IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
WEDNESDAY, THE 06TH DAY OF JANUARY 2021 / 16TH POUSHA, 1942
Con.Case(C).No.421 OF 2020 IN WP(C). 40154/2017
AGAINST THE JUDGMENT IN WP(C) 40154/2017(T) OF HIGH COURT OF
KERALA DATED 03.10.2019
PETITIONER/S:
M.ANITHA,
AGED 41 YEARS,
W/O SANTHOSH,
PULARI, PILAPUZHA MURI,
VAZHUTHANAM,
PALLIPADU VILLAGE,
KARTHIKAPPALLY TALUK,
ALAPPUZHA
BY ADV. SRI.K.R.SUNIL
RESPONDENT/S:
P.VENUGOPAL,
THE COMMISSIONER OF CIVIL SUPPLIES,
CIVIL SUPPLIES DEPARTMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM 695001.
BY SRI.M.R.SABU, SPL.GOVERNMENT PLEADER
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY
HEARD ON 06.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Con.Case(C)No.421 of 2020
2
Con.Case(C)No.421 of 2020
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JUDGMENT
In the light of the judgment of this Court in W.P.(C)No.19793 of 2020, this Contempt Case is closed.
Sd/-
P.B.SURESH KUMAR, JUDGE rkj Con.Case(C)No.421 of 2020 3 APPENDIX PETITIONER'S/S EXHIBITS:
ANNEXURE A1 THE CERTIFIED COPY OF THE JUDGMENT DATED 03.10.2019 IN WPC NO.40154/2017.
RESPONDENT'S/S EXHIBITS:
ANNEXURE R1(a) TRUE COPY OF THE COMMUNICATION BEARING NO.
3991407/B2/2019/F&CSD DATED 05.03.2020.
ANNEXURE R1(b) TRUE COPY OF THE COMMUNICATION BEARING NO.
(CS)A-42006/19 DATED 05.03.2020.