Karmmali James vs Suhair K
2021 Latest Caselaw 8244 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

               THE HONOURABLE SMT. JUSTICE P.V.ASHA

   WEDNESDAY, THE 10TH DAY OF MARCH 2021 / 19TH PHALGUNA, 1942

          Con.Case(C).No.324 OF 2021 IN WP(C). 2223/2021

AGAINST THE JUDGMENT IN WP(C) 2223/2021(C) OF HIGH COURT OF KERALA


PETITIONER/PETITIONER:

           KARMMALI JAMES,
           AGED 54 YEARS,
           W/O.JAMES, ALBIN BHAVANAM, NEENDAKARA P.O.,
           KOLLAM DISTRICT-691582.

           BY ADVS.
           SRI.PRATHEESH.P
           SMT.S.REKHA KUMARI
           SMT.S.SEETHA
           SMT.ANJANA KANNATH
           SHRI.AMAR PRASANTH G.

RESPONDENT/3RD RESPONDENT:

           SUHAIR K.,
           (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
           DEPUTY DIRECTOR OF FISHERIES, CIVIL STATION BUILDING,
           KOLLAM, PIN-691013.

           BY ADV. SMT.VINITHA.B, GOVERNMENT PLEADER

THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 10.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.324 of 2021(S)

                                    2




                                JUDGMENT

As the respondent has already

passed final orders after hearing was held

on 06.02.2021, I do not find any reason to

entertain the contempt petition.

The contempt case is accordingly

dismissed.

Sd/-

P.V.ASHA JUDGE

ww Con.Case(C).No.324 of 2021(S)

APPENDIX PETITIONER'S ANNEXURES:

ANNEXURE-1 THE CERTIFIED COPY OF THE JUDGMENT IN W.P.

(C) NO.2223/2021 OF THIS HON'BLE COURT.

ANNEXURE-2 THE COPY OF THE APPLICATION FILED BY THE PETITIONER BEFORE THE RESPONDENT DATED 06/02/2021.

ANNEXURE-3 THE COPY OF THE ORDER PASSED BY THE RESPONDENT BEARING NO.D/4098/2017 DATED 10.2.2021.