Savithri Chadhra Bose vs A.S.Anuja
2021 Latest Caselaw 5645 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.2484 OF 2018 IN WP(C). 25482/2018

   AGAINST THE JUDGMENT IN WP(C) 25482/2018(I) OF HIGH COURT OF
                              KERALA


PETITIONERS/PETITIONERS:

      1      SAVITHRI CHADHRA BOSE
             AGED 79 YEARS
             W/O.LATE CHADHRA BOSE,
             THOTTAPPALLIL HOUSE, VAZHAKKALA,
             KAKKANAD SOUTH P.O., ERNAKULAM DISTRICT,
             PIN - 682 030.

      2      T.K.VALSALA
             AGED 65 YEARS
             W/O.SOMANATHAN.V.J.,
             SUDHAKSHINA HOUSE, KALAVAMKODAM P.O.,
             CHERTHALA, ALAPPUZHA DISTRICT, PIN - 688 524.

             BY ADV. SRI.M.P.MADHAVANKUTTY

RESPONDENT/RESPONDENT:

             A.S.ANUJA
             AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
             PRESENTLY WORKING AS SECRETARY,
             COCHIN CORPORATION, COCHIN,
             ERNAKULAM - 682 018.


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 16.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                   -2-

Con.Case(C).No.2484 OF 2018 IN WP(C). 25482/2018




                            JUDGMENT

Dated this the 16th day of February 2021

This contempt petition is filed complaining

that the directives contained in the judgment in

W.P.(C)No.25482/2018 dated 30.07.2018 are not

complied with.

2. However, today when the matter is taken

up, learned counsel for the petitioners submitted

that the directions are complied with. Therefore,

I do not find any reason to pursue the contempt

case any further.

The Contempt of Court case is closed,

accordingly.

Sd/-

SHAJI P.CHALY

JUDGE hmh

Con.Case(C).No.2484 OF 2018 IN WP(C). 25482/2018

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE I CERTIFIED COPY OF THE JUDGMENT DATED 30/07/2018 IN W.P.(C) NO.25482/2018 BEFORE THE HON'BLE HIGH COURT OF KERALA.

ANNEXURE II TRUE COPY OF THE LEGAL NOTICE DATED 28/11/2018 TO THE RESPONDENT.

RESPONDENT'S/S EXHIBITS: NIL