Ajmal Nazar vs Afsana Perveen
2022 Latest Caselaw 1981 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
       THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
 FRIDAY, THE 18TH DAY OF FEBRUARY 2022 / 29TH MAGHA, 1943
               CON.CASE(C) NO. 245 OF 2022
   AGAINST THE ORDER/JUDGMENT IN WP(C) 21967/2020 DATED
            15.10.2020 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER IN THE WRIT PETITION:

         AJMAL NAZAR
         AGED 29 YEARS, S/O.MUHAMMED KUNJI NAZER,
         PATTORU THOPPIL, THOTTINU VADAKKU,
         CHAVARA (PO), KOLLAM - 691 583.
         BY ADVS.
         K.RAJESH KANNAN
         M.RAMASWAMY PILLAI
         AJITH C.R.
         SEETHA.P


RESPONDENT/1ST RESPONDENT IN THE WRIT PETITION:

         AFSANA PERVEEN
         AGED 32 YEARS, W/O.JAFAR MALIK,
         THE DISTRICT COLLECTOR, KOLLAM,
         CAMP OFFICE, KOLLAM, KOLLAM - 691 013.
         SRI.V.K.SUNIL 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:
 Contempt Case (C) No.245 of 2022       2




                       P.B.SURESH KUMAR, J.
               -----------------------------------------------
               Contempt Case (C) No.245 of 2022
               -----------------------------------------------
         Dated this the 18th day of February, 2022.


                               JUDGMENT

The learned counsel for the petitioner submits that

though the direction issued by this court has been complied

with, the order passed in this regard is yet to be served on the

petitioner.

In the light of the submission made by the learned

counsel for the petitioner, the contempt case is closed. It is,

however, directed that the respondent shall serve a copy of the

order passed in compliance with the direction issued by this

Court to the petitioner forthwith.

Sd/-

P.B.SURESH KUMAR, JUDGE YKB

APPENDIX

PETITIONER ANNEXURES Annexure 1 CERTIFIED COPY OF THE JUDGMENT DATED 15/10/2020 IN WP(C) 21967 OF 2020 OF THIS HON'BLE HIGH COURT OF KERALA.