V.K.Rajeev vs Anil Oommen
2021 Latest Caselaw 12632 Ker

CON.CASE(C) NO. 619 OF 2021         1

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE SMT. JUSTICE P.V.ASHA
        FRIDAY, THE 28TH DAY OF MAY 2021 / 7TH JYAISHTA, 1943
                     CON.CASE(C) NO. 619 OF 2021
    AGAINST THE ORDER/JUDGEMENT IN WP(C) 26525/2020 OF HIGH COURT
                                 OF KERALA
PETITIONER/S:

             V.K.RAJEEV
0




             AGED 50 YEARS
             SON OF KUNJUKUNJU, VETTOOR HOUSE, KUDAVECHOOR P.O,
             KOTTAYAM -686144.
             BY ADVS.
             P.B.SAHASRANAMAN
             SRI.T.S.HARIKUMAR


RESPONDENT/S:

             ANIL OOMMEN
0




             THE ADDITIONAL DISTRICT MAGISTRATE,
             COLLECTORATE,
             KOTTAYAM-686144.

OTHER PRESENT:

             SMT.VINITHA.B, GP


THIS     CONTEMPT   OF   COURT   CASE   (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 28.05.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C) NO. 619 OF 2021     2



                              JUDGMENT

Learned counsel on both sides submit that the judgment in

WP(C) No.26525 of 2020 dated 12.01.2021 is already complied

with. Accordingly the Contempt Case is closed.

P.V.ASHA JUDGE rkc