Lourd Kunjumon vs M Dhinakaran
2022 Latest Caselaw 9770 Ker

Con.Case(C) No.1191/2022                     1/4

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                         THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                              &
                       THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
               Friday, the 26th day of August 2022 / 4th Bhadra, 1944
                CONTEMPT CASE(C) NO. 1191 OF 2022(S) IN WA 1046/2021
      PETITIONER/PETITIONER IN WA:

                LOURD KUNJUMON, AGED 59 YEARS, WIFE OF LATE SHRI.P KUNJUMON,

                LOURD BHAVAN, MAYYANAD P O, KOLLAM, PIN - 691303

            BY ADVS. M/S. V.JOHN MANI,JACKSON JOHNY, SETHULAKSHMI K.K., VARGHESE
            SABU, DIANA LAURANCE PAUL.

      RESPONDENT/6TH RESPONDENT IN WA:


                M.DHINAKARAN,DIGP, CENTRAL RESERVE POLICE FORCE,

                GROUP CENTRE, AVADI, CHENNAI-, PIN - 600 065.

            BY SRI.MANU S, ASSISTANT SOLICITOR GENERAL OF INDIA

        This Contempt of court case (civil) having come up for orders on
   26.08.2022, the court on the same day passed the following:


                                                             P.T.O.
 Con.Case(C) No.1191/2022                          2/4




          ALEXANDER THOMAS & SHOBA ANNAMMA EAPEN, JJ.
                       =================================
                                      I.A No.3 of 2022
                                             in
                                Cont.Case (C) No.1191 of 2022
                                              &
                                Cont.Case (C) No.1191 of 2022
                                [arising out of the impugned judgment dated
                                      28.01.2022 in W.A No.1046/2021]
                       =================================
                                  Dated this the 26th day of August, 2022

                                                ORDER

I.A No.3 of 2022 in Cont.Case (C) No.1191 of 2022

Heard both sides.

2. This is an application to accept documents produced as

Anenxures-A7, A8 & A9 along with this I.A as additional documents to

form part records of the main case.

3. Having regard to the facts and circumstances of this case, it is

ordered in the interest of justice that the documents produced as

Annexures-A7, A8 & A9 along with this I.A, will stand accepted as

additional documents to form part of the records of the main contempt

case. However, this will be without prejudice to the contentions of the

other side.

With these observations and directions, the above I.A will stand

disposed of.

Con.Case(C) No.1191/2022 3/4

I.A No.3 of 2022 in Cont.Case (C) No.1191 of 2022 & Cont.Case (C) No.1191 of 2022

Cont.Case (C) No.1191 of 2022

The respondent will immediately furnish instructions to the

learned Asst. Solicitor General of India, as to the factual details in

pursuance of Annexures-A7, A8 & A9, more particularly, as to whether

Annexure A-9 letter has been received enclosing therewith Annexures-

A7 & A8, regarding the change of name and date of birth of the

petitioner to furnish correct details in that regard and whether the

sanctioned pension arrears could be disbursed to the petitioner

immediately.

List on 01/09/2022.

Hand Over

Sd/-

ALEXANDER THOMAS JUDGE

Sd/-

SHOBA ANNAMMA EAPEN JUDGE

vgd

26-08-2022 /True Copy/ Assistant Registrar Con.Case(C) No.1191/2022 4/4

APPENDIX OF CON.CASE(C) 1191/2022 Annexure A7 A TRUE COPY OF THE UPDATED AADHAAR DOCUMENT. Annexure A8 A TRUE COPY OF THE UPDATED PAN CARD. Annexure A9 A TRUE COPY OF THE COVERING LETTER DATED 22/08/2022 SUBMITTED BY THE PETITIONER TO THE RESPONDENT.