Sirajudheen vs Dhanya Suresh
2021 Latest Caselaw 19517 Ker

CON.CASE(C) NO. 1298 OF 2021         1

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
  THURSDAY, THE 16TH DAY OF SEPTEMBER 2021 / 25TH BHADRA, 1943
                    CON.CASE(C) NO. 1298 OF 2021
  AGAINST THE JUDGMENT DATED 21.12.2020 IN WP(C) 28483/2020 OF
                   HIGH COURT OF KERALA, ERNAKULAM
PETITIONER/1ST PETITIONER :

             SIRAJUDHEEN,
             AGED 70 YEARS,
             S/O BALAKRISHNAN,
             VALIYAKUNNU M.M.HOUSE,
             KUNIYIL, KEEZHUPARAMBA POST, MALAPPURAM DISTRICT.

             BY ADV K.RAKESH



RESPONDENT/1ST RESPONDENT:

             DHANYA SURESH,
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             THE MAINTENANCE TRIBUNAL/SUB-COLLECTOR, OFFICE OF THE
             SUB COLLECTOR, NEAR MINI CIVIL STATION,
             PERINTHALMANNA,
             MALAPPURAM DISTRICT, PIN-679322.




             SMT NISHA BOSE, SR GP




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 16.09.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1298 OF 2021           2

                                 JUDGMENT

When this matter was taken up, Sri. Rakesh K., the learned counsel

appearing for the petitioner, submitted that pursuant to the order dated

02.09.2021, the petitioner was served with a notice, he had appeared and that

orders have been passed on 10.09.2021.

The learned Government Pleader shall furnish a copy of the order to the

petitioner.

This Contempt Case is closed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE NS

APPENDIX OF CON.CASE(C) 1298/2021

PETITIONER(S) ANNEXURE :

Annexure A CERTIFIED COPY OF THE JUDGMENT DATED 21.12.2020 IN WPC NO.28483/2020 OF THIS HON'BLE COURT.

RESPONDENT(S) ANNEXURE : NIL