Kerala High Court
Lakshmi.V.P vs Shri. K. Ramachandran on 7 June, 2013
Author: P.R. Ramachandra Menon
Bench: P.R.Ramachandra Menon
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE P.R.RAMACHANDRA MENON
FRIDAY,THE 14TH DAY OF FEBRUARY 2014/25TH MAGHA, 1935
Con.Case(C).No. 1461 of 2013 (S)
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(AGAINST THE JUDGMENT IN WP(C).NO. 14421/2013 DATED 07-06-2013)
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PETITIONER/PETITIONER IN WP(C) :
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LAKSHMI.V.P.,AGED 46 YEARS,W/O.C.N.RAMACHANDRAN,
CHAVADIYOOR P.O, CHALAYOOR, ATTAPPADI,
MANNARKKAD TALUK, PALAKKAD.
BY ADV. SRI.U.BALAGANGADHARAN
RESPONDENT:
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SHRI. K. RAMACHANDRAN,
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
DISTRICT COLLECTOR, PALAKKAD, PIN-678 001
BY GOVERNMENT PLEADER SRI.V.K.RAFEEK
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 14-02-2014, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
sts
COC.NO.1461/2013
APPENDIX
PETITIONER'S ANNEXURES:
ANNEX A A TRUE CERTIFIED COPY OF THE JUDGMENT IN WP(C)NO.14421 OF
2013 DATED 7/6/2013
ANNEX B COPY OF THE LETTER DATED 1/8/2013 SUBMITTED TO THE
RESPONDENT IN PERSON ALONG WITH COPY OF THE JUDGMENT
RESPONDENT'S ANNEXURES: NIL
/TRUE COPY/
P.A.TO.JUDGE
sts
P.R. RAMACHANDRA MENON, J.
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C.O.C. No.1461 OF 2013
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Dated this the 14th day of February, 2014.
JUDGMENT
The learned Government Pleader submits that, the direction given by this Court as per Annexure A Judgment has been complied with. The said position was confirmed by the learned counsel for the writ petitioner as well. In the circumstances no further steps are necessary.
The contempt matter is closed.
P.R. RAMACHANDRA MENON, JUDGE sp