Renjudeepak N vs Nidhi Pandey
2024 Latest Caselaw 16862 Ker

Kerala High Court

Renjudeepak N vs Nidhi Pandey on 12 June, 2024

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
         THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
 WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
                 CON.CASE(C) NO. 1277 OF 2024
AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.17290 OF 2024 OF
                     HIGH COURT OF KERALA
PETITIONER/2ND PETITIONER IN THE WRIT PETITION:

         RENJUDEEPAK N,
         AGED 42 YEARS
         , S/O. RAMACHANDRAN NAIR NEDUVATHINA HOUSE,
         KURUVATTOOR, KAKKODI P.O, KOZHIKODE -, PIN -
         673611

         BY ADV K.B.GANGESH



RESPONDENT/RESPONDENT IN THE WRIT PETITION

    1    NIDHI PANDEY
         AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER
         COMMISSIONER, KENDRIYA VIDYALAYA SANGATHAN, NO.
         18, INSTITUTIONAL AREA, SHAHEED JEET SINGH MARG,
         NEW DELHI -, PIN - 110016

    2    SANTHOSH KUMAR N
         AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER
         DEPUTY COMMISSIONER, KENDRIYA VIDYALAYA SANGATHAN,
         ERNAKULAM REGIONAL OFFICE, KOCHI -., PIN - 682020

    3    A P VINODKUMAR
         AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER
         PRINCIPAL, KENDRIYA VIDYALAYA NO. 1 EAST HILL,
         KOZHIKODE -, PIN - 673005


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 12.06.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case(c) NO.1277 of 2024

                                 2


                              JUDGMENT

Today when the matter came up for consideration, both

parties have submitted that the order has been complied with and

admissions were granted to the children.

Therefore, the this Contempt of Court is closed.

Sd/-

ZIYAD RAHMAN A.A. JUDGE rpk Con.Case(c) NO.1277 of 2024

APPENDIX OF CON.CASE(C) 1277/2024

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE INTERIM ORDER DATED 23.05.2024 IN WPC 17290/2024 OF THIS HONOURABLE HIGH COURT