Deepak vs Beena S Kumar
2023 Latest Caselaw 8344 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     TUESDAY, THE 1ST DAY OF AUGUST 2023 / 10TH SRAVANA, 1945
                         CON.CASE(C) NO. 1391 OF 2023
  AGAINST THE ORDER/JUDGMENT IN WP(C) 8308/2023 OF HIGH COURT OF
                                       KERALA
PETITIONER:

             DEEPAK
             AGED 29 YEARS
             S/O.BALACHANDRAN, CHEERATH HOUSE, P.O.KOTHACHIRA,
             NAGALASSERY VILLAGE, THRISSUR - 679535,
             REPRESENTED BY ITS POWER OF ATTORNEY HOLDER,
             JYOTHI PRASAD, AGED 34 YEARS, W/O.PRASAD,
             RESIDING AT SWATHICHITRA, P.O.CHIRAMANANGAD,
             THRISSUR, PIN - 680604
             BY ADVS.
             LINDONS C.DAVIS
             E.U.DHANYA
             N.S.SHAMILA
RESPONDENT:

             BEENA S KUMAR
             (AGE AND FATHER'S NAME NOT KNOWN THE PETITIONER)
             SECRETARY, GURUVAYUR MUNICIPALITY, GURUVAYUR,
             THRISSUR DISTRICT, PIN - 680101
             SRI.V.N.HARIDAS, SC
     THIS     CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 01.08.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO.1391 OF 2023

                                     2




                                  JUDGMENT

Dated this the 1st day of August, 2023

It is submitted by the learned counsel for the petitioner that the

judgment against which contempt is alleged has been reviewed and

recalled.

In the above view of the matter, nothing survives for

consideration in this contempt of court case. This contempt of court

case is, accordingly, closed.

Sd/-

ANU SIVARAMAN JUDGE NP CON.CASE(C) NO.1391 OF 2023

APPENDIX OF CON.CASE(C) 1391/2023

PETITIONER'S ANNEXURES Annexure A1 A CERTIFIED COPY OF THE JUDGMENT IN W.P.(C) NO.8308/2023 DATED 10.04.2023 Annexure A2 A COPY OF THE ORDER NO.E.2-B.A-127/22-23 DATED 01.06.2023 ISSUED BY THE RESPONDENT RESPONDENT'S ANNEXURES: NIL