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V.K. Stella vs C.C.Krishnakumar
2021 Latest Caselaw 19020 Ker

Citation : 2021 Latest Caselaw 19020 Ker
Judgement Date : 10 September, 2021

Kerala High Court
V.K. Stella vs C.C.Krishnakumar on 10 September, 2021
            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
       THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
                                 &
              THE HONOURABLE MR.JUSTICE GOPINATH P.
    FRIDAY, THE 10TH DAY OF SEPTEMBER 2021/19TH BHADRA, 1943
                    CON.CASE(C).NO.959 OF 2021
    AGAINST THE JUDGMENT DATED 04.03.2021 IN W.A.NO.1047/2017
                OF HIGH COURT OF KERALA, ERNAKULAM


PETITIONER/1ST RESPONDENT:

          V.K. STELLA
          AGED 47 YEARS, WIFE OF JACOB, FORMERLY UPPER PRIMARY
          SCHOOL ASSISTANT, HIGH SCHOOL, THIRUVALAYANNUR,
          KALLUR-VADAKKEKKAD, THRISSUR DISTRICT (RESIDING AT
          CHKARAMAKKIL, MANIKKATHUPADI, GURUVAYUR, THRISSUR
          DISTRICT)

          BY ADVS.V.A.MUHAMMED
                  M.SAJJAD


RESPONDENT/4TH RESPONDENT:

          SRI.C.C.KRISHNA KUMAR
          FATHER'S NAME AND AGE NOT KNOWN TO THE PETITIONER,
          DISTRICT EDUCATIONAL OFFICER, CHAVAKKAD,
          THRISSUR DISTRICT - 680 506

          BY SRI.A.J.VARGHESE, SR. GOVT. PLEADER

         THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
    FOR ADMISSION ON 10.09.2021, THE COURT ON THE SAME DAY
    DELIVERED THE FOLLOWING:
 Con. Case (C).No.959/2021          :: 2 ::




                            JUDGMENT

A.K. Jayasankaran Nambiar, J.

It is submitted by the learned counsel for the petitioner that

the directions in the judgment dated 04.03.2021 in W.A.No.1047 of

2017 have since been complied. Taking note of the said submission,

the Contempt of Court Case is closed.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

Sd/-

GOPINATH P.

JUDGE

prp/13/9/21 Con. Case (C).No.959/2021 :: 3 ::

APPENDIX OF CON.CASE(C).NO.959/2021

PETITIONER'S ANNEXURE:

ANNEXURE I CERTIFIED COPY OF THE JUDGMENT IN W.P.(C) NO.5706/2013 DATED 24.11.2016

ANNEXURE II CERTIFIED COPY OF THE JUDGMENT IN W.A.

NO.1047/2017 DATED 4.3.2021

RESPONDENT'S ANNEXURE: NIL.

//TRUE COPY//

P.S. TO JUDGE

 
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