Sobin George vs Smt. V. Vigneswari Ias
2021 Latest Caselaw 7518 Ker

Con.Case(C).No.256 OF 2021 IN WP(C). 11946/2020

                                     1

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                  THE HONOURABLE MR.JUSTICE C.S.DIAS

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

           Con.Case(C).No.256 OF 2021 IN WP(C). 11946/2020

   AGAINST THE JUDGMENT IN WP(C) 11946/2020(P) OF HIGH COURT OF
                      KERALA DATED 17.06.2020


PETITIONER:

               SOBIN GEORGE
               AGED 36 YEARS
               S/O. GEORGE V. P., MECHANIC,
               NIRMALA COLLEGE,
               MUVATTUPUZHA,
               ERNAKULAM DISTRICT - 686 661.
               (RESIDING AT VENDERAMYALIL,
               MUVATTUPUZHA, ERNAKULAM DISTRICT - 686 661).

               BY ADV. SRI.V.A.MUHAMMED

RESPONDENT/RESPONDENT NO.2:

               SMT. V. VIGNESWARI IAS
               AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
               DIRECTOR OF COLLEGIATE EDUCATION,
               VIKAS BHAVAN,
               THIRUVANANTHAPURAM - 695 033.



               BY GOVERNMENT PLEADER SRI.PRASAD .

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 03.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.256 OF 2021 IN WP(C). 11946/2020

                                     2



                                   C.S.DIAS,J
                        ------------------------
                             CO(C)No.256 of 2021
                        ------------------------
                      Dated this the 3rd day of March, 2021

                                  JUDGMENT

The learned Government Pleader submits that

Annexure-1 judgment has been complied with by the

respondent by passing an order on 17.02.2021.

In the light of the said submission nothing further

survives in the contempt case. Resultanly, the contempt

case is closed.

Sd/-

C.S.DIAS,JUDGE

dlK 03.03.2021 Con.Case(C).No.256 OF 2021 IN WP(C). 11946/2020

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE I CERTIFIED COPY OF THE JUDGMENT IN W.P.

(C) NO.11946/2020 DATED 17.06.2020.