Bhaskaran K. P vs S. Sabitha
2024 Latest Caselaw 5356 Ker

Kerala High Court

Bhaskaran K. P vs S. Sabitha on 15 February, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

Con.Case(C) No.242/2024                              1/1

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                Thursday, the 15th day of February 2024 / 26th Magha, 1945
                 CONTEMPT CASE(C) NO. 242 OF 2024(S) IN WP(C) 40499/2017

   PETITIONER/PETITIONER:


           BHASKARAN K. P, AGED 64 YEARS, S/O. PAPPUNNI,
           ASSISTANT ENGINEER(RETIRED), KERALA STATE ELECTRICITY BOARD LTD.,
           ELECTRICAL SECTION, DESAMANGALAM, NOW RESIDING AT KUNDALIYUR HOUSE,
           PALLATH LANE I, KOTTOLA ROAD,ATHEKAD, KOLAZHY, THRISSUR, PIN - 680
           010.

        BY ADVS. M/S. S.SIMY, SHAMEENA SALAHUDHEEN, JELEETTA GREGORY, ASTRID
        STEREENA MATHEW & B.RAVISANKAR

   RESPONDENTS/RESPONDENTS 1,2 & 3:


       1. S. SABITHA, SECRETARY, KERALA STATE ELECTRICITY BOARD LTD., VYDYUTHI
          BHAVANAM, PATTOM, THIRUVANANTHAPURAM, PIN - 695 004.
       2. DR. RAJAN N. KHOBRAGADE IAS, THE CHAIRMAN AND MANAGING DIRECTOR,
          KERALA STATE ELECTRICITY BOARD LTD., VYDYUTHI BHAVANAM, PATTOM,
          THIRUVANANTHAPURAM, PIN - 695 004.
       3. K. SANTHY, CHIEF ENGINEER (HRM), KERALA STATE ELECTRICITY BOARD
          LTD., VYDYUTHI BHAVANAM, PATTOM, THIRUVANANTHAPURAM, PIN - 695 004.


        This Contempt of court case (civil) having come up for orders on
   15.02.2024, the court on the same day passed the following:

                                              ORDER

The learned counsel for the respondents submits that full compliance of the directions in the judgment will be reported before this Court by the next posting date.

In the afore circumstances, I adjourn this matter to be called on 26.02.2024; on which day, if full compliance of the directions are not reported, the respondents shall remain present in person to explain why.

                                                      Sd/- DEVAN RAMACHANDRAN JUDGE




15-02-2024                             /True Copy/                              Deputy Registrar