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Aji vs Kavitha
2021 Latest Caselaw 19628 Ker

Citation : 2021 Latest Caselaw 19628 Ker
Judgement Date : 17 September, 2021

Kerala High Court
Aji vs Kavitha on 17 September, 2021
           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
          THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
FRIDAY, THE 17TH DAY OF SEPTEMBER 2021 / 26TH BHADRA, 1943
                  CON.CASE(C) NO. 955 OF 2021
AGAINST THE JUDGMENT IN WP(C) 23009/2020 OF HIGH COURT OF
                       KERALA, ERNAKULAM
PETITIONERS/PETITIONERS IN W.P.(C):

    1       AJI,
            AGED 44 YEARS, S/O RAGHAVAN,
            ALUMTHARAYIL, PANAMPALAM, ARPOOKARA,
            KOTTAYAM DISTRICT, PIN-686008.
    2       C.K GOPI,
            AGED 67 YEARS, S/O KUMARAN,
            SIVAS HOUSE, ETTUMANOOR VILLAGE,
            KOTTAYAM DISTRICT, PIN-686631.
            BY ADVS.
            M.V.THAMBAN
            R.REJI
            THARA THAMBAN
            B.BIPIN
            ARUN BOSE
            N.SUNIL JOSEPH


RESPONDENT/4TH RESPONDENT IN W.P(C):

            KAVITHA,
            AGE AND FATHER'S NAME NOT KNOWN TO THE
            PETITIONER, WORKING AS THE SECRETARY,
            ETTUMANNOR MUNICIPALITY, ETTUMANOOR P.O,
            KOTTAYAM DISTRICT, PIN-686631.
            BY ADV SHRI.SIBY CHENAPPADY, SC, ETTUMANOOR
            MUNICIPALITY


        THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME
UP FOR ADMISSION ON 17.09.2021, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
                                      2
WP(C) NO.955 OF 2021




             Contempt Case (C) No.955 of 2021
         --------------------------------------------------------


                             JUDGMENT

The learned counsel for the petitioners submits that

the direction contained in the judgment in W.P.(C) No.23009 of

2020 has been complied with. In the light of the submission

made by the learned counsel for the petitioners, this Contempt

of Court Case is closed.

Sd/-

P.B.SURESH KUMAR, JUDGE.

YKB

WP(C) NO.955 OF 2021

APPENDIX OF CON.CASE(C) 955/2021

PETITIONER ANNEXURE Annexure -1 CERTIFIED COPY OF THE JUDGMENT DATED 28/10/2020 IN WPC NO.23009 OF 2020 THIS HON'BLE COURT.

Annexure -II TRUE COPY OF THE COVERING LETTER DATED 09.11.2020 OF THE PETITIONERS' RESPONDENT ANNEXURE EXHIBIT R1(A) A TRUE COPY OF THE HEARING NOTICE DATED 03.03.2021 ISSUED BY THE ASSISTANT ENGINEER, ETTUMANOOR MUNICIPALITY TO THE 1ST PETITIONER EXHIBIT R1(B) A TRUE COPY OF THE HEARING NOTICE DATED 03.03.2021 ISSUED BY THE ASSISTANT ENGINEER, ETTUMANOOR MUNICIPALITY TO THE 2ND PETITIONER EXHIBIT R1(C) A TRUE COPY OF THE HEARING NOTICE DATED 03.03.2021 ISSUED BY THE ASSISTANT ENGINEER, ETTUMANOOR MUNICIPALITY TO THE 5TH PETITIONER EXHIBIT R1(D) A TRUE COPY OF THE PROCEEDINGS DATED 10.03.2021 OF THE ASSISTANT ENGINEER, ETTUMANOOR MUNICIPALITY.

EXHIBIT R1(E) A TRUE COPY OF THE ORDER 03.08.2021 PASSED BY THE RESPONDENT.

 
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