Bindhu K vs Apm Mohammed Hanish
2021 Latest Caselaw 13833 Ker

CON.CASE(C) NO. 805 OF 2021

                                 -: 1 :-


                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
         FRIDAY, THE 2ND DAY OF JULY 2021 / 11TH ASHADHA, 1943
                      CON.CASE(C) NO. 805 OF 2021
    JUDGMENT IN WP(C) 2458/2021 OF HIGH COURT OF KERALA, ERNAKULAM
                            DATED 22.2.2021
                          -------------------
PETITIONER/PETITIONER IN WP(C) :-

            BINDHU K., AGED 47 YEARS
            DAUGHTER OF BALAKRISHNAN K., BINDHU HOUSE, VAIDIARANGADI,
            PUTHEKODE, MALAPPURAM - 673 633

            BY ADVS.
            AUGUSTINE JOSEPH
            K.S.ROCKEY
            TONY AUGUSTINE
            GEORGE RENOY



RESPONDENT/RESPONDENT IN WP(C) :-

            APM MOHAMMED HANISH
            AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONERS,
            NOW WORKING AS THE SECRETARY TO GOVERNMENT,
            GENERAL EDUCTION DEPARTMENT, GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM - 695 001.

            BY SMT.NISHA BOSE, SR.GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 02.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 805 OF 2021

                                  -: 2 :-


                               JUDGMENT

The learned counsel for the petitioner submits that the directions

contained in the judgment have been complied with. The Contempt of

Court Case is, accordingly, closed.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/6.7.2021