Rinsu Daniel vs Sanjay Bhattacharyya
2022 Latest Caselaw 620 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  FRIDAY, THE 14TH DAY OF JANUARY 2022 / 24TH POUSHA, 1943
                 CON.CASE(C) NO. 2172 OF 2021
  AGAINST THE JUDGMENT IN WP(C) 16767/2021 OF HIGH COURT OF
                             KERALA
PETITIONER/PETITIONER IN WRIT PETITION:

          RINSU DANIEL
          AGED 27 YEARS
          D/O DANIEL, PARUTHINIPALLIL, RINU BHAVAN,
          CHERUKOLE P.O., MAVELIKARA, ALAPPUZHA DISTRICT,
          KERALA-690 104.
          BY ADV M.G.SREEJITH

RESPONDENT/2ND RESPONDENT IN THE WRIT PETITION:

          SANJAY BHATTACHARYYA
          AGE, FATEHR NAME AND ADDRESS NOT KNOWN TO THIS
          PETITIONER, SECRETARY, OFFICE OF THE MINISTRY OF
          EXTERNAL AFFAIRS (MEA) ATTESTATION, JAWAHARLAL
          NEHRU BHAVAN, JANPATH MARG, NEW DELHI, PIN-110
          001.
OTHER PRESENT:

          SRI.S.MANU, ASGI


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 14.01.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 COC No.2172/2021

                                  2




                  P.V.KUNHIKRISHNAN, J.
                   --------------------------------
               Con.Case (C) No.2172 of 2021
            ----------------------------------------------
          Dated this the 14th day of January, 2022


                          JUDGMENT

When this contempt case came up for consideration, the

learned Assistant Solicitor General submitted that the

directions in the judgment dated 20.09.2021 in W.P.(C).

No.16767 of 2021 are already complied with. The learned

counsel for the petitioner submitted that copy of the order is

not received.

The learned Assistant Solicitor General is directed to

serve a copy of the same to the learned counsel for the

petitioner. In the light of the compliance of the judgment

dated 20.09.2021 in W.P.(C). No.16767 of 2021, this contempt

case is closed.

sd/-

                                         P.V.KUNHIKRISHNAN
JV                                              JUDGE
 COC No.2172/2021

APPENDIX OF CON.CASE(C) 2172/2021

PETITIONER ANNEXURES Annexure 1 CERTIFIED COPY OF JUDGMENT DATED 20.9.2021 IN WPC NO.16767/2021.

Annexure 2 TRUE COPY OF COVERING LETTER DATED 26.9.2021 COMMUNICATED ALONG WITH THE JUDGMENT TO THE RESPONDENT.

Annexure 3 TRUE COPY OF POSTAL RECEIPT DATED 27.9.2021.

Annexure 4 TRUE COPY OF EMAIL COMMUNICATION ACKNOWLEDGMENT DATED 3.12.2021.