P. George Philip vs A. Chandran Nair
2021 Latest Caselaw 7708 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                         PRESENT

       THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR

  THURSDAY, THE 04TH DAY OF MARCH 2021 / 13TH PHALGUNA,
                           1942

     Con.Case(C).No.269 OF 2021 IN WP(C). 26105/2020

AGAINST THE ORDER/JUDGMENT IN WP(C) 26105/2020(K) OF HIGH
                     COURT OF KERALA


PETITIONER/PETITIONER:

           P. GEORGE PHILIP, AGED 74 YEARS
           S/O. PHILIPOSE, HOUSE NO.1/243, PALATHIL
           HOUSE, D. C. ROAD, KOCHI, PIN - 682 001.

           BY ADVS.
           SRI.ALIAS M.CHERIAN
           SRI.K.M.RAPHY
           SMT.ANJALY ELIAS
           SHRI.BRISTO S PARIYARAM

RESPONDENT/1ST RESPONDENT:

           A. CHANDRAN NAIR, AGED 55 YEARS
           FATHER'S NAME NOT KNOWN TO THE PETITIONER,
           SECRETARY IN CHARGE, CORPORATION OF KOCHI,
           BOAT JETTY, ERNAKULAM, PIN - 682 035.

           R1 BY ADV. SHRI.K.JANARDHANA SHENOY, SC,
           KOCHI MUNICIPAL CORPORATION

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN
FINALLY HEARD ON 04.03.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Con.Case(C).No.269 OF 2021

                                  ..2..



                Contempt Case (C) No.269 of 2021
                   --------------------------------------


                              JUDGMENT

The contempt of court case is closed without prejudice

to the right of the petitioner to challenge the order passed pursuant

to the direction issued by this court.

Sd/-

P.B.SURESH KUMAR JUDGE ds 04.03.2021 Con.Case(C).No.269 OF 2021

..3..

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A1 CERTIFIED COPY OF JUDGMENT DATED 26.11.2020 IN W.P.C NO.26105 OF 2020.

ANNEXURE A2 TRUE COPY OF BY COVERING LETTER DATED 07.12.2020 ISSUED BY THE PETITIONER TO THE RESPONDENT.