Citation : 2021 Latest Caselaw 11934 Ker
Judgement Date : 9 April, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
FRIDAY, THE 09TH DAY OF APRIL 2021 / 19TH CHAITHRA, 1943
Con.Case(C).No.570 OF 2021 IN WP(C). 22121/2020
AGAINST THE ORDER/JUDGMENT IN WP(C) 22121/2020(M) OF HIGH COURT OF
KERALA
PETITIONER/PETITIONER:
MATHRUPPILLY BHARADEVATHA SREE VANADURGA KAVU TRUST
REPRESENTED BY ITS MANAGING TRUSTEE, VINOD, S/O.
PANKAJAKSH MENON, AGED 52 YEARS, R/AT THADAVALLIL,
CHERANELLORE, ERNAKULAM DISTRICT.
BY ADV. SRI.KODOTH SREEDHARAN
RESPONDENT/RESPONDENT 2:
M.V.GAYATHRI
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
SECRETARY, CHERANELLORE GRAMA PANCHAYATH, SOUTH
CHITTOOR P.O., ERNAKULAM-682027.
R1 BY ADV. SRI.T.K.AJITHKUMAR (VALATH)
BY ADV.SMT.RENJITA.G, GP
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 09.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Con.Case(C).No.570 OF 2021 IN WP(C). 22121/2020
2
Contempt Case (C) No.570 of 2021
--------------------------------------
JUDGMENT
In the light of the affidavit of the respondent, the contempt
case is closed.
Sd/-
P.B.SURESH KUMAR
Mn JUDGE Con.Case(C).No.570 OF 2021 IN WP(C). 22121/2020
APPENDIX PETITIONER'S EXHIBITS:
ANNEXURE A1 TRUE COPY OF THE NOTICE DATED 16.2.2021 ISSUED BY THE RESPONDENT.
ANNEXURE A2 TRUE COPY OF THE OBJECTION DATED 3.3.2021 BY THE PETITIONER.
ANNEXURE A3 TRUE COPY OF THE NOTICE DATED 10.3.2021 ISSUED BY THE RESPONDENT.
RESPONDENT'S EXHIBITS:
ANNEXURE R1(A) TRUE COPY OF THE LEGAL OPINION DATED 09.03.2021 ISSUED TO THE RESPONDENT //TRUE COPY// PA TO JUDGE
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