Ragini Devi Amma .L vs E.R.Radhamoni
2021 Latest Caselaw 1136 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE SMT. JUSTICE P.V.ASHA

    TUESDAY, THE 12TH DAY OF JANUARY 2021 / 22TH POUSHA, 1942

        Con.Case(C).No.1135 OF 2020 IN WP(C).NO.39590/2015

 AGAINST   JUDGMENT DATED 18.01.2019 IN WP(C).NO.39590/2015(W) OF
                       HIGH COURT OF KERALA


PETITIONER/PETITIONER IN WPC:

             RAGINI DEVI AMMA .L, AGED 69 YEARS
             D/O LATE V. MADHAVAN NAIR,
             ANJALI GRAND F2 APARTMENT, MANGALASSERY LANE,
             KAIMANAM, PAPPANAMCODE P.O.
             THIRUVANANTHAPURAM-695 018,
             (ACCOUNTS OFFICER (RTD) STATE CO-OPERATIVE UNION,
             KERALA)

             BY ADVS.
             SRI.B.RAGHUNATHAN
             SRI.M.SALIM

RESPONDENT/4TH RESPONDENT IN WPC:

             E.R.RADHAMONI
             (FATHER'S NAME AND AGE NOT KNOWN TO PETITIONER )
             SECRETARY ADDL REGISTRAR, STATE CO-OPERATIVE UNION,
             KERALA, SAMSTHANA SAHAKARANA BHAVAN, OOTTAKUZHY,
             THIRUVANANTHAPURAM-695 001.

             BY ADV. SRI.K.B.PRADEEP, SC
             BY SRI.M.M.MONAYE

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 12.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.1135 OF 2020 IN WP(C).NO.39590/2015

                                    2




                             J U D G M E N T

Learned counsel for the respondent submits that

payment is made by way of cheque.

2. Learned counsel for the petitioner submits

that the cheque has been received and has been

remitted for encashment. This is recorded.

The Contempt Case (Civil) is closed.

Sd/-

P.V.ASHA, JUDGE AS Con.Case(C).No.1135 OF 2020 IN WP(C).NO.39590/2015

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A1 TRUE COPY OF THE LETTER DATED 6.2.2016 TO THE RESPONDENT

ANNEXURE A2 TRUE COPY OF THE LETTER DATED 1.3.2016 OF THE RESPONDENT

ANNEXURE A3 CERTIFIED COPY OF JUDGMENT DATED 18.1.2019 IN WPC NO 39590 OF 2015-W.

ANNEXURE A4 TRUE COPY OF THE LETTER DATED 20.3.2019 TO THE RESPONDENT

ANNEXURE A5 TRUE COPY OF THE LETTER DATED 15.6.2020

ANNEXURE A6 TRUE COPY OF THE LAWYER'S NOTICE DATED 1.7.2020