Rani vs Shahina Ramakrishnan
2021 Latest Caselaw 23077 Ker

CON.CASE(C) NO. 1818 OF 2021         1

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
       THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
 TUESDAY, THE 23RD DAY OF NOVEMBER 2021 / 2ND AGRAHAYANA, 1943
                    CON.CASE(C) NO. 1818 OF 2021
 JUDGMENT IN WP(C) 12091/2021 DATED 24.06.2021 OF HIGH COURT OF
                         KERALA, ERNAKULAM
PETITIONER:

          RANI,
          AGED 61 YEARS
          D/O. KANTHASWAMI, 1S DIVISION,
          SILENVALLEY ESTATE, KHD VILLAGE,
          MUNNAR, IDUKKI DISTRICT, PIN 685 612.

          BY ADVS.
          K.V.JAYADEEP MENON
          T.P.RAMESH (THENGUMPILLIL)
          JINS.P.JOHN
          P.KRISHNAPRIYA
          AKSHAY SHAJI T.S



RESPONDENT:

          SHAHINA RAMAKRISHNAN,
          THE TAHASILDAR (LR), DEVIKULAM TALUK,
          IDUKKI DISTRICT, PIN 685 613,
          (AGE AND FATHER'S NAME ARE NOT KNOWN TO THE
          PETITIONERS).



          SMT NISHA BOSE, SR. GOVERNMENT PLEADER




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 23.11.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C) NO. 1818 OF 2021              2



                                JUDGMENT

The petitioner has filed a "not pressed memo" in this contempt case.

In view of the not pressed memo filed, this Contempt Case (Civil) is

dismissed as not pressed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE NS

APPENDIX OF CON.CASE(C) 1818/2021

PETITIONER ANNEXURE :

ANNEXURE A1 TRUE COPY OF THE JUDGMENT DATED 24.06.2021 IN WRIT PETITION NO. 12091 OF 2021 PASSED BY THIS HON'BLE COURT.

RESPONDENTS ANNEXURE : NIL

LU