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Kuttan vs S. Venkatesapathy
2021 Latest Caselaw 6944 Ker

Citation : 2021 Latest Caselaw 6944 Ker
Judgement Date : 26 February, 2021

Kerala High Court
Kuttan vs S. Venkatesapathy on 26 February, 2021
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

       FRIDAY, THE 26TH DAY OF FEBRUARY 2021 / 7TH PHALGUNA, 1942

            Con.Case(C).No.512 OF 2017(S) IN WP(C). 33550/2016

AGAINST THE JUDGMENT IN WPC 33550/2016 DATED 09-01-2017 OF HIGH COURT
                             OF KERALA


PETITIONER/PETITIONER:

              KUTTAN,
              T.C. NO.12/101, SIVAPRASANNAM (PLAVILA), ULLOOR,
              THIRUVANANTHAPURAM REPRESENTED BY HIS POWER OF
              ATTORNEY HOLDER SANALKUMAR S.P. SIVAPRASANNAM, ULLOR
              -AKKULAM ROAD, MEDICAL COLLEGE P.O, THIRUVANANTHAPURAM.

              BY ADV. SRI.BASANT BALAJI

RESPONDENTS/RESPONDENTS:

       1      S. VENKATESAPATHY
              AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
              DISTRICT COLLECTOR, CIVIL STATION,
              THIRUVANANTHAPURAM -695 001.

       2      SURESH KUMAR A.
              AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, THE
              EXECUTIVE ENGINEER, PUBLIC WORKS DEPARTMENT (BUILDING),
              PMG, THIRUVANANTHAPURAM-695 001.

              R1-2 BY SRI.SURIN GEORGE IPE, SR. GOVERNMENT PLEADER




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
   ON 26.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 C.O.(C) No. 512/2017
in W.P.(C) No. 33550/2016                 :2:




              Dated this the 26th day of February, 2021.

                             JUDGMENT

This Contempt Case is filed complaining that the directives

contained in the judgment dated 09.01.2017 in W.P.(C) No. 33550 of

2016 is not complied with.

2. However, today, when the matter is taken up, it is submitted

that the directions have already been complied with.

In that view of the matter, I do not think, anything survives to be

considered in this Contempt Case. Accordingly, this Contempt Case is

closed.

sd/-

SHAJI P. CHALY, JUDGE.

Rv

 
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