Reseena K.P vs Hafsath K
2021 Latest Caselaw 20569 Ker

CON.CASE(C) NO. 1002 OF 2021

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           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
       THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
  FRIDAY, THE 1ST DAY OF OCTOBER 2021 / 9TH ASWINA, 1943
                   CON.CASE(C) NO. 1002 OF 2021
  AGAINST THE ORDER/JUDGMENT IN WP(C) 10106/2021 OF HIGH
                     COURT OF KERALA, ERNAKULAM
PETITIONER:

            RESEENA K.P.
            AGED 39 YEARS
            W/O. ABDULLAKUTTY, RUSDA RESIDENANCE, ETTAYAR,
            PAVANNORMOTTA POST, KANNUR-670602.
            BY ADV J.J.LAKSHMANA IYER


RESPONDENT:

            HAFSATH K
            AGE AND FATHER'S NAME NOT KNOWN TO THE
            PETITIONER, NOW WORKING AS SECRETARY,
            KUTTIYATTUR GRAMA PANCHAYAT, KUTTIYATTUR,
            KANNUR-670602.
            BY ADVS.
            PREMAN K.P
            SC FOR KUTTIYATTUR GRAMA PANCHAYATH


      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 01.10.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 1002 OF 2021

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                      BECHU KURIAN THOMAS, J
                   ................................................
                   Con.Case(Civil)No.1002 of 2021
                   ...........................................
                Dated this the 1st day of october, 2021

                                 JUDGMENT

The contempt petition was filed

alleging violation of the interim order dated

27/4/2021. Pursuant to notice issued to the

respondent, an affidavit has been filed, stating

that, the respondent had been issued with the

licence, copy of which is produced as annexure-

R1 and had also obtained sanitary fitness

certificate a copy of which is produced as

annexure -R2. In view of the afore said

documents, it is evident that no violation of

the interim order has taken place.

Accordingly the contempt case is closed.

Sd/-

BECHU KURIAN THOMAS JUDGE AJM