Petitioner In Wpc vs S.Gayathri Devi
2021 Latest Caselaw 4771 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                THE HONOURABLE SMT. JUSTICE P.V.ASHA

    TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942

        Con.Case(C).No.2083 OF 2020 IN WP(C). 1787/2020

AGAINST THE JUDGMENT DT.13.2.2020 IN WP(C) 1787/2020(W) OF HIGH
                        COURT OF KERALA


PETITIONER:PETITIONER IN WPC

              R.RADHAKRISHNAN NAIR
              AGED 60 YEARS
              S/O.RAGHAVAN NAIR, `MAYURAM' HOUSE, AMARA P.O.,
              CHANGANACHERRY, KOTTAYAM DISTRICT, PIN-686546.

              BY ADV. SRI.S.JAYAKRISHNAN

RESPONDENT:

              S.GAYATHRI DEVI
              (AGE AND FATHER'S NAME NOT KNOWN TO THE
              PETITIONER), SECRETARY, TRAVANCORE DEVASWOM BOARD,
              NANTHANCODE, THIRUVANANTHAPURAM, PIN-695001.



              SRI.G.BIJU, STANDING COUNSEL


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 09.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                      P.V.ASHA, J.
                  -----------------------------------------------------
                         Cont.Case(C) No.2083 of 2020-S
                                            in
                            W.P(c) No.1787 of 2020-W
                   ----------------------------------------------------
                      Dated this the 9th day of January, 2021

                                 JUDGMENT

The learned counsel on both sides submit that the directions contained in the

judgment dated 13.02.2020 in WP(C).No.1787 of 2020 are complied with.

Accordingly, the Contempt Case is closed.

Sd/- (P.V.ASHA, JUDGE)

rtr/ Con.Case(C).No.2083 OF 2020

APPENDIX

PETITIONER'S EXHIBITS:

ANNEXURE I CERTIFIED COPY OF JUDGMENT DATED 13.2.2020 IN WP(C)NO.1787 OF 2020.

ANNEXURE II TRUE COPY OF THE POSTAL ACKNOWLEDGEMENT CARD.