M/S. Gatewell Medicare vs Sri. Rohit Sreekumar
2024 Latest Caselaw 10559 Ker

Kerala High Court

M/S. Gatewell Medicare vs Sri. Rohit Sreekumar on 11 April, 2024

Author: Amit Rawal

Bench: Amit Rawal

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                 THE HONOURABLE MR. JUSTICE AMIT RAWAL
    THURSDAY, THE 11TH DAY OF APRIL 2024 / 22ND CHAITHRA, 1946
                        CON.CASE(C) NO. 820 OF 2024
AGAINST THE JUDGMENT IN WP(C) NO.18394 OF 2014 OF HIGH COURT OF
KERALA
PETITIONER(S)/PETITIONER IN WP(C):

             M/S. GATEWELL MEDICARE
             PULLEPPADY CROSS ROAD, ERNAKULAM, KOCHI, REPRESENTED BY
             ITS MANAGING PARTNER, M. DILEEP KUMAR, S/O.
             MUKUNDAKASHAN NAIR, PERUMITATHU HOUSE, THATTAMPADY
             P.O., ALUVA, ERNAKULAM, PIN - 682018

             BY ADVS.
             GEORGE MATHEW
             SUNIL KUMAR A.G
             MATHEW K.T.
             GEORGE K.V.
             STEPHY K REGI
             MEDHA B.S.



RESPONDENTS/2ND RESPONDENT IN WP(C):

             SRI. ROHIT SREEKUMAR
             (AGE AND FATHER'S NAME NOT KNOWN TO PETITIONER),
             ASSISTANT PROVIDENT FUND COMMISSIONER, EMPLOYEES
             PROVIDENT FUND ORGANIZATION, SUB REGIONAL OFFICE,
             36/685 A, 'BHAVISHYANIDHI BHAVAN, P.B.NO.1895, KALOOR,
             ERNAKULAM, KOCHI, PIN - 682017

             BY ADV S.PRASANTH




     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 11.04.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 820 OF 2024
                                 2



                            JUDGMENT

It is submitted that the judgment dated 19.9.2022 has been

complied with. No cause of action survives in this contempt

petition. Accordingly, closed.

Sd/-

sab                                       AMIT RAWAL
                                            JUDGE

CON.CASE(C) NO. 820 OF 2024

APPENDIX OF CON.CASE(C) 820/2024

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF JUDGMENT DTD. 19.09.2022 IN W.P.(C) NO. 18394 OF 2014 OF THIS HON'BLE COURT

Annexure A2 TRUE COPY OF REPRESENTATION DTD.

25.10.2022 SUBMITTED BY PETITIONER TO RESPONDENT ALONG WITH TYPED COPY

Annexure A3 CERTIFIED COPY OF JUDGMENT DTD. 07.02.2023 IN W.A. NO. 190 OF 2023 OF THIS HON'BLE COURT