Adv.V.V.Shaji vs Rengith George
2022 Latest Caselaw 1899 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT

                 THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

         FRIDAY, THE 18TH DAY OF FEBRUARY 2022 / 29TH MAGHA, 1943

                              CON.CASE(C) NO. 7 OF 2022

  AGAINST THE ORDER/JUDGMENT IN WP(C) 19854/2021 OF HIGH COURT OF KERALA

PETITIONERS:

               ADV.V.V.SHAJI,
               AGED 60 YEARS
               S/O.LATE V.C.VARGHESE, VAZHATHAMARALAYIL, NEAR GOVT. HOSPITAL,
               THIRUVALLA P.O, THIRUVALLA VILLAGE, THIRUVALLA TALUK,
               PATHANAMTHITTA DISTRICT,

               PIN-689 101.

               RAJUS J, AGED 56 YEARS, W/O ADV.V.V.SHAJI, VAZHATHAMARALAYIL,
               NEAR GOVT. HOSPITAL, THIRUVALLA P.O, THIRUVALLA VILLAGE,
               THIRUVALLA TALUK, PATHANAMTHITTA DISTRICT,

               PIN-689 101.

               BY ADV SUSANTH SHAJI


     1         RENGITH GEORGE, (AGE AND FATHER'S NAME NOT KNOWN TO THE
               PETITIONERS)
               TAHSILDAR, KANAYANNUR TALUK, TALUK OFFICE, PARK AVENUE ROAD,
               NEAR SUBHASH PARK, MARINE DRIVE, KOCHI, ERNAKULAM, PIN-682
               011.

     2         MUSTHAFA KAMAL.K.M., (AGE AND FATHER'S NAME NOT KNOWN TO THE
               PETITIONERS)TAHSILDAR(LR), KANAYANNUR TALUK,
               TALUK OFFICE, PARK AVENUE ROAD, NEAR SUBHASH PARK, MARINE
               DRIVE, KOCHI, ERNAKULAM, PIN-682 011.

     3         MANJU N.NAIR, (AGE AND FATHER'S NAME NOT KNOWN TO THE
               PETITIONERS)
               VILLAGE OFFICER, ELAMKULAM VILLAGE, KADAVANTHRA P.O.,
               ELAMKULAM, ERNAKULAM, PIN-682 020.

      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
18.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                     2



CoC.No. 7 of 2022




                           JUDGMENT

Dated this the 18th day of February, 2022.

When this matter was called today,

Smt.K.Amminikutty - learned Senior Government

Pleader, submitted that the directions in the judgment in

W.P.(C).No.19854 of 2021 have been complied with fully.

Sri.Susanth Shaji - the learned counsel for the

petitioners, affirms this.

Resultantly, this contempt case is closed with liberty

reserved to the petitioners to deal with a new order in

any manner that he may choose fit, for which purpose all

contentions are left open.

Sd/-

DEVAN RAMACHANDRAN JUDGE Raj/18.02.2022.

CoC.No. 7 of 2022

APPENDIX OF CON.CASE(C) 7/2022

PETITIONER ANNEXURES

Annexure 1 ONLINE CERTIFIED COPY OF THE JUDGMENT DATED 06.10.2021 IN WPC NO.19854/2021 ON THE FILES OF THIS HON'BLE COURT.

Annexure 2 TRUE PHOTOSTAT COPY OF THE LETTER DATED 22.10.2021 SENT BY THE PETITIONERS TO THE RESPONDENTS.

Annexure 3 TRUE COPY OF THE POSTAL TRACK RECEIPT DOWNLOADED FROM THE INDIA POST WEBSITE FOR THE CONSIGNMENT NO.RL516325502IN.

Annexure 4 TRUE COPY OF THE POSTAL TRACK RECEIPT DOWNLOADED FROM THE INDIA POST WEBSITE FOR THE CONSIGNMENT NO. RL516325493IN

Annexure 5 TRUE COPY OF THE POSTAL TRACK RECEIPT DOWNLOADED FROM THE INDIA POST WEBSITE FOR THE CONSIGNMENT NO. RL516325255IN

Annexure 6 TRUE COPY OF THE CONTEMPT NOTICE DATED 15.12.2021 PREFERRED BY THE PETITIONERS.

Annexure 7 TRUE COPY OF THE POSTAL TRACK RECEIPT DOWNLOADED FROM THE INDIA POST WEBSITE FOR THE CONSIGNMENT NO.RL 478134332IN

Annexure 8 TRUE COPY OF THE POSTAL TRACK RECEIPT DOWNLOADED FROM THE INDIA POST WEBSITE FOR THE CONSIGNMENT NO. RL478134346IN

Annexure 9 TRUE COPY OF THE POSTAL TRACK RECEIPT DOWNLOADED FROM THE INDIA POST WEBSITE FOR THE CONSIGNMENT NO. RL478134350IN.