M.B. Vasanthakumari vs Beena
2023 Latest Caselaw 3566 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

       THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

     FRIDAY, THE 24TH DAY OF MARCH 2023 / 3RD CHAITHRA, 1945

                     CON.CASE(C) NO. 682 OF 2020

AGAINST THE JUDGMENT DATED 03.02.2020 IN WP(C) 29684/2019 OF HIGH

                           COURT OF KERALA

PETITIONER/3RD RESPONDENT IN WP(C) No.29684/2019:

             M.B. VASANTHAKUMARI
             AGED 66 YEARS
             W/O. NARAYANAN, NAVARENG, EDAKUNNI, OLLUR P O,
             THRISSUR.


             BY ADV P.P.JACOB


RESPONDENT/1ST PETITIONER IN WP(C) NO.29684/2019:

             BEENA
             AGED 50 YEARS
             W/O. SATHEESH KUMAR, NEDUMPILLY, BEENA NIWAS,
             MANJUMMAL, ERNAKULAM, SECRETARY, FACT EMPLOYEES CO-
             OPERATIVE CREDIT SOCIETY LTD NO. E.663,
             UDYOGAMANDAL P O, ERNAKULAM.


             BY ADV SRI.P.N.MOHANAN


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR

ADMISSION ON 24.03.2023, THE COURT ON THE SAME DAY DELIVERED THE

FOLLOWING:
                                      :2:
Con. Case(C).No.682 of 2020




                               JUDGMENT

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

directions in the judgment dated 03.02.2020 in WP(C).No.29684 of

2019 have been complied with. This submission is recorded and the

Contempt of Court Case is closed.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

mns

Con. Case(C).No.682 of 2020

APPENDIX OF CON.CASE(C) 682/2020

PETITIONER ANNEXURES

ANNEXURE I CERTIFIED COPY OF THE JUDGMENT IN WP(C) 29684/19 DATED 3.2.2020.