K.P.Muhammedkutty vs Balagangadharan V.K
2021 Latest Caselaw 253 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

              THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

    TUESDAY, THE 05TH DAY OF JANUARY 2021 / 15TH POUSHA, 1942

         Con.Case(C).No.2014 OF 2020 IN WP(C). 14467/2020

AGAINST THE ORDER/JUDGMENT IN WP(C) 14467/2020(G) OF HIGH COURT OF
                              KERALA


PETITIONER:

              K.P.MUHAMMEDKUTTY
              AGED 69 YEARS
              S/O.LATE K.P.KADER HAJI, MANAGER,
              A.M.L.P.SCHOOL, KUTTALOOR, P.O.
              O.K.MURI, MALAPPURAM DISTRICT, PIN-676519.

              BY ADV. SRI.R.RAMADAS

RESPONDENT:

              BALAGANGADHARAN V.K.
              (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
              ASSISTANT EDUCATIONAL OFFICER, VENGARA,
              MALAPPURAM DISTRICT, PIN-676304.

              GP- SRI. UNNIKRISHNA KAIMAL

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 05.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.2014 OF 2020

                                    2




                              JUDGMENT

Dated this the 5th day of January 2021

It is submitted by the learned counsel for the petitioner that the

interim order has been complied with. The contempt of court case is,

accordingly, closed.

Sd/-

ANU SIVARAMAN JUDGE NP Con.Case(C).No.2014 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE 1 CERTIFIED COPY OF THE INTERIM ORDER DATED 14.10.2020 IN W.P.(C) NO.14467 OF 2020(G) ON THE FILE OF THIS HON'BLE COURT.

RESPONDENT'S/S EXHIBITS: NIL