Meenakshy A vs Dr.K.A.Ratheesh
2021 Latest Caselaw 3725 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                THE HONOURABLE MR. JUSTICE AMIT RAWAL

     TUESDAY, THE 02ND DAY OF FEBRUARY 2021 / 13TH MAGHA,1942

          Con.Case(C).No.248 OF 2021 IN WP(C). 11502/2020

AGAINST THE ORDER/JUDGMENT IN WP(C) 11502/2020(K) OF HIGH COURT OF
                              KERALA


PETITIONERS:

      1        MEENAKSHY A.
               AGED 57 YEARS
               W/O.M.RAJENDRAN,
               MOOTHEDATH HOUSE,
               SIVAKRIPA,
               KAILAS NAGAR,
               PALLIYIL LANE,
               POOTHOLE P.O.,
               THRISSUR
               (RETIRED AS SPINNING INSTRUCTOR - KERALA KHADI AND
               VILLAGE INDUSTRIES BOARD UNDER THRISSUR BRANCH).

      2        RADHA O
               AGED 58 YEARS
               D/O.LATE ACHUTHAN NAIR,
               OTTAYIL VEEDU,
               MANALITHARA,
               ERKKAKODU (VIA) THRISSUR
               (RETIRED AS SPINNING INSTRUCTOR - KERALA KHADI AND
               VILLAGE INDUSTRIES BOARD IN THRISSUR BRANCH).

      3        M.N.KUTTIMANI
               AGED 62 YEARS
               W/O.K.N.PARAMESWARAN NAMBOOTHIRI,
               KARUSHARUR MANA,
               THYKKATTUSSERY P.O., OLLUR (VIA),
               (RETIRED AS SPINNING INSTRUCTOR - KERALA KHADI AND
               VILLAGE INDUSTRIES BOARD IN THRISSUR BRANCH).

               BY ADV. SRI.G.KRISHNAKUMAR

RESPONDENTS:

      1        DR.K.A.RATHEESH
               S/O.FATHERS NAME NOT KNOWN TO THE PETITIONER,
               AGED ABOUT 57 YEARS,
               KERALA KHADI AND VILLAGE INDUSTRIES BOARD,
               THIRUVANANTHAPURAM - 695 001.
 Con.Case(C).No.248/2021 IN WP(C).11502/2020

                             2


      2     C.P.SUJATHA
            W/O.HUSBANDS NAME NOT KNOWN TO THE PETITIONERS,
            AGED ABOUT 56 YEARS,
            PROJECT OFFICER,
            DISTRICT KHADI AND VILLAGE INDUSTRIES OFFICE,
            PALACE ROAD,
            THRISSUR - 680 020.



            SRI N RAJAGOPALAN NAIR SC

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 02.02.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case(C).No.248/2021 IN WP(C).11502/2020

                               3




                          JUDGMENT

Dated this the 2nd day of February 2021

There is no representation for the petitioners.

Sri.N.Rajagopalan Nair, learned counsel for respondents

submits that the direction contained in the judgment of this

Court dated 11.06.2020 Annexure-1 has been complied with.

By recording the aforesaid statement, the contempt case is

ordered to be closed with liberty to revive in case the

statement made is found to be not correct.

Sd/-

AMIT RAWAL

JUDGE nak Con.Case(C).No.248/2021 IN WP(C).11502/2020

APPENDIX PETITIONERS' EXHIBITS:

ANNEXURE I CERTIFIED COPY OF THE JUDGMENT DATED 11/06/2020 IN WP(C) NO.11502/2020 OF THIS HON'BLE COURT.

ANNEXURE II TRUE COPY OF THE REQUEST/COVERING LETTER DATED 22/06/2020 PREFERRED TO THE RESPONDENTS.

ANNEXURE III TRUE COPY OF THE ORDER DATED 28/09/2020 ISSUED BY THE 1ST RESPONDENT WITH ENGLISH TRANSLATION.