Citation : 2021 Latest Caselaw 7685 Ker
Judgement Date : 4 March, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
THURSDAY, THE 04TH DAY OF MARCH 2021 / 13TH PHALGUNA, 1942
Con.Case(C).No.210 OF 2021 IN WP(C). 32086/2019
AGAINST THE ORDER/JUDGMENT IN WP(C) 32086/2019(I) OF HIGH COURT OF
KERALA
PETITIONER/S:
YASIR ALI T.P.
AGED 49 YEARS
S/O. ABOOBACKER KOYA, YAS VILLA, MANKAVU, KOZHIKKODE,
KOZHIKKODE DISTRICT.
BY ADV. SRI.BABU S. NAIR
RESPONDENT/S:
PRIYANKA
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
REVENUE DIVISIONAL OFFICER/SUB COLLECTOR, KOZHIKKODE,
KOZHIKKODE DISTRICT, PIN-673 001.
OTHER PRESENT:
GP SRI B HARISH KUMAR
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.210 OF 2021 IN WP(C). 32086/2019
2
JUDGMENT
Dated this the 4th day of March 2021
Learned Government Pleader submits that the order of this
Court has been complied with vide order dated 15.2.2021.
Counsel for the petitioner does not dispute the same but
submits that the copy of the order has not been received.
Learned Government Pleader undertakes to supply copy of the
order to the counsel for the petitioner.
Accordingly, this contempt court case is closed.
Sd/-
AMIT RAWAL
sab JUDGE
Con.Case(C).No.210 OF 2021 IN WP(C). 32086/2019
APPENDIX PETITIONER'S/S EXHIBITS:
ANNEXURE A CERTIFIED COPY OF THE JUDGMENT IN WPC NO.32086/2019 DATED 30.1.2020 OF THIS HON'BLE COURT.
ANNEXURE B TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT DATED, 12.2.2020.
ANNEXURE C TRUE COPY OF THE CHALAN RECEIPT DATED, 12.2.2020.
ANNEXURE D TRUE COPY OF THE POSTAL RECEIPT REGARDING THE DISPATCH OF THE REGISTERED POST ISSUED BY THE POSTAL DEPARTMENT SHOWING THAT THE APPLICATION WAS DELIVERED ON 20.2.2020.
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