           BY ADV.
          SRI. ABRAHAM P MEACHINKARA



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 22.11.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Cont.Case(C) No.1615 of 2020          2



                                   JUDGMENT

The learned counsel appearing for the petitioner submits that the

prayer sought for has become infructuous in view of the law laid down in

EPFO v. Sunil Kumar B1.

This Contempt Case is closed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE IAP

2022 SCC OnLine SC 1521

APPENDIX OF CON.CASE(C) 1615/2020

PETITIONER'S ANNEXURES

ANNEXURE A1 A CERTIFIED COPY OF THE JUDGMENT IN W.P(C)NO.7467/2020 DATED 16.03.2020.

ANNEXURE A2 A TRUE COPY OF THE LETTER NO.KR/TVM/SPECIAL CELL/PRO/KR/KKD 53980/2019 DATED 24.02.2020 ISSUED BY THE RESPONDENT.

ANNEXURE A3 A TRUE COPY OF THE DD OFFERED AS DD NO.987654921 DATED 27.02.2020 FOR RS.3,21,160/-.

ANNEXURE A4 A TRUE COPY OF THE COVERING LETTER DATED 18.06.2020 ALONG WITH THE RECEIPT OF REGISTRATION.

ANNEXURE A5 A TRUE COPY OF THE LAWYER NOTICE SEND BY REGISTERED POST DATED 28.07.2020.

ANNEXURE A6 A TRUE COPY OF THE ACKNOWLEDGMENT CARD SHOWING THE RECEIPT OF LAWYER NOTICE BY THE RESPONDENT.

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 

LatestLaws Partner Event : IJJ

 
 
Latestlaws Newsletter