T.V.Ravi vs Dr.K.A.Ratheesh
2021 Latest Caselaw 2993 Ker

Con.Case(C).No.187 OF 2021 IN WP(C). 11506/2020

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             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                THE HONOURABLE MR. JUSTICE AMIT RAWAL

   WEDNESDAY, THE 27TH DAY OF JANUARY 2021 / 7TH MAGHA, 1942

          Con.Case(C).No.187 OF 2021 IN WP(C). 11506/2020

AGAINST THE ORDER/JUDGMENT IN WP(C) 11506/2020(K) OF HIGH COURT
                           OF KERALA

PETITIONER/S:

      1         T.V.RAVI
                AGED 59 YEARS
                S/O.T.V.KUNJAMBU, THALAYAKKAL VEEDU, WEAVERS
                STREET, PAYYANNUR P.O., KANNUR-670307. (RETIRED AS
                WEAVING INSTRUCTOR- KERALA KHADI AND VILLAGE
                INDUSTRIES BOARD, IN PALAKKAD PROJECT OFFICE).
      2         SOBHANAKUMARI M.R.
                AGED 57 YEARS
                W/O.P.P.MOHAN BABU, SREE SABARI HOUSE,
                KANNIYARPADAM, CHITTUR P.O., PALAKKAD. (RETIRED AS
                SPINNING INSTRUCTOR- KERALA KHADI AND VILLAGE
                INDUSTRIES BOARD, IN PALAKKAD PROJECT OFFICE).
      3         SOUDAMINI M.
                AGED 59 YEARS
                W/O.CHENTHAMARAKSHAN K., CHAITHRAM, CHORAMKULAM,
                CHITTILAMCHERY P.O., PALAKKAD.(RETIRED AS SPINNING
                INSTRUCTOR- KERALA KHADI AND VILLAGE INDUSTRIES
                BOARD, IN PALAKKAD PROJECT OFFICE).
                BY ADV. SRI.G.KRISHNAKUMAR

RESPONDENT/S:
       1      DR.K.A.RATHEESH
              S/O.FATHER'S NAME NOT KNOWN TO THE PETITIONER, AGED
              ABOUT 57 YEARS, SECRETARY, KERALA KHADI AND
              VILLAGE, INDUSTRIES BOARD, THIRUVANANTHAPURAM 695
              001
       2      P.P.SIVADAS
              S/O.FATHER'S NAME NOT KNOWN TO THE PETITIONER, AGED
              ABOUT 54 YEARS, PROJECT OFFICER, DISTRICT KHADI AND
              VILLAGE INDUSTRIES BOARD, PALAKKAD 680 020


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.187 OF 2021 IN WP(C). 11506/2020

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                          JUDGMENT

Dated this the 27th day of January 2021

Counsel for the petitioners submits that the grievance of

the petitioners as expressed in the present contempt petition has

already been vindicated and does not press the present petition.

In view of the statement made by the counsel, no further

orders are required. Accordingly, this contempt court case is

closed.

Sd/-

                                       AMIT RAWAL

sab                                        JUDGE

Con.Case(C).No.187 OF 2021 IN WP(C). 11506/2020

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE I CERTIFIED COPY OF THE JUDGMENT DATED 11.6.2020 IN W.P.(C) NO.11506/202 OF THIS HON'BLE COURT.

ANNEXURE II COPY OF THE REQUEST/COVERING LETTER DATED 22.6.2020 PREFERRED TO THE RESPONDENTS

ANNEXURE III TRUE COPY OF THE ORDER DATED 28.9.2020 ISSUED BY THE 1ST RESPONDENT WITH ENGLISH TRANSLATION.