Sudha Gopakumar vs N.Ajith Kumar
2021 Latest Caselaw 18425 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                THE HONOURABLE MR. JUSTICE SUNIL THOMAS
    TUESDAY, THE 7TH DAY OF SEPTEMBER 2021 / 16TH BHADRA, 1943
        CON.CASE(C) NO. 1378 OF 2021 IN WP(C) 26487/2020
 AGAINST THE ORDER/JUDGMENT IN WP(C) 26487/2020 OF HIGH COURT OF
                             KERALA, ERNAKULAM
PETITIONER/S:

             SUDHA GOPAKUMAR,
             AGED 51 YEARS
             W/O.(LATE) GOPAKUMAR, RESIDING AT KARUNNATTU HOUSE,
             MANNAR, POOZHIKOL P.O., KOTTAYAM 670 521.

             BY ADVS.
             HARISH R. MENON
             K.T.SHYAMKUMAR



RESPONDENT/S:

             N.AJITH KUMAR,
             FATHER'S NAME AND AGE NOT KNOWN TO THE PETITIONER,
             JOINT REGISTRAR CO-OPERATIVE SOCIETIES (GENERAL), CIVIL
             STATION, KOTTAYAM DISTRICT 686 101.


OTHER PRESENT:

             SMT.PARVATHY KOTTOL-GP




     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 07.09.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1378 OF 2021
IN WP(C) 26487/2020                2



                         JUDGMENT

When the matter was taken up, the learned

Government Pleader submitted that the judgment dated

26.03.2021 has been complied with. This is recorded and

the Contempt of Court Case is closed.

Sd/-

SUNIL THOMAS, JUDGE R.AV CON.CASE(C) NO. 1378 OF 2021

APPENDIX OF CON.CASE(C) 1378/2021

PETITIONER ANNEXURE

Annexure A1 THE CERTIFIED COPY OF THE JUDGMENT DETAILED 16.8.2021 IN 26487/21 OF THIS HON'BLE COURT.