Akash Nandakumar vs Krishnakumar
2022 Latest Caselaw 11147 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
            THE HONOURABLE MR.JUSTICE V.G.ARUN
WEDNESDAY, THE 23RD DAY OF NOVEMBER 2022 / 2ND AGRAHAYANA,
                            1944
                CON.CASE(C) NO. 1863 OF 2022
 AGAINST THE ORDER/JUDGMENT IN WP(C) 20444/2022 OF HIGH
                      COURT OF KERALA
PETITIONER/S:

         AKASH NANDAKUMAR,
         AGED 25 YEARS
         S/O. NANDAKUMAR, RESIDING AT PUNNAPILLIL HOUSE,
         THAZHATHIL KARIMPINPUZHA, P.O. PUTHOOR,
         KOTTARAKKARA, KOLLAM DISTRICT, KERALA , PIN -
         691507
         BY ADVS.
         V.PREMCHAND
         SURYA MOHAN P.
         FATHIMA SHALU S.

RESPONDENT/S:

         KRISHNAKUMAR,
         AGED 55 YEARS
         FATHERS NAME NOT KNOWN TO THE PETITIONER BRANCH
         MANAGER, PUNJAB NATIONAL BANK, QS ROAD, KOLLAM
         DISTRICT, PIN - 691001
         BY ADV C.AJITH KUMAR

THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 23.11.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con. Case (C) No.1863 of 2022

                                   -2-



                                JUDGMENT

Dated this the 23rd day of November, 2022

As the judgment sought to be enforced stands

recalled, the Contempt of Court Case is closed

Sd/-

V.G.ARUN JUDGE

Scl/23.11.2022 Con. Case (C) No.1863 of 2022

APPENDIX OF CON.CASE(C) 1863/2022

PETITIONER ANNEXURES Annexure-1 CERTIFIED COPY OF THE JUDGMENT DATED 6-7-2022 BEFORE THE HON'BLE HIGH COURT OF KERALA, AT ERNAKULAM Annexure-2 A TRUE COPY OF THE REQUEST DATED 18-8-

2022 SUBMITTED BY THE PETITIONER BEFORE THE MANAGER PUNJAB NATIONAL BANK Annexure-3 A TRUE COPY OF THE COMMUNICATION DATED 20-08-2022 ISSUED BY THE 1ST RESPONDENT BANK TO THE PETITIONER