Sadanandhan K.K vs Dr. Beena
2021 Latest Caselaw 1721 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

            THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

     FRIDAY, THE 15TH DAY OF JANUARY 2021 / 25TH POUSHA, 1942

         Con.Case(C).No.1671 OF 2020 IN WP(C). 16070/2020

AGAINST THE ORDER/JUDGMENT IN WP(C) 16070/2020(G) OF HIGH COURT OF
                              KERALA


PETITIONER/1ST PETITIONER IN W.P.(C) NO.16070/2020:

             SADANANDHAN K.K.
             AGED 65 YEARS
             KADEPARAMBIL HOUSE, S/O.KARUNAKARAN, VADUTHALA P.O.,
             ERNAKULAM DISTRICT, KOCHI-682 023.

             BY ADV. SRI.BIJU MARTIN

RESPONDENT/2ND RESPONDENT IN W.P.(C) NO.16070/2020::

             DR. BEENA
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             CHAIRMAN, THE COCHIN PORT TRUST, WILLINGDON ISLAND,
             KOCHI-682 003.

             R1 BY ADV. SMT.LATHA ANAND

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.1671 OF 2020

                                 2

                           JUDGMENT

It is submitted by the learned Standing Counsel appearing

for the Port Trust that an order has been passed on 18.11.2020

in pursuance to Annexure 1 judgment and that copies have

been sent to the petitioner as well. It is submitted that a further

copy of the order will be served on the learned counsel for the

petitioner as well. The submissions are recorded. The Contempt

of Court Case is, accordingly, closed without prejudice to the

right of the petitioner to challenge the orders so passed, if he is

agreed.

Sd/-

ANU SIVARAMAN

JUDGE Bng/15.01.2021 Con.Case(C).No.1671 OF 2020

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE 1 CERTIFIED COPY OF THE JUDGMENT DATED 17.08.2020 IN WP(C) NO.16070 OF 2020.