Ek Unnikammed vs K Gopalakrishnan
2021 Latest Caselaw 17057 Ker

Citation : 2021 Latest Caselaw 17057 Ker
Judgement Date : 12 August, 2021

Kerala High Court

Ek Unnikammed vs K Gopalakrishnan on 12 August, 2021

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
            THE HONOURABLE MR.JUSTICE N.NAGARESH
  THURSDAY, THE 12TH DAY OF AUGUST 2021/21ST SRAVANA, 1943
                CON.CASE(C) NO. 1102 OF 2021
      JUDGMENT DATED 01.12.2020 IN WP(C) 7674/2020 OF
              HIGH COURT OF KERALA, ERNAKULAM


PETITIONER/PETITIONER:

         E.K. UNNIKAMMED ALIAS KUNHU,
         AGED 62 YEARS, S/O.MOYINKUTTY (LATE),
         PUTHANPURACKAL HOUSE, EDAVANNA P.O.,
         MALAPPURAM DISTRICT,PIN-676 541.

         BY ADVS.
         SAJI KURIACHAN
         M.R.NANDAKUMAR


RESPONDENT/RESPONDENT IN THE WP(C):

         K. GOPALAKRISHNAN (AGE & FATHER'S NAME
         NOT KNOWN TO THE PETITIONER)
         THE DISTRICT MAGISTRATE,
         CIVIL STATION P.O.,
         MALAPPURAM DISTRICT,PIN-676 505.

         BY SR.GOVT.PLEADER SMT.SURYA BINOY

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 12.08.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 COC No.1102/2021 in WP(C)No.7674/2020

                                    2




                             JUDGMENT

Dated this the 12th day of August, 2021

When this Contempt of Court Case came up for

admission today, the learned Senior Government Pleader on

instructions submits that pursuant to the directions of this

Court, an order has already been passed extending the

duration of the licence granted to the petitioner. In view of

the said development, no further orders are necessary in this

contempt case.

Accordingly, the contempt case is closed, granting

liberty to the petitioner to challenge the newly issued order if

he is so advised.

Sd/-