Against The Judgment In Wpc ... vs By Advs
2021 Latest Caselaw 5302 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

             THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

     FRIDAY, THE 12TH DAY OF FEBRUARY 2021 / 23RD MAGHA,1942

        Con.Case(C).No.234 OF 2018(S) IN WP(C). 27229/2017

 AGAINST THE JUDGMENT IN WPC 27229/2017 DATED 17-11-2017 OF HIGH
                         COURT OF KERALA


PETITIONER/PETITIONER

             P.K.CHACKO
             AGED 49 YEARS,S/O KURIYAN,RESIDING AT PARACHUDAYIL
             VEEDU,MALAKKALLU.P.O,KASARAGOD DISTRICT.1

             BY ADVS.
             SRI.SURESH KUMAR KODOTH
             SRI.K.P.ANTONY BINU

RESPONDENT/1ST RESPONDENT

             MINI THOMAS
             AGED 46 YEARS,W/O JOY,
             WORKING AS SECRETARY IN CHARGE,
             MALAKKALLU MILK PRODUCERS CO-OPERATIVE SOCIETY LTD
             NO.KG22(D)APCOS,RESIDING AT THARAYIL
             HOUSE,RAJAPURAM.P.O,KASARAGOD DISTRICT-672532.


             SRI.A.ARUNKUMAR

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 12.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                              2

Con.Case(C).No.234 OF 2018(S) IN WP(C). 27229/2017




                                    JUDGMENT

Dated this the 12th day of February 2021

Today when the matter is taken up, learned

counsel for the petitioner submitted that this

contempt petition may be dismissed as not pressed.

Accordingly this contempt petition is dismissed

as not pressed.

Sd/-

SHAJI P.CHALY JUDGE hmh