Aysha. N vs Ms.Mrunmai Joshi (Ias)
2022 Latest Caselaw 280 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
            THE HONOURABLE MR.JUSTICE N.NAGARESH
  TUESDAY, THE 11TH DAY OF JANUARY 2022 / 21ST POUSHA, 1943
                CON.CASE(C) NO. 2139 OF 2021
                JUDGMENT DATED 05.08.2021 IN
          WP(C) 12253/2020 OF HIGH COURT OF KERALA


PETITIONER/PETITIONER:

         AYSHA N., AGED 46 YEARS,
         W/O ABDUL SALAM K.L, RESIDING AT
         JAMEELA MANZIL, PARAKKUNNAM,
         PALAKKAD P.O.-678 001.

         BY ADV M.R.ANISON


RESPONDENT/2ND RESPONDENT:

         MS.MRUNMAI JOSHI (IAS),
         AGE AND FATHERS NAME NOT KNOWN
         TO THE PETITIONER, THE DISTRICT COLLECTOR,
         COLLECTORATE, PALAKKAD-678 001.

         SRI.APPU P.S., G.P.

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 11.01.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 COC No.2139/2021 in WP(C)No.12253/2020

                                    2




                              JUDGMENT

Dated this the 11th day of January, 2022

The learned counsel for the petitioner submits that

pending this Contempt Case, the directions of this Court

have been complied with. Accordingly, the Contempt of

Court Case is closed recording the said submission.

Sd/-

N. NAGARESH JUDGE ncd/11.01.2022 COC No.2139/2021 in WP(C)No.12253/2020

APPENDIX OF CON.CASE(C) 2139/2021

PETITIONER'S ANNEXURES

Annexure A1 A TRUE COPY OF THE JUDGMENT DATED 5.8.2021 IN WPC NO 12253/2020 OF THIS HON'BLE COURT