Krishnan Nair V vs T.V.Subash
2021 Latest Caselaw 17788 Ker

CON.CASE(C) NO. 1210 OF 2021     1

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
     FRIDAY, THE 27TH DAY OF AUGUST 2021 / 5TH BHADRA, 1943
                    CON.CASE(C) NO. 1210 OF 2021
AGAINST THE ORDER/JUDGMENT IN WP(C) 25708/2020 OF HIGH COURT OF
                          KERALA, ERNAKULAM
PETITIONER/PETITIONER:

             KRISHNAN NAIR V
             S/O. PADMANABHA PODUVAL, KANDAKKORANMUKKU,
             ANNUR P.O, PAYYANUR, KANNUR DISTRICT - 670 332.

             BY ADV UNNI. K.K. (EZHUMATTOOR)



RESPONDENTS/RESPONDENTS 2 AND 3:

    1        T.V.SUBASH
             AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
             DISTRICT COLLECTOR, THAVAKKARA, KANNUR - 670 001.

    2        SHAJI V.K
             AGE AND FATHERS NAME NOT KNOW TO THE PETITIONER,
             SPECIAL THAHASILDAR (LA) GENERAL,
             TALUK OFFICE, THALASSERY 670 501



             SMT NISHA BOSE, SR GP




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.08.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1210 OF 2021          2

                                  JUDGMENT

When this matter was taken up, Sri. Unni K.K., the learned counsel

appearing for the petitioner submitted that the directions in the judgment have

been complied with and the petitioner herein has received the amount. It is also

submitted that the petitioner has no further grievance.

In view of the said submission, this Contempt Court Case is closed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE NS

APPENDIX OF CON.CASE(C) 1210/2021

PETITIONER ANNEXURE

Annexure A JUDGMENT DATED 15/12/2020 IN WPC NO.25708/2020 ON THE FILES OF THE HON'BLE HIGH COURT

RESPONDENTS EXHIBITS:NIL