Muhammed M.S vs Ms. Jayasree A
2022 Latest Caselaw 10538 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                  THE HONOURABLE MR. JUSTICE T.R.RAVI
      FRIDAY, THE 7TH DAY OF OCTOBER 2022 / 15TH ASWINA, 1944
                        CON.CASE(C) NO. 1693 OF 2022
  AGAINST JUDGMENT DATED 27.06.2022 IN WP(C) 18020/2022 OF HIGH
                               COURT OF KERALA
PETITIONER/PETITIONER:

             MUHAMMED M.S
             AGED 38 YEARS
             S/O. SAYED, POOKOTTMANNA, KATTICHIRA,
             CHUNGATHARA P.O., NILAMBUR,
             MALAPPURAM, PIN - 679 334

             BY ADVS.
             JAGAN ABRAHAM M.GEORGE
             JAISON ANTONY


RESPONDENT/2ND RESPONDENT:

             MS. JAYASREE A
             (AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER),
             ADDL. TAHSILDAR (LR), NILAMBUR,
             MALAPPURAM DISTRICT., PIN - 676505.


             SRI. BIMAL K. NATH, SR.GP.


     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 07.10.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1693 OF 2022
                                      2




                             T.R.RAVI, J.
                     ----------------------------------------
                 Contempt Case (C) No.1693 of 2022
                    -------------------------------------------
              Dated this the 07th day of October, 2022

                            JUDGMENT

It is submitted that the judgment has been complied with.

Hence, the contempt case is closed.

Sd/-

T.R.RAVI

JUDGE sn CON.CASE(C) NO. 1693 OF 2022

APPENDIX OF CON.CASE(C) 1693/2022

PETITIONER'S ANNEXURES

Annexure-A CERTIFIED COPY OF THE JUDGMENT DATED 27-06-

2022 IN W.P.(C).NO. 18020 OF 2022 OF THIS HON'BLE COURT

Annexure-B TRUE COPY OF THE LETTER SEND BY THE COUNSEL TO THE PETITIONER DATED 07-07-2022.

Annexure-C OFFICE COPY OF THE LAWYER NOTICE DATED 23-08-

2022 AND THE POSTAL RECEIPT AND ACKNOWLEDGEMENT CARD

RESPONDENT'S ANNEXURES : NIL

//TRUE COPY// PA TO JUDGE