Gopinathan Palakkal vs Aravind R
2021 Latest Caselaw 16081 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
           THE HONOURABLE MR.JUSTICE N.NAGARESH
  MONDAY, THE 2ND DAY OF AUGUST 2021 / 11TH SRAVANA, 1943
               CON.CASE(C) NO. 856 OF 2021
 AGAINST THE JUDGMENT IN WP(C) 9652/2019 DATED 28.01.2021
            OF HIGH COURT OF KERALA, ERNAKULAM
PETITIONER/PETITIONER:

         GOPINATHAN PALAKKAL,
         AGED 61 YEARS,
         S/O T.P. KUNHIKANNAN NAMBIAR,
         TITAN, NELLIKAVU ROAD,
         KARAPARAMBA P.O,
         CALICUT, KERALA-673 010

         BY ADVS.
         M.RAMESH CHANDER (SR.)
         K.A.SANJEETHA
         BONNY BENNY


RESPONDENT/2ND RESPONDENT:

         ARAVIND R.,
         (AGE AND FATHERS NAME NOT KNOWN TO THE
         PETITIONER),
         ICICI BANK LIMITED,
         KOZHIKODE (CALICUT) BRANCH,
         SHAFEER COMPLEX, OPP. YMCA,
         KANNUR ROAD, KOZHIKODE-673 001.

         SRI.LAL K.JOSEPH
         SRI.RAMESH CHANDU
         SRI.CHACKO MATHEW

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 02.08.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 COC No.856/2021
                                  :2 :




                          JUDGMENT

~~~~~~~~~

Dated this the 2nd day of August, 2021

Learned counsel for the petitioner submits that in

compliance of the judgment, the respondent has issued a

Demand Draft and in the light of the said development, the

contempt case can be closed.

Accordingly, recording the above submission, the

Contempt of Court Case is closed.

Sd/-

N. NAGARESH, JUDGE

aks/03.08.2021 COC No.856/2021

APPENDIX OF CON.CASE(C) 856/2021

PETITIONER'S ANNEXURE:

APPENDIX A1 CERTIFIED COPY OF THE JUDGMENT IN WPC 9652/2019 DATED 28.1.2021

SR