George Thomas vs Beena M
2021 Latest Caselaw 22758 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
       THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
  FRIDAY, THE 19TH DAY OF NOVEMBER 2021 / 28TH KARTHIKA,
                            1943
              CON.CASE(C) NO. 1869 OF 2021
 AGAINST THE ORDER/JUDGMENT IN WP(C) 15758/2021 OF HIGH
               COURT OF KERALA, ERNAKULAM
PETITIONER/PETITIONER IN WPC:

         GEORGE THOMAS
         AGED 61 YEARS
         S/O.THOMAS, KOLLAM PARAMBIL HOUSE, THAYANKARI
         MURI, EDATWA VILLAGE, THAYANKARY P.O., KUTTANAD,
         ALAPPUZHA - 689 723.
         BY ADVS.
         P.B.KRISHNAN
         P.B.SUBRAMANYAN
         SABU GEORGE
         MANU VYASAN PETER


RESPONDENT/RESPONDENT NO.1 IN WPC:

         BEENA M.
         FATHER'S NAME AND AGE NOT KNOWN TO THE
         PETITIONER,
         PUNCHA SPECIAL OFFICER, KIDANGAMPARAMBU,
         THATHAMPALLY, ALAPPUZHA DISTRICT, PIN - 688 013.
     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 19.11.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Contempt Case (C) No.1869 of 2021

                                     ..2..




                Contempt Case (C) No.1869 of 2021
                -----------------------------------------------


                                JUDGMENT

The learned counsel for the petitioner submits that

the direction contained in the judgment in W.P.(C) No.15758 of

2021 has been complied with. In the light of the submission

made by the learned counsel for the petitioner, this Contempt

of Court Case is closed.

Sd/-

P.B.SURESH KUMAR, JUDGE

ds 19.11.2021