Geetha D.K. vs K.Mohanan
2021 Latest Caselaw 1373 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

   WEDNESDAY, THE 13TH DAY OF JANUARY 2021 / 23TH POUSHA, 1942

         Con.Case(C).No.982 OF 2020 IN WP(C). 23954/2019

   AGAINST THE JUDGMENT IN WP(C) 23954/2019(T) DATED 19.09.2019


PETITIONER:

              GEETHA D.K., AGED 59 YEARS
              W/O RAJENDRAN V.'CHITHRA',KNRA-92,
              KAIRALI NAGAR,KAMALESWARAM,MANACAUD P.O,
              THIRUVANANTHAPURAM DISTRICT

              BY ADV. SRI.B.S.SIVAJI


RESPONDENT/1ST RESPONDENT IN WPC:

              K.MOHANAN
              GENERAL MANAGER,THE THIRUVANANTHAPURAM
              DISTRICT CO-OPERTAIVE BANK LTD,
              (KERALA BANK REGIONAL OFFICE),EAST FORT,
              THIRUVANANTHAPURAM,PIN-695001

              R1 BY ADV. SRI.GILBERT GEORGE CORREYA

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 13.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 COC 982/20
                                 2




                             JUDGMENT

The learned counsel for the petitioner

submits that his client is not pursuing this

COC since the directions in the judgment have

been now complied with by the respondent.

This COC is thus closed.

Sd/-

                                     DEVAN RAMACHANDRAN
       RR                                    JUDGE
 COC 982/20





                             APPENDIX

PETITIONER'S/S EXHIBITS:

ANNEXURE A1 TRUE COPY OF THE JUDGMENT DATED

19.09.2019 IN WPC 23954/19

ANNEXURE AII TRUE COPY OF THE REQUEST DATED

04.10.2019 SUBMITTED BEFORE THE

RESPONDENT

ANNEXURE AIII TRUE COPY OF THE NOTICE DATED 17.06.2020

ISSUED TO THE RESPONDENT.