Thankamoni K vs Thirumeni
2021 Latest Caselaw 8570 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

             THE HONOURABLE MR.JUSTICE C.T.RAVIKUMAR

                                  &

               THE HONOURABLE MR.JUSTICE N.NAGARESH

     MONDAY, THE 15TH DAY OF MARCH 2021 / 24TH PHALGUNA, 1942

         Con.Case(C).No.1958 OF 2020 IN WP(C). 4427/2020

  AGAINST THE JUDGMENT DATED 17.02.2020 IN WP(C) 4427/2020(C) OF
                       HIGH COURT OF KERALA


PETITIONER/PETITIONER:

             THANKAMONI K.,
             AGED 65 YEARS,
             S/O. KUTTANPILLAI NADAR,
             MALAMTHAOTTATH,
             PUTHEN VEEDU, KARUMANOOR,
             NEDUVANVILA, PARASSALA P.O.,
             THIRUVANANTHAPURAM.

             BY ADVS.
             SRI.K.MOHANAKANNAN
             SMT.D.S.THUSHARA

RESPONDENT/2ND RESPONDENT:

             THIRUMENI,
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             COMMISSIONER,
             TRAVANCORE DEVASWOM BOARD,
             NANTHANCODE,
             THIRUVANANTHAPURAM, PIN - 695 003.

             SRI. G. SANTHOSH KUMAR, SC, TDB

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.1958/2020

                                    2




                             JUDGMENT

Dated this the 15th day of March, 2021

Ravikumar, J.

It is alleging willful disobedience with the directions of this

Court in judgment dated 17.02.2020 in W.P.(C) No. 4427 of 2020 that

the captioned Contempt petition has been filed. When this matter is

taken up for consideration, it is submitted by both sides that

subsequently the directions have been complied with. In the said

circumstances, the learned counsel appearing for the petitioner would

submit that the Contempt petition can be closed.

Recording the said submission, the Contempt of Court

case is closed.

Sd/-

C.T. RAVIKUMAR, JUDGE

Sd/-

N. NAGARESH, JUDGE SR Con.Case(C).No.1958/2020

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A1 TRUE COPY OF THE JUDGMENT IN WRIT PETITION (C) 4427/2020 DATED 17.02.2020.