Hariharan.K vs Sunitha.S
2024 Latest Caselaw 5349 Ker

Kerala High Court

Hariharan.K vs Sunitha.S on 15 February, 2024

Author: Anu Sivaraman

Bench: Anu Sivaraman

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
    THURSDAY, THE 15TH DAY OF FEBRUARY 2024 / 26TH MAGHA, 1945
                         CON.CASE(C) NO. 1614 OF 2020
   AGAINST THE ORDER/JUDGMENT WP(C) 17659/2020 OF HIGH COURT OF
                                       KERALA
PETITIONER:

             HARIHARAN K
             AGED 50 YEARS
             S/O.BALAKRISHNAN NAIR, HARISREE, CHEMBRASSERI.P.O,
             PANDIKKAD, MALAPPURAM DISTRICT-676521,
             HEADMASTER (UNDER SUSPENSION), A.U.P.SCHOOL,
             CHEMBRASSERI.P.O, CHEMRASSERI-676516.
             BY ADV BIJU ABRAHAM
RESPONDENTS:

    1        SUNITHA.S
             FATHER'S NAME NOT KNOWN, AGED ABOUT 48 YEARS,
             THE ASSISTANT EDUCATIONAL OFFICER, MANJERI,
             MALAPPURAM DISTRICT-676121.
    2        MR.M.MOHANAN NAMBOODIRIPAD,
             S/O.M.SUBRAHMANIAN NAMBOODIRIPAD, AGED 78 YEARS,
             THE MANAGER, A.U.P.SCHOOL, CHEMBRASSERI.P.O,
             CHEMBRASSERI, PANDIKKAD, MALAPPURAM DISTRICT-676521.
             SRI.S.KRISHNAMOORTHY
             SRI.SAIGI JACOB PALATTY, SR.GP


     THIS     CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 15.02.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1614 OF 2020

                                      2




                               JUDGMENT

Dated this the 15th day of February, 2024

It is submitted by the learned counsel appearing for the petitioner

that the contempt of court case is not pressed.

This contempt of court case is, accordingly, dismissed as not

pressed recording the memo submitted.

Sd/-

ANU SIVARAMAN JUDGE

NP