M.Muhammed Faizal vs Manohar
2023 Latest Caselaw 271 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
       THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
 FRIDAY, THE 6TH DAY OF JANUARY 2023 / 16TH POUSHA, 1944
               CON.CASE(C) NO. 384 OF 2021
   AGAINST THE ORDER/JUDGMENT DATED08.09.2020 IN WP(C)
            17708/2020 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:

         M.MUHAMMED FAIZAL,
         AGED 58 YEARS, S/O. MAHAMOOD HAJI,
         HUSNU MINAR, JUBILEE ROAD, THALASSERY,
         KANNUR DISTRICT
         BY ADVS.
         M.SASINDRAN
         SRI.V.VENUGOPAL
RESPONDENT/2ND RESPONDENT:

         MANOHAR,
         AGE AND FATHER'S NAME NOT KNOWN TO THE
         PETITIONER, SECRETARY, THE THALASSERY
         MUNICIPALITY, THALASSERY-670 101,
         KANNUR DISTRICT
         BY ADV SRI.I.V.PRAMOD


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 06.01.2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Cont.Case(C) No.384 of 2021            2




                    Cont.Case(C) No.384 of 2021
               -----------------------------------------------


                              JUDGMENT

The learned counsel for the respondent reports that the

direction contained in the order sought to be enforced has been

complied with. The learned counsel has also passed on to the court a

communication received by the counsel from the respondent in this

regard.

2. The learned counsel for the petitioner seeks time to

get instructions.

3. The communication of the respondent passed on to

the court indicates that the direction has been complied with.

In the circumstances, the Contempt Case is closed.

Sd/-

P.B.SURESH KUMAR, JUDGE.

YKB

APPENDIX OF CON.CASE(C) 384/2021

PETITIONER ANNEXURES ANNEXURE-A1 A TRUE COPY OF THE ORDER PASSED BY THIS HON'BLE COURT DATED 08.09.2020 IN WPC NO.17708/2020