Sulaiman.A vs Shri Raghuram
2021 Latest Caselaw 262 Ker

Con.Case(C).No.495 OF 2020
                                  1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

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

        Con.Case(C).No.495 OF 2020 IN WP(C). 25702/2019

AGAINST THE ORDER/JUDGMENT IN WP(C) 25702/2019(K) OF HIGH COURT
                           OF KERALA


PETITIONER/S:

                SULAIMAN.A
                AGED 65 YEARS
                S/O.ABDUL RAHMAN, RETIRED SANITATION WORKER,
                PALAKKAD MUNICIPALITY, RESIDING AT 30/509, AMINA
                MANZIL, CHANANAMKURUSI, PALAKKAD-678004

                BY ADV. SRI.U.BALAGANGADHARAN

RESPONDENT/S:

                SHRI RAGHURAM
                AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER
                SECRETARY, PALAKKAD MUNICIPALITY, PALAKKAD-678001


OTHER PRESENT:

                SRI.BINOY VASUDEVAN,SC

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY
HEARD ON 05.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.495 OF 2020
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                             JUDGMENT

Dated this the 5th day of January 2021

Learned counsel on both sides submit that the judgment is

already complied with. Accordingly the Contempt Case is closed.

Sd/-

                                           P.V.ASHA

rkc                                          JUDGE

Con.Case(C).No.495 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A A CERTIFIED COPY OF THE ORDER DATED 26.09.2019 IN WP(C)NO.25702/2019 OF THIS HONOURABLE COURT

ANNEXURE B A TRUE COPY OF COVERING LETTER DATED 04.10.2019 SUBMITTED BY THE PETITIONER TO THE RESPONDENT ALONG WITH RECEIPT