R.Rajamma vs Raghuram
2021 Latest Caselaw 4976 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

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

        Con.Case(C).No.1497 OF 2020 IN WP(C).NO.25069/2019

AGAINST THE JUDGMENT DATED 30.09.2019 IN WP(C).NO.25069/2019(G) OF
                       HIGH COURT OF KERALA


PETITIONER/PETITIONER IN WPC:

             R.RAJAMMA,
             AGED 74 YEARS
             W/O.RANGAN, RETD. SANITATION WORKERS,
             5/331, PADINJAREKKAD, KANJIKKODE P.O.,
             CHULLIMAD, PALAKKAD 678 621.

             BY ADV. SRI.U.BALAGANGADHARAN

RESPONDENT/4TH RESPONDENT IN WPC:

             RAGHURAM
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             SECRETARY, PALAKKAD MUNICIPALITY,
             PALAKKAD-678 002.


OTHER PRESENT:

             SRI.BINOY VASUDEVAN,SC

     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.1497 OF 2020 IN WP(C).NO.25069/2019

                               2




                         J U D G M E N T

Learned counsel on both sides submit that the

directions in the judgment are already complied with.

Accordingly, this Contempt Case (Civil) is closed.

Sd/-

P.V.ASHA, JUDGE AS Con.Case(C).No.1497 OF 2020 IN WP(C).NO.25069/2019

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A1 A TRUE CERTIFIED COPY OF THE JUDGMENT IN WPC NO.25069/2019 DATED 30/9/2019.

ANNEXURE A2 A TRUE COPY OF THE COVERING DATED 4.10.2019 SEND BY THE PETITIONER.