Jude Thadeus vs Chandran Nair
2021 Latest Caselaw 13466 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
              THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
       MONDAY, THE 28TH DAY OF JUNE 2021 / 7TH ASHADHA, 1943
                   CON.CASE(C) NO. 2178 OF 2020
 AGAINST THE UDGMENT IN WP(C)NO.7637/2020 DATED 12.3.2020 OF HIGH
                              COURT OF KERALA
PETITIONER/PETITIONER:

             JUDE THADEUS
             S/O T.R.THOMAS,
             BUSINESS, AGED 55,
             RESIDING AT THACHUTHARA HOUSE, VADUTHALA,
             ERNAKULAM DISTRICT,
             KOCHI-682023.

             BY ADV SHIJU VARGHESE



RESPONDENT/1ST RESPONDENT:

             CHANDRAN NAIR
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER
             WORKING AS THE SECRETARY IN CHARGE,
             CORPORATION OF KOCHI, ERNAKULAM, KOCHI, PIN-682011.

             BY ADV SRI.K.ANAND




     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 28.06.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Cont.Case (Civil) No.2178 of 2020
       in
W.P(C) No.7637/2020
                                     2




                   ALEXANDER THOMAS, J.
               ===========================
              Cont.Case (Civil) No.2178 of 2020
                      [arising out of the judgment dated
                     12.03.2020 in W.P(C) No.7637/2020]
               ===========================
                    Dated this the 28th day of June, 2021

                              JUDGMENT

Today, when the matter has been taken up for consideration,

Sri.Shiju Varghese, learned counsel for the petitioner would submit on

the basis of instructions that now the respondent Municipal

Corporation Secretary has subsequently taken steps for compliance of

the directions in the judgment in the above W.P(C) No.7637/2020

and that the contempt case may be closed accordingly.

Recording the abovesaid submissions of the petitioner, the

above contempt of court case will stand disposed of.

Sd/-

ALEXANDER THOMAS JUDGE

vgd Cont.Case (Civil) No.2178 of 2020 in W.P(C) No.7637/2020

APPENDIX OF CON.CASE(C) 2178/2020

PETITIONER'S ANNEXURE

ANNEXURE-A1 CERTIFIED COPY OF THE JUDGMENT IN WPC NO.7637/2020 DATED 12.03.2020.