Johny vs Sunitha Jacob
2021 Latest Caselaw 17443 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
     WEDNESDAY, THE 25TH DAY OF AUGUST 2021 / 3RD BHADRA, 1943
                     CON.CASE(C) NO. 651 OF 2021
 AGAINST THE ORDER/JUDGMENT IN WP(C) 18483/2019 OF HIGH COURT OF
                                KERALA
PETITIONERS:

    1     JOHNY, AGED 71 YEARS, S/O. ANTHONY, KANJOOKARAN HOUSE,
          POIKATTUSSERY KARA, NEDUMBASSERY VILLAGE CHENGAMANAD
          POST, 683 578.
    2     LUCY, AGED 64 YEARS, W/O. JOHNY, KANJOOKARAN HOUSE,
          POIKATTUSSERY KARA, NEDUMBASSERY VILLAGE CHENGAMANAD
          POST, 683 578.
          BY ADVS.
          M.G.JEEVAN
          SHRI.BILAL NIAMATHULLA
          SMT.SANIYA JOSE MAMPILLY


RESPONDENT:

          SUNITHA JACOB
          AGE AND FATHERS NAME NOT KNOW TO THE PETITIONER,
          TAHASILAR (LAND RECORDS), TALUK OFFICE, ALUVA 683 101.
          BY ADV GOVERNMENT PLEADER



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 25.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 651 OF 2021
                               2




                          JUDGMENT

The Contempt Case is closed in the light of the memo dated

5.08.2021.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

PR CON.CASE(C) NO. 651 OF 2021

APPENDIX OF CON.CASE(C) 651/2021

PETITIONER ANNEXURE ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT DTD. 5.8.2019 IN WPC NO. 18483/19 OF THE HONBLE COURT. ANNEXURE A2 TRUE COPY OF LAWYER NOTICE DATED 2.12.2020.