E. Narayanan Nampoothiri vs Gayathiri Devi
2022 Latest Caselaw 5629 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
             THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
      THURSDAY, THE 26TH DAY OF MAY 2022 / 5TH JYAISHTA, 1944
                        CON.CASE(C) NO. 681 OF 2022


PETITIONER/WRIT PETITIONER:

             E. NARAYANAN NAMPOOTHIRI
             SANTHI,KOIPALLY KARAZHMA DEVASWOM, MAVELIKARA GROUP,
             TRAVANCORE DEVASWOM BOARD
             (TRANSFERRED FROM CHERIYANADU DEVASWOM).
             (SARASWATHI VILASAM, KUNNAM P.O., MAVELIKKARA )
             PIN - 690198)

             BY ADVS.
                 K.SASIKUMAR
                 S.ARAVIND
                 P.S.RAGHUKUMAR


RESPONDENT/1ST RESPONDENT IN W.P.© NO.2046/22:

             GAYATHIRI DEVI
             AGED 54 YEARS, D/O.PADMANABHAN UNNI
             SECRETARY, TRAVANCORE DEVASWOM BOARD,
             NANTHANCODE, THIRUVANANTHAPURAM
             PIN - 695003

             SRI.C.K.PAVITHRAN, SC


     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 26.05.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 C.O.(C) 681/2022
                                     2




                             JUDGMENT

When this matter is taken up for consideration today, the learned

counsel for the petitioner submits that the directions in judgment dated

08.02.2022 in W.P.(C) No.2046/2022 have been complied with.

Recording the submission, this contempt case is closed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE C.O.(C) 681/2022

APPENDIX OF CON.CASE(C) 681/2022

PETITIONER ANNEXURES:

Annexure A1 A CERTIFIED COPY OF THE JUDGMENT DATED 8-2-2022 IN WPC NO. 2046/2022.

Annexure A2 A TRUE COPY OF THE COMMON JUDGMENT DATED 28-2-2022 IN W.A. NO. 239/2022 AND W.A. NO. 268/2022 PASSED BY THE DIVISION BENCH OF THIS HON'BLE COURT.

Annexure A3 A TRUE COPY OF THE LEGAL NOTICE DATED 23-3-2022 FORWARDED BY THE PETITIONER TO THE RESPONDENT

spc/