Shakeela vs Adul Latheef
2021 Latest Caselaw 19709 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
          THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
  FRIDAY, THE 17TH DAY OF SEPTEMBER 2021 / 26TH BHADRA, 1943
                 CON.CASE(C) NO. 759 OF 2015
  AGAINST ORDER DATED 09-06-2014 IN WPC 14382/2014 OF THIS
                         HON'BLE COURT
PETITIONER/ADDL. 3RD RESPONDENT:

          SHAKEELA
          AGED 38 YEARS
          RESIDING AT SHAHARA, VELLAPANDAL P.O.,
          KOTTAYAM,MALABAR, KANNUR DISTRICT.
          BY ADV SRI.CIBI THOMAS

RESPONDENT/PETITIONER:

          ADUL LATHEEF
          S/O.MAMMOOTTY, AGED 43 YEARS, KOORARA P.O.,
          CHEMPAD,THALASSERY TALUK, KANNUR DISTRICT 670 694.
    THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 17.09.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CONTEMPT OF COURT CASE(C)No.759 OF 2015

                                      2




                            JUDGMENT

Dated this the 17th day of September 2021

It is submitted by the learned counsel for the petitioner

that the writ petition, in which the non compliance of interim order as

alleged has been passed, had been disposed of by judgment dated

01.02.2016.

In the above view of the matter, I am of the opinion that

nothing survives for consideration in this contempt of court case.

This contempt of court case is accordingly closed.

Sd/-

ANU SIVARAMAN JUDGE SSK/17/09 CONTEMPT OF COURT CASE(C)No.759 OF 2015

APPENDIX

PETITIONER'S EXHIBITS:

TRUE COPY OF THE ORDER DATED 09-06-2014 IN ANNEXURE I W.P.(C) NO.14382 OF 2014.

TRUE COPY OF THE COMPLAINT SUBMITTED BY THE ANNEXURE II PANOOR GRAMA PANCHAYATH BEFORE THE SUB INSEPCTOR OF POLICE, PANOOR.

RESPONDENTS' EXHIBITS: NIL

SSK //TRUE COPY// PA TO JUDGE