Sbt Officers Housing Cooperative ... vs Bini K.U
2021 Latest Caselaw 11246 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

     THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

 WEDNESDAY, THE 07TH DAY OF APRIL 2021 / 17TH CHAITHRA, 1943

        Con.Case(C).No.534 OF 2021 IN WP(C). 658/2021

     AGAINST THE ORDER/JUDGMENT DATED 20.01.2021 IN WP(C)
             658/2021(F) OF HIGH COURT OF KERALA


PETITIONER/PETITIONER IN WP(C) NO.658 OF 2021:

            SBT OFFICERS HOUSING COOPERATIVE SOCIETY LIMITED
            NO.2408
            REGD OFFICE "VANDANA",
            BEHIND KANNANKANDI SALES CORPORATION,
            MAVOOR ROAD, KOZHIKODE,
            REPRESENTED BY ITS SECRETARY,
            K.T.P UNNIKRISHNAN, AGED 62 YEARS,
            S/O SANKARAN NAMBOODIRI, RESIDING AT VILLA NO. 2,
            ACE SILVER SPRINGS, MANAKAVU P.O.,
            KOZHIKODE DISTRICT

            BY ADV. SRI.V.M.KRISHNAKUMAR

RESPONDENT/2ND RESPONDENT IN W.P(C).NO.658 OF 2021:

            BINI K.U
            AGE OF RESPONDENT AND FATHERS NAME NOT KNOWN TO
            THE PETITIONER, SECRETARY, KOZHIKODE CORPORATION,
            CORPORATION OFFICE, KOZHIKODE, PIN-673 032.

            R1 BY ADV. SRI.G.SANTHOSH KUMAR (P).

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 07.04.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case(C).No.534 OF 2021          :2:




                             JUDGMENT

It is submitted by the learned counsel for the petitioner that the

directions in the judgment dated 20.01.2021 in W.P.(C).No.658 of 2021

have been complied with. Taking note of the said submission, the

Contempt of Court Case is closed.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

mns

APPENDIX

PETITIONER'S/S EXHIBITS:

ANNEXURE1 CERTIFIED COPY OF THE JUDGMENT DATED 20.1.2021 IN WPC NO 658 OF 2021

RESPONDENTS EXHIBITS:NIL

//TRUE COPY//

P.A TO JUDGE