Manikuttan vs Gayathri Devi
2021 Latest Caselaw 449 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

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

              Con.Case(C).No.2104 OF 2020 IN WP(C). 23711/2020

    AGAINST THE JUDGMENT IN WP(C) 23711/2020(L) OF HIGH COURT OF KERALA


PETITIONER/PETITIONER IN WPC:

               MANIKUTTAN
               AGED 55 YEARS
               S/O.VASUDEVAN NAIR, PANCHAVADYAM, ANANDAVALLEESWARAM
               DEVASWOM, KOLLAM, RESIDING AT ARCHANA, SREE KRISNNA NAGAR-
               40A, ASRAMAM P.O., KOLLAM-691 002.

               BY ADV. SRI.B.MOHANLAL

RESPONDENT/1ST RESPONDENT IN WPC:

               GAYATHRI DEVI
               SECRETARY, THE TRAVANCORE DEVASWOM BOARD, NANTHANCODE P.O.,
               THIRUVANANTHAPURAM-695 003.

               SRI. C.K.PAVITHRAN - SC



      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
06.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.2104 OF 2020 IN WP(C). 23711/2020

                                     2




                              JUDGMENT

The learned counsel for the petitioner submits that this

Contempt Case is not being pressed, since the directions in the

judgment have been complied with.

Resultantly, this Contempt Case will stand dismissed.

SD/-

                                         DEVAN RAMACHANDRAN

rp                                                 JUDGE