K.G.Sreenivasan vs Muhammed Hanish
2021 Latest Caselaw 8582 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

              THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

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

         Con.Case(C).No.1727 OF 2020 IN WP(C). 8936/2020

AGAINST THE ORDER/JUDGMENT IN WP(C) 8936/2020(N) OF HIGH COURT OF
                             KERALA


PETITIONER:

              K.G.SREENIVASAN
              AGED 61 YEARS
              S/O K.K.GOPALAN, KOZHAMPURATH HOUSE, PUDUKKAD,
              VADAKKE THORAVU DESOM, THRISSUR DISTRICT-680 301.

              BY ADV. SRI.V.V.NANDAGOPAL NAMBIAR

RESPONDENT:

              MUHAMMED HANISH
              AGED 50 YEARS
              FATHER'S NAME NOT KNOWN TO THE PETITIONER,
              PRINCIPAL SECRETARY TO GOVERNMENT,
              INDUSTRIES DEPARTMENT, GOVERNMENT OF KERALA,
              THIRUVANANTHAPURAM, PIN-695 001.

              SMT.NISHA BOSE, SR GP

     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.1727 OF 2020

                                     2




                               JUDGMENT

Dated this the 15th day of March 2021

It is submitted by the learned Government Pleader that orders

have been passed on 02.02.2021.

Without prejudice to the right of the petitioner to challenge the

said order, this contempt of court case is closed.

Sd/-

ANU SIVARAMAN JUDGE NP Con.Case(C).No.1727 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE 1 CERTIFIED COPY OF THE JUDGMENT IN WPC NO 8936/2020 DATED 11.6.2020

RESPONDENT'S/S EXHIBITS: NIL