Dilina K.K vs A.Shajahan
2021 Latest Caselaw 4987 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                   THE HONOURABLE MR.JUSTICE C.S.DIAS

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

          Con.Case(C).No.73 OF 2021 IN WP(C). 11522/2020

AGAINST THE ORDER/JUDGMENT IN WP(C) 11522/2020(M) OF HIGH COURT OF
                              KERALA


PETITIONER/S:

                DILINA K.K.
                AGED 36 YEARS
                D/O. DIVAKARAN, PHYSICAL EDUCATION TEACHER (UPS),
                DEENUL ISLAM SABHA (GIRLS), HIGHER SECONDARY SCHOOL,
                KANNUR CITY (PO), KANNUR 670 003, RESIDING AT
                DILISHAS, MELUR (PO), PALAYAM (VIA), THALASSERY, ,
                KANNUR 670 661.

                BY ADV. SRI.CIBI THOMAS

RESPONDENT/S:

                A.SHAJAHAN
                AGE AND FATHERS NAME AGE NOT KNOWN TO THE PETITIONER,
                SECRETARY TO GOVERNMENT, DEPARTMENT OF GENERAL
                EDUCATION, GOVERNMENT OF KERALA, THIRUVANANTHAPURAM
                695 001.

                R1 BY GOVERNMENT PLEADER

OTHER PRESENT:

                HASHIR K M GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 10.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Cont.Case.C.No.73/21          2




                       JUDGMENT

Dated this the 10th day of February, 2021

The respondent has filed an affidavit stating that

Annexure A1 judgment has been complied with on

05.02.2021 as per Annexure R1(a) order. In view of the

compliance of the judgment, nothing survives in the

contempt of court case and the same is closed.

Sd/-

C.S.DIAS JUDGE DG

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE 1 CERTIFIED COPY OF THE JUDGMENT IN WPC NO. 11522 OF 2020 DATED 12.06.2020 OF THIS HONBLE COURT.