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Against The Order/Judgment In ... vs By Adv. Sri.Anzar Basheer
2021 Latest Caselaw 7427 Ker

Citation : 2021 Latest Caselaw 7427 Ker
Judgement Date : 3 March, 2021

Kerala High Court
Against The Order/Judgment In ... vs By Adv. Sri.Anzar Basheer on 3 March, 2021
              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

              THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

   WEDNESDAY, THE 03RD DAY OF MARCH 2021 / 12TH PHALGUNA, 1942

         Con.Case(C).No.1577 OF 2019 IN WP(C). 5329/2019

AGAINST THE ORDER/JUDGMENT IN WP(C) 5329/2019(M) OF HIGH COURT OF
                             KERALA


PETITIONER/

              SULAIMAN.E.A
              AGED 57 YEARS
              S/O. ADBUL RAHMAN, POONKURINJIYIL HOUSE,
              PALLICKACHIRA P.O., PAIPAD,
              KOTTAYAM DISTRICT 686 537.

              BY ADV. SRI.ANZAR BASHEER

RESPONDENT/4TH RESPONDENT IN THE WPC

              LATHA.S
              AGED 45 YEARS
              FATHERS/MOTHERS NAME IS NOT KNOWN TO THE PETITIONER,
              THE SECRETARY, PAIPAD GRAMA PANCHAYATH,
              NALUKODI P.O.,
              KOTTAYAM DISTRICT, 686 548.


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 03.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                   2

Con.Case(C).No.1577 OF 2019 IN WP(C). 5329/2019




                                   JUDGMENT

Dated this the 3rd day of March 2021

This Contempt Petition is filed complaining

that the directives contained in the judgment dated

22.02.2019 in W.P.(C) No.5329/2019 is not complied

with.

2. However, today when the matter is taken

up, learned counsel for the petitioner submitted

that the directives are already complied with.

Therefore, I do not find any reason to pursue the

Contempt case any further.

The Contempt of Court case is closed

accordingly.

Sd/-

SHAJI P.CHALY JUDGE hmh

Con.Case(C).No.1577 OF 2019 IN WP(C). 5329/2019

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A1 CERTIFIED COPY OF JUDGMENT IN WPC NO.

5329 OF 2019 DATED 22.2.2019 OF THE HONBLE HIGH COURT OF KERALA.

ANNEXURE A2 TRUE PHOTOSTAT COPY OF THE RECEIPT SIGNED BY THE RESPONDENT DATED 2.3.2019

ANNEXURE A3 TRUE COPY OF THE NOTICE NO. A5-

1028/2019 DATED 8.4.2019 ISSUED BY THE RESPONDENT TO THE PETITIONER.

RESPONDENT'S/S EXHIBITS: NIL

 
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