Citation : 2021 Latest Caselaw 6668 Ker
Judgement Date : 24 February, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
WEDNESDAY, THE 24TH DAY OF FEBRUARY 2021 / 5TH PHALGUNA,
1942
Con.Case(C).No.403 OF 2021 IN WP(C). 26288/2019
AGAINST THE JUDGMENT DATED 13.01.2021 IN WP(C)
26288/2019(I) OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:
R.C.GANESAN,
AGED 50 YEARS, S/O CHELLAPAN PILLAI,
ANJU NIVAS, MALAYAM,
THIRUVANANTHAPURAM-695571.
BY ADVS.
SRI.M.P.ASHOK KUMAR
SRI.P.C.GOPINATH
SMT.BINDU SREEDHAR
SHRI.ASIF N
RESPONDENT/1ST RESPONDENT:
SMT.BINDU P.V.,
D/O.NOT KNOWN TO THE PETITIONER,
AGED ABOUT 50 YEARS, THE SECRETARY,
VILAVOORKKAL GRAMA PANCHAYATH,
KATTAKKADA TALUK, THIRUVANANTHAPURAM-695571.
SRI.S.ANEESH SC
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 24.02.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
Contempt Case (C) No.403 of 2021
..2..
Contempt Case (C) No.403 of 2021
-----------------------------------------------
JUDGMENT
The learned counsel for the petitioner submits that
the directions contained in the judgment have been complied
with. In the light of the submission made by the learned
counsel for the petitioner, this Contempt of Court Case is
closed.
Sd/-
P.B.SURESH KUMAR, JUDGE
YKB Contempt Case (C) No.403 of 2021
..3..
APPENDIX PETITIONER'S/S EXHIBITS:
ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT DT 13/01/2021 IN W.P.(C)NO.26288 OF 2019.
ANNEXURE A2 PHOTOCOPY OF THE LAWYER NOTICE DT 15/01/2021 SENT TO THE RESPONDENT ALONG WITH ACKNOWLEDGMENT CARD.
ANNEXURE A3 PHOTOCOPY OF THE RECEIPT DT 18/01/2021 ISSUED BY THE RESPONDENT ACKNOWLEDGING THE LETTER AND JUDGMENT.
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