Kerala High Court
K.J.Cherian vs D.K.Goel on 27 March, 2015
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE THE CHIEF JUSTICE MR.MOHAN M.SHANTANAGOUDAR
&
THE HONOURABLE MR. JUSTICE SATHISH NINAN
FRIDAY, THE 25TH DAY OF NOVEMBER 2016/4TH AGRAHAYANA, 1938
Con.Case(C).No. 1065 of 2015 (S) IN WP(C).15920/2014
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AGAINST THE NON-COMPLIANCE OF THE JUDGMENT IN WP(C) 15920/2014
DATED 27.3.2015
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PETITIONER(S)/PETITIONER IN WPC NO.15920/2014 :-
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K.J.CHERIAN, AGED 94 YEARS,
S/O. LATE JACOB THOMAS, KARIPPARAMBIL,
KARIMBA P.O., PALAKKAD, KERALA.
BY ADV. SRI.SEBASTIAN DAVIS
RESPONDENT(S)/3RD RESPONDENT IN WPC NO.15920/2014 :-
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D.K.GOEL, AGED 57 YEARS, S/O. SRI. M.L.GOEL,
DEPUTY SECRETARY TO GOVERNMENT OF INDIA,
FREEDOM FIGHTERS' DIVISION,
MINISTRY OF HOME AFFAIRS, 2ND FLOOR, NDCC-11,
PARLIAMENT STREET, NEW DELHI-110 001.
BY ADV. SRI.S.KRISHNAMOORTHY, CGC
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY
HEARD ON 25-11-2016, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
MOHAN M. SHANTANAGOUDAR, C.J
&
SATHISH NINAN, J.
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Cont. Case (C) No.1065 of 2015
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Dated this the 25th day of November 2016
J U D G M E N T
Mohan M. Shantanagoudar, C.J The judgment dated 27.3.2015 passed in W.P.(C) No.15920 of 2014, against which non-compliance is complained of, is stated to have been complied with.
The said submission is not opposed by the learned counsel for the respondent.
Accordingly, this contempt case is closed.
Sd/-
MOHAN M. SHANTANAGOUDAR CHIEF JUSTICE Sd/-
SATHISH NINAN JUDGE //TRUE COPY// P.A. TO JUDGE Jvt/25.11.2016