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Leju Saji Kumar vs Sarabjit Singh
2022 Latest Caselaw 451 Ker

Citation : 2022 Latest Caselaw 451 Ker
Judgement Date : 13 January, 2022

Kerala High Court
Leju Saji Kumar vs Sarabjit Singh on 13 January, 2022
         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
     THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                               &
         THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
THURSDAY, THE 13TH DAY OF JANUARY 2022 / 23RD POUSHA, 1943
                CON.CASE(C) NO. 914 OF 2019
   AGAINST THE JUDGMENT IN WA 837/2018 OF HIGH COURT OF
                   KERALA DATED 8.6.2018
PETITIONER/S:

         LEJU SAJI KUMAR,
         AGED 41 YEARS, W/O. SAJI KUMAR, ANCHANAYIL,
         MANIMALA P.O, KOTTAYAM-686 543
         BY ADV K.R.SUNIL


RESPONDENT/S:

         SARABJIT SINGH
         FATHER'S NAME AND AGE NOT KNOWN,
         CHIEF REGIONAL MANAGER,
         THE HINDUSTAN PETROLEUM CORPORATIONS,
         P.B. NO. 1601, RETAIL REGIONAL OFFICE,
         ERNAKULAM NORTH, ERNAKULAM, PIN-682 018
         BY ADVS.
         SRI.M.GOPIKRISHNAN NAMBIAR
         SRI.K.JOHN MATHAI
         SRI.JOSON MANAVALAN
         SRI.KURYAN THOMAS
         SRI.PAULOSE C. ABRAHAM


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 13.01.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Cont. Case (C). 914/2019
                                      2


                              JUDGMENT

Dated this the 13th day of January, 2022

S. Manikumar, CJ.

On this day when the matter came up for hearing, learned

counsel for the contempt petitioner submitted that judgment dated

8.6.2018 in W.A.No.837 of 2018 has been complied with.

Learned counsel for the respondent also acknowledges the said

submission.

Placing on record the same, Contempt Petition is closed.

Sd/-

S. Manikumar, Chief Justice

Sd/-

Shaji P. Chaly, Judge

sou.

Cont. Case (C). 914/2019

APPENDIX OF CON.CASE(C) 914/2019

PETITIONER'S ANNEXURES ANNEXURE A1 THE CERTIFIED COPY OF THE JUDGMENT DATED 08.06.2018 IN WRIT APPEAL NO. 837/2018. ANNEXURE A2 THE TRUE COPY OF THE LETTER OF INTENT ISSUED BY THE RESPONDENT CORPORATION ON 12.09.2018. ANNEXURE A3 THE TRUE COPY OF THE LETTER DATED 31.10.2018.

ANNEXURE A4 THE TRUE COPY OF THE NOTARY ATTESTED AFFIDAVIT DATED 29.10.2018. ANNEXURE A5 THE TRUE COPY OF THE LETTER DATED 29.11.2018 SENT BY THE RESPONDENT CORPORATION. ANNEXURE A6 THE TRUE COPY OF RESIGNATION LETTER DATED 04.01.2019 SUBMITTED BEFORE THE PRINCIPAL AGRICULTURAL OFFICER,KOTTAYAM & TRANSLATION. ANNEXURE A7 THE TRUE COPY OF THE LETTER OF ACCEPTANCE DATED 04.01.2019.

ANNEXURE A8 THE TRUE COPY OF THE NOTARY ATTESTED AFFIDAVIT DATED 05.01.2019. ANNEXURE A9 THE TRUE COPY OF THE LETTER DATED 14.1.2019. ANNEXURE A10 THE TRUE COPY OF THE LETTER DATED 22.1.2019. ANNEXURE A11 THE TRUE COPY OF THE NOTARY ATTESTED AFFIDAVIT SWORN BY THE PETITIONER DATED 12.1.2019.

RESPONDENT'S EXHIBITS

ANNEXURE R1(A) TRUE COPY OF THE REMAINDER LETTER DTD.4.10.2018 ISSUED BY HPCL TO THE PETITIONER ANNEXURER1(B) TRUE COPY OF LETTER DTD.29.1.2019 FROM THE ASSISTANT DIRECTOR OF AGRICULTURE, VAZHOOR TO THE HPCL AUTHORITIES.

 
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