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Suma T vs Sm. Sheelakumariamma P R
2023 Latest Caselaw 7747 Ker

Citation : 2023 Latest Caselaw 7747 Ker
Judgement Date : 14 July, 2023

Kerala High Court
Suma T vs Sm. Sheelakumariamma P R on 14 July, 2023
          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
    FRIDAY, THE 14TH DAY OF JULY 2023 / 23RD ASHADHA, 1945
                 CON.CASE(C) NO. 1312 OF 2023
  AGAINST THE JUDGMENT IN WP(C) 6812/2022 OF HIGH COURT OF
                            KERALA
PETITIONER/PETITIONER:

          SUMA T, AGED 42 YEARS
          WIFE OF VARGHESE P M, FULL-TIME MENIAL, S A V HIGH
          SCHOOL, ANGAMOOZHY, PATHANAMTHITTA DISTRICT
          (RESIDING AT PUTHUPARAMBIL HOUSE, P.O. MEKKOZHOOR,
          PATHANAMTHITTA DISTRICT-689 678), PIN - 689622
          BY ADVS.
          V.A.MUHAMMED
          PRESAD V.G.


RESPONDENTS/4TH AND 5TH RESPONDENTS:

    1     SM. SHEELAKUMARIAMMA P R
          FATHER'S NAME AND AGE NOT KNOWN TO THE PETITIONER
          DISTRICT EDUCATIONAL OFFICER, CIVIL STATION
          PATHANAMTHITTA, PIN - 689545
    2     SMT. LOOSY M
          FATHER'S NAME AND AGE NOT KNOWN TO THE PETITIONER
          HEADMISTRESS, S A V HIGH SCHOOL, ANGAMOOZHY,
          PATHANAMTHITTA DISTRICT, PIN - 689662
          ADV.SURYA BINOY GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 14.07.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con. Case(C) 1312/2023                      2




                   P. V. KUNHIKRISHNAN, J.
                -------------------------------------------
                 Con. Case (C) No.1312 of 2023
                -------------------------------------------
               Dated this the 14th day of July, 2023

                               JUDGMENT

This Court as per order in I.A.No.1 of 2023 in

W.P(C).No.6812/2022 extended the time to comply with the

directions in the judgment. Therefore, this contempt of court case is

closed, with liberty to the petitioner to reopen the contempt of court

case, if there is any further urgency.

Sd/-

P. V. KUNHIKRISHNAN JUDGE Sbna/

 
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