Swapna T.R vs E.K.Mathew
2021 Latest Caselaw 14529 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                THE HONOURABLE MR. JUSTICE AMIT RAWAL
     TUESDAY, THE 13TH DAY OF JULY 2021 / 22ND ASHADHA, 1943
                        CON.CASE(C) NO. 324 OF 2014
  AGAINST THE ORDER/JUDGMENT IN WPC 19545/2010 OF HIGH COURT OF
                              KERALA, ERNAKULAM
PETITIONER/S:
     1     SWAPNA T.R.
           AGED 35 YEARS
           W/O.NANDAKUMAR P.M., RESIDING AT PHTHENMADOM,
           KANNANKULANGARA, THRIPPUNITHURA, PIN - 682 301.

    2        SULAJA O.R.
             AGED 39 YEARS
             W/O.SANTHOSH M., RESIDING AT 18/A, MYTHRI PARK,
             AYYANTHOLE, THRISSUR - 680 003.

             BY ADVS.
             SMT. SUMATHI DANDAPANI (SR.)
             SRI.MILLU DANDAPANI


RESPONDENT/S:

             E.K.MATHEW
             AGED 57 YEARS
             S/O.E.T.KURIAKOSE, REGISTRAR, KERALA AGRICULTURAL
             UNIVERSITY MANNUTHY, THRISSUR - 680 656, RESIDING AT
             SAMEERA, 34/663 F, MAMANGALAM, PALARIVATTOM P.O.,
             KOCHI - 682 025.

             BY ADV SRI.ROBSON PAUL, SC, KERALA AGRICULTURAL
             UNIVERSITY


     THIS    CONTEMPT    OF   COURT   CASE   (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 13.07.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 324 OF 2014
                                     2




                            JUDGMENT

Both the parties are ad idem that the cause of action for the

alleged contempt no longer subsists. Contempt petition is ordered to

be closed. Rules stand discharged.

Sd/-

sab                                      AMIT RAWAL

                                             JUDGE