P.Sathi vs Rema.V.V
2024 Latest Caselaw 4317 Ker

Kerala High Court

P.Sathi vs Rema.V.V on 1 February, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  THURSDAY, THE 1ST DAY OF FEBRUARY 2024 / 12TH MAGHA, 1945
                 CON.CASE(C) NO.300 OF 2024
AGAINST THE JUDGMENT DATED 15.03.2023 IN WP(C) NO.30796/2019
                 OF THE HIGH COURT OF KERALA
PETITIONER/PETITIONER:

          P.SATHI
          AGED 60 YEARS
          W/O.KRISHNADAS.P, RESIDING AT SREENILAYAM,
          P.O.THANALUR, MALAPPURAM DISTRICT, PIN - 676307
          BY ADVS.
          M.R.ANISON
          V.BHARGAVI (PANANGAD)


RESPONDENT/3RD RESPONDENT:

          REMA.V.V
          AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
          THE ASSISTANT EDUCATIONAL OFFICER, TIRUR,
          PIN - 676101


          BY SRI BIJOY CHANDRAN, SR GP



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 01.02.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C) NO.300 OF 2024       2




                             JUDGMENT

The learned counsel for the petitioner seeks

permission to withdraw the contempt of Court case.

Permission granted and the contempt of Court

case is dismissed as withdrawn.

Sd/-

P.V.KUNHIKRISHNAN JUDGE

sp/01/02/2024

APPENDIX

PETITIONER'S EXHIBITS:-

ANNEXURE-A1 CERTIFIED COPY OF THE JUDGMENT DATED 15.03.2023 IN W.P.(C) NO.30796/2019 OF THIS HON'BLE COURT.

ANNEXURE-A2 TRUE COPY OF REPLY SUBMITTED BY THE RESPONDENT DATED 13.11.2023.