M/S.Paravoor Tourist Home vs Aanandakrishnan.S, I.P.S
2022 Latest Caselaw 10681 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
         THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
 FRIDAY, THE 21ST DAY OF OCTOBER 2022 / 29TH ASWINA, 1944
                 CON.CASE(C) NO. 1989 OF 2022
AGAINST THE ORDER/JUDGMENTWP(C) 30072/2022 OF HIGH COURT
                           OF KERALA
PETITIONER/S:

            M/S.PARAVOOR TOURIST HOME
            NORTH PARAVOOR, ERNAKULAM DISTRICT,
            REPRESENTED BY ITS MANAGING PARTNER,
            DR.P.A.SATHYAPALAN, S/O.APPU (LATE), RESIDING AT
            POLAKULATH HOUSE, KOMBARA JUNCTION, COCHIN., PIN
            - 682018
            BY ADVS.
            NIREESH MATHEW
            M.G.KARTHIKEYAN


RESPONDENT/S:

    1       AANANDAKRISHNAN.S, I.P.S
            (AGE AND FATHER'S NAME NOT KNOWN TO THE
            PETITIONER), THE EXCISE COMMISSIONER,
            COMMISSIONERATE OF EXCISE, EXCISE HEAD QUARTERS,
            NANDAVANAM, THIRUVANANTHAPURAM., PIN - 695033
    2       JAYACHANDRAN
            (AGE AND FATHER'S NAME NOT KNOWN TO THE
            PETITIONER), THE DEPUTY COMMISSIONER OF EXCISE,
            EXCISE DIVISION OFFICE, KACHERIPADY, ERNAKULAM.,
            PIN - 682018
OTHER PRESENT:

            SRI.JUSIN JACOB, SR.GP


        THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 21.10.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
                                                    -2-
Cont.Case (C) No. 1989 of 2022



                         P.V.KUNHIKRISHNAN, J.
                          ======================================================

                       Cont.Case (C) No. 1989 of 2022
                       =============================================================

                 Dated this the 21th day of October, 2022

                                       JUDGMENT

This contempt of court case is filed alleging non

compliance of the directions in the order dated 22.09.2022 in

WP(C) No.30072 of 2022.

When this contempt case came up for consideration, the

counsel for the petitioner submitted that the directions are

already complied with. Recording the above submission, the

contempt of court case is closed.

sd/-

P.V.KUNHIKRISHNAN JUDGE das

Cont.Case (C) No. 1989 of 2022

APPENDIX OF CON.CASE(C) 1989/2022

PETITIONER ANNEXURES Annexure-A CERTIFIED COPY OF THE INTERIM ORDER DATED 22.09.2022 IN WP(C)NO.30072/2022 Annexure-B A TRUE PHOTOCOPY OF THE COVERING LETTER DATED 23.09.2022 SENT TO THE RESPONDENTS.