Renny Sebastian @ Bency vs Vinod Kumar. G
2021 Latest Caselaw 22991 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
 TUESDAY, THE 23RD DAY OF NOVEMBER 2021 / 2ND AGRAHAYANA, 1943
                     CON.CASE(C) NO. 1960 OF 2021
AGAINST THE JUDGMENT IN WP(C) 4046/2021 OF HIGH COURT OF KERALA,
                              ERNAKULAM
PETITIONER:

    1        RENNY SEBASTIAN @ BENCY,
             AGED 49 YEARS
             W/O. LATE P.A. SEBASTIAN, APARNA VILLA COOPERATIVE
             HOUSING SOCIETY, KARNIC ROAD, KALYAN VILLAGE,
             MAHARASHTRA-421 301.

    2        SABRINA SEBASTIAN,
             AGED 25 YEARS
             D/O. LATE P.A. SEBASTIAN, APARNA VILLA COOPERATIVE
             HOUSING SOCIETY, KARNIE ROAD, KALYAN VILLAGE,
             MAHARASHTRA 421 301.

    3        REXTINA SEBASTIAN,
             AGED 12 YEARS(MINOR), D/O. LATE P.A. SEBASTIAN,
             APARNA VILLA CO-OPERATIVE HOUSING SOCIETY, KARNIC
             ROAD, KALYAN VILLAGE, MAHARASHTRA-421 301, REP. BY
             HER MOTHER AND NATURAL GUARDIAN, RENNY SEBASTIAN @
             BENCY.

             BY ADV SUSANTH SHAJI



RESPONDENTS:

             VINOD KUMAR. G,
             AGE AND FATHER,S NAME NOT KNOWN TO THE
             PETITIONERS,TAHSILDAR, PARAVUR TALUK, TALUK OFFICE,
             NORTH PARAVUR, ERNAKULAM DISTRICT, PIN 683 513

             SMT.SURYA BINOY, SR.GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 23.11.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1960 OF 2021
                                 2

                           JUDGMENT

When this matter was called today, the learned

Senior Government Pleader, Smt.Surya Binoy,

submitted that the directions in the judgment, as

well as the request of the petitioners, have been

fully complied with and conceded to and that a

"Thandaper" Account has been assigned in their

names, after effecting the transfer of Registry of

the property in question.

In the afore circumstances, I close this

contempt case, however, leaving full liberty to

the petitioners to seek a rehearing, if the afore

submissions are found to be not accurate in

future.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/24.11 CON.CASE(C) NO. 1960 OF 2021

APPENDIX OF CON.CASE(C) 1960/2021

PETITIONER ANNEXURE

Annexure 1 THE CERTIFIED COPY OF THE JUDGMENT DATED 27.08.2021 IN WRIT PETITION (CIVIL), NO. 4046/2021 ON THE FILES OF THIS HON'BLE COURT.

Annexure 2 TRUE COPY OF THE AUTHORIZATION LETTER DATED 02.09.2021 ISSUED BY THE PETITIONERS.

Annexure 3 TRUE COPY OF THE AFFIDAVIT DATED 23.09.2021 SWORN BY THE 1ST PETITIONER.

Annexure 4 TRUE COPY OF THE AFFIDAVIT DATED 23.09.2021 SWORN BY THE 2ND PETITIONER.

Annexure 5 TRUE COPY OF THE NOTICE DATED 22.09.2021 ISSUED BY THE RESPONDENT.

Annexure 6 TRUE COPY OF THE CONTEMPT NOTICE DATED 20.10.2021 PREFERRED BY THE PETITIONER.

Annexure A7 TRUE COPY OF THE POSTAL TRACK RECEIPT DOWNLOADED FROM THE INDIA POST WEBSITE FOR THE CONSIGNMENT NO. RL566876984IN.