Nandakumar vs Deepa L.S
2021 Latest Caselaw 5159 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

         THURSDAY, THE 11TH DAY OF FEBRUARY 2021 / 22ND MAGHA,1942

              Con.Case(C).No.614 OF 2020 IN WP(C). 33396/2019

    AGAINST THE JUDGMENT IN WP(C) 33396/2019(Y) OF HIGH COURT OF KERALA


PETITIONER/PETITIONER:

               NANDAKUMAR,
               AGED 35 YEARS
               S/O.SIVANKUTTY NAIR, RESIDING AT KUZHIVILA VEEDU, BN 119,
               DURGA LANE, PONGUMMOODU, MEDICAL COLLEGE P.O.,
               THIRUVANANTHAPURAM, PIN - 695011.

               BY ADV. SRI.K.B.PRADEEP

RESPONDENT/1ST RESPONDENT:

               DEEPA L.S.,
               AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER NOW WORKING
               SECRETARY, CORPORATION OF THIRUVANANTHAPURAM, CORPORATION
               BUILDINGS, LMS JN., MUSEUM P.O.,
               THIRUVANANTHAPURAM, PIN - 695 011.

               BY ADV. SRI.N.NANDAKUMARA MENON (SR.)
               BY SRI.P.K.MANOJKUMAR,SC,TVPM CORPORATION

      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
11.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.614 OF 2020 IN WP(C). 33396/2019

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                               JUDGMENT

When this matter was called today both sides were ad

idem that the directions in the judgment have been complied

with by the respondent.

I therefore, close this contempt case; whoever, leaving full

liberty to the petitioner to invoke and pursue such other

remedies as may be necessary in future.

SD/-

                                        DEVAN RAMACHANDRAN

rp                                                JUDGE