David vs Ani P N
2022 Latest Caselaw 6199 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
               THE HONOURABLE MR. JUSTICE SATHISH NINAN
     WEDNESDAY, THE 1ST DAY OF JUNE 2022 / 11TH JYAISHTA, 1944
                        CON.CASE(C) NO. 955 OF 2022
AGAINST THE JUDGMENT DATED 25.11.2021 IN WP(C) 15308/2021 OF HIGH
                              COURT OF KERALA
PETITIONER/ PETITIONER:

             DAVID
             AGED 87 YEARS
             S/O. PATHROSE, THOPPIL HOUSE,
             KOKKAPPILLI KARA, THIRUVANIYOOR VILLAGE,
             ERNAKULAM DISTRICT, PIN - 682308

             BY ADV GEORGE SEBASTIAN



RESPONDENT/3RD RESPONDENT:

             ANI P N
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             PRESENTLY WORKING AS THE REVENUE DIVISIONAL OFFICER,
             (MAINTENANCE TRIBUNAL UNDER THE MAINTENANCE AND WELFARE
             OF SENIOR CITIZENS ACT), THE REVENUE DIVISIONAL OFFICE,
             MUVATTUPUZHA,
             , PIN - 686669


     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 01.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                      2
CON.CASE(C) NO. 955 OF 2022




                            Sathish Ninan, J.
                     ==============================
                      Cont.Case (C).No.955 of 2022
                       ==========================
                  Dated this the 1st day of June, 2022

                                JUDGMENT

Let the proceedings be disposed of in terms of the

directions in the judgment in W.P(C).No.15308/2021 within a

period of three months. The contempt case is closed without

prejudice to the rights of the petitioner.

Sd/-

Sathish Ninan, Judge rsr