Sunil Joseph vs Thulaseedharan Pillai A
2022 Latest Caselaw 367 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
              THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
    THURSDAY, THE 13TH DAY OF JANUARY 2022 / 23RD POUSHA, 1943
                        CON.CASE(C) NO. 1473 OF 2021
 AGAINST THE ORDER/JUDGMENT IN WP(C) 28241/2020 OF HIGH COURT OF
                                      KERALA
PETITIONER/PETITIONER IN W.P.(C):

             SUNIL JOSEPH
             AGED 44 YEARS
             S/O. JOSEPH, JASS BHAVAN, KULAKKADA EAST MURI,
             KULAKKADA VILLAGE, KOTTARAKARA TALUK, KOLLAM DISTRICT,
             KERALA STATE 691 506 PRESENTLY HAVING ADDRESS AT
             APARTMENT NO. 225, 3620 HUFFINES BLVD, CARROLLTON,
             TEXAS, ZIP 75010, UNITED STATES OF AMERICA

             BY ADV SERGI JOSEPH THOMAS



RESPONDENT/RESPONDENT NO.1 IN W.P(C):

             THULASEEDHARAN PILLAI A
             AGE AND FATHER'S NAME NOT KNOWN TO THE
             PETITIONER,REVENUE DIVISIONAL OFFICER,OFFICE OF THE
             REVENUE DIVISIONAL OFFICER,ADOOR,PATHANAMTHITTA
             DISTRICT-691523

             BY ADV V.K.SUNIL,SR.GOVERNMENT PLEADER




     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 13.01.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1473 OF 2021

                                         2




                           P.B.SURESH KUMAR, J.
                   -----------------------------------------------
                  Contempt Case (C) No.1473 of 2021
                   -----------------------------------------------
               Dated this the 13th day of January, 2022


                                JUDGMENT

The learned counsel for the petitioner seeks permission to

withdraw the contempt case. The contempt case, in the circumstances,

is dismissed as withdrawn.

Sd/-

P.B.SURESH KUMAR JUDGE Mn CON.CASE(C) NO. 1473 OF 2021

APPENDIX OF CON.CASE(C) 1473/2021

PETITIONER ANNEXURES

Annexure A1 THE CERTIFIED COPY OF THE JUDGMENT DATED 21-

12-2020 IN W.P(C) NO. 28241/2020 OF THIS HON'BLE COURT

Annexure A2 THE TRUE COPY OF THE APPLICATION DATED 16-08-

2019 SUBMITTED BY THE PETITIONER THROUGH HIS POWER OF ATTORNEY HOLDER TO THE RESPONDENT

Annexure A2 A THE TRUE COPY OF RECEIPT ISSUED IN RESPECT OF APPLICATION DATED 16-08-2019 SUBMITTED BY THE PETITIONER THROUGH HIS POWER OF ATTORNEY HOLDER

Annexure A3 THE TRUE COPY OF THE LETTER DATED 21-01-2021 SENT TO RESPONDENT BY THE POWER OF ATTORNEY HOLDER OF THE PETITIONER.

Annexure A4 THE TRUE COPY OF THE ACKNOWLEDGMENT DATED 30-

01-2021 ISSUED BY THE RESPONDENT.