Against The Judgment In Wpc ... vs By Advs
2021 Latest Caselaw 4971 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

             THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

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

        Con.Case(C).No.103 OF 2018(S) IN WP(C). 8667/2017

  AGAINST THE JUDGMENT IN WPC 8667/2017 DATED 24-03-2017 OF HIGH
                         COURT OF KERALA


PETITIONER/PETITIONER

             N.SREEDHARAN
             AGED 66 YEARS, S/O.KUNHAMBU NAMBIAR,
             SHRAYAS, MATTANNUR P.O., KANNUR DISTRICT 670 701.

             BY ADVS.
             SRI.C.P.PEETHAMBARAN
             SMT.MINI.V.A.

RESPONDENT/3RD RESPONDENT

             MR. SRAMANTO SEN
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
             SECRETARY, THE BAR COUNCIL OF INDIA,21,
             ROUSE AVENUE INSTITUTIONAL AREA,NEW DELHI 110 002.

             R1 BY SRI.RAJIT, SC, BAR COUNCIL OF INDIA


THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD ON
10.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                             2

Con.Case(C).No.103 OF 2018(S) IN WP(C). 8667/2017




                                JUDGMENT

Dated this the 10th day of February 2021

This contempt petition is filed complaining

that directives contained in the judgment in

W.P.(C)No.8667/2017 dated 24.03.2017 is not

complied with.

2. However, today when the matter is taken up,

learned counsel for the petitioner submitted that,

in accordance with the directions issued by this

Court in the judgment steps have been taken to

dispose of the revision and the revision is

disposed of. Therefore, I do not find any reason

to pursue the contempt case any further.

The Contempt of Court case is closed,

accordingly.

Sd/-

SHAJI P.CHALY JUDGE Hmh

Con.Case(C).No.103 OF 2018(S) IN WP(C). 8667/2017

APPENDIX PETITIONER'S EXHIBITS ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT DATED 24.03.2017 IN WPC NO.8667/2017 OF THIS HON'BLE COURT

RESPONDENT'S EXHIBITS NIL