Syamala B vs Anjana S
2023 Latest Caselaw 9225 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
          THE HONOURABLE MR. JUSTICE SATHISH NINAN
 WEDNESDAY, THE 23RD DAY OF AUGUST 2023 / 1ST BHADRA, 1945
                 CON.CASE(C) NO. 1685 OF 2023
 AGAINST THE JUDGMENT dated 1-3-2023 in WP(C) 7712/2022 OF
                    HIGH COURT OF KERALA.




PETITIONER/PETITIONER:

         SYAMALA B, AGED 62 YEARS,
         W/O REGHUKUMAR B, REVATHY,
         MEEYANNOOR P.O, KOLLAM DISTRICT,
         PIN - 691 537.
         BY ADVS.
         ANITHA MATHAI MUTHIRENTHY
         MIDHUN S. KARUN
         ANGITA T. MENON


RESPONDENT/1ST RESPONDENT:

         ANJANA S, AGE NOT KNOWN, W/O NOT KNOWN,
         ADDITIONAL REGISTRAR/SECRETARY,
         KERALA STATE CO-OPERATIVES EMPLOYEES
         PENSION BOARD, JAWAHAR SAHAKARANA BHAVAN
         7TH FLOOR, THYCAUD, THIRUVANANTHAPURAM,
         KERALA, PIN - 695 014.
         BY ADV M.SASINDRAN.


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 23.08.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                    Sathish Ninan, J.
            ==============================
                  COC No.1685 of 2023
              ==========================
        Dated this the 23rd day of August, 2023

                         JUDGMENT

It is reported that the directions in the judgment have

since been complied with.

In the light thereof, the Contempt of Court case is

closed but without prejudice to the rights of the petitioner

to challenge the order passed, if aggrieved.

Sd/- Sathish Ninan, Judge

amk APPENDIX OF CON.CASE(C) 1685/2023

PETITIONER'S ANNEXURES :

Annexure A1 JUDGMENT DATED 01.03.2023 OF THE HON.

HIGH COURT OF KERALA IN WP(C) NO.7712/2022 Annexure2 POSTAL RECEIPT OF THE REPRESENTATION SENT BY THE PETITIONER TO THE PENSION BOARD Annexure A3 COPY OF THE CONFIRMATION OF DELIVERY OF POST FROM INDIA POST.