Kerala High Court
Kamala Devi vs Ajit Kumar Age And Father'S Name Not on 6 November, 2009
Author: Pius C.Kuriakose
Bench: Pius C.Kuriakose
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Con.Case(C).No. 1218 of 2009(S)
1. KAMALA DEVI, W/O. GOPINATHAN NAIR,
... Petitioner
Vs
1. AJIT KUMAR AGE AND FATHER'S NAME NOT
... Respondent
For Petitioner :SMT.LEELAMMA GEORGE ABRAHAM
For Respondent : No Appearance
The Hon'ble MR. Justice PIUS C.KURIAKOSE
Dated :06/11/2009
O R D E R
PIUS C. KURIAKOSE, J
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Contempt Case No.1218 of 2009 in
W. P. C. No.32544 of 2008
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Dated this the 6th day of November, 2009
JUDGMENT
It is submitted by the learned Government Pleader appearing for the respondent that the delay caused in the matter of releasing the amounts to the petitioner pursuant to this Court's judgment was only because of the delay on the part of the Requisitioning Authority to make the funds available. The learned Government Pleader submitted that funds have now been made available and the correct amount due to the petitioner is calculated also. According to him, the amount will be released to the petitioner within seven days. Under the above circumstances, I dispose of the Contempt Case directing the respondent to release the amount due to the petitioner within ten days from Contempt Case No.1218 of 2009 -2- today.
PIUS C. KURIAKOSE JUDGE kns/-