IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C.S.DIAS
TUESDAY, THE 05TH DAY OF JANUARY 2021 / 15TH POUSHA, 1942
Con.Case(C).No.1568 OF 2020 IN WP(C). 13540/2020
AGAINST THE ORDER/JUDGMENT IN WP(C) 13540/2020(N) OF HIGH
COURT OF KERALA
PETITIONER/S:
JEESON THOMAS,
AGED 44 YEARS
S/O.K.V. THOMAS, TEACHER, PHYSICAL EDUCTION,
BETHANY ASRAM HIGH SCHOOL, CHERUKULANJI,
RANNI, PATHANAMTHITTA RESIDING AT KALLAMPPALY
HOUSE, AYTHALA P.O. RANNI, PATHANAMTHITTA 689
673.
BY ADV. SRI.S.MUHAMMED HANEEFF
RESPONDENT/S:
RENUKA BHAI
AGE AND FATHERS NAME NOT KNOWN TO THE
PETITIONER, DISTRICT EDUCATIONAL OFFICER,
PATHANAMTHITTA , OFFICE OF THE DEO,
PATHANAMTHITTA 689 645.
R1 BY GOVERNMENT PLEADER
OTHER PRESENT:
GP- P M SATHEESH
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN
FINALLY HEARD ON 05.01.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
COC No.1568 of 2020
..2..
C.S.DIAS, J.
-------------------------------------------
Contempt Case (Civil) No.1568 of 2020
---------------------------------------------
Dated this the 5th day of January, 2021
JUDGMENT
In light of the affidavit filed by the respondent and Annexure R1-(a) proceedings produced before this Court, I am of the opinion that the respondent has complied with Annexure A-1 judgment. Therefore, nothing further survives in this contempt case. Resultantly, the same is closed.
Sd/-
C.S.DIAS JUDGE kkj COC No.1568 of 2020 ..3..
APPENDIX PETITIONER'S/S EXHIBITS:
ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT DT.30.7.2020 N WPC NO. 13540/2020 ON THE FILES OF THIS HONBLE COURT. RESPONDENT'S EXHIBITS ANNEXURE R1-(A) A TRUE COPY OF THE PROCEEDINGS NO.B4/18067/20 DATED 04.11.2020