Achamma Joseph vs Harikumar V.M
2021 Latest Caselaw 19711 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. 540 OF 2019
    ARISNG OUT OF THE JUDGMENT DATED 19-09-2018 IN WP(C)
                 9264/2018 OF HIGH COURT OF KERALA
PETITIONER-PETITINER IN WP(C):

          ACHAMMA JOSEPH
          AGED 67 YEARS
          W/O. JOSEPH, PUTHUMANA HOUSE, KADAPPATTOOR P.O.,
          PALA, KOTTAYAM DISTRICT - 686 574.
          BY ADVS.
          P.B.KRISHNAN
          SRI.SABU GEORGE

RESPONDENT-RESPONDENT NO.2 IN W.P.(C):

          HARIKUMAR V.M.
          (FATHER'S NAME AND AGE NOT KNOWN TO THE
          PETITIONER), DEPUTY GENERAL MANAGER,
          INDIAN OIL CORPORATION LTD.,
          COCHIN DIVISIONAL OFFICE, PANAMPILLY AVENUE,
          PANAMPALLY NAGAR P.O., ERNAKULAM, KOCHI - 682 036.
          BY ADVS.
          DR.THUSHARA JAMES
          SRI.N.K.SUBRAMANIAN
          SMT.MARIA ELIZABETH WILSON
          SMT.SNEHA VIJAYAN
          SRI.K.GOPALAKRISHNA KURUP (SR.)


    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.540 OF 2019

                                      2




                            JUDGMENT

Dated this the 17th day of September 2021

It is submitted by the learned counsel for the petitioner

that the issue between the parties has been settled and that the

contempt our court case can, therefore, be closed.

Submission is recorded and contempt case is closed.

Sd/-

ANU SIVARAMAN JUDGE SSK/17/09 CONTEMPT OF COURT CASE(C)No.540 OF 2019

APPENDIX

PETITIONER'S ANNEXURES:

CERTIFIED COPY OF THE JUDGMENT DATED ANNEXURE A 19.09.2018 IN WP(C) NO. 9264 OF 2018 PASSED BY THIS HON'BLE COURT.

A TRUE COPY OF THE REPLY EMAIL DATED 25.10.2018 ISSUED BY THE GENERAL MANAGER, ANNEXURE B INDIAN OIL CORPORATION LTD., TO THE PETITIONER.

RESPONDENTS' EXHIBITS: NIL

SSK //TRUE COPY// PA TO JUDGE