Kunji Muhammed P.B vs B.M.Jamal
2021 Latest Caselaw 23217 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                        THE HONOURABLE MR.JUSTICE S.V.BHATTI
                                          &
                      THE HONOURABLE MR.JUSTICE BASANT BALAJI
       WEDNESDAY, THE 24TH DAY OF NOVEMBER 2021 / 3RD AGRAHAYANA, 1943
                             CON.CASE(C) NO. 1574 OF 2021
 AGAINST THE JUDGMENT DTD 12.02.2020 IN WP(C) 2686/2020 OF HIGH COURT OF KERALA,
                                     ERNAKULAM
PETITIONER/S:

                KUNJI MUHAMMED P.B.,
                AGED 75 YEARS
                PAVVATHUMPARAMBIL HOUSE, PAINOOR, VALAPAD P.O.
                THRISSUR DIST, KERALA

                BY ADV A.G.VISWAMBHARAN



RESPONDENT/S:

                B.M.JAMAL
                S/O LATE B.M. HAMEED, CHIEF EXECUTIVE OFFICER,
                KERALA STATE WAKF BOARD, ERNAKULAM, COCHIN-17.

                BY ADV SHRI.T.K.SAIDALIKUTTY, SC, WAQF BOARD


OTHER PRESENT:

                SC JAMSHEED HAFIZ


      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
24.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 1574 OF 2021
                                  -2-

                               JUDGMENT

S.V.Bhatti.J.

Adv.Jamsheed Hafiz informs the Court that the judgment

dated 12.02.2020 in W.P.(C) No.2686/2020 is complied with by

the respondents.

Statement is placed on record. Contempt case is closed,

accordingly.

Sd/-

S.V.BHATTI JUDGE

Sd/-

BASANT BALAJI JUDGE

JS