Saturday, 09, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Santhosh Chacko vs M.Anjana I.A.S
2021 Latest Caselaw 18414 Ker

Citation : 2021 Latest Caselaw 18414 Ker
Judgement Date : 7 September, 2021

Kerala High Court
Santhosh Chacko vs M.Anjana I.A.S on 7 September, 2021
          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
            THE HONOURABLE MR.JUSTICE N.NAGARESH
TUESDAY, THE 7TH DAY OF SEPTEMBER 2021 / 16TH BHADRA, 1943
                CON.CASE(C) NO. 1377 OF 2021
    AGAINST THE JUDGMENT IN WP(C) No.22287/2020 DATED
        09.04.2021 OF HIGH COURT OF KERALA, ERNAKULAM
PETITIONER/PETITIONER IN W.P.(C):

          SANTHOSH CHACKO,
          AGED 47 YEARS,
          S/O EAPEN CHACKO, EZHAMALIYIL,
          NEAR PALLIPURAM, PERUMBAIKADAU.P.O,
          ETTUMANOOR, THELLAKOM,
          KOTTAYAM-686016.

          BY ADVS.
          RENJITH B.MARAR
          LAKSHMI.N.KAIMAL
          ARUN POOMULLI
          BIJU VIGNESWAR
          MEERA M.
          SURABHI SANTHOSH


RESPONDENTS/RESPONDENTS NO.2 & 3 IN W.P.(C):

    1     M.ANJANA I.A.S.
          AGE AND PRESENT ADDRESS (NOT KNOWN TO THE
          PETITIONER),
          THE DISTRICT MAGISTRATE,
          OFFICE OF THE DISTRICT MAGISTRATE,
          COLLECTORATE.P.O,
          KOTTAYAM-686002.
    2     ASHA.C.ABRAHAM,
          AGED AND PRESENT ADDRESS
          (NOT KNOWN TO THE PETITIONER),
          ADDITIONAL DISTRICT MAGISTRATE,
          OFFICE OF THE ADDITIONAL DISTRICT MAGISTRATE,
          COLLECTORATE.P.O, KOTTAYAM-686002.

          SRI.SYAMANTHAK B.S, GOVERNMENT PLEADER
     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 07.09.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 COC No.1377/2021
                                :2 :




                        JUDGMENT

~~~~~~~~~

Dated this the 7th day of September, 2021

The learned counsel for the petitioner submits that

there is a settlement between the parties subsequent to the

filing of the contempt case and the contempt case may be

closed granting liberty to the petitioner to move the court again

if situation so warrants. Accordingly, the Contempt of Court

Case is dismissed as withdrawn.

Sd/-

N. NAGARESH, JUDGE

aks/07.09.2021

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter