Sujatha C vs Sreedevi
2022 Latest Caselaw 6435 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
         THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
    FRIDAY, THE 3RD DAY OF JUNE 2022 / 13TH JYAISHTA, 1944
                 CON.CASE(C) NO. 899 OF 2022
AGAINST THE ORDER IN WP(C) 14911/2022 OF HIGH COURT OF KERALA
PETITIONERS/PETITIONERS IN WP(C):

    1     SUJATHA C, AGED 62 YEARS
          W/O THAMBAN,
          KATTOOR PADINJATTATHIL,
          PANAYAM (P.O.), PANAYAM, KOLLAM DISTRICT
          PIN - 691601
    2     PRASANNAKUMARI P,AGED 62 YEARS
          W/O SASIDHARAN,MULLASSERIL VEEDU,
          CHITHINAMKULAM, PANAYAM P.O.,
          KOLLAM DISTRICT, PIN - 691601
          BY ADVS.
          K.V.ANIL KUMAR
          SWAPNA VIJAYAN


RESPONDENT/RESPONDENT NO.6 IN WP(C):

          SREEDEVI, AGED ABOUT 56 YEARS
          W/O VISHNU
          PRESENTLY WORKING AS CHILD DEVELOPMENT PROJECT
          OFFICER, ANCHALUMMOODU,
          CHILD DEVELOPMENT PROJECT OFFICE,
          ANCHALUMMOODU P.O., KOLLAM DISTRICT, PIN: 691 601.
          RESIDING AT:- ERAYAPARAMBIL VEEDU, PERUMON WEST,
          PERUMON P.O., KOLLAM DISTRICT, PIN - 691601


          BY SRI.SHAMEER P.M., GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 03.06.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CO(C)No.899 of 2022
                                   2




                       MOHAMMED NIAS. C.P.,J
                   ------------------------
                        CO(C)No.899 of 2022
                   ------------------------
                  Dated this the 3rd day of June, 2022


                             JUDGMENT

The learned counsel for the petitioners and the learned

Government Pleader submits that the orders have been

complied with and nothing remains to be decided in this case.

Contempt Case is therefore closed

Sd/-

MOHAMMED NIAS. C.P.,JUDGE.

dlk 3.6.22 CO(C)No.899 of 2022

APPENDIX OF CON.CASE(C) 899/2022

PETITIONERS ANNEXURES Annexure1 A TRUE COPY OF INTERIM ORDER DATED 29.04.2019 IN WRIT PETITION (CIVIL) NO. 14911 / 2022 Annexure-A2 A TRUE COPY OF THE COMPUTER-GENERATED PRINT OUT OF E-MAIL DATED 30.04.2022 Annexure-A3 A TRUE COPY OF THE REQUEST OF THE 1ST PETITIONER.

Annexure-A4 A TRUE COPY OF THE REQUEST OF THE 2ND PETITIONER