A.N.Sadasivan Nair vs M.Soumia
2022 Latest Caselaw 1166 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
               THE HONOURABLE MR.JUSTICE N.NAGARESH
   THURSDAY, THE 27TH DAY OF JANUARY 2022/7TH MAGHA, 1943
                    CON.CASE(C) NO. 2 OF 2022
                   JUDGMENT DATED 24.11.2021 IN
          WP(C) 16420/2021 OF HIGH COURT OF KERALA


PETITIONER:

         A.N.SADASIVAN NAIR, AGED 60 YEARS,
         MANAGING PARTNER, M/S POPULAR GRANITES,
         ALTHARA, PERUMPILAVU P.O.,
         THRISSUR DISTRICT.

         BY ADV JOBI JOSE KONDODY


RESPONDENTS:

         M.SOUMIA, AGED 49 YEARS,
         D/O LATE M.G. MADHAVAN ACHARI,
         THE SECRETARY,
         THIRUMITTACODE GRAMA PANCHAYAT,
         THIRUMITTACODE GRAMA PANCHAYAT OFFICE,
         CHATHANNUR P.O.,
         PALAKKAD DISTRICT-679 533.



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.01.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 C.O.C.No.2/2022 on WP(C)No.16420/2021

                                    2




                              JUDGMENT

Dated this the 27th day of January, 2022

The learned counsel for the respondent submits that

the respondent has complied with the directions of this Court

contained in WP(C) No.16420/2021.

In view of the above, no further orders are required in

this Contempt Case. The Contempt of Court Case is

accordingly closed.

Sd/-

N. NAGARESH JUDGE ncd/27.01.2022 C.O.C.No.2/2022 on WP(C)No.16420/2021

APPENDIX OF CON.CASE(C) 2/2022

PETITIONER'S ANNEXURES

Annexure A1 A TRUE COPY OF THE DATED 24.11.2021 IN WPC NO.16420 OF 2021 PASSED BY THE LEARNED SINGLE JUDGE OF THIS HON'BLE COURT.

Annexure A2 A TRUE COPY OF THE LETTER DATED 22.12.2021 ISSUED BY THE RESPONDENT TO THE PETITIONER.