Smitha T.S vs C.K. Mohamed Iqbal
2021 Latest Caselaw 23494 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
  THURSDAY, THE 25TH DAY OF NOVEMBER 2021 / 4TH AGRAHAYANA, 1943
                         CON.CASE(C) NO. 1537 OF 2021
 AGAINST THE JUDGMENT IN WP(C) 4657/2019 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:

             SMITHA T.S.
             AGED 41 YEARS
             W/O. SUBHASH V.K., THANDASSERY HOUSE, KANJOOR,
             P.O.ALANGAPPA NAGAR, PIN-680 302.

             BY ADV I.SHEELA DEVI



RESPONDENT:

             C.K. MOHAMED IQBAL
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             DISTRICT EDUCATIONAL OFFICER, IRINJALAKUDA, THRISSUR
             DISTRICT, PIN-680 121.

             BY ADV GOVERNMENT PLEADER




             SR GP SMT AMMINIKKUTTY




     THIS     CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 25.11.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1537 OF 2021
                                     2



                                  JUDGMENT

When this matter was called today, learned

counsel for the petitioner submitted that

since the directions in the judgment have been

complied with, this contempt case is not being

pressed.

This contempt case is consequently

dismissed as having been not pressed.

Sd/-

DEVAN RAMACHANDRAN JUDGE SAS/25/11/2021 CON.CASE(C) NO. 1537 OF 2021

APPENDIX OF CON.CASE(C) 1537/2021

PETITIONER'S ANNEXURE

Annexure A1 TRUE COPY OF THE JUDGMENT DATED 5.2.2021 IN 4657/2019 (F) PASSED BY HON'BLE HIGH COURT OF KERALA, ERNAKULAM.

Annexure A2 CERTIFIED COPY OF THE ORDER NO.B2-

1942/2021/K.DIS DATED 27.7.2021 ISSUED BY THE 3RD RESPONDENT TO THE REVIEW PETITIONER.