K.Ibrahim vs Jeevan Babu K
2021 Latest Caselaw 20760 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     TUESDAY, THE 5TH DAY OF OCTOBER 2021 / 13TH ASWINA, 1943
                        CON.CASE(C) NO. 1551 OF 2021
  AGAINST THE ORDER DATED 25.03.2021 IN WP(C) 5312/2021 OF HIGH
                         COURT OF KERALA, ERNAKULAM
PETITIONER/PETITIONER IN THE WP(C):

             K.IBRAHIM
             AGED 69 YEARS
             MANAGER, AKMHSS, KOTTOOR,
             KOTTAKKAL, MALAPPURAM-676 503,
             SON OF KUNJEED, KARUTHEDATH HOUSE,
             KOTTOOR, KOTTAKKAL, MALAPPURAM - 676 503.

             BY ADVS.
             AUGUSTINE JOSEPH
             K.S.ROCKEY
             TONY AUGUSTINE
             GEORGE RENOY



RESPONDENT/RESPONDENT NO.2 IN THE W.P.(C):

             JEEVAN BABU K, AGE AND FATHER'S NAME NOT KNOWN TO THE
             PETITIONER, NOW WORKING AS THE DIRECTOR OF GENERAL
             EDUCATION, HIGHER SECONDARY, HOUSING BOARD BUILDINGS,
             SANTHI NAGAR, THIRUVANANTHAPURAM - 695 001.




             BY SRI. APPU.P.S, GOVERNMENT PLEADER




     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 05.10.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1551 OF 2021
IN WP(C) NO. 5312/2021

                                  2




                               JUDGMENT

It is submitted that the direction contained in the interim

order has been complied with.

The contempt case is, accordingly, closed.

Sd/-

ANU SIVARAMAN JUDGE

DK