Minimol N.S. vs Sri.K.Ellangovan
2021 Latest Caselaw 5819 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

    WEDNESDAY, THE 17TH DAY OF FEBRUARY 2021 / 28TH MAGHA,1942

        Con.Case(C).No.353 OF 2018(S) IN WP(C). 35303/2016

    AGAINST THE ORDER IN WP(C) NO.35303/2016 DATED 30.03.2017
                                ------


PETITIONER/S:

                MINIMOL N.S., AGED 45 YEARS, D/O.KARTHIKEYAN,
                RESIDING AT MANNAMNIKARTHIL, PATTANAKKAD P.O,
                ALAPPUZHA DISTRICT, PIN-688531.

                BY ADVS.
                SRI.C.V.MANUVILSAN
                SMT.K.VIDYA
                SRI.VINODE V. LUKA


RESPONDENT/S:

                SRI.K.ELLANGOVAN,
                (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONERS),
                SECRETARY, DEPARTMENT OF INDUSTRIES, ROOM NO.115,
                GROUND FLOOR, NORTH BLOCK, SECRETARIAT,
                THIRUVANANTHAPURAM-01.

                BY SENIOR GOVERNMENT PLEADER, SRI.S.GOPINATHAN


THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD ON
17.02.2021,THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 c.o.(c) No.353/2018          2




                          JUDGMENT

Dated this the 17th day of February 2021

This Contempt Case is closed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

ln

APPENDIX

PETITIONER'S ANNEXURES:

ANNEXURE-A1: A CERTIFIED COPY OF THE INTERIM ORDER IN W.P.(c) NO.35303/2016 DATED 30.03.2017.

RESPONDENT'S EXHIBITS:NIL.

//TRUE COPY//

P.A.TO JUDGE