Shihabudeen vs Praveen
2021 Latest Caselaw 7512 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.328 OF 2021 IN WP(C). 4486/2020

AGAINST THE ORDER/JUDGMENT IN WP(C) 4486/2020(I) OF HIGH
                    COURT OF KERALA


PETITIONER:

              SHIHABUDEEN, S/O.CHUKKAN ISMAEL, KARIYATTIL
              (HOUSE), ABDURAHIMAN NAGAR (A.R. NAGAR),
              MAMBURAM (PO), MALAPPURAM, PIN-676306,
              REPRESENTED BY HIS POWER OF ATTORNEY HOLDER
              AKBAR ALI, AGED 41 YEARS, S/O.ALAVIKUTTY,
              PANDAMKAVIL (HOUSE), AREEKODE, MAMBURAM(PO),
              TIRURANGADY (VIA), MALAPPURAM.

              BY ADV. SRI.JESWIN P.VARGHESE

RESPONDENT:

              PRAVEEN, AGED ABOUT 48 YEARS, FATHER'S NAME
              (NOT KNOWN TO PETITIONER), TIRURANGADI TALUK,
              TIRURANGADI(PO), MALAPPURAM DISTRICT, PIN-676
              303.

              R1 BY GOVERNMENT PLEADER

              S GOPINATHAN SR BGP

     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.328 OF 2021 IN WP(C). 4486/2020

                            ..2..




                          JUDGMENT

Dated this the 3rd day of March 2021

Along with the memo, the respondent produced

certain sketch and plan. If the petitioner is not

satisfied with, the petitioner can seek appropriate

relief in the writ petition. With liberty as above,

the contempt case is closed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

PR Con.Case(C).No.328 OF 2021 IN WP(C). 4486/2020

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APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE AI THE CERTIFIED COPY OF INTERIM ORDER PASSED BY THIS HON'BLE COURT IN W.P. (C) NO.4486/2020 DATED 18.2.2020.