Bindu vs Geeva
2022 Latest Caselaw 2426 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
    WEDNESDAY, THE 2ND DAY OF MARCH 2022 / 11TH PHALGUNA, 1943
                    CON.CASE(C) NO. 2698 OF 2019
 AGAINST THE ORDER/JUDGMENT IN WP(C) 14316/2019 OF HIGH COURT OF
                               KERALA
PETITIONER:

          BINDU, AGED 41 YEARS, W/O.HARIKUMAR, NANDANAM, MALOOR
          PO, VATTAKALA, PATHANAPURAM, KOLLAM DISTRICT, PIN-689
          695.

          BY ADV V.PREMCHAND


RESPONDENT:

          GEEVA, AGED 40 YEARS, D/O. NOT KNOWN TO THE PETITIONER,
          ASSISTANT ENGINEER, PWD ROADS DIVISION, MINI CIVIL
          STATION, PATHANAPURAM, KOLLAM DISTRICT, PIN-691 013.



          S GOPINATHAN GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 02.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 2698 OF 2019
                                     2


                               JUDGMENT

The learned counsel on both sides submits that the

directions in the judgment dated 01.08.2019 in

W.P (C) No.14316 of 2019 are complied with. Recording the

said submission, the Contempt Case is closed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

PR CON.CASE(C) NO. 2698 OF 2019

APPENDIX OF CON.CASE(C) 2698/2019

PETITIONER ANNEXURES ANNEXURE 1 CERTIFIED COPY OF THE JUDGMENT DATED 1.8.19 IN WP(C) NO.14316/2019.

ANNEXURE 2 TRUE COPY OF THE COVERING LETTER DATED 3.09.2019 BY THE PETITIONER.