Shaji Philip vs Shri.Anil Kumar
2021 Latest Caselaw 11936 Ker

             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.512 OF 2021 IN WP(C). 19305/2020

AGAINST THE ORDER/JUDGMENT IN WP(C) 19305/2020(K) OF HIGH COURT OF
                              KERALA


PETITIONER/PETITIONER:

             SHAJI PHILIP
             AGED 63 YEARS
             S/O.PHILIP, THATTEYATH HOUSE, PAYIPRA, MULAVOOR, PIN
             686 673

             BY ADV. SRI.JIJO PAUL KALLOOKKARAN

RESPONDENT/RESPONDENT NO.9:

             SHRI.ANIL KUMAR
             (AGE AND FATHER'S NAME IS NOT KNOWN TO THE
             PETITIONER), SECRETARY, PAYIPRA GRAMA PANCHAYAT,
             PEZHAKKAPPILLY.P.O., MUVATTUPUZHA, PIN-686674.

             R1 BY ADV. SRI.C.A.NAVAS
             BY ADV. 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.512 OF 2021 IN WP(C). 19305/2020

                                       2




                 Contempt Case (C) No.512 of 2021
                    ----------------------------------------


                             JUDGMENT

The learned counsel for the petitioner submits that the

direction contained in the interim order dated 30.11.2020 has been

complied with. In the light of the submission made by the learned

counsel for the petitioner, this Contempt of Court Case is closed.

Sd/-

P.B.SURESH KUMAR

Mn JUDGE Con.Case(C).No.512 OF 2021 IN WP(C). 19305/2020

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE I CERTIFIED COPY OF THE INTERIM ORDER DATED 30.11.2020 IN W.P.(C) NO.19305/2020

ANNEXURE II TRUE COPY OF THE LETTER SUBMITTED BY THE PETITIONER TO THE RESPONDENT DATED 16.12.2020

ANNEXURE III TRUE COPY OF THE NOTICE ISSUED BY THE RESPONDENT TO THE 6TH AND 7TH RESPONDENT IN THE WRIT PETITION DATED 21.12.2020 //TRUE COPY// PA TO JUDGE