Anandhu Krishnan vs Chandra Bose J
2022 Latest Caselaw 6709 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                 THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

          THURSDAY, THE 9TH DAY OF JUNE 2022 / 19TH JYAISHTA, 1944

                         CON.CASE(C) NO. 733 OF 2022

      AGAINST THE JUDGMENT IN WP(C) 27955/2020 OF HIGH COURT OF KERALA

PETITIONER/PETITIONER IN WPC:

            ANANDHU KRISHNAN
            AGED 23 YEARS
            ANANDHU BHAVAN, KOVOOR, MYNAGAPPALLY, THEVALAKKARA, ARINALLOOR,
            KOLLAM., PIN - 690538

            BY ADVS.
            BIJU ANTONY ALOOR
            K.P.PRASANTH
            VISHNU DILEEP
            T.S.KRISHNENDU
            ARCHANA SURESH
            JINSON JACOB



RESPONDENT/4TH RESPONDENT IN WPC:

            CHANDRA BOSE J
            THE 4TH RESPONDENT
            THE MANAGING DIRECTOR,
            KERALA MINERALS AND METALS LTD
            CHAVARA,KOLLAM DISTRICT, PIN - 691583


OTHER PRESENT:

            SMT LATHA ANAND-GP




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON

09.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 733 OF 2022

                                         2




                                 JUDGMENT

The learned counsel for the petitioner seeks permission to

withdraw this Contempt Case with liberty to approach this Court

again.

This Contempt Case is thus closed, with the afore requested

liberty being reserved to the petitioner.

SD/-

DEVAN RAMACHANDRAN JUDGE rp