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K.V.Venugopal vs Mini Antony
2021 Latest Caselaw 7603 Ker

Citation : 2021 Latest Caselaw 7603 Ker
Judgement Date : 4 March, 2021

Kerala High Court
K.V.Venugopal vs Mini Antony on 4 March, 2021
             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

    THURSDAY, THE 04TH DAY OF MARCH 2021 / 13TH PHALGUNA, 1942

          Con.Case(C).No.301 OF 2021 IN WP(C). 23657/2019

      ARISING OUT OF THE JUDGMENT DATED 02.09.2019 IN WP(C)
              23657/2019(F) OF HIGH COURT OF KERALA


PETITIONERS/PETITIONERS:

      1      K.V.VENUGOPAL, AGED 60 YEARS, S/O. VASUDEVAN NAIR,
             SECRETARY, DEPOSITORS WELFARE ASSOCIATION,
             KSFE STAFF COOPERATIVE SOCIETY,
             REGISTRATION NUMBER 797/2013, B 41 WINNERS NAGAR,
             PEROORKKADA POST, THIRUVANANTHAPURAM,
             PIN CODE-695 005, RESIDING AT SREELAKSHMI,
             KEERTHI NAGAR, VELLAYANI, NEMAM P.O.,
             THIRUVANANTHAPURAM DISTRICT, PIN CODE-695 020.

      2      K.SUDHAKARAN, LAKSHMI BHAVAN, WINNERS NAGAR,
             VAZHAYILA, PEROORKKADA POST,
             THIRUVANANTHAPURAM, PIN CODE-695 005.

      3      V.SUKUMARAN, SAMALA BHAVAN, MNRA 140, ANAYARA POST,
             THIRUVANANTHAPURAM, PIN CODE-695 029.

             BY ADVS.
             SRI.D.SOMASUNDARAM
             SRI.ARUN CHANDRAN
             SHRI.HARIMOHAN

RESPONDENT/RESPONDENT NO.1:

             MINI ANTONY, AGE AND FATHER'S /HUSBAND'S NAME NOT
             KNOWN TO THE PETITIONERS, PRINCIPAL SECRETARY,
             DEPARTMENT OF COOPERATION, GOVERNMENT SECRETARIAT,
             THIRUVANANTHAPURAM, PIN CODE-695 001.

             BY ADV.SRI.JESTIN MATHEW-GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 04.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.301 OF 2021

                             -2-

                       JUDGMENT

Dated this the 4th day of March 2021

When this matter was called today, the learned

Government Pleader submitted that the directions

in the judgment dated 02.09.2019 in W.P.

(C)No.23657 of 2019 have been complied with and

therefore, this COC is not pressed.

This COC is thus closed as being not pressed.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv Con.Case(C).No.301 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE 1 CERTIFIED COPY OF THE JUDGMENT OF THIS HONOURABLE COURT DATED 2.9.2019.

ANNEXURE 2 TRUE COPY OF THE GOVERNMENT ORDER BEARING NUMBER GO(RT) 34/17/COOP DATED 16.9.2017.

ANNEXURE 3 TRUE COPY OF THE REPRESENTATION TO THE RESPONDENT ON 18.9.2020.

RESPONDENT'S/S EXHIBITS : NIL.

//TRUE COPY// P.A. TO JUDGE

 
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