Pentalegacy Private Limited vs Vijayan.A.K
2021 Latest Caselaw 5306 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE SMT. JUSTICE P.V.ASHA

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

        Con.Case(C).No.205 OF 2021 IN WP(C)No. 20700/2020

AGAINST THE ORDER/JUDGMENT IN WP(C) 20700/2020(J) OF HIGH COURT OF
                              KERALA


PETITIONER/PETITIONER IN WP(C):

             PENTALEGACY PRIVATE LIMITED
             CLA CAMPUS, ADMINISTRATIVE BLOCK, 2/75A, CHATHANPADU,
             KONCHIRA P.O, THIRUVANANTHAPURAM-695 615, REPRESENTED
             BY ITS MANAGING DIRECTOR MOHAMMED RIJU, AGED 47
             YEARS, S/O. MOHAMMED BASHEER RESIDING AT MADEENA
             MANZIL, ALUMMOODU, KANIYAPURAM P.O,
             THIRUVANANTHAPURAM-695 301

             BY ADVS.
             SRI.A.RAJASIMHAN
             KUM.VYKHARI.K.U

RESPONDENT/RESPONDENT IN WP(C):

             VIJAYAN.A.K
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             DEPUTY GENERAL MANAGER, ZONAL OFFICE, INDIAN BANK
             TOWERS, M.G. ROAD, THIRUVANANTHAPURAM-695 001



             SRI.S.EASWRAN,SC

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 12.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.205/2021(S)

                                2




                             JUDGMENT

Dated this the 12th day of February 2021

The learned counsel on both sides submit that

the directions contained in the judgment dated

10.11.2020 in W.P.(C)No.20700/2020 have already

been complied with.

Hence, the Contempt Case(Civil) is closed.

Sd/-

P.V.ASHA JUDGE DM Con.Case(C).No.205/2021(S)

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT IN W.P.C 20700 OF 2020 OF THIS HON'BLE COURT DATED 10.11.2020.

RESPONDENTS EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE