Sakeer P.S vs Naushad.U
2021 Latest Caselaw 2827 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
              THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN
                                  &
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
      MONDAY, THE 25TH DAY OF JANUARY 2021 / 5TH MAGHA, 1942
        Con.Case(C).No.2119 OF 2020 IN OP (WAKF). 14/2020
                AGAINST THE ORDER IN OP (WAKF) 14/2020
                        OF HIGH COURT OF KERALA

PETITIONER:

              SAKEER P.S.
              AGED 49 YEARS
              S/O. LATE SALIM, PADAYIL HOUSE, PERUNNA P.O.,
              CHANGANASSERY, KOTTAYAM-686102.

              BY ADV. SHRI.ESM.KABEER

RESPONDENT:

              NAUSHAD.U
              AGED 53 YEARS
              S/O. UMMARKHAN, MOOPARUVEEDU, NEAR FIRE STATION,
              CHANGANASSERY-686101. (ELECTION COMMISSION,
              REPRESENTED BY ITS CHAIRMAN, PUTHUR PALLY MUSLIM JAMA
              ATH OFFICE, CHANGANASSERY).

              R1 BY ADV. SRI.P.A.ABDUL JABBAR
              R1 BY ADV. SRI.MUHAMMED SHAFFI
              R1 BY ADV. SRI.SHAHIM BIN AZIZ

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 25.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Cont. Case (C) No.2119 of 2020

                                   -2-


                K. Vinod Chandran & T.R Ravi, JJ.
              -------------------------------------
                  Cont. Case (C) No.2119 of 2020
                                in
                     O.P (Waqf) No.14 of 2020
               ------------------------------------
            Dated, this the 25th day of January, 2021

                                 JUDGMENT

Vinod Chandran, J.

Having gone through the affidavit, since the

contemnor has expressed unconditional apology, we are of

the opinion that the contempt case can be closed. Hence

we close the Contempt case.

Sd/-

K.VINOD CHANDRAN JUDGE

Sd/-

T.R. RAVI JUDGE jma Cont. Case (C) No.2119 of 2020

APPENDIX OF Con.Case(C) 2119/2020 PETITIONER'S/S EXHIBITS:

ANNEXURE A1 TRUE COPY OF THE ORDER DATED 7.12.2020 IN O.P.(WAQF) NO.14/2020 OF THE HON'BLE HIGH COURT OF KERALA.

ANNEXURE A2 TRUE COPY OF THE AFFIDAVIT OF THE COUNSEL DATED 14.12.2020.

ANNEXURE A3 TRUE COPY OF THE ORDER REJECTING THE NOMINATION DATED 13.12.2020.