Antoni vs Vishnu Raj
2022 Latest Caselaw 6945 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
             THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
     TUESDAY, THE 14TH DAY OF JUNE 2022 / 24TH JYAISHTA, 1944
                        CON.CASE(C) NO. 29 OF 2022
 AGAINST THE     JUDGMENT DATED 25.10.21 IN WP(C) 18794/2021 OF HIGH
                              COURT OF KERALA
PETITIONER/PETITIONER:

             ANTONI, AGED 55 YEARS
             MADATHUMPADI, ALANGAD VILLAGE, PARAVUR TALUK,
             ERNAKULAM DISTRICT, PIN - 682515

             BY ADV M.G.SREEJITH



RESPONDENT/2ND RESPONDENT:

             VISHNU RAJ, AGE ABOUT 45 YEARS
             [FATHER NAME AND ADDRESS OF THE RESPONDENT NOT KNOWN TO
             THIS PETITIONER]
             THE RDO, THE FIRST FLOOR, KB JACOB ROAD, FORT KOCHI,
             KOCHI, KERALA, PIN - 682001


     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 14.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 29 OF 2022          ..2..




                      JUDGMENT

The learned Learned Government Pleader submits

that the directions in the judgment dated 25.10.2021 has

been complied with. Recording the said submission, the

contempt of court case is closed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB/14/06/2022 CON.CASE(C) NO. 29 OF 2022 ..3..

APPENDIX OF CON.CASE(C) 29/2022

PETITIONER ANNEXURES

Annexure1 3. CERTIFIED COPY OF JUDGMENT DATED 25-10-2021 IN WPC NO.18794/2021

Annexure2 TRUE COPY OF COVERING LETTER DATED 27-10-2021 SUBMITTED BY THE PETITIONER

Annexure3 TRUE COPY OF POSTAL RECEIPT DATED 28-10-2021

Annexure4 TRUE COPY OF POSTAL ACKNOWLEDGMENT CARD DATED 29-10-2021

RESPONDENT EXHIBITS

AnnexureR1 TRUE COPY OF THE NOTICE (A)