Nizar vs T. Kasim
2021 Latest Caselaw 7509 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

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

    Con.Case(C).No.1643 OF 2020 IN WP(C). 22741/2019

AGAINST THE ORDER/JUDGMENT IN WP(C) 22741/2019(P) OF HIGH
                     COURT OF KERALA


PETITIONER:

              NIZAR, AGED 23 YEARS, S/O ABDUL NASER, KUNNEL
              HOUSE, ANDROTH ISLAND, U T OF LAKSHADWEEP,
              MOBILE NO.9446066117.

              BY ADV. SRI.V.P.MOHAMMED NIYAZ

RESPONDENT:

              T. KASIM, AGED 58 YEARS, S/O ADIMA AVVECHETTA,
              THE DEPUTY COLLECTOR, (LAND ACQUISITION
              COLLECTOR), KAVARATHI ISLAND, KAVARATHI P O,
              U T OF LAKSHADWEEP-682551.

              R1 BY SRI.MANU.S, CGC

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN
FINALLY HEARD ON 03.03.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Con.Case(C).No.1643 OF 2020 IN WP(C). 22741/2019

                         ..2..




                      JUDGMENT

Dated this the 3rd day of March 2021 In the light of communication placed before this

Court, the contempt case is closed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

PR Con.Case(C).No.1643 OF 2020 IN WP(C). 22741/2019

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APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A 1 CERTIFIED COPY OF THE JUDGMENT DATED 17.02.2020 IN WP C NO.22741/2019 OF THIS HON'BLE COURT.