Citation : 2021 Latest Caselaw 18430 Ker
Judgement Date : 7 September, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
TUESDAY, THE 7TH DAY OF SEPTEMBER 2021 / 16TH BHADRA, 1943
CON.CASE(C) NO. 1090 OF 2021
AGAINST THE ORDER/JUDGMENT IN WP(C) 9704/2021 OF HIGH COURT OF
KERALA, ERNAKULAM
PETITIONER:
PRABHAKUMARI P.
AGED 57 YEARS
W/O. LATE K.V. NARAYANA PILLAI, 9/434, KAINAKARA,
PILAPUZHA, HARIPAD, ALAPPUZHA DISTRICT.
BY ADVS.
M.R.ARUNKUMAR
P.SHAMMI NAVAS
RESPONDENTS:
1 G.SUDHARMINI,
(AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
ACCOUNTANT GENERAL, INDIAN AUDIT AND ACCOUNTS
DEPARTMENT, OFFICE OF THE ACCOUNTANT GENERAL ( A & R),
THIRUVANANTHAPURAM 695 039.
2 GEETHA K.,
(AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
THE ASSISTANT EDUCATIONAL OFFICER, HARIPPAD,
ALAPPUZHA 690 514.
SMT.SURYA BINOY B., SR. 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. 1090 OF 2021
2
JUDGMENT
It is submitted by the learned counsel for the petitioner that the
directions contained in the interim order have been complied with.
The said submission is recorded. The contempt of court case is,
accordingly, closed.
Sd/-
ANU SIVARAMAN JUDGE NP CON.CASE(C) NO. 1090 OF 2021
APPENDIX OF CON.CASE(C) 1090/2021
PETITIONER'S/S EXHIBITS:
Annexure A1 CERTIFIED COPY OF THE INTERIM ORDER THIS HONOURABLE COURT IN WPC NO.9704 OF 2201 DATED 9.4.2021.
Annexure A2 COPY OF THE LETTER DATED 22.06.2021 ISSUED BY THE 2D RESPONDENT TO THE PETITIONER.
RESPONDENT'S/S EXHIBITS: NIL
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