Vineetha.P vs Sunanda V.M
2021 Latest Caselaw 7705 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

              THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

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

          Con.Case(C).No.80 OF 2021 IN WP(C). 32750/2018

AGAINST THE ORDER/JUDGMENT IN WP(C) 32750/2018(P) OF HIGH COURT OF
                              KERALA


PETITIONER:

              VINEETHA.P
              AGED 28 YEARS
              UPSA, KTM HIGH SCHOOL, MANNARKKAD,
              PALAKKAD DISTRICT.

              BY ADV. DR.GEORGE ABRAHAM

RESPONDENT:

              SUNANDA V.M.,
              (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
              DISTRICT EDUCATIONAL OFFICER,
              MANNARKKAD, PALAKKAD DISTRICT-678582.

              SR GP, BIJOY CHANDRAN

     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.80 OF 2021

                                      2




                               JUDGMENT

Dated this the 4th day of March 2021

It is submitted by the learned counsel appearing on either side

that the directions contained in the judgment have been complied

with.

This contempt of court case is, accordingly, closed.

Sd/-

ANU SIVARAMAN JUDGE NP Con.Case(C).No.80 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A TRUE COPY OF THE REPRESENTATION FILED BY THE PETITIONER DATED 12.10.2020.

ANNEXURE B TRUE COPY OF THE JUDGMENT IN W.P.(C) NO.32750/2018 DATED 10.11.2020.

RESPONDENT'S/S EXHIBITS: NIL