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Abraham K.M vs Sandeep Biswas
2023 Latest Caselaw 12624 Ker

Citation : 2023 Latest Caselaw 12624 Ker
Judgement Date : 22 November, 2023

Kerala High Court

Abraham K.M vs Sandeep Biswas on 22 November, 2023

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
WEDNESDAY, THE 22ND DAY OF NOVEMBER 2023 / 1ST AGRAHAYANA,
                              1945
               CON.CASE(C) NO. 2590 OF 2019
AGAINST THE JUDGMENT DATED 20.03.2019 IN WP(C) 8375/2019
                  OF HIGH COURT OF KERALA
PETITIONER:

         ABRAHAM K.M., AGED 68 YEARS, S/O.K.E.MATHAI,
         (RETIRED MANAGER, HINDUSTAN NEWSPRINT LTD.),
         KAKKATTIL HOUSE, ETTUMANOOR P.O., KOTTAYAM-686
         631, PF A/C. NO.KR/10290/979.

         BY ADVS.
         ASOK M.CHERIAN
         SRI.N.SATHEESH



RESPONDENT/4HT RESPONDENT IN THE WRIT PETITION:

         SANDEEP BISWAS, (AGE AND FATHERS NAME NOT KNOWN
         TO THE PETITIONER)SUB REGIONAL PROVIDENT FUND
         COMMISSIONER, EMPLOYEES PROVIDENT FUND SUB
         REGIONAL OFFICE, ADITYA SABARI TOWER, POST
         OFFICE ROAD, THIRUNAKKARA, PB NO.36, KOTTAYAM-
         686 601.

         BY ADV SMT.NITA.N.S.

         ADV. A.J. VARGHESE SR. G.P




     THIS   CONTEMPT   OF   COURT    CASE   (CIVIL)   HAVING   BEEN
FINALLY HEARD ON 22.11.2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 2590 OF 2019

                               ..2..




                   J U D G M E N T

In the light of the Apex Court judgment in

Employees Provident Fund Organisation v. Sunil Kumar B. [2022 (7) KHC 12 : AIR 2022 SC 5634], the Contempt Case is closed.

Sd/-

A.MUHAMED MUSTAQUE JUDGE PR CON.CASE(C) NO. 2590 OF 2019

..3..

APPENDIX OF CON.CASE(C) 2590/2019

PETITIONER ANNEXURES

ANNEXURE I A CERTIFIED COPY OF THE JUDGMENT OF THIS HO'BLE COURT IN WP(C)NO.7375 OF 2019 DATED 20.03.2019 FILED BY THE PETITIONER.

ANNEXURE II A TRUE COPY OF THE JUDGMENT OF HON'BLE HIGH COURT OF KERALA IN WPC NO.34284/2016 DATED 12.10.2018.

 
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