St.George Jacobite Syrian Chapel vs Snehil Kumar Sigh
2021 Latest Caselaw 20202 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

        FRIDAY, THE 24TH DAY OF SEPTEMBER 2021 / 2ND ASWINA, 1943

                         CON.CASE(C) NO. 624 OF 2019

    AGAINST THE JUDGMENT IN WP(C) 4126/2018 OF HIGH COURT OF KERALA

PETITIONER/PETITIONER:

           ST.GEORGE JACOBITE SYRIAN CHAPEL
           REP. BY ITS VICAR FR.ELDHO VARGHESE, THRURAVOOR.P.O.,
           THURVOOR VILLAGE, ANGAMALI, PIN-683 572.
           BY ADVS.
           T.P.SAJAN
           SRI.M.MOHAMMED NAZAR
           SRI.B.PRASANTH


RESPONDENT/2ND RESPONDENT:

           SNEHIL KUMAR SIGH,
           S/O.(FATHERS NAME AND AGE NOT KNOWN TO THE PETITIONER),
           PRESENTLY WORKING AS REVENUE DIVISIONAL OFFICER, FORT
           KOCHI, OFFICE OF THE REVENUE DIVISIONAL OFFICER, FORT KOCHI,
           PIN-682 001.




           SMT.SONY.K.B



      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION

     ON 24.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 C.O.(C) No. 624/2019                         :2:




            Dated this the 24th day of September, 2021.

                             JUDGMENT

This Contempt Case is filed complaining that the directives

contained in the judgment dated 10th July, 2018 is not complied with.

2. However, today, when the matter is taken up for

consideration, the learned Senior Government Pleader has produced

the order dated 10.09.2021 issued by the Sub Collector, Fort Kochi,

from where I am satisfied that the directions issued by this Court is

complied with. The learned counsel for the petitioners also agreed

with the same. Therefore, I do not find any reason to proceed with the

contempt case any further.

Accordingly, this contempt petition is closed.

sd/-

SHAJI P. CHALY, JUDGE.

Rv