K.Gangadharan vs K.Manohar
2021 Latest Caselaw 4415 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE SMT. JUSTICE P.V.ASHA

     FRIDAY, THE 05TH DAY OF FEBRUARY 2021 / 16TH MAGHA,1942

          Con.Case(C).No.987 OF 2020 IN WP(C). 3935/2020

AGAINST THE JUDGMENT IN WP(C) 3935/2020(N) OF HIGH COURT OF KERALA


PETITIONER/PETITIONER:

             K.GANGADHARAN,
             AGED 61 YEARS,
             S/O. LATE NARAYANAN, PENSIONER,
             RESIDING AT M.K HOUSE(GANGA), PARAKKETTU,KOLASSERY,
             P.O VADAKKUMBAD,THALASSERY-670 105,
             KANNUR DISTRICT.

             BY ADVS.
             SRI.R.SURENDRAN
             KUM.S.MAYUKHA

RESPONDENT/RESPONDENT NO.1:

             K.MANOHAR,
             SECRETARY, THALASSERY MUNICIPALITY,
             THALASSERY, PIN-670 101, KANNUR DISTRICT.

             BY ADVS. SRI.I.V.PRAMODE, SC

THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 05.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.987 OF 2020
   IN
WP(C). 3935/2020
                                2




                             JUDGMENT

The learned counsel on both sides

submit that judgment is complied with.

Accordingly, this contempt case is

closed.

Sd/-

P.V.ASHA JUDGE

ww Con.Case(C).No.987 OF 2020 IN WP(C). 3935/2020

APPENDIX PETITIONER'S ANNEXURES:

ANNEXURE 1 CERTIFIED COPY OF THE JUDGEMENT 02-03-2020 IN W.P(C) NO.3935 OF 2020 ON THE FILE OF THE HONOURABLE HIGH COURT OF KERALA.

ANNEXURE II TRUE COPY OF THE RECEIPT DATED 16-03-2020 ISSUED BY THE RESPONDENT TO THE PETITIONER.