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Against The Order/Judgment In ... vs By Adv. Sri.Jacob E Simon
2021 Latest Caselaw 7489 Ker

Citation : 2021 Latest Caselaw 7489 Ker
Judgement Date : 3 March, 2021

Kerala High Court
Against The Order/Judgment In ... vs By Adv. Sri.Jacob E Simon on 3 March, 2021
             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

             THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

   WEDNESDAY, THE 03RD DAY OF MARCH 2021 / 12TH PHALGUNA, 1942

         Con.Case(C).No.1379 OF 2019 IN WP(C). 33537/2018

AGAINST THE ORDER/JUDGMENT IN WP(C) 33537/2018(N) OF HIGH COURT OF
                              KERALA


PETITIONER/PETITIONER IN WPC

             RANJITH T.P.
             AGED 29 YEARS
             S/O. RAMACHANDRAN, THAZHATHEPURAKIL HOUSE,
             NELLAYA P.O.,
             OTTAPALAM TALUK PALAKKAD DISTRICT.

             BY ADV. SRI.JACOB E SIMON

RESPONDENT/1ST RESPONDENT IN WPC

             ROY THOMAS
             AGE AND FATHER NAME IS NOT KNOWN TO THE PETITIONER,
             WORKING AS THE SECRETARY, NELLAYA GRAMA PANCHAYATH
             NELLAYA GRAMAPANCHAYATH OFFICE, PATTAMBI,
             CHERPULASSERY ROAD, PENGATTIRI, KERALA 679 335.


             SRI.T.C.SURESH MENON

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 03.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                    2

Con.Case(C).No.1379 OF 2019 IN WP(C). 33537/2018




                                   JUDGMENT

Dated this the 3rd day of March 2021

This Contempt Petition is filed complaining

that the directives contained in the judgment dated

11.12.2018 in W.P.(C) No.33537/2018 is not complied

with.

2. However, today when the matter is taken

up, learned counsel for the petitioner submitted

that the directives are already complied with.

Therefore, I do not find any reason to pursue the

Contempt case any further.

The Contempt of Court case is closed

accordingly.

Sd/-

SHAJI P.CHALY JUDGE hmh

Con.Case(C).No.1379 OF 2019 IN WP(C). 33537/2018

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A1 A CERTOFIED COPY OF THE JUDGMENT OF THIS HONOURABLE COURT IN WPC 33537 OF 2018 DATED 11/12/2018.

ANNEXURE A2 A TRUE COPY OF THE RECEIPT ISSUED FROM THE OFFICE OF THE FIRST RESPONDENT DATED 4/2/2019

RESPONDENT'S/S EXHIBITS: NIL

 
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