Sushama Saju vs Haaris Rasheed
2021 Latest Caselaw 8124 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

    TUESDAY, THE 09TH DAY OF MARCH 2021 / 18TH PHALGUNA, 1942

         Con.Case(C).No.411 OF 2021 IN WP(C). 33730/2019

   AGAINST THE JUDGMENT IN WP(C) 33730/2019(M) OF HIGH COURT OF
                              KERALA


PETITIONER:

              SUSHAMA SAJU, AGED 42 YEARS
              WIFE OF LATE SAJU, MANGALATHU VEEDU, KUTTIKATTUKARA,
              KADUNGALLUR, THRISSUR

              BY ADVS.
              SMT.K.P.SANTHI
              SMT.NISHA G.THARAMAL
              SMT.SARIMOL KUREETHARA
              SMT.TARA PREM

RESPONDENT:

              HAARIS RASHEED
              (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
              REVENUE DIVISIONAL OFFICER, OFFICE OF THE REVENUE
              DIVISIONAL OFFICER, FIRST FLOOR, KB JACOB ROAD, FORT
              KOCHI, KOCHI, KERALA 682 001

              SRI.MATHEW GEORGE VADAKKEL

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 09.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.411 OF 2021

                                     2


                               JUDGMENT

Dated this the 9th day of March 2021

Today, the learned Senior Government Pleader submitted

that the petitioner has been heard in terms of the directions of

the judgment dated 11.12.2019 and that orders in compliance

of the directions will be issued not later than one month from

today.

2. The learned counsel for the petitioner also affirms that

her client had been heard yesterday (08.03.2021).

3. In the afore circumstances, I close this contempt case,

recording the undertaking of the learned Senior Government

Pleader that final orders will be issued within a period of one

month from today.

I make it clear that if the afore undertaking is also not

complied with, the petitioner will be at liberty to approach this

Court again with a fresh contempt case.

                                         Sd/- DEVAN RAMACHANDRAN

    Stu                                           JUDGE
 Con.Case(C).No.411 OF 2021





                               APPENDIX
    PETITIONER'S EXHIBITS:

    ANNEXURE 1        TRUE COPY OF THE JUDGMENT DATED 11-12-2019
                      IN W.P(C) NO.33730 OF 2019 OF THIS
                      HONOURABLE COURT

    ANNEXURE II       TRUE COPY OF THE REPRESENTATION DATED 10-1-
                      2020 SUBMITTED TO THE RESPONDENT