Joshy John vs Anil Kumar
2022 Latest Caselaw 2499 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
               THE HONOURABLE MR. JUSTICE SATHISH NINAN
        FRIDAY, THE 4TH DAY OF MARCH 2022 / 13TH PHALGUNA, 1943
                        CON.CASE(C) NO. 368 OF 2022
  AGAINST THE ORDER/JUDGMENT IN WP(C) 9102/2021 OF HIGH COURT OF
                                     KERALA
PETITIONER/PETITIONER:

             JOSHY JOHN,
             AGED 47 YEARS
             S/O.JOHN, VADAKKEKKARA HOUSE, PERUMBALLOOR P.O,
             ARAKKUZHA, MARADI, MUVATTUPUZHA, ERNAKULAM DISTRICT-686
             673
             BY ADVS.
             G.HARIHARAN
             PRAVEEN.H.


RESPONDENTS/1ST AND 2ND RESPONDENT:

    1        ANIL KUMAR,
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             BRANCH MANAGER, STATE BANK OF INDIA, WADAKKANCHERY
             BRANCH, WADAKKANCHERY, THRISSUR DISTRICT-680 582
    2        SURESH,
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             REGIONAL MANAGER, STATE BANK OF INDIA, SUBHAM TOWERS,
             4TH FLOOR, EAST FORT, THRISSUR 680 005.
     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 04.03.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 368 OF 2022       2

                              JUDGMENT

It is reported that the directions in the

judgment dated 08.10.2021 in W.P.(C)No.9102 of

2021 have since been complied with by paying the

sale consideration.

Recording the above submission, the Contempt

of Court Case is closed.

Sd/-

SATHISH NINAN JUDGE sd

APPENDIX OF CON.CASE(C) 368/2022

PETITIONER ANNEXURES Annexure i TRUE COPY OF THE REQUEST DATED 15.07.2019 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

Annexure ii TRUE COPY OF THE REGISTRATION CERTIFICATE STATUS OF VEHICLE NO. KL 48F-5335. Annexure iii TRUE COPY OF THE REQUEST DATED 21.01.2021 MADE BY THE PETITIONER BEFORE THE 2ND RESPONDENT ALONG WITH POSTAL ACKNOWLEDGEMENT.

Annexure iv TRUE COPY OF THE REQUEST DATED 21.01.2021 MADE BY THE PETITIONER BEFORE THE 1ST RESPONDENT ALONG WITH POSTAL ACKNOWLEDGEMENT.

Annexure v TRUE COPY OF THE JUDGMENT PASSED BY THIS HON'BLE COURT IN W.P.C NO. 9102/2021 ON 08.10.2021.