Joshy Varghese vs Alex Varghese
2021 Latest Caselaw 17983 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
           THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
  WEDNESDAY, THE 1ST DAY OF SEPTEMBER 2021 / 10TH BHADRA, 1943
                  CON.CASE(C) NO. 1281 OF 2021
AGAINST THE ORDER/JUDGMENT IN WP(C) 36084/2018 OF HIGH COURT OF
               KERALA, ERNAKULAM DATED 17.12.2018
                        -----------------
PETITIONER/PETITIONER :-

          JOSHY VARGHESE, AGED 56 YEARS
          S/O.VAREETH, THELAKKADAN HOUSE, MALAMURI,
          PULLUVAZHY P.O., RAYAMANGALAM VILLAGE,
          KUNNATHUNADU TALUK, ERAKULAM DISTRICT.

          BY ADV V.RAJENDRAN (PERUMBAVOOR)



CONTEMNOR/2ND RESPONDENT :-

          ALEX VARGHESE
          AGED AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
          CHIEF ENGINEER, IRRIGATION AND ADMINISTRATION PUBLIC
          OFFICE BUILDING, NEAR MUSEUM,
          THIRUVANANTHAPURAM - 695 033.

          BY SRI.P.S.APPU, GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 01.09.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Cont.Case (C).1281 OF 2021

                                -: 2 :-


                             JUDGMENT

Dated this the 1st day of September, 2021

It is submitted by the learned Government Pleader, on

instructions, that orders have been passed in compliance with the

judgment, on 27.8.2021. The respondent shall communicate a copy of

the order to the petitioner, if not already communicated. A copy of

the order shall also be communicated to the learned counsel for the

petitioner. The Contempt of Court Case is, accordingly, closed.

Sd ANU SIVARAMAN JUDGE

Jvt/6.9.2021 Cont.Case (C).1281 OF 2021

APPENDIX OF CON.CASE(C) 1281/2021

PETITIONER ANNEXURE

Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN WP(C) NO.36084/2018 OF THIS HON'BLE COURT DATED 17/12/2018.

Annexure A2 TRUE COPY OF LAWYER NOTICE DATED 23/6/2021 ISSUED TO THE RESPONDENT.