Bincy Joseph vs James Joseph
2022 Latest Caselaw 2224 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
               THE HONOURABLE MR. JUSTICE SATHISH NINAN
   THURSDAY, THE 24TH DAY OF FEBRUARY 2022 / 5TH PHALGUNA, 1943
                        CON.CASE(C) NO. 34 OF 2022
  AGAINST THE ORDER/JUDGMENT IN WP(C) 7205/2021 OF HIGH COURT OF
                                     KERALA
PETITIONER/3RD RESPONDENT IN THE WP(C):

             BINCY JOSEPH,AGED 57 YEARS
             D/O. K.C.MATHEW, KANDARAPALLIL
             KURUPPUMTHARA, MANJOOR, KOTTAYAM-686603.
             BY ADVS.
             AUGUSTINE JOSEPH
             TONY AUGUSTINE


RESPONDENTS/PETITIONER & 1ST RESPONDENT IN THE WP(C):

    1        JAMES JOSEPH,AGED 60 YEARS
             S/O. JOSEPH, KANDARAPALLIL, KURUPPUMTHARA, MANJOOR,
             KOTTAYAM-686603.
    2        ASHA GOPAL,AGE AND FATHER'S NAME NOT KNOWN TO THE
             PETITIONER, NOW WORKING AS THE SECRETARY, MANJOOR GRAMA
             PANCHAYATH, MANJOOR, KOTTAYAM-686603.
             BY ADVS.
             M.G.KARTHIKEYAN
             JUSTINE JACOB
             RAJEE P MATHEWS


     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 24.02.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 34 OF 2022          2

                             JUDGMENT

In the light of the averments in the

counter affidavit that the smoke house in

question is not functioning now, the Contempt

of Court Case is closed.

Sd/-

SATHISH NINAN JUDGE sd

APPENDIX OF CON.CASE(C) 34/2022

PETITIONER ANNEXURES Annexure I TRUE COPY OF THE ORDER DATED 8.3.2021 IN WP(C) NO.5868/2021.

Annexure II TRUE COPY OF THE ORDER DATED 19.3.2021 IN WP(C) NO.7205/2021.

Annexure III TRUE COPY OF THE LETTER DATED 23.4.2021 FROM THE 2ND RESPONDENT. Annexure IV TRUE COPIES OF SOME PHOTOS TO SHOW THE USE OF DRIER AND SMOKE HOUSE BY THE 1ST RESPONDENT DATED 20.11.2021. Annexure V TRUE COPY OF THE ORDER DATED 14.12.2021 IN WP(C) NO.7205/2021.