R V Sivaramakrishnan vs Haritha V Kumar
2021 Latest Caselaw 5643 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

             THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

     TUESDAY, THE 16TH DAY OF FEBRUARY 2021 / 27TH MAGHA,1942

         Con.Case(C).No.436 OF 2017(S) IN WP(C). 101/2017

  AGAINST THE JUDGMENT IN WPC 101/2017 DATED 30-01-2017 OF HIGH
                         COURT OF KERALA


PETITIONER/PETITIONER IN W.P.(C):

             R V SIVARAMAKRISHNAN
             AGED 80 YEARS, S/O.VENKITAKRISHNA IYER,
             C/O.R.P.VENKITAKRISHNAN, 'SREE RAGHU', 47/188,
             ANGLO INDIAN SCHOOL ROAD, VADUTHALA, KOCHI-682023.

             BY ADV. SRI.P.V.ANOOP

RESPONDENT/1ST RESPONDENT IN W.P.(C):

             HARITHA V KUMAR
             WORKING AS SECRETARY, COCHIN CORPORATION, CORPORATION
             OFFICE, ERNAKULAM, COCHIN-682011.

             R1 BY SRI.RAJU SEBASTIAN VADAKKEKARA,STANDING
             COUNSEL,COCHI

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 16.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.436 OF 2017(S)              2

IN WP(C). 101/2017




                                 JUDGMENT

Dated this the 16th day of February 2021

This contempt petition is filed complaining that the directives contained

in the judgment dated 31.01.2017 is not complied with.

2. Today when the matter is taken up, learned counsel for petitioner

submitted that petitioner is no more and the legal heirs are not interested in

pursuing the contempt proceedings any more.

In that view of the matter, the contempt petition is dismissed.

Sd/-

                                                   SHAJI P.CHALY

smv                                                     JUDGE


IN WP(C). 101/2017




                             APPENDIX
PETITIONER'S ANNEXURES:

ANNEXURE A1: CERTIFIED COPY OF THE COMMON ORDER DATED 30.01.2017 IN CONTEMPT OF COURT CASE(C) NO.2032/2016 AND W.P.(C)NO.101/2017.

ANNEXURE A2: TRUE COPY OF THE ACKNOWLEDGEMENT SHOWING THE RECEIPT OF ANNEXURE-A JUDGMENT BY THE RESPONDENT ON 13.02.207.