A-One Milk Products Private ... vs Firoz(Father'S Name And Age Not ...
2021 Latest Caselaw 4950 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

    WEDNESDAY, THE 10TH DAY OF FEBRUARY 2021 / 21ST MAGHA,1942

          Con.Case(C).No.56 OF 2021 IN WP(C). 5039/2020

  AGAINST THE JUDGMENT IN WP(C)NO.5039/2020(D) DATED 01.07.2020
                                -------


PETITIONER/S:

                A-ONE MILK PRODUCTS PRIVATE LIMITED,
                ERAVICHIRA WEST, SOORANAD SOUTH,
                PATHARAM P.O, KOLLAM - 690522,
                REPRESENTED BY ITS AUTHORIZED SIGNATORY
                RAM KUMAR K.S, S/O. SIVASANKARA PILLAI,
                AGED 31 YEARS, RAM BHAVANAM,
                SOORANAD SOUTH, PATHARAM P.O,
                KOLLAM - 690522.

                BY ADV. SRI.B.MOHANLAL


RESPONDENT/S:

      1         FIROZ(FATHER'S NAME AND AGE NOT KNOWN TO THE
                PETITIONER), THE STATION HOUSE OFFICER, SOORANAD
                POLICE STATION, SOORANAD P.O, KOLLAM - 690522.

      2         C.M. GOPALAKRISHNAN NAIR (FATHER'S NAME AND
                AGE NOT KNOWN TO THE PETITIONER), PRESIDENT,
                THE KOLLAM DISTRICT MILK EMPLOYEE UNION (AITUC),
                P.R WALK END, BHARANIKAVU, SASTHAMCOTTAH P.O,
                KUNNATHOOR, KOLLAM.

                R1 BY SENIOR GOVERNMENT PLEADER, SRI.S.GOPINANTHAN
                R2 BY ADV. SRI.S.SANTHOSH KUMAR
                R2 BY ADV. SMT.ANJANA.S.SANTHOSH



THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 10.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.56/2021              2




                              JUDGMENT

Dated this the 10th day of February 2021

Both sides submit that the directions in the

judgment in W.P.(C) No.5039/2020 dated 01.07.2020

have been complied with. The said submission is

recorded.

Accordingly, the Contempt Case is closed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

ln

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A1 THE TRUE COPY OF THE TAX RECEIPT IN RESPECT OF THE PROPERTY OF THE PETITIONER OBTAINED FROM THE VILLAGE OFFICER, SOORANAD SOUTH DATED 27.05.2019.

ANNEXURE A2 THE TRUE COPY OF THE BUILDING TAX RECEIPT OF THE PETITIONER OBTAINED FROM SOORANAD GRAMA PANCHAYATH DATED 18.07.2019.

ANNEXURE A3 THE TRUE COPY OF THE INTERIM ORDER DATED 20.02.2020 IN WPC NO.5039/2020 OF THIS HON'BLE COURT.

ANNEXURE A4 THE TRUE CERTIFIED COPY OF THE JUDGMENT DATED 01.07.2020 IN WP(C) NO. 5039/2020 OF THIS HON'BLE COURT.

ANNEXURE A5 THE TRUE COPY OF THE COMPLAINT FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 27.12.2020 AND ITS POSTAL RECEIPT.

ANNEXURE A6 THE TRUE PHOTOGRAPH OF THE SHED ERECTED BY THE 2ND RESPONDENT IN THE FRONT PORTION OF THE COMPANY.

RESPONDENTS EXHIBITS:NIL.

//TRUE COPY//

P.A.TO JUDGE