Reyad.C.M vs Pravin Kumar Purwar
2024 Latest Caselaw 16059 Ker

Kerala High Court

Reyad.C.M vs Pravin Kumar Purwar on 7 June, 2024

Author: P.B.Suresh Kumar

Bench: P.B.Suresh Kumar

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
       THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
  FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
                CON.CASE(C) NO. 39 OF 2020
 AGAINST THE JUDGMENT DATED 31.10.2019 IN WP(C) NO.27574
             OF 2019 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:

         REYAD.C.M
         AGED 39 YEARS
         S/O MUHAMMED.C.P,CHELIKANDAM, MUNDAVOOR.P.O,
         ERNAKULAM, PIN-686669.

         BY ADVS.
         BIJU BALAKRISHNAN
         SMT.V.S.RAKHEE
         SMT.K.J.GISHA
         SMT.SAYUJYA



RESPONDENT/1ST RESPONDENT:

         MR.PRAVIN KUMAR PURWAR
         (AGE AND FATHER'S NAME IS NOT KNOWN TO THE
         PETITIONER), CHAIRMAN AND MANAGING DIRECTOR,
         BHARAT SANCHAR NIGAM LTD,
         BHARAT SANCHAR BHAVAN, HCM LANE, JANPATH,
         NEW DELHI, PIN-110001.

         BY SRI. E.C.BINEESH, GOVERNMENT PLEADER


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 07.06.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Contempt Case (C) No.39 of 2020             2




                       P.B.SURESH KUMAR, J.
               -----------------------------------------------
                Contempt Case (C) No.39 of 2020
               -----------------------------------------------
               Dated this the 7th day of June, 2024


                            JUDGMENT

The learned counsel for the petitioner seeks time to get

instructions. The learned counsel for the respondent submits that

the direction issued by this Court has already been complied with.

In the light of the submission made by the learned

counsel for the respondent, this Contempt of Court Case is closed,

without prejudice to the right of the petitioner to file an application

for revival of the contempt proceedings, if required.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Mn

APPENDIX OF CON.CASE(C) 39/2020

PETITIONER ANNEXURES

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT DT.31.10.2019 IN W.P(C)NO.27574/2019 OF THIS HON'BLE COURT.

ANNEXURE A2 TRUE COPY OF THE LETTER DT.13.11.2019 ISSUED BY THE PETITIONER TO THE RESPONDENT.

ANNEXURE A3 TRUE COPY OF THE REMINDER LETTER DT.19.12.2019 ISSUED BY THE PETITIONER TO THE RESPONDENT.