P.Sasidharan Nair vs Shiju Khan
2021 Latest Caselaw 8362 Ker

                                    1
Con.Case(C).No.526 OF 2021

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                  THE HONOURABLE MR.JUSTICE C.S.DIAS

    FRIDAY, THE 12TH DAY OF MARCH 2021 / 21ST PHALGUNA, 1942

        Con.Case(C).No.526 OF 2021 IN WP(C). 11820/2020

AGAINST THE ORDER/JUDGMENT IN WP(C) 11820/2020(B) OF HIGH COURT
                           OF KERALA


PETITIONER/S:

                P.SASIDHARAN NAIR
                AGED 52 YEARS
                S/O G. PARAMESWARAN NAIR, PROGRAMME OFFICER, KERALA
                STATE COUNCIL FOR CHILD WELFARE, THYCAUD,
                THIRUVANANTHAPURAM-695 014, RESIDING AT LALITHA
                VILASOM, T.C.49/100, MUDAVANMUGHAL, POOJAPPURA,
                THIRUVANANTHAPURAM-695 012.

                BY ADVS.
                SRI.PIRAPPANCODE V.S.SUDHIR
                SHRI. AKASH S.
                SMT.A.MEGHA

RESPONDENT/S:

                SHIJU KHAN
                FATHERS NAME AND AGE NOT KNOWN TO THE PETITIONER ,
                GENERAL SECRETARY, KERALA STATE COUNCIL FOR CHILD
                WELFARE, THYCAUD, THIRUVANANTHAPURAM, PIN-695 014.

                R1 BY ADV. SRI.K.JAJU BABU (SR.)
                R1 BY ADV. SMT.M.U.VIJAYALAKSHMI

OTHER PRESENT:

                GP-- C K PRASAD .

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 12.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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Con.Case(C).No.526 OF 2021



                         C.S.DIAS, J.
             ======================
               Cont.Case (C) No.526 of 2021
              ======================
           Dated this the 12th day of March, 2021.

                         JUDGMENT

Smt.M.U Vijayalakshmi enters appearance for the

respondent. She submits that Annexure -1 judgment has

already been complied with by the respondent by order

No.231/A2/2021 dated 2.3.2021. In fact, this Court in

Contempt Case (C)No.155/2021, arising out of the judgment

in WP(C) 14581/2020, closed the said contempt case on the

production of the order dated 2.3.2021. The order dated

2.3.2021 is common in this case also. Therefore, nothing

further survives in this contempt case.

2. The above submission made by the learned counsel

for the respondent is recorded.

Resultantly, the contempt case is closed.

Sd/-

                                          C.S.DIAS

SKS/12.3.2021                              JUDGE

Con.Case(C).No.526 OF 2021



                             APPENDIX
PETITIONER'S/S EXHIBITS:

ANNEXURE 1           CERTIFIED COPY OF THE JUDGMENT DATED

30.6.2020 OF THIS HON'BLE COURT IN WPC NO 11820/2020