Hussain E.S vs Santhakumari
2022 Latest Caselaw 521 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
          THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
  THURSDAY, THE 13TH DAY OF JANUARY 2022 / 23RD POUSHA, 1943
                  CON.CASE(C) NO.1846 OF 2021
     JUDGMENT IN WP(C) 15803/2021 OF HIGH COURT OF KERALA
                        DATED 26.8.2021
                       -----------------
PETITIONER/PETITIONER :-

          HUSSAIN E.S., AGED 56 YEARS
          S/O.SAIDUKUNJI, RESIDING AT EELUMPARAMBIL HOUSE,
          KOOLIMUTTAM P.O., KATHIKODE,
          THRISSUR DISTRICT-680 691.

          BY ADVS.
          ANOOP.V.NAIR
          DEVI P.



RESPONDENT/ADDITIONAL 5TH RESPONDENT :-

         SANTHAKUMARI
         (AGE AND NAME OF THE FATHER OF THE RESPONDENT IS NOT
         KNOWN TO THE PETITIONER), THE TAHSILDAR (LR),
         MUKUNDAPURAM TALUK, THRISSUR DISTRICT-680 733.

          BY SMT.VINITHA B, SR.GP




     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.1846 OF 2021

                                -: 2 :-


                              JUDGMENT

Dated this the 13th day of January, 2022

It is submitted by the learned Government Pleader, on

instructions, that orders have been passed in compliance with the

judgment on 11.11.2021. The Contempt of Court Case is,

accordingly, closed without prejudice to the contentions of the

parties.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/13.1.2022 CON.CASE(C) NO.1846 OF 2021

APPENDIX OF CON.CASE(C) 1846/2021

PETITIONER ANNEXURES

Annexure I THE CERTIFIED COPY OF THE JUDGMENT DATED 26.8.2021 IN WPC NO.15803 OF 2021, PASSED BY THIS HON'BLE COURT.