Kerala High Court
(Petitioner In The Writ Petition) vs (Respondent In The Writ Petition) on 27 May, 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 6TH DAY OF DECEMBER 2013/15TH AGRAHAYANA, 1935
Con.Case(C).No. 1199 of 2013 (S) IN WP(C).13234/2013
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(WP(C) 13234/2013 JUDGEMENT OF HIGH COURT OF KERALA DATED 27-05-2013)
PETITIONER:- (PETITIONER IN THE WRIT PETITION)
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1. DR.RAJESH .S.J,S/O. A.JAYADEVAN,
AGED 42 YEARS, HOUSE NO. 101,
JANAYUGAM NAGAR,
KADAPPAKADA, KOLLAM-691 008.
2. KAIRALI A.R.W/O. DR. RAJESH,
AGED 38 YEARS, HOUSE NO. 101,
JANAYUGAM NAGAR,
KADAPPAKADA, KOLLAM-691 008
PROPRIETRIX M/S. COOL GURLZ, KADAPPAKADA, KOLLAM.
BY ADV. SRI.K.B.PRADEEP
RESPONDENT:- (RESPONDENT IN THE WRIT PETITION)
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P.A.SEETHY SAHIB
EXECUTIVE ENGINEER, THE PUBLIC WORKS DEPARTMENT
PWD-ROADS DIVSION, KOLLAM.
(AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
R1 BY ADV. GOVERNMENT PLEADER SMT.K.T.LILLY
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 06-12-2013, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:-
KKS
Con.Case(C).No. 1199 of 2013 (S) IN WP(C).13234/2013
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APPENDIX
PETITIONER'S ANNEXURES:-
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ANNEXURE-1 CERTIFIED COPY OF THE JUDGEMENT DATED 27.5.2013
IN WP(C) NO.13234/2013.
RESPONDENT'S EXHIBITS :- NIL
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//TRUE COPY//
P.S.TO.JUDGE
KKS
P.R. RAMACHANDRA MENON, J.
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C.O.(C). No. 1199 of 2013
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Dated this the 6th day of December, 2013
JUDGMENT
The respondents have filed an affidavit, also producing Annexure B order bearing No. A1-3253/2013 dated 01.11.2013, which was passed pursuant to Annexure I judgment dated 27.5.2013 in W.P.(C).No. 13234/2013.
In view of the turn of events, the contempt matter is closed without prejudice to the rights and liberties of the petitioners to pursue appropriate remedy in respect of the cause of action.
P.R. RAMACHANDRA MENON, JUDGE.
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