T.V.Prasanthan vs T.V.Krishna Kumar
2024 Latest Caselaw 17507 Ker

Kerala High Court

T.V.Prasanthan vs T.V.Krishna Kumar on 21 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 21ST DAY OF JUNE 2024 / 31ST JYAISHTA, 1946
                 CON.CASE(C) NO. 1057 OF 2018
 AGAINST THE JUDGMENT DATED 12.02.2018 IN WPC NO.2756 OF
                 2018 OF HIGH COURT OF KERALA
PETITIONER/WRIT PETITIONER:

    1       T.V.PRASANTHAN
            S/O. V. NARAYANAN, AGED 50 YEARS, KOROM AMSOM
            AND DESOM OF TALIPARAMBA TALUK, KANNUR DISTRICT.
            BY ADV SRI.MAHESH V RAMAKRISHNAN

RESPONDENT/RESPONDENT NO.3:

            T.V.KRISHNA KUMAR
            SECRETARY, KERALA KHADI & VILLAGE INDUSTRIES
            BOARD, VANCHIYOOR, THIRUVANANTHAPURAM, ERNAKULAM
            - 682 101.(THE AGE AND FATHER'S NAME OF THE
            RESPONDENT NOT KNOWN TO THE PETITIONER)
            BY ADV SRI.N.RAJAGOPALAN NAIR, SC, KERALA KHADI
            AND VILLAGE INDUSTRIES BOARD


        THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 21.06.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 1057 OF 2018           2




                       P.B.SURESH KUMAR, J.
               -----------------------------------------------
              Contempt Case (C) No.1057 of 2018
               -----------------------------------------------
              Dated this the 21st day of June, 2024


                            JUDGMENT

There is no representation for the petitioner.

The learned Standing Counsel for the respondent

submits that the direction issued by this Court has been complied

with.

In the light of the submission made by the learned

Standing Counsel, this Contempt of Court Case is closed.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Mn

APPENDIX OF CON.CASE(C) 1057/2018

PETITIONER EXHIBITS ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT DATED 12-02-2018 IN W.P.(C) NO.2756 OF 2018. ANNEXURE A2 TRUE COPY OF THE POSTAL ACKNOWLEDGEMENT SIGNED BY THE RESPONDENT.

RESPONDENT EXHIBITS EXHIBIT R1 TRUE COPY OF STATEMENT OF THE ARREARS OF WAGES OF THE PETITIONER