Anand Gopi vs K.Srinivasan
2021 Latest Caselaw 4977 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.1473 OF 2020 IN WP(C). 20632/2019

AGAINST THE ORDER/JUDGMENT IN WP(C) 20632/2019(D) OF HIGH
                     COURT OF KERALA


PETITIONER:

              ANAND GOPI, AGED 32 YEARS, S/O.A.S.GOPI,
              POURNAMI, KORATTY SOUTH, THRISSUR,PIN-680 308,
              REP.BY HIS FATHER CUM POWER OF ATTORNEY HOLDER
              A.S.GOPI, POURNAMI,KORATTY SOUTH,
              THRISSUR,PIN-680308.

              BY ADVS.
              SRI.SHEEJO CHACKO
              SMT.LAYA SIMON

RESPONDENT:

              K.SRINIVASAN, AGE NOT KNOWN FATHER'S NAME NOT
              KNOWN,REGIONAL OFFICER,REGIONAL OFFICE,CBSE
              1630-A,J BLOCK,ANNA NAGAR(WEST),CHENNAI-600
              040.

              R1 BY SRI.NIRMAL S., SC, CBSE

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN
FINALLY HEARD ON 10.02.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Con.Case(C).No.1473 OF 2020 IN WP(C). 20632/2019

                                 ..2..




                            JUDGMENT

Dated this the 10th day of February 2021

The directions in the judgment dated 5.08.2019 in

W.P.(C) No. 20632 of 2019 are complied with. Accordingly,

the contempt case is closed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

PR Con.Case(C).No.1473 OF 2020 IN WP(C). 20632/2019

..3..

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE 1 TRUE COPY OF THE JUDGMENT IN WP(C)NO.20632/2019 DATED 5/8/2019.

ANNEXURE 2 THE TRUE COPY OF THE ORDER PASSED BY RESPONDENT DATED 27/11/2019.