Dr. V.V Haridas vs Sri.Aby George
2021 Latest Caselaw 18965 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                     THE HONOURABLE MR. JUSTICE T.R.RAVI
         FRIDAY, THE 10TH DAY OF SEPTEMBER 2021 / 19TH BHADRA, 1943
                         CON.CASE(C) NO. 1455 OF 2021
 AGAINST THE ORDER/JUDGMENT IN WP(C) 9308/2021 OF HIGH COURT OF KERALA,
                                    ERNAKULAM
PETITIONER:

              DR. V.V HARIDAS,
              AGED 77 YEARS
              SON OF (LATE) SRI. K.VELAYUDHAN,
              "KRISHNA" MARUTHORVATTAM, CHERTHALA,
              ALAPPUZHA DISTRICT-688 524

              BY ADVS.
              KANDAMPULLY VIKRAM
              NIKITHA SUSAN PAULSON
              PRAFUL SURENDRAN
              ASWIN GOPAKUMAR


RESPONDENT/CONTEMNORS:

     1        SRI.ABY GEORGE,
              AGE, FATHER'S NAME AND OTHER SUCH PARTICULARS
              NOT DISCLOSED TO THE PETITIONER,
              HOLDING THE POST OF THE DISTRICT REGISTRAR (GENERAL),
              3RD FLOOR, C.C.NO. 40/1017, PERUMBILLY BUILDING, OPPO.
              MAHARAJAS COLLEGE GROUND, ERNAKULAM-682 011

     2        SMT. BIJI,
              AGE, FATHER'S NAME AND OTHER SUCH PARTICULARS
              NOT DISCLOSED TO THE PETITIONER,
              HOLDING THE POST OF THE SUB REGISTRAR,
              SUB REGISTRAR'S OFFICE, POLICE STATION ROAD,
              KODATHIKAVALA, CHERTHALA-688 524

              SRI.JACOB SIMON, GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
10.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 1455 OF 2021
                                  2




                          JUDGMENT

Dated this the 10th day of September 2021

When the case is taken up today, it is submitted by the counsel

for the petitioner that the registration as directed by this Court has

been completed yesterday.

In the circumstances, there is no necessity to continue this

contempt application. Hence the contempt application is closed.

Sd/-

T.R.RAVI

JUDGE sn CON.CASE(C) NO. 1455 OF 2021

APPENDIX OF CON.CASE(C) 1455/2021

PETITIONER ANNEXURE

Annexure A1 TRUE COPY OF THE REQUEST ALONG WITH THE DRAFT 'RELEASE DEED' FILED BY THE PETITIONER.

Annexure A2 TRUE COPY OF THE ORDER DATED 20.04.2021 PASSED BY THIS HON'BLE HIGH COURT OF KERALA, ERNAKULAM IN W.P.C NO. 9308/2021.

Annexure A3 TRUE COPY OF THE REJECTION NOTE DATED 28.04.2021 ISSUED BY THE CONTEMNOR NO.2.

Annexure A4 TRUE COPY OF THE JUDGMENT DATED 28.07.2021 PASSED BY THIS HON'BLE HIGH COURT OF KERALA, ERNAKULAM IN W.A. NO. 897/2021.

Annexure A5 TRUE COPY OF THE REJECTION NOTE DATED 17.08.2021 ISSUED BY THE CONTEMNOR NO.2.

                            // TRUE COPY//            PA TO JUDGE