Against The Judgment In Wpc ... vs By Advs
2021 Latest Caselaw 6955 Ker

             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.1299 OF 2017(S) IN WP(C). 7802/2017

  AGAINST THE JUDGMENT IN WPC 7802/2017 DATED 24-05-2017 OF HIGH
                         COURT OF KERALA


PETITIONER

             P.S.SOMAN
             AGED 50 YEARS,S/O.SREEDHARAN,
             PAROTTIYEL HOUSE,P.O.CHEERAL,WAYANAD DISTRICT.

             BY ADVS.
             SRI.ABRAHAM P.GEORGE
             SMT.M.SANTHY

RESPONDENT

             RAJEEVAN
             AGED 50 YEARS,S/O.PRABHAKARAN NAIR,SECRETARY,
             SULTAN BATHERY CO-OPERATIVE HOUSING SOCIETY
             LTD.NO.1999,SULTAN BATHERY.P.O,PIN-673592.

              BY ADV. SMT.PRIYA ELIZABETH BABU

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 26.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                               2

Con.Case(C).No.1299 OF 2017(S) IN WP(C). 7802/2017




                                   JUDGMENT

Dated this the 26th day of February 2021

This Contempt Petition is filed complaining

that the directives contained in the judgment dated

24.05.2017 in W.P.(C) No.7802/2017 is not complied

with.

2. However, today when the matter is taken

up, learned counsel for the petitioner submitted

that the directives are already complied with.

Therefore, I do not find any reason to pursue the

Contempt case any further.

The Contempt of Court case is closed

accordingly.

Sd/-

SHAJI P.CHALY JUDGE smv