K.P.Khalid vs Indira
2022 Latest Caselaw 489 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
       THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
THURSDAY, THE 13TH DAY OF JANUARY 2022 / 23RD POUSHA, 1943
               CON.CASE(C) NO. 1295 OF 2021
   AGAINST THE ORDER/JUDGMENT IN WP(C) 6173/2021 DATED
            10.03.2021 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:

         K.P.KHALID
         AGED 62 YEARS
         S/O SAIDALI, RESIDING AT MILAD, CHEVAYUR,
         KOZHIKODE DISTRICT-673017
         BY ADVS.
         GEORGE POONTHOTTAM (SR.)
         NISHA GEORGE


RESPONDENT/2ND RESPONDENT:

         INDIRA
         AGED 52 YEARS
         D/O RAMAN NAIR, THE SECRETARY, VYTHIRI GRAMA
         PANCHAYATH, VYTHIRI P.O.WAYANAD, PIN-673 576.
         BY ADV MANOJ RAMASWAMY,SC
         SRI.V.K.SUNI,SR.GOVERNMENT PLEADER



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 13.01.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 1295 OF 2021
                                  2




                     P.B.SURESH KUMAR J.
            -----------------------------------------------
            Contempt Case (C) No.1295 of 2021
            -----------------------------------------------
         Dated this the 13th day of January, 2022


                         JUDGMENT

The learned counsel for the petitioner submits that

the direction contained in the interim order dated 10.03.2021

has been complied with. In the light of the submission made by

the learned counsel for the petitioner, the Contempt of Court

Case is closed.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Mn CON.CASE(C) NO. 1295 OF 2021

APPENDIX OF CON.CASE(C) 1295/2021

PETITIONER ANNEXURES Annexure 1 CERTIFIED COPY OF THE INTERIM ORDER DATED 10.3.2021 IN WPC NO 6173 OF 2021 PASSED BY THIS HON'BLE COURT