C R Gopalakrishnan vs V A Sheeja
2022 Latest Caselaw 4394 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR.JUSTICE V.G.ARUN
      THURSDAY, THE 7TH DAY OF APRIL 2022 / 17TH CHAITHRA, 1944
                     CON.CASE(C) NO. 630 OF 2022
   AGAINST THE ORDER/JUDGMENT IN WP(C) 11020/2017 OF HIGH COURT OF
                               KERALA
PETITIONER/PETITIONER:

           C R GOPALAKRISHNAN
           AGED 54 YEARS
           S/O. C.K.RAMA IYYER, CHAKKINKAL MADAM,
           UTHRALIKKAVU P.O., VADAKKANCHERY, THRISSUR-680 589.

           BY ADVS.
           M.P.ASHOK KUMAR
           P.C.GOPINATH
           BINDU SREEDHAR


RESPONDENT/1ST RESPONDENT:

           V A SHEEJA
           AGED 52 YEARS
           D/O. V.K.ARAVINDAKSHAN, THE SECRETARY,
           COCHIN DEVASWOM BOARD, THRISSUR-680 001.

           ADV.K.P.SUDHEER -SC FOR COCHIN DEVASWOM BOARD
     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 07.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 630 OF 2022
                                   2


                             JUDGMENT

It is reported that the direction of this Court has been

complied with by the respondent. A copy of order No.M4

11743/2021 dated 06.04.2022 is also made available. In such

circumstances, the Contempt of Court Case is closed, leaving open

the petitioner's liberty to agitate his grievances, if any, subsisting.

Sd/-

V.G.ARUN JUDGE nak CON.CASE(C) NO. 630 OF 2022

APPENDIX OF CON.CASE(C) 630/2022

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN WP(C) NO.11020/2017 DATED 4.1.2022.

Annexure A2 TRUE COPY OF THE LETTER DATED 13.1.2022.