Rema Ravindran vs Sri. V. Narayanankutty
2022 Latest Caselaw 11371 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
         THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
FRIDAY, THE 2ND DAY OF DECEMBER 2022/11TH AGRAHAYANA, 1944
               CON.CASE(C) NO. 2009 OF 2022
AGAINST THE INTERIM ORDER DATED 04.04.2017 IN W.P.(C.) NO.
             2071/2017 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:

         REMA RAVINDRAN
         AGED 58 YEARS,
         D/O. LATE O.GOVINDAN KUTTY MENON,
         ULIYAMPURATH HOUSE,
         SREEPADAM,
         KARANKARA LANE,
         VELIYANNUR,
         THRISSUR-1.,
         PIN - 680001

         BY ADV. P.C.SASIDHARAN


RESPONDENTS/RESPONDENT NOS.4 & 5:

    1    SRI. V. NARAYANANKUTTY
         (AGE AND FATHER'S NAME NOT KNOWN TO THE
         PETITIONER),
         SENIOR SUPERINTENDENT,
         HEAD POST OFFICE,
         THIRSSUR,
         PIN- 680701.,
         PIN - 680701

    2    SMT. REMA.K
         (AGE AND FATHER'S NAME NOT KNOWN TO THE
         PETITIONER)
         POST MASTER,
         HEAD POST OFFICE,
         THIRSSUR,
         PIN- 680701.,
         PIN - 680701


         BY SRI. MANU S. DSG OF INDIA
     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME
UP FOR ADMISSION ON 02.12.2022, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
 Con. Case.(C.) No. 2009/2022     2




                               JUDGMENT

This contempt petition is filed by the petitioner

complaining that the direction contained in the interim

order dated 04.04.2017 in W.P.(C.) No. 2071/2017, which

was subsequently extended, is not complied with.

2. The respondents have filed a joint affidavit

stating various aspects including the fact that even though

the interim order is confined to collection of the deposits

existing as on that date, the petitioner has collected other

amounts.

3. Considering the facts and circumstances, I am of

the view that there is no contempt at all. But today when

the matter is taken up, the learned counsel for the

petitioner sought permission to withdraw the contempt

petition.

Therefore, the contempt petition is closed accordingly.

Sd/-

SHAJI P. CHALY JUDGE DCS/02.12.2022

APPENDIX

PETITIONER'S ANNEXURES

ANNEXURE A1 CERTIFIED COPY OF THE INTERIM ORDER DATED 04.04.2017

ANNEXURE A2 TRUE COPY OF THE ORDER DATED 01.06.2017 IN WPC NO. 2071/2017

ANNEXURE A3 TRUE COPY OF THE AGENT COMMISSION REPORT FOR THE PERIOD FROM 1/9/2022 TO 30/9/2022 ISSUED BY THE ASST. POST MASTER (S.B), THRISSUR

ANNEXURE A4 THE TRUE COPY OF THE COMMUNICATION DATED 3/10/2022 ISSUED BY THE 2ND RESPONDENT

ANNEXURE A5 THE TRUE COPY OF THE MEMO NO.

SB/COURT/DLG. DATED 30/9/2022 ISSUED BY THE 1ST RESPONDENT