Mr.Rajesh A.P vs Sreeram Sambasiva Rao
2021 Latest Caselaw 3852 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

         THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

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

         Con.Case(C).No.1861 OF 2020 IN WP(C). 15941/2020

   AGAINST THE JUDGMENT IN WP(C) 15941/2020(P) OF HIGH COURT OF
                              KERALA


PETITIONER/PETITIONER:

             MR.RAJESH A.P.
             AGED 44 YEARS
             S/O.LATE RAJEN A.P., AMBALAPARAMBATH HOUSE, CHORODE,
             VATAKARA, KOZHIKODE DISTRICT.

             BY ADV. SRI.K.B.ARUNKUMAR

RESPONDENT/RESPONDENT NO.3:

             SREERAM SAMBASIVA RAO
             (AGE AND FATHER'S NAME OF THE RESPONDENT NOT KNOWN TO
             THE PETITIONER) DISTRICT COLLECTOR, CIVIL STATION,
             KOZHIKODE, PIN-673020.




             SMT MABLE C KURIAN GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 02.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.1861 OF 2020

IN WP(C). 15941/2020             2




                              JUDGMENT

When the matter was taken up, the learned counsel appearing for

the petitioner submits that the directions in the judgment have been

complied with. The said submission is recorded and the Contempt Case

is closed.

Sd/-

RAJA VIJAYARAGHAVAN V

JUDGE sru Con.Case(C).No.1861 OF 2020

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE 1 THE CERTIFIED COPY OF THE JUDGMENT DATED 06.08.2020 IN W.P(C)NO.15941/2020.

ANNEXURE 2 THE TRUE OFFICE COPY OF THE FORWARDING LETTER DATED 14.08.2020 WITHOUT ITS ENCLOSURES.

ANNEXURE 3 THE TRUE COPY OF THE POSTAL RECEIPT EVIDENCING THE DISPATCH OF ANNEXURE-2.

ANNEXURE 4 THE TRUE COPY OF THE DELIVERY STATUS OBTAINED FROM THE WEB PORTAL OF INDIA POST.

RESPONDENT'S EXHIBITS:NIL