Bini vs Bindu
2021 Latest Caselaw 9507 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                  THE HONOURABLE MR.JUSTICE C.S.DIAS

     MONDAY, THE 22ND DAY OF MARCH 2021 / 1ST CHAITHRA, 1943

          Con.Case(C).No.112 OF 2021 IN OP(C). 1634/2020

 AGAINST THE JUDGMENT IN OP(C) 1634/2020 OF HIGH COURT OF KERALA


PETITIONER:

               BINI
               AGED 48 YEARS
               D/O LATE RAMACHANDRAN, RAJALAYAM, NEELANGATTU
               THUNDIYIL, VYTTILA, ERNAKULAM

               BY ADV. SRI.K.P.SREEKUMAR

RESPONDENTS:

      1        BINDU
               AGED AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
               SPECIAL TAHSILDAR (LA) ,
               NH 111, VYTTILA,
               ERNAKULAM DISTRICT, PIN-682 021.

      2        SRI.TONY JOSE T,
               AGED AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
               THE ASSISTANT ENGINEER,
               PWD (ROADS) SUB DIVISION,
               ERNAKULAM DISTRICT, PIN-682 021.

               R1 & R2 BY GOVERNMENT PLEADER SRI.C K PRASAD



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 22.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.112 OF 2021 IN OP(C). 1634/2020
                                     2




                                   C.S.DIAS,J
                         ------------------------
                              CO(C)No.112 of 2021
                         ------------------------
                      Dated this the 22nd day of March, 2021

                                  JUDGMENT

The respondents are present in court. The learned

Government Pleader submits that respondents have

complied with Annexure A judgment by communication

dated 18.03.2020.

The learned counsel appearing for the petitioner

acknowledges that the amount has already been

deposited before the court below. In view of the said

submission nothing further survives in the contempt

case. Resultantly, the contempt case is closed.

Sd/-

C.S.DIAS,JUDGE

dlK 22.03.2021 Con.Case(C).No.112 OF 2021 IN OP(C). 1634/2020

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A CERTIFIED COPY OF THE JUDGMENT DATED 10.11.2020 IN OP(C) NO 1634/2020

ANNEXURE B TRUE COPY OF THE LETTER DATED 21.12.2020

ANNEXURE C ORIGINAL OF THE POSTAL RECEIPT OF THE NOTICE

ANNEXURE C1 ORIGINAL OF THE RECEIPT EVIDENCING ACKNOWLEDGEMENT OF THE NOTICE

ANNEXURE D ORIGINAL OF THE REPLY RECEIVED BY THE PETITIONER ON 6.1.2021