Ashraf P.A. vs Pareeth K.S.
2021 Latest Caselaw 5820 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.179 OF 2021 IN WP(C). 9748/2019

     AGAINST THE ORDER IN WP(C)NO.9748/2019(P) DATED 03.11.2020
                                ------


PETITIONER/S:

                ASHRAF P.A., AGED 67 YEARS,
                S/O.ASSAINAR, PALLATHU KUDI, PUTHUVASSERI,
                NEDUMBASERI (PO), ALUVA, ERNAKULAM-683 585.

                BY ADV. SRI.K.PRAVEEN KUMAR


RESPONDENT/S:

                PAREETH K.S., TAHASILDAR,
                ALUVA TALUK, ERNAKULAM-683 101.

                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:
 Con.Case(C).No.179/2021           2




                            JUDGMENT

Dated this the 17th day of February 2021

Both sides submit that the directions in the

order in W.P.(C) No.9748/2019 dated 03.11.2020, have

been complied with. The said submission is recorded.

Accordingly, the Contempt Case is closed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

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APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE 1 TRUE COPY OF THE JUDGMENT DATED 01.11.2020 IN WP(C) NO.9748 OF 2019.

ANNEXURE 2 TRUE COPY OF THE APPLICATION FILED BEFORE THE RESPONDENT ON 10.11.2020. RESPONDENT'S EXHIBITS:NIL.

//TRUE COPY//

P.A.TO JUDGE