James Ittiavira vs Vinod Raj
2021 Latest Caselaw 21218 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
             THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
    WEDNESDAY, THE 20TH DAY OF OCTOBER 2021 / 28TH ASWINA, 1943
                         CON.CASE(C) NO. 1204 OF 2021
 AGAINST THE ORDER/JUDGMENT IN WP(C) 22675/2020 OF HIGH COURT OF
                               KERALA, ERNAKULAM
PETITIONER:

             JAMES ITTIAVIRA, AGED 39 YEARS, S/O ITTAVIRA P.C,
             PALAKKATTU THAZHATHU HOUSE, ENATHY POST, KOTTAYAM DIST,
             PIN-686 608.

             BY ADV AVANEESH KOYIKKARA


RESPONDENT:

    1        VINOD RAJ, (AGE AND FATHERS NAME NOT KNOWN TO THE
             PETITIONER) TAHSILDAR KUNNATHUNAD, KUNNATHUNAD TALUK
             OFFICE, CIVIL STATION, PERUMBAVOOR, PERUMBAVOOR POST,
             ERNAKULAM DIST, PIN-683 542.

    2        ADDL.JOBY M.C.
             (AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER)
             TAHSILDAR (L.R), KUNNATHUNAD, KUNNATHUNAD TALUK OFFICE,
             CIVIL STATION, PERUMBAVOOR, PERUMBAVOOR POST, ERNAKULAM
             DIST, PIN-683 542.

             ADDITIONAL RESPONDENT NO.2 IS IMPLEADED AS PER ORDER
             DATED 20.10.2021 IN I.A NO.1 OF 2021.
     THIS     CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 20.10.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1204 OF 2021
                                   2


                               JUDGMENT

The directions in the judgment dated 3.02.2021 in W.P (C)

No.22675 of 2020 are complied with. Accordingly, the

contempt case is closed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

PR CON.CASE(C) NO. 1204 OF 2021

APPENDIX OF CON.CASE(C) 1204/2021

PETITIONER ANNEXURE Annexure 1 CERTIFIED COPY OF THE JUDGMENT IN WPC NO 22675/2020 DATED 3.2.2021 OF THIS HON'BLE COURT

Annexure 2 THE TRUE COPY OF THE COVERING LETTER DATED 14.2.2021 ALONG WITH ITS POSTAL ACKNOWLEDGMENT CARD