Ratheesh R P vs Chelsa Sini V
2022 Latest Caselaw 6955 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
      TUESDAY, THE 14TH DAY OF JUNE 2022 / 24TH JYAISHTA, 1944
                        CON.CASE(C) NO. 832 OF 2022
   AGAINST THE ORDER/JUDGMENT IN WP(C) 23975/2021 OF HIGH COURT OF
                                     KERALA
PETITIONER:

              RATHEESH R P
              AGED 40 YEARS
              S/O. KUNJIKELAN, RAMANPARAMBATHU HOUSE,
              THALAKKULATHUR P O, THALAKULATHUR, KOZHIKODE,
              PIN - 673317

              BY ADVS.
              N.KRISHNA RAJA MAULI
              RENI JAMES
              BINIYAMIN K.S.



RESPONDENT:

              CHELSA SINI V
              (AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER) THE
              REVENUE DIVISIONAL OFFICER, REVENUE DIVISIONAL OFFICE,
              CIVIL STATION, JUMA MASJID, ERANHIPPALAM, KOZHIKODE, PIN
              - 673020

              BY ADV ADVOCATE GENERAL OFFICE KERALA



OTHER PRESENT:

              K.G.SAROJINI-GP


     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. 832 OF 2022              2




                                  JUDGMENT

It is submitted by the learned Government Pleader that

an order has been passed on 23/5/2022.

The said submission is recorded. This Contempt of Court

Case is closed.

Sd/-

ANU SIVARAMAN JUDGE ska

APPENDIX OF CON.CASE(C) 832/2022

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 03-11-

2021 IN W.P (C) NO. 23975/2021 OF THE HON'BLE HIGH COURT OF KERALA

Annexure A2 TRUE COPY OF THE PROOF EVIDENCING THE RECEIPT OF THE JUDGMENT BY THE RESPONDENT