Sumathi vs B.Ajitha
2021 Latest Caselaw 3014 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

           THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR

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

         Con.Case(C).No.2033 OF 2020 IN WP(C). 21157/2020

AGAINST THE ORDER/JUDGMENT IN WP(C) 21157/2020(T) OF HIGH COURT OF
                              KERALA


PETITIONER/PETITIONER:

             SUMATHI
             AGED 62 YEARS
             W/O. SREEDHARAN, KARAKODATH HOUSE, HOUSE NO.20, WARD
             NO.II, KUMBALANGI, ERNAKULAM DISTRICT, PIN - 682 007.

             BY ADV. SRI.T.A.UNNIKRISHNAN

RESPONDENT/1ST RESPONDENT:

             B.AJITHA
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             SECRETARY, KUMBALANGI GRAMAPANCHAYAT, KUMBALANGI P.
             O., KOCHI, PIN - 682 007.

             R1 BY ADV. SRI.K.L.JOSEPH

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 27.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.2033 OF 2020 IN WP(C). 21157/2020

                                       2




                 Contempt Case (C) No.2033 of 2020
                      -------------------------------------


                              JUDGMENT

In the light of Annexure C order, this contempt case is

closed without prejudice to the right of the petitioner to move this

court under the contempt of court jurisdiction at a later point of time, if

circumstances warrant.

Sd/-

P.B.SURESH KUMAR

Mn JUDGE Con.Case(C).No.2033 OF 2020 IN WP(C). 21157/2020

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE I CERTIFIED COPY OF THE JUDGMENT IN W.P.(C) 21157/2020 DATED 08.10.2020 OF THIS HON'BLE COURT.

ANNEXURE II TRUE COPY OF THE LAWYER NOTICE DATED 21.11.2020 TO THE RESPONDENT. //TRUE COPY// PA TO JUDGE