Bindhu vs Hari
2021 Latest Caselaw 6155 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

           THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

    FRIDAY, THE 19TH DAY OF FEBRUARY 2021 / 30TH MAGHA,1942

          Con.Case(C).No.296 OF 2021 IN WP(C). 35097/2014

 AGAINST THE ORDER IN WP(C) 35097/2014(J) DT 20.12.2014 OF HIGH
                        COURT OF KERALA


PETITIONER/S:

                BINDHU,
                AGED 48 YEARS
                W/O.MARTIN,AKHIL BHAVANAM,VRA-20,PAIMELIL
                PURAYIDOM,THAMARAKKULAM,KOLLAM-691001.

                BY ADVS.
                SRI.P.B.KRISHNAN
                SRI.P.B.SUBRAMANYAN
                SRI.SABU GEORGE
                SRI.MANU VYASAN PETER

RESPONDENT/S:

      1         HARI,
                (AGE AND FATHERS NAME NOT KNOWN TO THE
                PETITIONERS),SECRETARY,KOLLAM CORPORATION,KOLLAM-
                691001.

      2         NIZAR,
                (AGE AND FATHERS NAME NOT KNOWN TO THE
                PETITIONERS),CIRCLE INSPECTOR OF POLICE,
                KOLLAM EAST POLICE STATION,KOLLAM-691001.

      3         RAJESH,
                (AGE AND FATHERS NAME NOT KNOWN TO THE
                PETITIONERS),SUB INSPECTOR OF POLICE,KOLLAM EAST
                POLICE STATION,KOLLAM-691001.


OTHER PRESENT:

                S GOPINATHAN SR GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 19.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.296 OF 2021




                             JUDGMENT

Dated this the 19th day of February 2021

It is submitted by both sides that the bunk has been

restored to its original place. Recording the said

submission, the contempt case is closed.

Sd/-

A.MUHAMED MUSTAQUE JUDGE ms Cont.Case No.296/2021 APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A CERTIFIED COPY OF THE INTERIM ORDER DATED 20.12.2014 IN W.P(C)NO.35097 OF 2014.

ANNEXURE B TRUE COPY OF THE STATEMENT DATED 07.06.2019 FILED BY RESPONDENT NO.1 IN CON.CASE(C)NO.927 OF 2019

ANNEXURE C TRUE COPY OF THE JUDGMENT DATED 19.06.2019 IN CON.CASE(C)NO.927 OF 2019.