Citation : 2022 Latest Caselaw 11406 Ker
Judgement Date : 2 December, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 2ND DAY OF DECEMBER 2022 / 11TH AGRAHAYANA, 1944
CON.CASE(C) NO. 2159 OF 2022
AGAINST THE ORDER/JUDGMENT IN WP(C) 21273/2022 OF
HIGH COURT OF KERALA
PETITIONER/PETITIONER:
VARGHESE ALIAS DECORA VARGHESE
AGED 72 YEARS
S/O FRANCIS, THANIKKAL CHALISSERY HOUSE,
KARAMUCK DESOM, MANALURVILLAGE,
THRISSUR DISTRICT, PIN - 680613
BY ADV M.K.DILEEP KUMAR
RESPONDENT/FIRST RESPONDENT:
SURIAKUMARI S
AGED 54 YEARS
W/O MARIKANI, ' KRISHNA KRIPA'
PANOKARAN ROAD, KANIMANGALAM,
THRISSUR DISTRICT, PIN 680 027
FORMER SECRETARY,
MANALUR GRAMA PANCHAYAT AND PRESENTLY
WORKING AS SECRETARY TO MULLASSERY
GRAMA PANCHAYAT, THRISSUR DISTRICT
SRI.V.N.HARIDAS
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 02.12.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
Con.Case(C) No.2159 of 2022
2
JUDGMENT
Dated this the 2nd day of December, 2022
Standing Counsel for the respondent submits that the
direction contained in the judgment is complied with.
Recording the said submission, the Contempt of Court
Case is closed.
Sd/-
N.NAGARESH JUDGE spk Con.Case(C) No.2159 of 2022
APPENDIX OF CON.CASE(C) 2159/2022
PETITIONER ANNEXURES Annexure I CERTIFIED COPY OF THE JUDGMENT DATED 05-07-2022 IN WP(C) NO.21273/2022 OF THIS HON'BLE COURT.
Annexure II TRUE COPY OF THE NOTICE DATED 18-08-
2022 ISSUED BY THE LAWYER Annexure III TRUE COPY OF THE ORDER DATED 13-09-
2022 ISSUED BY THE RESPONDENT. Annexure IV TRUE COPY OF THE STATEMENTS MADE BY BOTH THE PARTIES BEFORE THE RESPONDENT .
RESPONDENT'S/S ANNEXURES : NIL
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