K.J.Philipose vs A.Jaya Thilak
2021 Latest Caselaw 113 Ker

Con.Case(C).No.1797 OF 2020
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            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

    MONDAY, THE 04TH DAY OF JANUARY 2021 / 14TH POUSHA, 1942

        Con.Case(C).No.1797 OF 2020 IN WP(C). 20217/2016

AGAINST THE ORDER/JUDGMENT IN WP(C) 20217/2016(B) OF HIGH COURT
                           OF KERALA


PETITIONER/S:

                K.J.PHILIPOSE
                AGED 77 YEARS
                S/O.JOSEPH, KALATHIL HOUSE, KARUMADY P.O.,
                THAKAZHY, ALAPPUZHA DISTRICT.

                BY ADVS.
                SRI.P.R.VENKATESH
                SRI.G.KEERTHIVAS

RESPONDENT/S:

                A.JAYA THILAK
                FATHERS NAME AND AGE NOT KNOWN TO THE PETITIONER,
                SECRETARY, STATE OF KERALA, DEPARTMENT OF REVENUE,
                SECRETARIAT, THIRUVANANTHAPURAM-695001.


OTHER PRESENT:

                SMT.PRINCY XAVIER ,GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 04.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.1797 OF 2020
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                              JUDGMENT

Dated this the 4th day of January 2021

Both sides submit that orders have been passed pursuant to

the judgment. Accordingly, the Contempt case is closed.

Sd/-

                                           P.V.ASHA

rkc                                          JUDGE

Con.Case(C).No.1797 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE 1 TRUE COPY OF THE ORDER DATED 17.1.2019 PASSED BY THIS HON'BLE COURT.

ANNEXURE 2 TRUE COPY OF NOTICE SENT BY THE PETITIONER TO THE COUNSEL ON 30.01.2020.

ANNEXURE 3 TRUE COPY OF NOTICE DATED 14.09.2020 TOGETHER WITH ACKNOWLEDGMENT.