Kuriakose vs Subhash
2021 Latest Caselaw 4023 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

     WEDNESDAY, THE 03RD DAY OF FEBRUARY 2021 / 14TH
                        MAGHA,1942

     Con.Case(C).No.67 OF 2021 IN WP(C). 35184/2019

AGAINST THE ORDER/JUDGMENT IN WP(C) 35184/2019(W) OF HIGH
                     COURT OF KERALA


PETITIONER:

              KURIAKOSE, AGED 69 YEARS, S/O. THOMAS,
              RESIDING AT ONATTAYA KUNNUMPURATHU, PONKUNNAM
              P.O., VADAKKUM BHAGOM KARA, CHIRAKADAVU
              VILLAGE.

              BY ADVS.
              SRI.LIJI.J.VADAKEDOM
              SRI.RAJEEV JYOTHISH GEORGE
              SMT.REXY ELIZABETH THOMAS

RESPONDENT:

              SUBHASH, (AGE AND FATHERS NAME NOT KNOWN TO
              THE PETITIONER), SUB REGISTRAR-KANJIRAPPALLY,
              OFFICE OF THE SUB REGISTRAR OFFICE, PONKUNNAM
              P.O., KOTTAYAM DISTRICT, PIN-686 506.


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN
FINALLY HEARD ON 03.02.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Con.Case(C).No.67 OF 2021 IN WP(C). 35184/2019

                                 ..2..




                            JUDGMENT

Dated this the 3rd day of February 2021

The direction in the judgment dated 4.03.2020 in

W.P.(C) No. 35184 of 2019 is complied with. Accordingly, the

contempt case is closed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

PR Con.Case(C).No.67 OF 2021 IN WP(C). 35184/2019

..3..

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE 1 THE E-COPY OF THE JUDGMENT DATED 4.3.2020 IN WPC NO.35184 OF 2019 BEFORE THE HON'BLE KERALA HIGH COURT.