Jimson Titus vs Senthil Kumar
2021 Latest Caselaw 20589 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MR. JUSTICE T.R.RAVI
         FRIDAY, THE 1ST DAY OF OCTOBER 2021 / 9TH ASWINA, 1943
                        CON.CASE(C) NO. 1562 OF 2021
  AGAINST THE JUDGMENT IN WP(C).NO.14912/2021 OF HIGH COURT OF KERALA,
                                  ERNAKULAM
CONTEMPT PETITIONER/PETITIONER

     1        JIMSON TITUS
              AGED 20 YEARS
              S/O.TITUS, THANNIPPILLY HOUSE,
              NADATHARA.P.O, MINOR ROAD,
              THRISSUR-678 751.

     2        TITUS.T.A,
              AGED 55 YEARS
              S/O.ANTHAPPAN, THANNIPPILLY HOUSE,
              NADATHARA.P.O, MINOR ROAD,
              THRISSUR, PIN-678 751.

     3        JESSY TITUS,
              AGED 55 YEARS
              W/O.TITUS, THANNIPPILLY HOUSE,
              NADATHARA.P.O, MINOR ROAD,
              THRISSUR,PIN-678 751.

              BY ADVS.
              SRI.SHERRY J. THOMAS
              SRI.JEOMON ANTONY
              SRI.SURESH KUMAR NAIR


RESPONDENT:

              SENTHIL KUMAR
              S/O FATHER'S NAME NOT KNOWN TO THE PETITIONERS,
              AGED 37 YEARS, THE CHIEF MANAGER,
              BANK OF BARODA, THRISSUR BRANCH,
              THIRUVAMBADY DEVASWOM BUILDING,
              ROUND WEST, THRISSUR,
              KERALA-680 001.


              SRI.NAGARAJ NARAYANAN/R



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
01.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Coc.No.1562 of 2021
                                 2




                           JUDGMENT

Dated this the 1st day of October 2021

After hearing the contempt case for some time, the counsel for

the petitioner seeks leave to withdraw the contempt case and to move

an appropriate petition.

Leave is granted and the Contempt Case is closed.

Sd/-

T.R.RAVI

JUDGE sn Coc.No.1562 of 2021

APPENDIX OF CON.CASE(C) 1562/2021

PETITIONER'S ANNEXURE

Annexure A1 THE COPY OF THE JUDGMENT IN W.P(C)NO.6646/2021 DATED 2-6-2021.

Annexure A2 THE CERTIFIED COPY OF THE JUDGMENT IN W.P.(C) NO.14912/2021 DATED 13.8.2021.

                   //TRUE COPY//         PA TO JUDGE