Hafsana.K.A. vs Narayani E.S
2021 Latest Caselaw 4231 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

    THURSDAY, THE 04TH DAY OF FEBRUARY 2021 / 15TH MAGHA,1942

          Con.Case(C).No.41 OF 2021 IN WP(C). 23512/2020

   AGAINST THE JUDGMENT IN WP(C) 23512/2020(L) OF HIGH COURT OF
                              KERALA


PETITIONER:

              HAFSANA.K.A., AGED 47 YEARS
              W/O MUBARAK, AI-SAFA, KUPPAVILAKAM, EDAVA P O,
              THIRUVANANTHAURAM DISTRICT, MANAGER,
              M.R.M.K.M.M.H.S.S,
              EDAVA, THIRUVANANTHAPURAM.

              BY ADV. SRI.K.MOHANAKANNAN

RESPONDENT:

              NARAYANI E.S
              AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
              REGIONAL DEPUTY DIRECTOR OF EDUCATION,
              THIRUVANANTHAPURAM-695001.

              SMT. REKHA C NAIR - SR.GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 04.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.41 OF 2021

                                    2


                              JUDGMENT

Dated this the 4th day of February 2021

The learned counsel for the petitioner submits that this

contempt case is not being pressed because the directions in

the judgment dated 18.11.2020 in W.P.(C) No.23512/2020 have

already been complied with.

This contempt case is thus closed.

Sd/- DEVAN RAMACHANDRAN

Stu JUDGE Con.Case(C).No.41 OF 2021

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE-A1 CERTIFIED COPY OF THE JUDGMENT DATED 18/11/2020 IN WRIT PETITION (C) NO.23512/2020.

ANNEXURE-A2 TRUE COPY OF THE ORDER DATED 23.12.2020 PASSED BY THE RESPONDENT.