Gracious Kuriakose vs Niassam
2021 Latest Caselaw 17064 Ker

Citation : 2021 Latest Caselaw 17064 Ker
Judgement Date : 12 August, 2021

Kerala High Court

Gracious Kuriakose vs Niassam on 12 August, 2021

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

                THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

         THURSDAY, THE 12TH DAY OF AUGUST 2021 / 21ST SRAVANA, 1943

                        CON.CASE(C) NO. 1114 OF 2021

AGAINST THE JUDGMENT IN WP(C) 10221/2021 OF HIGH COURT OF KERALA, ERNAKULAM

PETITIONER/1st PETITIONER IN WPC.NO.10221/2021:

            GRACIOUS KURIAKOSE
            AGED 62 YEARS
            SENIOR ADVOCATE, S/O. KURIAKOSE, RESIDING AT NAMBIAPARAMBIL
            HOUSE, SHENOY ROAD, KALOOR, ERNAKULAM - 682017.

            BY ADV LAL GEORGE



RESPONDENT/RESPONDENT NO.4 IN WPC.NO.10221/2021:

            NIASSAM
            (AGE AND NAME OF THE FATHER NOT KNOWN TO THE PETITIONER),
            SECRETARY, CORPORATION OF COCHIN, CORPORATION OFFICE, PARK
            AVENUE ROAD, ERNAKULAM - 682 011.

            BY ADV K.JANARDHANA SHENOY




      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
12.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 1114 OF 2021

                                     2




                               JUDGMENT

This Contempt Case has been filed on the allegation that the

directions in the judgment have not been complied with within the

time frame granted therein.

2. However, through a separate order in I.A.No.1/2021 in

W.P.(C)No.10221/2021, I extended the time frame in the judgment

until 06.09.2021.

Obviously, therefore, this Contempt Case has now become

incapable of further prosecution. It is, therefore, closed with liberty

to the petitioner to approach this Court again, if the directions are

not complied with even within the extended time frame.

SD/-

DEVAN RAMACHANDRAN JUDGE rp CON.CASE(C) NO. 1114 OF 2021