Gopalakrishna Pillai vs Stephen.M
2022 Latest Caselaw 12275 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR.JUSTICE N.NAGARESH
     THURSDAY, THE 22ND DAY OF DECEMBER 2022 / 1ST POUSHA, 1944
                      CON.CASE(C) NO. 2287 OF 2022
 AGAINST THE ORDER/JUDGMENTWP(C) 24528/2022 OF HIGH COURT OF KERALA
PETITIONER

             GOPALAKRISHNA PILLAI
             AGED 73 YEARS
             S/O. KUTTAN PILLAI
             PUTHENPURA VEEDU, PULLICHIRA P.O
             MAYYANAD, KOLLAM, PIN - 691304
             BY ADVS.
             B.RENJITHKUMAR
             CLARA SHERIN FRANCIS


RESPONDENT

             STEPHEN.M
             AGED 50 YEARS
             THE ADICHANALOOR GRAMA PANCHAYAT,
             ADICHANALOOR P.O, KOLLAM - 691573

             SRI. BIJITH S. KHAN (SC)
     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 22.12.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO.2287 OF 2022
                                      2




                         JUDGMENT

Dated this the 22nd day of December, 2022

Standing Counsel representing the respondent submits

that the directions contained in the judgment dated 01.08.2022

in W.P.(C) No.24528 of 2022 has been complied with by

passing an order dated 02.12.2022.

Recording the said submission, the Contempt of Court

Case is closed.

sd/-

N.NAGARESH JUDGE hmh CON.CASE(C) NO.2287 OF 2022

APPENDIX OF CON.CASE(C) 2287/2022

PETITIONER ANNEXURES

Annexure-A1 CERTIFIED COPY OF THE JUDGMENT DATED 1.8.2022 IN WP(C) NO. 24528/2022 OF THIS HON'BLE COURT Annexure-A2 TRUE COPY OF THE COMPLAINT DATED 28.6.2022 FILED BY THE PETITIONER BEFORE THE RESPONDENT Annexure-A3 TRUE COPY OF THE LETTER DATED 10.8.2022 FORWARDED TO THE RESPONDENT BY THE COUNSEL FOR THE PETITIONER Annexure-A4 TRUE COPY OF THE ACKNOWLEDGEMENT CARD RESPONDENT ANNEXURES Annexure R1(a) true copy of the notice dated 02.12.2022