Prakash C Vadakkan J vs N.Ajith Kumar
2021 Latest Caselaw 16805 Ker

C.O(C).1112/2021
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               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                   THE HONOURABLE MR. JUSTICE SUNIL THOMAS
   WEDNESDAY, THE 11TH DAY OF AUGUST 2021 / 20TH SRAVANA, 1943
                        CON.CASE(C) NO. 1112 OF 2021
AGAINST THE ORDER/JUDGMENT IN WP(C) 23413/2020 OF HIGH COURT OF
                              KERALA, ERNAKULAM
PETITIONER/S:

             PRAKASH C VADAKKAN J, AGED 49 YEARS
             SON OF ALEX C VADAKKAN, RESIDING AT VADAKKAN HOUSE,
             ANTHINAD P.O., PALA, KOTTAYAM DISTRICT.

             BY ADV THOMAS JOHN P.



RESPONDENT/2nd RESPONDENT:

             N.AJITH KUMAR
             S/O.NARAYANA KAIMAL, AGED NOT KNOWN TO THE
             PETITIONER, RESIDING AT ASHA NILAYAM, LALAM VILLAGE,
             NECHIPUZHOOR KARA, NECHIPUZHOOR P.O., PALA, KOTTAYAM
             DISTRICT, PRESENTLY WORKING AS JOINT REGISTRAR OF CO-
             OPERATIVE SOCIETIES (GENERAL), CIVIL STATION,
             KOTTAYAM 686 001


OTHER PRESENT:

             SR GP BIMAL K NATH




      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 11.08.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 C.O(C).1112/2021
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                             JUDGMENT

When the matter was taken up, learned Senior Government

Pleader submitted that, appropriate orders have been passed.

2. This is recorded. A copy of the order shall be communicated

to the petitioner.

Accordingly, contempt case is closed.

Sd/-

SUNIL THOMAS JUDGE Sbna/ C.O(C).1112/2021

APPENDIX OF CON.CASE(C) 1112/2021

PETITIONER ANNEXURE

Annexure A1 THE TRUE CERTIFIED COPY OF THE JUDGMENT DATED 25/2/2021 IN W.P.(C) NO.23413/2020 ON THE FILES OF THIS HONOURABLE COURT.