Joseph P.G vs Shri. Rajeev V.S
2024 Latest Caselaw 28432 Ker

Kerala High Court

Joseph P.G vs Shri. Rajeev V.S on 25 September, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

                                           2024:KER:71507
        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

      THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

 WEDNESDAY, THE 25TH DAY OF SEPTEMBER 2024 / 3RD ASWINA,

                            1946

              CON.CASE(C) NO. 1943 OF 2024

                   JUDGMENT DATED 24.07.2023

                ARISING FROM : WP(C)22989/2023

PETITIONER/PETITIONER IN WP(C):

         JOSEPH P.G, AGED 62 YEARS
         S/O GEORGE, RESIDING AT PALLATH,
         IRA-18 PAPPANAMCODE P.O,
         THIRUVANANTHAPURAM DISTRICT
         (DEPUTY GENERAL MANAGER, RETIRED ON 30/3/2019
         FROM KERALA AUTOMOBILES LTD.), PIN - 695018.

         BY ADV N.SASIDHARAN UNNITHAN


RESPONDENT/1ST RESPONDENT IN WP(C):

         SHRI. RAJEEV V.S,
         (AGE AND FATHER'S NAME NOT KNOWN TO THE
         PETITIONER) MANAGING DIRECTOR
         KERALA AUTOMOBILES LTD, ARALUMOOD P.O,
         THIRUVANANTHAPURAM., PIN - 695123.

         SRI THOMAS ABRAHAM-SC


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 25.09.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
                                                 2024:KER:71507
CON.CASE(C) NO. 1943 OF 2024

                           -2-
                       JUDGMENT

By a separate order in I.A.No.1/2024 in

W.P(C)No.22989/2023, the time frame for

compliance of directions in the judgment, dated

24.07.2023, has been extended for a period of

six months from 13.08.2024.

2. Obviously, this contempt case has

now become incapable of being prosecuted.

This contempt case is, therefore, closed;

however, leaving liberty to the petitioner to

seek a rehearing after the afore fixed time

frame expires.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv 2024:KER:71507 CON.CASE(C) NO. 1943 OF 2024

APPENDIX OF CON.CASE(C) 1943/2024

PETITIONER ANNEXURES

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT DATED 24/7/2023 IN WP (C) NO. 22989/2023 OF THIS HONORABLE COURT

ANNEXURE A2 TRUE COPY OF THE LETTER DATED 10/8/2023 OF THE COUNSEL FOR THE PETITIONER SENT TO THE RESPONDENT

RESPONDENT ANNEXURES

ANNEXURE R1[A] THE TRUE COPY OF THE JUDGMENT DATED 4/8/2023 IN W.P.(C) NO.8949 OF 2023

ANNEXURE R 1 [B] TRUE COPY OF THE ORDER NO.KR/10013/RECOVERY/RO/TVM/2024-25 DATED 8/8/2024 ISSUED BY THE EPFO

ANNEXURE R 1[C] TRUE COPY OF THE MINUTES OF THE PROCEEDINGS OF THE BOARD HELD ON 19/07/2024