Jerin Joy vs Sunil V.R
2021 Latest Caselaw 69 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

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

          Con.Case(C).No.2092 OF 2020 IN WP(C). 9992/2020

 AGAINST THE ORDER IN WP(C) 9992/2020(Y) OF HIGH COURT OF KERALA


PETITIONER:

               JERIN JOY
               AGED 39 YEARS
               S/O.JOY, AYROOKARAN HOUSE, KORATTY P.O,
               THRISSUR DISTRICT-680 308

               BY ADV. SRI.G.SREEKUMAR (CHELUR)

RESPONDENTS:

      1        SUNIL V.R.
               AGE NOT KNOWN , FATHER'S NAME NOT KNOWN, THE STATION
               HOUSE OFFICER, ELAMAKKARA POLICE STATION, ELAMAKKARA
               P.O, ERNAKULAM DISTRICT-682 026

      2        LUCY SIMON,
               AGED 38 YEARS, D/O.SIMON JOHN, MULLAKERI HOUSE, HOUSE
               NO. 50/438-A, MYTHRI NAGAR, MANIMALA ROAD, EDAPPALLY
               P.O, ERNAKULAM DISTRICT-682 024

               R1 BY GOVERNMENT PLEADER


               GP-UNNIKRISHNA KAIMAL

     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.2092 OF 2020 IN WP(C). 9992/2020

                                   2




                              JUDGMENT

Dated this the 4th day of January 2021

It is submitted by the learned counsel appearing for the

petitioner in this Contempt of Court Case that the child had been

handed over to the petitioner pursuant to the order of this Court

and the child has now been handed over today morning to the

mother.

In the above view of the matter, I am of the opinion that

nothing further survives for consideration in this Contempt of

Court Case. If the petitioner or the 2nd respondent requires any

order, they can move the Family Court in accordance with law.

The Contempt of Court Case is, accordingly, closed.

Sd/-

ANU SIVARAMAN JUDGE SVP Con.Case(C).No.2092 OF 2020 IN WP(C). 9992/2020

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE I CERTIFIED COPY OF THE INTERIM ORDER IN W.P.C NO.9992 OF 2020 DATED 27.05.2020.

ANNEXURE II TRUE COPY OF THE SCREENSHOTS FROM THE PETITIONER'S CALL HISTORY.

ANNEXURE III TRUE COPY OF THE EMAIL SENT TO THE 1ST RESPONDENT (2ND RESPONDENT IN THE WRIT PETITION) DATED 07.11.2020.