Nisha K vs T.V.Anupama
2021 Latest Caselaw 17437 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
           THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
    WEDNESDAY, THE 25TH DAY OF AUGUST 2021 / 3RD BHADRA, 1943
                  CON.CASE(C) NO. 1147 OF 2021
 JUDGMENT IN WP(C) 2996/2021 OF HIGH COURT OF KERALA, ERNAKULAM
                         DATED 23.2.2021
                       ------------------
PETITIONERS/WRIT PETITIONERS :-

    1     NISHA K., AGED 38 YEARS
          W/O.SRI.VINOD.K., CHERUTHURUTHIKALAM HOUSE,
          AROOR. P.O., CHERTHALA,
          ALAPPUZHA DISTRICT, PIN-688 534.

    2     RAMANI.M.S., AGED 42 YEARS,
          W/O.SRI.JAYAKUMAR P.K., PUTHUPALNIKARTH,
          AROOR P.O., CHERTHALA,
          ALAPPUZHA DISTRICT, PIN-688 534.

          BY ADVS.
          K.R.KRISHNAKUMARI
          M.J.SAJITHA


RESPONDENT/ADDITIONAL 7TH RESPONDENT IN THE WP(C) :-

          SMT.T.V.ANUPAMA
          THE DIRECTOR, WOMEN AND CHILD DEVELOPMENT,
          DIRECTORATE OF WOMEN AND CHILD DEVELOPMENT,
          POOJAPPURA, THIRUVANANTHAPURAM, PIN-695 012.

          BY SRI.P.S.APPU, GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 25.08.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1147 OF 2021

                                 -: 2 :-


                               JUDGMENT

Dated this the 25th day of August, 2021

It is submitted by the learned counsel for the petitioners that

the 7th respondent has passed an order in pursuance to the judgment.

The Contempt of Court Case is, accordingly, closed.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/18.8.2021 CON.CASE(C) NO. 1147 OF 2021

APPENDIX OF CON.CASE(C) 1147/2021

PETITIONER ANNEXURE

Annexure A1 CERTIFIED COPY OF THE JUDGMENT OF THIS HON'BLE COURT DATED 23.02.2021 IN WPC NO.2996 OF 2021

Annexure A2 TRUE COPY OF THE COVERING LETTER DATED 27.02.2021 SENT ALONG WITH ANN.A1 BY THE PETITIONERS TO THE RESPONDENT

Annexure A3 TRUE COPY OF THE CONTEMPT NOTICE DATED 28.06.2021 SENT TO THE RESPONDENT