Ramesh Chandak vs A.S.Naisam
2021 Latest Caselaw 7348 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

           THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR

    TUESDAY, THE 02ND DAY OF MARCH 2021 / 11TH PHALGUNA, 1942

         Con.Case(C).No.431 OF 2021 IN WP(C). 20031/2020

AGAINST THE INTERIM ORDER IN WP(C) 20031/2020(D) OF HIGH COURT OF
                             KERALA


PETITIONER/PETITIONER :

             RAMESH CHANDAK
             AGED 55 YEARS
             S/O. BABULAL, ORIENTAL SHOPPING COMPLEX, POST OFFICE
             LINK ROAD, BROADWAY, KOCHI-682 031

             BY ADVS.
             SRI.K.R.VINOD
             SMT.M.S.LETHA

RESPONDENT/RESPONDENT NO:2   :

             A.S.NAISAM,
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             THE SECRETARY, CORPORATION OF KOCHI, PARK AVENUE
             ROAD, KOCHI-682 011

             BY SHRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL
             CORPORATION

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 02.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Contempt Case (C) No.431 of 2021
                                                 2




                           Contempt Case (C) No.431 of 2021
                        ----------------------------------------------------


                                          JUDGMENT

The learned counsel for the petitioner submits that the

direction contained in the judgment has been complied with. In the

light of the said submission, the Contempt of Court Case is closed.

Sd/-

P.B.SURESH KUMAR, JUDGE rkj Contempt Case (C) No.431 of 2021

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A1 THE CERTIFIED COPY OF THE INTERIM ORDER OF THE HON'BLE HIGH COURT OF KERALA IN W.P.C NO. 20031/2020 DATED 25.09.2020.