Abdul Lathief vs Chelsasini .V
2022 Latest Caselaw 9393 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                  THE HONOURABLE MR. JUSTICE T.R.RAVI
    WEDNESDAY, THE 10TH DAY OF AUGUST 2022 / 19TH SRAVANA, 1944
                        CON.CASE(C) NO. 1378 OF 2022
 AGAINST THE JUDGMENT IN WP(C) 5402/2019 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:

             ABDUL LATHIEF
             AGED 57 YEARS
             S/O LATE MOIDEENKUTTY HAJI,
             POTTAMMAL HOUSE, KAKKODI
             KOZHIKODE DISTRICT, PIN - 673 611

             BY ADV M.MUHAMMED SHAFI


RESPONDENT/RESPONDENT:

             CHELSASINI .V
             AGE AND FATHER'S NAME NOT KNOWN,
             REVENUE DIVISIONAL OFFICER
             (SUB DIVISIONAL MAGISTRATE),
             KOZHIKODE, PIN - 673 001

             SRI.BIMAL K.NATH, SR.GP
     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 10.08.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO.1378 OF 2022
                                           2




                                  T.R.RAVI, J.
                          ----------------------------------------
                     Contempt Case (C) No.1378 of 2022
                        -------------------------------------------
                   Dated this the 10th day of August, 2022

                                 JUDGMENT

When the case is taken up today, the counsel on either side

submit that the judgment has been complied with.

The contempt case is hence closed recording the

submission.

Sd/-

T.R.RAVI

JUDGE sn CON.CASE(C) NO.1378 OF 2022

APPENDIX OF CON.CASE(C) 1378/2022

PETITIONER'S ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 10.05.2022 IN WP(C)NO.5402 OF 2019

Annexure A2 TRUE COPY OF THE COVERING LETTER DATED 16-05-2022 SENT TO THE RESPONDENT

Annexure A3 TRUE COPY OF THE ACKNOWLEDGMENT CARD DATED 19-05-2022 SENT BY THE RESPONDENT ALONG WITH POSTAL RECEIPT

RESPONDENT'S ANNEXURES : NIL

//TRUE COPY// PA TO JUDGE