M.Muhammed Kunhi vs Roy Mathew
2021 Latest Caselaw 23778 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
               THE HONOURABLE MR. JUSTICE SATHISH NINAN
   TUESDAY, THE 30TH DAY OF NOVEMBER 2021 / 9TH AGRAHAYANA, 1943
                        CON.CASE(C) NO. 1384 OF 2021
  AGAINST THE ORDER/JUDGMENT IN WP(C) 7493/2021 OF HIGH COURT OF
                                      KERALA
PETITIONER/WRIT PETITIONER:

             M.MUHAMMED KUNHI,AGED 60 YEARS
             S/O HASSAN KUNHI HAJI, MUNIYANGODU HOUSE-22, CENTRAL
             CHITHARI, CHITHARI.P.O,
             KASARGOD-671316.
             BY ADVS.
             SURESH KUMAR KODOTH
             K.P.ANTONY BINU


RESPONDENT/RESPONDENT NO.2 IN WPC:

             ROY MATHEW,AGED 46 YEARS
             S/O MATHEW, WORKING AS ENGINEER IN CHARGE OF SECRETARY,
             KANHANGAD MUNICIPALITY, KANHANGAD.P.O,
             KASARAGOD DISTRICT-671316.
             BY ADV A.ARUNKUMAR, SC


     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 30.11.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1384 OF 2021        2

                                JUDGMENT

Pending the proceedings, an order dated

18.11.2021 has been passed.

In the light thereof, the Contempt of Court Case

is closed.

Sd/-

SATHISH NINAN JUDGE sd

APPENDIX OF CON.CASE(C) 1384/2021

PETITIONER ANNEXURE Annexure 1 CERTIFIED COPY OF THE JUDGMENT DATED 07/07/2021 IN WP(C)NO.7493/2021.