M.M.Nazeer vs A S Anujha
2021 Latest Caselaw 5635 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

     TUESDAY, THE 16TH DAY OF FEBRUARY 2021 / 27TH MAGHA,1942

          Con.Case(C).No.1757 OF 2019 IN WP(C). 40171/2018

   AGAINST THE JUDGMENT IN WP(C) 40171/2018(V) OF HIGH COURT OF
                              KERALA


PETITIONERS:

      1        M.M.NAZEER
               AGED 35 YEARS
               S/O. MOIDEEN, AMBOODIRI MADATHIL, KALOOR P.O.,
               KOCHI- 682 017.

      2        AYOOB. M. A.
               S/O. KAREEM, MUNDAKKAL (H), DESHABHIMANI ROAD,
               ELAMAKKARA, KOCHI - 682 026.

      3        SIJU JOSEPH
               S/O. N. O. JOSEPH, NANATTU (H), ELAMAKKARA P.O.,
               KOCHI - 682 026.

      4        C. T. ANTONY
               S/O. C. P. THOMAS, CHERUMANACKAL (H),
               KARUVELIPARAMBIL, ELAMAKKARA P.O., KOCHI - 682 026.

               BY ADV. SRI.P.MOHAMED SABAH

RESPONDENT:

               A S ANUJHA
               THE SECRETARY, THE CORPORATION OF COCHIN, AGE AND
               FATHER'S NAME IS NOT KNOWN TO THE PETITIONERS, COCHIN
               CORPORATION OFFICE, PARK AVENUE ROAD,
               ERNAKULAM - 682 011.


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 16.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.1757 OF 2019                2

IN WP(C). 40171/2018




                                JUDGMENT

Dated this the 16th day of February 2021

This contempt petition is filed by the petitioners complaining that the

directives contained in the judgment dated 25.1.2019 is not complied with.

2. In fact this Court has ordered notice by speed post to the

respondents, returnable in three weeks on 5.9.2019 and directed to post the

matter after service is complete, however, personal appearance was dispensed

with. It is curious to note that petitioners have failed to take steps to serve

notice on the respondents and it is pending before this Court for the past more

than two years without steps being taken.

In that view of the matter, I do not think petitioners are interested in

pursuing the contempt petition any further. Contempt petition is dismissed

accordingly.

Sd/-

                                                  SHAJI P.CHALY

smv                                                    JUDGE


IN WP(C). 40171/2018




                                  APPENDIX
PETITIONER'S EXHIBITS:

ANNEXURE A1                   THE CERTIFIED COPY OF THE JUDGMENT DATED

25.01.2019 OF THIS HONORABLE COURT IN WP(C) NO. 40171/2018.