Shyam Krishna P.D vs Sunitha Jacob
2022 Latest Caselaw 5613 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
      THURSDAY, THE 26TH DAY OF MAY 2022 / 5TH JYAISHTA, 1944
                        CON.CASE(C) NO. 547 OF 2022
 AGAINST THE JUDGMENT IN WP(C) 18863/2021 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:

             SHYAM KRISHNA P.D., AGED 36 YEARS
             S/O.DEVADAS P.K., PUTHENVEETTIL HOUSE, OCHANTHURUTH
             P.O., ERNAKULAM DISTRICT, PIN - 682 508.

             M.B.SHYNI
             PAREETH LUTHUFIN K.B.
             RAJESH KUMAR R.
             V.R.ANILKUMAR
             ERFANA PARAMBADAN
             RAMEES P.K.



RESPONDENT/1ST RESPONDENT:

             SUNITHA JACOB
             (AGE AND NAME OF FATHER NOT KNOWN TO THE PETITIONER)
             THAHSILDAR, KOCHI TALUK OFFICE, FORT KOCHI, GROUND
             FLOOR, KB JACOB ROAD, FORT KOCHI, ERNAKULAM, PIN - 682
             001.

             SMT K.AMMINIKUTTY-SR GP




     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 26.05.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 547 OF 2022
                                 2


                              JUDGMENT

When this matter was called today, the learned Senior

Government Pleader - Smt.K.Amminikutty submitted that the

hearing, as ordered by this Court, has been completed and

that final orders will be issued within a period of two weeks

from today.

I, therefore, close this contempt case recording the afore

submissions; however, leaving liberty to the petitioner to seek

a rehearing, if final orders are not issued by the respondent

within the time frame afore requested.

Sd/- DEVAN RAMACHANDRAN JUDGE stu CON.CASE(C) NO. 547 OF 2022

APPENDIX OF CON.CASE(C) 547/2022

PETITIONER ANNEXURES

Annexure I A TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 21/07/2021.

Annexure II CERTIFIED COPY OF THE JUDGMENT DATED 07/10/2021 IN WP(C) NO.18863/2021.