Ebony Woods vs Mathew Joy
2022 Latest Caselaw 8084 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
          THE HONOURABLE MR.JUSTICE N.NAGARESH
WEDNESDAY, THE 29TH DAY OF JUNE 2022 / 8TH ASHADHA, 1944
              CON.CASE(C) NO. 929 OF 2022
 AGAINST THE JUDGMENT IN WP(C) 27045/2021 OF HIGH COURT
                       OF KERALA
PETITIONER:

         EBONY WOODS
         OPPOSITE IOC PUMP, VALLAMKULAM, THIRUVALLA,
         PATHANAMTHITTA, REPRESENTED BY ITS MANAGING
         PARTNER SAMUEL CHACKO S/O. CHACKO, RESIDING AT
         KONDOOR HOUSE, NJALIKANDOM, KAVIYOOR PO,
         PATHANAMTHITTA, PIN - 689582
         BY ADVS.
         JOHNSON GOMEZ
         S.BIJU (KIZHAKKANELA)
         SANJAY JOHNSON
         JOHN GOMEZ
         MOHAMED SHEHARAN
         SANJITH JOHNSON
         SREEDEVI S.
         PARSHATHY S.R.

RESPONDENT:

         MATHEW JOY
         BRANCH MANAGER NATIONAL INSURANCE COMPANY
         LIMITED, CHAGANASSERY BRANCH OFFICE,
         PARAKADAVIL SHOPPING COMPLEX, OPPOSITE NO.1
         PRIVATE BUS STAND, PALACE ROAD, CHANGANASSERY,
         KERALA, PIN 686101 (AGE AND FATHERS NAME NOT
         KNOWN TO THE PETITIONER)., PIN - 686101
     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 29.06.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Con.Case(C)No.929 of 2022
                                  2



                        JUDGMENT

Dated this the 29th day of June, 2022

The learned counsel for the petitioner submits that

pursuant to the directions of this Court, the petitioner has

received certain amount.

2. The learned Standing Counsel representing the

respondent submits that the judgment has been complied

with.

In view of the said facts, no further orders are

necessary in the contempt of court case. Accordingly, the

contempt of court case is closed recording the above

submissions.

Sd/-

N. NAGARESH JUDGE AJ Con.Case(C)No.929 of 2022

APPENDIX OF CON.CASE(C) 929/2022

PETITIONER ANNEXURES Annexure1 THE CERTIFIED COPY OF THE JUDGEMENT DATED 24TH JANUARY 2022 IN WP(C) NO. 27045 OF 2021 Annexure2 A TRUE COPY OF THE EMAIL COMMUNICATION DATED 04.02.2022 SENT BY THE PETITIONER TO THE CONTEMNER Annexure3 A TRUE COPY OF THE REPLY MAIL COMMUNICATION DATED 07.02.2022 SENT BY THE CONTEMNER TO THE PETITIONER Annexure4 MEMO OF CHARGES AGAINST THE RESPONDENT