Kerala High Court
M.R.Gopala Krishna Pillai vs Shri Jyothi Lal on 19 November, 2009
Author: K.Balakrishnan Nair
Bench: K.Balakrishnan Nair
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Con.Case(C).No. 513 of 2009(S)
1. M.R.GOPALA KRISHNA PILLAI,
... Petitioner
Vs
1. SHRI JYOTHI LAL, FATHER'S NAME AND
... Respondent
2. SHRI SHAJI K.NAIR, FATHER'S NAME
For Petitioner :SRI.N.UNNIKRISHNAN
For Respondent :GOVERNMENT PLEADER
The Hon'ble MR. Justice K.BALAKRISHNAN NAIR
Dated :19/11/2009
O R D E R
K. BALAKRISHNAN NAIR, J.
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Cont. Case (C) No.513 of 2009
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Dated this, the 19th day of November, 2009
JUDGMENT
The directions of this Court has been obeyed by the Government by issuing G.O.(MS) No.61/2009/Fin. dated 5.11.2009. Therefore, further proceedings in the contempt application are not necessary. The respondents will release the benefits flowing from the above Government Order to the petitioner within two months from today.
Accordingly, the Contempt Case (Civil) is closed.
Sd/-
K. Balakrishnan Nair, Judge.
DK.
(True copy)