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K.M Poornammal vs Sri.N Padmakumar
2021 Latest Caselaw 3656 Ker

Citation : 2021 Latest Caselaw 3656 Ker
Judgement Date : 1 February, 2021

Kerala High Court
K.M Poornammal vs Sri.N Padmakumar on 1 February, 2021
             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.95 OF 2015(S) IN WP(C). 14910/2014

 AGAINST THE JUDGMENT IN WPC 14910/2014 DATED 12-06-2014 OF HIGH
                         COURT OF KERALA


PETITIONER/PETITIOENR IN WPC:

             K.M POORNAMMAL
             AGED 68 YEARS
             K.M.POORNEMAL, W/O.LATE P.K.MADHAVAN NAIR, MADAVA
             MANDIRAM, KARATHIKADU MURI, ALAPPUZHA DISTRICT

             BY ADV. SRI.R.SANTHOSH BABU

RESPONDENT/2ND RESPONDENT IN WPC:

             SRI.N PADMAKUMAR
             (AGE AND FATHER'S NAME NOT KNOWN OT THE PETITIONER)
             THE DISTRICT COLLECTOR,
              ALAPPUZHA DISTRICT PIN - 686 001.


             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:
 Cont.Case.(C).No.95/2015
                                   2




                               JUDGMENT

Dated this the 1st day of February 2021

This contempt case has been filed alleging non compliance of the

directions issued by this Court. An affidavit has been filed by the

respondent stating that appropriate steps had already been taken and

time was also sought for complying with the judgment. There is no

appearance for the complainant. It appears that the subject matter is

already over.

The contempt case is therefore closed.

Sd/-

                                              A.M.SHAFFIQUE

kp               True copy                        JUDGE
                   P.A. To Judge
 Cont.Case.(C).No.95/2015


                                APPENDIX:


PETITIONER'S EXHIBITS:

ANNEXURE-A                 CERTIFIED COPY OF JUDGMENT IN WPC

NO.14910/2014 DATED 12.6.2014.

ANNEXURE-B COPY OF POSTAL RECEIPT DATED 4.7.2014

ANNEXURE-C COPY OF ACKNOWLEDGMENT CARD DATED 7.7.2014

 
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