V.Kumaran vs P.K.Vinodkumar
2021 Latest Caselaw 13030 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
      THURSDAY, THE 17TH DAY OF JUNE 2021 / 27TH JYAISHTA, 1943
                      CON.CASE(C) NO. 743 OF 2017
AGAINST THE ORDER/JUDGMENT IN WPC 10951/2015 OF HIGH COURT OF KERALA,
                               ERNAKULAM
PETITIONER

             V.KUMARAN
             AGED 60 YEARS
             S/O LATE KANNAN, AGED 60 YEARS,RESIDING AT THEKKIL
             MUNDOL, PO THEKKIL, KASARGOD DISTRICT.

             BY ADV SRI.T.V.JAYAKUMAR NAMBOODIRI



RESPONDENT

             P.K.VINODKUMAR
             S/O NARAYANAN MASTER, SECRETARY,KASARGOD CO-OPERATIVE
             MARKETING AND PROCESSING SOCIETY, NO.F.104, VIDYA
             NAGAR,KASARGOD DISTRICT

             BY ADVS.
             SMT.K.K.ASHNA KRISHNAN
             SRI.SURESH KUMAR KODOTH



THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
17.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 743 OF 2017          2




                                JUDGMENT

The learned counsel for the contempt petitioner

submitted that already the petitioner has received the entire

retrial benefits.

Taking note of the above, I do not find any reason to

pursue the contempt petition any further, as the directions

are complied with though belatedly.

Recording the submission, the contempt petition is

closed.

Sd/-

SHAJI P.CHALY JUDGE ska

APPENDIX OF CON.CASE(C) 743/2017

PETITIONER ANNEXURE

ANNEXURE 1 CERTIFIED COPY OF JUDGMENT IN WP(C) NO.10951/15 DATED 30.06.2016

ANNEXURE A2 TRUE COPY OF APPLICATION

ANNEXURE A3 TRUE COPY OF JUDGMENT IN WA 2006/2016 DATED 16/11/16

ANNEXURE A4 TRUE COPY OF LAWYER NOTICEDATED 23.01.2016