K.V.Anilkumar vs H.Anantharaman
2021 Latest Caselaw 13826 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
       THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
  FRIDAY, THE 2ND DAY OF JULY 2021 / 11TH ASHADHA, 1943
                 CON.CASE(C) NO. 646 OF 2021
 AGAINST THE JUDGMENT IN WP(C) 354/2021 OF HIGH COURT OF
                KERALA       DATED 10.02.2021
PETITIONER/S:

         K.V.ANILKUMAR
         AGED 53 YEARS
         S/O. VELAYUDHAN, KODATHU HOUSE,
         THOTTAKKATTUKARA P.O., OLD DESOM ROAD,
         ALUVA, ERNAKULAM DISTRICT-683108.
         BY ADV S.SHANAVAS KHAN


RESPONDENT/S:

         H.ANANTHARAMAN
         (AGE AND FATHER'S NAME NOT KNOWN TO THE
         PETITIONER),       THE DIVISIONAL RAILWAY
         MANAGER (WORKS),
         SOUTHERN RAILWAY, PALAKKAD-678010.
         BY ADVS.
         SRI.N.K.SUBRAMANIAN, SC, RAILWAYS
         SMT.SUMATHI DANDAPANI, SENIOR PANEL, RAILWAYS


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME
UP FOR ADMISSION ON 02.07.2021, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
 Contempt Case(C) No.646 of 2021
                                            2




                      Contempt Case(C) No.646 of 2021
                     -----------------------------------------------


                                  JUDGMENT

The learned counsel for the petitioner submits that the

Contempt of Court case is not pressed. In the light of the submission

made by the learned counsel for the petitioner, this Contempt of

Court case is dismissed as not pressed.

Sd/-

P.B.SURESH KUMAR, JUDGE.

YKB