Pakkar vs Sreeram Sambasiva Ravo
2021 Latest Caselaw 442 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

   WEDNESDAY, THE 06TH DAY OF JANUARY 2021 / 16TH POUSHA, 1942

         Con.Case(C).No.967 OF 2020 IN WP(C). 32792/2019

 JUDGMENT, DATED 18.02.2020, IN WP(C) 32792/2019(Y) OF HIGH COURT
                            OF KERALA


PETITIONER/PETITIONER:

             PAKKAR, AGED 64 YEARS,
             S/O.AMADHUKUTTY, PATTATHAMPOYIL, VAVAD POST, (VIA)
             KODUVALLI, KOZHIKKODE-673 572.

             BY ADVS.
             SMT.P.K.SANTHAMMA
             JEEVA KUMARI P.S

RESPONDENT/RESPONDENT:

             SREERAM SAMBASIVA RAVO, S/O.SRI.VENKITA REMANA,
             AGED 33, DISTRICT COLLECTOR, CIVIL STATION,
             WAYANAD ROAD, ERANHIPAALAM, KOZHIKODE, PIN-673 020.

             BY ADV. SRI.K J MANURAJ, GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 06.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.967 OF 2020

                               -2-


                             JUDGMENT

Dated this the 6th day of January 2021

In view of the compliance, with liberty to the

petitioner to challenge the order passed pursuant to

the direction of this Court in judgment, dated

18.02.2020, in W.P.(C) No.32792 of 2019, the contempt

case is closed.

Sd/-

A.MUHAMED MUSTAQUE JUDGE akv Con.Case(C).No.967 OF 2020

APPENDIX OF Con.Case(C) 967/2020 PETITIONER'S/S EXHIBITS:

ANNEXURE I CERTIFIED COPY OF THE JUDGMENT IN WRIT PETITION (C) NO.32792/2019 DATED 18.2.2020.

ANNEXURE II COPY OF THE REPRESENTATION DATED 12.3.2020 BY PETITIONER TO RESPONDENT.

ANNEXURE III COPY OF THE LETTER DATED 18.3.2020 BY RESPONDENT, ADDRESSED TO EXECUTIVE ENGINEER PWD, R3 IN WRIT PETITION.

RESPONDENT'S/S EXHIBITS : NIL.

//TRUE COPY// P.A. TO JUDGE