T.V. Jacob vs Mr. Prasad V.N
2024 Latest Caselaw 15770 Ker

Kerala High Court

T.V. Jacob vs Mr. Prasad V.N on 6 June, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
             THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     THURSDAY, THE 6TH DAY OF JUNE 2024 / 16TH JYAISHTA, 1946
                        CON.CASE(C) NO. 1290 OF 2024
AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.1403 OF 2014 OF HIGH
                               COURT OF KERALA
PETITIONER/PETITIONER:

             T.V. JACOB
             AGED 74 YEARS
             S/O. VARKEY, RETIRED ELECTRICIAN GRADE-III, KERALA
             STATE ELECTRICITY BOARD, GENERATION DIVISION,
             EDAMALAYAR, ERNAKULAM DISTRICT, RESIDING AT THOMBRAYIL
             HOUSE, CHELAD P.O., KARINGAZHA, KOTHAMANGALAM,
             ERNAKULAM DISTRICT, PIN - 686681

             BY ADVS.
             P.MOHANDAS (ERNAKULAM)
             K.SUDHINKUMAR
             SABU PULLAN
             GOKUL D. SUDHAKARAN
             R.BHASKARA KRISHNAN
             BHARATH MOHAN
             K.P.SATHEESAN (SR.)



RESPONDENT/2ND RESPONDENT:

             MR. PRASAD V.N.
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             CHIEF ENGINEER (H.R.M.), KERALA STATE ELECTRICITY
             BOARD, VYDYUTHI BHAVAN, PATTOM, THIRUVANANTHAPURAM, PIN
             - 695004

             BY ADV THANKAPPAN M K




     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 06.06.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Contempt of Court Case (C) No.1290/2024

                               2

                  P.V.KUNHIKRISHNAN
              ---------------------
         Contempt of Court Case (C) No.1290 of 2024
         ---------------------------
             Dated this the 6th day of June, 2024

                         JUDGMENT

It is submitted that consequential orders are

passed based on the directions issued by this Court.

If that is the case, there is no contempt. Therefore,

this Contempt of Court Case is closed. If the petitioner

is aggrieved by the order, the petitioner is free to

challenge the same in accordance with law.

Sd/-

P.V.KUNHIKRISHNAN

JUDGE bng Contempt of Court Case (C) No.1290/2024

APPENDIX OF CON.CASE(C) 1290/2024

PETITIONER ANNEXURES

Annexure -I CERTIFIED COPY OF THE JUDGMENT DATED 11-01-2024 IN W.P.(C)NO. 1403/2014