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Issac vs K. Radhakrishnan
2021 Latest Caselaw 23210 Ker

Citation : 2021 Latest Caselaw 23210 Ker
Judgement Date : 24 November, 2021

Kerala High Court
Issac vs K. Radhakrishnan on 24 November, 2021
                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
            THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
  WEDNESDAY, THE 24TH DAY OF NOVEMBER 2021 / 3RD AGRAHAYANA, 1943


                        CON.CASE(C) NO. 1485 OF 2021


 AGAINST THE JUDGMENT IN WP(C) 5291/2018 OF HIGH COURT OF KERALA


PETITIONER/PETITIONER:

             ISSAC,
             AGED 70 YEARS,
             MARACHERIPUTHEYATH HOUSE, MANNAMKANDOM P.O., 200 ACRE,
             DEVIKULAM TALUK, 685 561.
             BY ADVS.
             SINDHU SANTHALINGAM
             JESSY S.SALIM


RESPONDENT/1ST RESPONDENT:

             K. RADHAKRISHNAN,
             AGED ABOUT 52 YEARS,
             (FATHER'S NAME IS NOT KNOWN TO THE PETITIONER),
             TAHSILDAR, TALUK OFFICE, DEVIKULAM, IDUKKI DISTRICT.




             SRI BIJOY CHANDRAN, SR GP


     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 24.11.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1485 OF 2021              2



                                 JUDGMENT

Copy of the order dated 05.11.2021 passed by the respondent in

compliance with the directions issued by this Court has been produced by the

learned Government Pleader.

2. Smt. Sindhu Santhalingam the learned counsel appearing for the

petitioner submitted that the order was passed without taking note of the

relevant facts.

3. If the petitioner is aggrieved by the order passed by the respondent,

the same has to be challenged in appropriate proceedings. I find no reason to

keep this case pending.

The Contempt Case is closed.

SD/-

RAJA VIJAYARAGHAVAN V JUDGE

NS

APPENDIX OF CON.CASE(C) 1485/2021

PETITIONER (S) ANNEXURES:

Annexure 1 CERTIFIED COPY OF JUDGMENT IN WPC 5291 OF 2018 DTD. 03/03/2021 BY THIS HONBLE HIGH COURT OF KERALA.

Annexure 2 PHOTOCOPY OF THE ACKNOWLEDGEMENT CARD SENT BY THE PETITIONER TO THE RESPONDENT.

RESPONDENT (S) ANNEXURES: NIL

 
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