Syamala K.S vs Prince George
2023 Latest Caselaw 3733 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
  WEDNESDAY, THE 29TH DAY OF MARCH 2023 / 8TH CHAITHRA, 1945
                    CON.CASE(C) NO. 188 OF 2023
 AGAINST THE JUDGMENT WP(C) 4457/2020 OF HIGH COURT OF KERALA
PETITIONER:

         SYAMALA K.S
         AGED 68 YEARS
         W/O VIMALAKSHAN, KOTTACHIRAYIL HOUSE,
         MEVADA P.O, PALA, KOTTAYAM, PIN - 686573
         BY ADVS.
         P.N.MOHANAN
         C.P.SABARI
         AMRUTHA SURESH
         GILROY ROZARIO


RESPONDENT:

         PRINCE GEORGE
         AGED 45 YEARS
         S/O GEORGE, THE GENERAL MANAGER,
         THE KERALA STATE CO-OPERATIVE BANK LTD. KOTTAYAM,
         (THE ERSTWHILE KOTTAYAM DISTRICT CO-OPERATIVE BANK
         LTD), KOTTAYAM-686001, RESIDING AT KOTTAYAM

          BY ADVS.
          T.A.SHAJI (SR.)
          ATHUL SHAJI


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 29.03.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C)NO.188/2023               2

                            JUDGMENT

When this matter was called today, the learned counsel for the

petitioner - Smt.Amrutha Suresh conceded that the directions in the

judgment have been complied with. She, however, prayed that

liberty may be reserved for her client to initiate and pursue any

further action, as may be advised.

In the afore circumstances, this Contempt Case is closed with

the afore requested liberty being reserved to the petitioner.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/29.3

APPENDIX OF CON.CASE(C) 188/2023

PETITIONER ANNEXURES Annexure1 CERTIFIED COPY OF THE JUDGMENT DATED 14.06.2022 IN W.P.(C).NO.4457/2020