Yesudas vs Mohanan Pillai
2021 Latest Caselaw 11942 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.457 OF 2021 IN WP(C). 21328/2020

AGAINST THE ORDER/JUDGMENT IN WP(C) 21328/2020(M) OF HIGH COURT OF
                              KERALA


PETITIONER/PETITIONER:

             YESUDAS
             AGED 69 YEARS
             S/O. LATE MAMMEN, RESIDING AT PADINJAREPARAMBIL BINCE
             BHAVAN, PERESSERRY P.O, CHENGANNUR, ALAPPUZHA
             DISTRICT PIN 689 126

             BY ADV. SRI.K.N.RADHAKRISHNAN(THIRUVALLA)

RESPONDENT/THIRD RESPONDENT:

             MOHANAN PILLAI
             AGE AND FATHER NAME NOT KNOWN TO THE PETITIONER,
             PRESENT TAHASILDAR, CHENGANNUR TALUK, NEAR COURT
             COMPLEX, CHENGANNUR, ALAPPUZHA DISTRICT PIN 689 121

             BY ADV.SRI.K.J.MANURAJ (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.457 OF 2021 IN WP(C). 21328/2020

                                       2




                 Contempt Case (C) No.457 of 2021
                    ----------------------------------------


                             JUDGMENT

The learned counsel for the petitioner submits that the

directions contained in the judgment have 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.457 OF 2021 IN WP(C). 21328/2020

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE 1 THE COPY OF JUDGMENT DATED 04-11-2020 IN W.P(C) NO. 21328/2020 //TRUE COPY// PA TO JUDGE