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Kerala High Court

Dr. Kiran Kumar V.B vs Mrs. P.N. Anithakumari on 9 February, 2016

Author: K. Vinod Chandran

Bench: K.Vinod Chandran

        

 
IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT:

             THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN

      WEDNESDAY, THE 15TH DAY OF FEBRUARY 2017/26TH MAGHA, 1938

                 Con.Case(C).No. 1606 of 2016 (S)
                   ------------------------------
                  WP(C) 31306/2015 DATED 09-02-2016
                           --------------

PETITIONER/PETITIONER :
-----------------------

            DR. KIRAN KUMAR V.B,
            AGED 32 YEARS, S/O. LATE P.BALAKRISHNAN,
            ASSISTANT PROFESSOR IN MATHEMATICS,
            COCHIN UNIVERSITY OF SCIENCE AND TECHNOLOGY,
            KALAMASSERY, ERNAKULAM.

            BY ADVS.DR.K.P.SATHEESAN (SR.)
                    SRI.P.MOHANDAS (ERNAKULAM)
                    SRI.S.VIBHEESHANAN
                    SRI.K.SUDHINKUMAR
                    SRI.ELIAS KURIAN
                    SMT.SHYNI GEORGE

RESPONDENT/FIRST RESPONDENT :
----------------------------

            MRS. P.N. ANITHAKUMARI,
            AGED 52 YEARS,(HUSBAN'S NAME NOT KNOWN TO THE
            PETITIONER) DEPUTY DIRECTOR OF COLLEGIATE EDUCATION
            (IN-CHARGE), NORTH ZONE, KOZHIKODE-673 001.

            BY SENIOR GOVERNMENT PLEADER SRI C.P.PRADEEP

       THIS CONTEMPT OF COURT CASE (CIVIL)  HAVING BEEN FINALLY
       HEARD  ON  15-02-2017, THE COURT ON THE SAME DAY DELIVERED
       THE FOLLOWING:
K.V.

COC 1606 OF 2016:
-----------------

                             APPENDIX

PETITIONERS ANNEXURES:
---------------------

ANNEXURES 1: CERTIFIED COPY OF THE JUDGMENT DATED 9.2.2016 IN
            WPC NO 31306/2015.

ANNEXURES 11 COPY OF THE REPRESENTATION FILED BY THE PETITIONER TO
            THE RESPONDENT DATED 23.6.2016.

RESPONDENTS ANNEXURES:   NIL
---------------------


                                            /TRUE COPY/


                                            P.A.TO JUDGE
K.V.



                    K. VINOD CHANDRAN, J.
                 =====================
           Contempt of Court Case No.1606 of 2016 in
                    W.P.(C)No.31306 of 2015
         ================================
             Dated this the 15th day of February, 2017

                         J U D G M E N T

None appears for the petitioner.

2. The learned Government Pleader submits that Annexure-1 judgment dated 09.02.2016 has been complied with, but with delay, which has been condoned by the orders passed in the interlocutory application filed in the writ petition.

The contempt of court case would stand closed.

Sd/-

K. VINOD CHANDRAN, JUDGE SB/15/02/2017 // true copy // P.A to Judge