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C.J.Joseph vs Jaggy Paul
2022 Latest Caselaw 519 Ker

Citation : 2022 Latest Caselaw 519 Ker
Judgement Date : 13 January, 2022

Kerala High Court
C.J.Joseph vs Jaggy Paul on 13 January, 2022
Con.Case(C) No.2071/2021                          1/1

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                           THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
               Thursday, the 13th day of January 2022 / 23rd Pousha, 1943
              CONTEMPT CASE(CIVIL) NO. 2071 OF 2021(S) IN WP(C) 15420/2021

   PETITIONER/PETITIONER

           C.J.JOSEPH,AGED 66 YEARS,W/O. ULAHANNAN JOSEPH, CHELEKKAT HOUSE,
           NO.42, VIVEVEKANDHA ROAD, AIMS PONEKKARA P.O, ERNAKULAM DISTRICT,
           KOCHI - 682041.

         BY ADVS.P.K.SOYUZ,E.V.BABYCHAN
   RESPONDENT/RESPONDENT NO.2

           JAGGY PAUL,THE TAHSILDAR (LR), TALUK OFFICE, PARAVOOR, PARAVUR
           TALUK, NORTH PARAVOOR P.O, ERNAKULAM - 683513.

        This Contempt of court case (civil) having come up for orders on
   13.01.2022, the court on the same day passed the following:

                                             ORDER

Issue notice to the respondent by Speed post or by e-mail.The respondent shall file an affidavit before this Court with regard to the compliance with the judgment.

Post on 14/2/2022 along with COC Nos.1940/21,2068/21,2069/21 and 2034/21.

In case such affidavit is on file on the next date of posting,personal appearance shall stand dispensed with.

Sd/- ANU SIVARAMAN,JUDGE

13-01-2022 /True Copy/ Assistant Registrar

 
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