Shyam S. Nair vs S. Jayasree
2021 Latest Caselaw 2830 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

            THE HONOURABLE MR.JUSTICE C.T.RAVIKUMAR

                                &

              THE HONOURABLE MR. JUSTICE K.HARIPAL

     MONDAY, THE 25TH DAY OF JANUARY 2021 / 5TH MAGHA, 1942

         Con.Case(C).No.83 OF 2021 IN WP(C). 17778/2020

  AGAINST THE JUDGMENT IN WP(C) 17778/2020(V) OF HIGH COURT OF
                             KERALA


PETITIONER/PETITIONER:

             SHYAM S. NAIR,AGED 50 YEARS
             S/O.REGHUNATHAN NAIR, SHYAM NIVAS,
             THAVALAKUZHY, ETTUMANOOR P.O.,
             KOTTAYAM DISTRICT.

             BY ADVS.
             SRI.BABU JOSEPH KURUVATHAZHA
             SMT.K.S.ARCHANA

RESPONDENT/1ST RESPONDENT:

             S. JAYASREE,
             AGE AND NAME OF THE FATHER ARE NOT KNOWN TO THE
             PETITIONER, WORKING AS SECRETARY,
             TRAVANCORE DEVASWOM BOARD, KOWDIAR, NANTHANCODE,
             THIRUVANANTHAPURAM-695003.

             BY SC SRI.G.SANTHOSH KUMAR


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 25.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Cont. Case (C)No.83 of 2021         2




                               JUDGMENT

Ravikumar, J.

This contempt petition has been filed alleging willful

disobedience with the directions in the judgment dated 12.10.2020 in

W.P.(C)No.17778 of 2020. As per the judgment dated 12.10.2020 the

Travancore Devaswom Board was directed to consider the request of

the petitioner to release the EMD, which was deposited by the petitioner

pursuant to Ext.P1 bid submission confirmation letter, within ten days

from 12.12.2020. The learned counsel appearing for the alleged

contemnor submits that in fact, on 12.10.2020 itself the amount

deposited as EMD was transferred to be credited in the accounts of the

petitioner. This position is not disputed by the petitioner. It is thus

evident that the directions in the judgment have been complied with.

In the said circumstances, recording the said submission, this contempt

petition stands closed.

Sd/-

C.T.RAVIKUMAR Judge

Sd/-

K.HARIPAL Judge TKS

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT DATED 12.10.2020 IN W.P.(C)NO.17778/2020 OF THIS HON'BLE COURT.

TKS