Vijitha.T vs Sri. Muhammed Abbas
2022 Latest Caselaw 1977 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
          THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
   FRIDAY, THE 18TH DAY OF FEBRUARY 2022 / 29TH MAGHA, 1943
                 CON.CASE(C) NO.2220 OF 2021
     JUDGMENT IN WP(C) 3310/2021 OF HIGH COURT OF KERALA
                        DATED 9.2.2021
                      ------------------
PETITIONER/PETITIONER :-

         VIJITHA.T, AGED 51 YEARS
         W/O.KUNHIRAMAN, GANAPATHYKANDY,
         KUNNATHUKUNIYIL HOUSE, KALLODE .P.O,
         PERAMBRA, KOZHIKODE DISTRICT.

         BY ADVS.
         K.MOHANAKANNAN
         H.PRAVEEN (KOTTARAKARA)



RESPONDENT/2ND RESPONDENT :-

          SRI. MUHAMMED ABBAS
          AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
          PRESENTLY WORKING AS THE DISTRICT EDUCATION OFFICER,
          KOZHIKODE TOWN, MANANCHIRA, KOZHIKODE-673 002.

          BY SMT.VINITHA B, SR.GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 18.02.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C) NO.2220 OF 2021

                                 -: 2 :-


                              JUDGMENT

Dated this the 18th day of February, 2022

It is submitted by the learned counsel for the petitioner that

after the filing of the Contempt of Court Case, orders had been

passed by the concerned controlling officer. It is, therefore,

submitted that nothing survives for consideration in the Contempt

of Court Case. The Contempt of Court Case is, accordingly, closed.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/25.2.2022 CON.CASE(C) NO.2220 OF 2021

APPENDIX OF CON.CASE(C) 2220/2021

PETITIONER ANNEXURES

Annexure A1 TRUE COPY OF THE JUDGMENT DATED 9-2-2021 IN WRIT PETITION (C) NO.3310/2021