Dileep Kumar M.G vs M.P.Lal
2021 Latest Caselaw 3622 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE

     MONDAY, THE 01ST DAY OF FEBRUARY 2021 / 12TH MAGHA,1942

        Con.Case(C).No.1131 OF 2014(S) IN WP(C). 1999/2014

 AGAINST THE     JUDGMENT IN WPC 1999/2014 OF HIGH COURT OF KERALA


PETITIONER/S:

                DILEEP KUMAR M.G, AGED 40 YEARS,
                S/O.GOPINATHAN, MANALIKKATTIL,
                P.O.PUTHENCHIRA,
                MUKUNDAPURAM TALUK, THRISSUR DIST.

                BY ADVS.
                SRI.K.S.RAJESH
                SRI.M.SHAJU PURUSHOTHAMAN

RESPONDENT/RESPONDENT NO.2 IN W.P.(C):

                M.P.LAL,
                (NAME OF FATHER AND AGE OF THE RESPONDENT IS NOT
                KNOWN TO THE PETITIONER)
                THE VILLAGE OFFICER, PUTHENCHIRA VILLAGE,
                P.O.PUTHENCHIRA, THRISSUR DIST. PIN 680 682.


OTHER PRESENT:

                SRI. A.J. VARGHESE.-SR. G.P.

THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD ON
01.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.1131 OF 2014(S) IN WP(C). 1999/2014




                                                         2




                                                     JUDGMENT

The learned counsel appearing for the petitioner submits

that the directions issued by this Court had been complied

with. Under such circumstances, nothing further survives

to be considered in this Contempt. The Contempt Case is

hence closed.

Sd/-

A.M.SHAFFIQUE, JUDGE AMV/03/02/2021 Con.Case(C).No.1131 OF 2014(S) IN WP(C). 1999/2014

APPENDIX

PETITIONERS ANNEXURES :

          ANNEXURE A                                       CERTIFIED   COPY   OF   THE
                                                           JUDGMENT     IN     W.P.(C)

NO.1999/2014 DT:28.05.2014 PASSED BY HON.HIGH COURT OF KERALA.

RESPONDENTS ANNEXURES : NIL

TRUE COPY P.A.TO JUDGE