P.Mohanakumari vs Girish
2021 Latest Caselaw 20973 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
             THE HONOURABLE MR. JUSTICE AMIT RAWAL
 WEDNESDAY, THE 6TH DAY OF OCTOBER 2021 / 14TH ASWINA, 1943
                  CON.CASE(C) NO. 1164 OF 2021
 AGAINST THE ORDER/JUDGMENT IN RP 204/2021 OF HIGH COURT OF
                        KERALA, ERNAKULAM
PETITIONER/S:

    1       P.MOHANAKUMARI,AGED 64 YEARS
            W/O. LATE A.DAMODARAN, RESIDING AT PUTHUMANA
            HOUSE, PUTHIYAVILA P.O., KARTHIKAPPALLY, ALAPPUZHA
            DISTRICT.

    2       PONNI M.,D/O. LATE A. DAMODARAN, RESIDING AT
            PUTHUMANA HOUSE, PUTHIYAVILA P.O., KARTHIKAPPALLY,
            ALAPPUZHA DISTRICT.

    3       UNNIKUTTAN D.
            S/O. LATE A. DAMODARAN, RESIDING AT PUTHUMANA
            HOUSE, PUTHIYAVILA P.O., KARTHIKAPPALLY, ALAPPUZHA
            DISTRICT.

            BY ADV P.V.BABY



RESPONDENT/S:

            GIRISH
            NAME OF THE FATHER AND AGE NOT KNOWN TO THE
            PETITIOENR, SECRETARY, THE KARTHIKAPPALLY TALUK
            CO-OPERATIVE AGRICULTURAL RURAL DEVELOPMENT BANK
            LTD.A-326, HARIPAD P.O., ALAPPUZHA DISTRICT.

            BY ADVS.
            T.R.HARIKUMAR
            ARJUN RAGHAVAN


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION    ON   06.10.2021,     THE     COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 1164 OF 2021


                                 -2-




                         JUDGMENT

(Dated this the 6th day of October, 2021)

The learned counsel for the petitioners submitted that against the judgment of this Court Writ Appeal was filed, whereby the judgment of this Court had been modified. In this view of the matter, the counsel submitted that this Contempt Case can be closed. It is ordered accordingly.

SD AMIT RAWAL, JUDGE.

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