L Seetha Lekshmi vs Sri. C.C. Krishna Kumar
2024 Latest Caselaw 12975 Ker

Kerala High Court

L Seetha Lekshmi vs Sri. C.C. Krishna Kumar on 22 May, 2024

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
              THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
  WEDNESDAY, THE 22ND DAY OF MAY 2024 / 1ST JYAISHTA, 1946
                    CON.CASE(C) NO. 25 OF 2024
AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.25843 OF 2012 OF
HIGH COURT OF KERALA
PETITIONER:

         L SEETHA LEKSHMI
         AGED 68 YEARS
         WIFE OF G. CHANDRASEKHARAN NAIR, HEADMISTRESS
         (RETIRED), ARAVUKAD HIGHER SECONDARY SCHOOL,
         PUNNAPRA, ALAPPUZHA DISTRICT (RESIDING AT
         'DEEPTHI', NO. 8, THIRUVAMPADY HOUSING SCHEME,
         IRON BRIDGE, ALAPPUZHA DISTRICT-688011), PIN -
         688004
         BY ADV V.A.MUHAMMED


RESPONDENT:

          SRI. C.C. KRISHNA KUMAR
          AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
          DEPUTY DIRECTOR OF EDUCATION, ALAPPUZHA DISTRICT,
          PIN - 688001
          BY ADV ADVOCATE GENERAL OFFICE KERALA


OTHER PRESENT:

          SR.GP - DEEPA NARAYANAN


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 22.05.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con. Case(C) No.25 of 2024     :2:




                           VIJU ABRAHAM, J.
          --    -- -- -- -- -- -- -- -- -- -- -- --
                      Con. Case(C) No.25 of 2024
          --    -- -- -- -- -- -- -- -- -- -- -- --
                   Dated this the 22nd day of May, 2024

                             JUDGMENT

When the matter was taken up for consideration today, there

is no appearance for the petitioner. The learned Government

Pleader upon instructions submitted that the amount has been

disbursed to the petitioner, whereby the directions issued by this

Court have been complied with.

Recording the submission, the Contempt of Court Case is

closed.

Sd/-

VIJU ABRAHAM JUDGE sm/

APPENDIX OF CON.CASE(C) 25/2024

PETITIONER ANNEXURES Annexure I CERTIFIED COPY OF THE JUDGMENT IN W.P. (C) NO. 25843/2012 DATED 24.07.2023