Salahudeen vs B.Sasikumar
2022 Latest Caselaw 505 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
               THE HONOURABLE MR. JUSTICE SATHISH NINAN
    THURSDAY, THE 13TH DAY OF JANUARY 2022 / 23RD POUSHA, 1943
                        CON.CASE(C) NO. 1479 OF 2021
  AGAINST THE ORDER/JUDGMENT IN WP(C) 3113/2020 OF HIGH COURT OF
                                      KERALA
PETITIONER/PETITIONER:

             SALAHUDEEN
             AGED 65 YEARS
             S/O. MUHAMMAD THAMBI, SALWA MANZIL, ALAYAMON P.O.,
             KOLLAM DISTRICT, PIN-691 306.
             BY ADVS.
             P.MOHAMED SABAH
             SAIPOOJA


RESPONDENT/RESPONDENT NO.2:

             B.SASIKUMAR
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             PRESIDING OFFICER, MAINTENANCE TRIBUNAL AND SUB
             DIVISIONAL MAGISTRATE, PUNALUR, KOLLAM DISTRICT, PIN-
             691 305.




     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. 1479 OF 2021         2




                               JUDGMENT

The learned counsel for the petitioner seeks

permission to withdraw the Contempt of Court of

Case.

Permission granted.

The Contempt of Court of Case is dismissed as

withdrawn.

Sd/-

SATHISH NINAN JUDGE

sd