Valsala Sasi vs Shri.Harsh Vardhan Shringala
2021 Latest Caselaw 2163 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

            THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

    TUESDAY, THE 19TH DAY OF JANUARY 2021 / 29TH POUSHA, 1942

         Con.Case(C).No.2099 OF 2020 IN WP(C). 41624/2017

     JUDGMENT IN WP(C) 41624/2017(C) OF HIGH COURT OF KERALA
                          DATED 17.1.2020
                         ---------------

PETITIONER/PETITIONER :-

             VALSALA SASI, AGED 63 YEARS
             W/O.SASI, VELLARINGATTU,
             PALA, KOTTAYAM - 686 574.

             BY ADVS.
             SRI.P.T.JUDY
             SRI.P.C.THOMAS


RESPONDENT/1ST RESPONDENT :-

             SHRI.HARSH VARDHAN SHRINGALA, AGE 58,
             NAME OF FATHER NOT KNOWN TO THE PETITIONER,
             WORKING AS SECRETARY OF MINISTRY OF EXTERNAL AFFAIRS,
             GOVERNMENT OF INDIA, SOUTH BLOCK,
             NEW DELHI - 110 011.

             BY ADV. KUM.S.KRISHNA


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 19.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.2099 OF 2020

                                 -: 2 :-


                              JUDGMENT

Dated this the 19th day of January 2021

It is submitted by the learned counsel for the respondent that

the directions contained in the judgment have been complied with

and the petitioner has been informed of the outcome by a letter dated

16.12.2020. The said submission is recorded. The Contempt of Court

Case is closed.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/20.1.2021.

Con.Case(C).No.2099 OF 2020

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A1 TRUE COPY OF THE JUDGMENT DATAD 17.01.2020 IN W.P(C)NO.41624/17.

ANNEXURE A2 TRUE COPY OF THE NOTICE DATED 03.11.2020 ALONG WITH POSTAL RECEIPT.

//TRUE COPY//

P.A. TO JUDGE