Ramakrishnan T vs Suresh P
2021 Latest Caselaw 23899 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
            THE HONOURABLE MR.JUSTICE N.NAGARESH
SATURDAY, THE 4TH DAY OF DECEMBER 2021/13TH AGRAHAYANA, 1943
                CON.CASE(C) NO. 1770 OF 2021
                JUDGMENT DATED 2307.2021 IN
          WP(C) 20586/2020 OF HIGH COURT OF KERALA


CONTEMPT PETITIONER/PETITIONER:

         RAMAKRISHNAN T.,
         SON OF PARAMESWARAN,
         AGED 62 YEARS, THOTTIYIL,
         KUTTIKKADU, PONNANI,
         MALAPPURAM, PIN - 679 577.

         BY ADVS.
         P.B.PRADEEP
         VISHNU PRADEEP


RESPONDENT/RESPONDENT NO.2:

         SURESH P., AGE AND FATHER'S NAME
         NOT KNOWN TO THE PETITIONER,
         REVENUE DIVISIONAL OFFICER,
         MINI CIVIL STATION, TRIKKANDIYUR ROAD,
         TIRUR, MALAPPURAM DISTRICT, PIN - 676 101.

         SMT.VINITHA B SR.GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 04.12.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 C.O.C.No.1770/2021 in WP(C)No.20586/2020

                                    2




                              JUDGMENT

Dated this the 4th day of December, 2021

The learned counsel for the petitioner submits that

pending the Contempt of Court Case, the directions of this

Court in the judgment of WP(C)No.20586/2020 have been

complied with.

Accordingly, the Contempt Case is closed.

Sd/-

N. NAGARESH JUDGE ncd/06.12.2021 C.O.C.No.1770/2021 in WP(C)No.20586/2020

APPENDIX OF CON.CASE(C) 1770/2021

PETITIONER'S ANNEXURE

Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN WPC 20586/2020 DATED 23/07/2021.