Antony vs K.M.Eldho
2022 Latest Caselaw 496 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. 1586 OF 2018
AGAINST THE ORDER/JUDGMENT IN WPC 9122/2017 OF HIGH COURT
                           OF KERALA
PETITIONER/PETITIONER:

         ANTONY
         AGED 56 YEARS, S/O K.J ITTOOP, KUNDUKULANGARA
         HOUSE,PARAPPOOR PO, THRISSUR DISTRICT-680552.
         BY ADV SRI.AVANEESH KOYIKKARA


RESPONDENT/3RD RESPONDENT:

         K.M.ELDHO
         (AGE AND FATHER'S NAME NOT KNOWN TO THE
         PETITIONER)TAHSILDAR (LAND RECORDS), THRISSUR-
         680020.
         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. 1586 OF 2018
                                  2




                    P.B.SURESH KUMAR, J.
            -----------------------------------------------
            Contempt Case (C) No.1586 of 2018
            -----------------------------------------------
         Dated this the 13th day of January, 2022


                         JUDGMENT

The learned counsel for the petitioner submits that

the direction contained in the judgment has been complied

with. In the light of the submission made by the learned

counsel for the petitioner, the Contempt of Court Case is closed.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Mn CON.CASE(C) NO. 1586 OF 2018

APPENDIX OF CON.CASE(C) 1586/2018

PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN WP(C)NO.9122/2017 DATED 20.10.2017 PASSED BY THIS HONOURABLE COURT. Annexure A2 TRUE COPY OF THE ORDER NO.C7-5781/17 & C7-5782/17 DATED 25.6.2018 ISSUED BY THE RESPONDENT