Adoor Jaya vs T.K. Malik
2022 Latest Caselaw 11061 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
       THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
 THURSDAY, THE 3RD DAY OF NOVEMBER 2022 / 12TH KARTHIKA,
                             1944
               CON.CASE(C) NO. 1858 OF 2022
 AGAINST THE JUDGMENT DATED 27.07.2021 IN WPC 14920/2021
                 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:

         ADOOR JAYA,
         AGED 53 YEARS, ADVOCATE AND NOTARY,
         W/O. A.N. ASHOK KUMAR, KRISHNA NILAYAM,
         BANK ROAD, KASARAGODE, PIN - 671121
         BY ADVS.
         T.G.RAJENDRAN
         T.R.TARIN

RESPONDENT/2ND RESPONDENT:

         T.K. MALIK
         (AGE AND FATHER'S NAME NOT KNOWN TO THE
         PETITIONER), THE COMPETENT AUTHORITY (NOTARIES),
         MINISTRY OF LAW AND JUSTICE, DEPARTMENT OF LEGAL
         AFFAIRS, SHASTRI BHAVAN, NEW DELHI, PIN - 110001
         BY ADV MANU S. DSG OF INDIA



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 03.11.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
                                       2
CON.CASE(C) NO.1858 OF 2022




             Contempt Case (C) No.1858 of 2022
          --------------------------------------------------------


                              JUDGMENT

The learned Central Government Counsel submits,

on instructions, that the direction issued by this court has

already been complied with, and the certificate of renewal of

the appointment of the petitioner as a Notary has already

been issued.

In the light of the submission made by the learned

Central Government Counsel, the Contempt of Court Case is

closed.

Sd/-

P.B.SURESH KUMAR, JUDGE.

YKB

CON.CASE(C) NO.1858 OF 2022

APPENDIX

PETITIONER ANNEXURES Annexure1 CERTIFIED COPY OF THE JUDGMENT IN WP(C) 14920/2021 OF THIS HON'BLE COURT DATED 27.7.2021 Annexure2 TRUE COPY OF THE COMMUNICATION DATED 8.11.2021 ISSUED FROM THE OFFICE OF THE RESPONDENT Annexure3 TRUE COPY OF THE REPLY SUBMITTED BY THE PETITIONER DATED 14.11.2021