Sanju George vs Sheeba George
2022 Latest Caselaw 10769 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     FRIDAY, THE 21ST DAY OF OCTOBER 2022 / 29TH ASWINA, 1944
                         CON.CASE(C) NO. 1780 OF 2022
AGAINST THE ORDER/JUDGMENTWP(C) 17338/2022 OF HIGH COURT OF KERALA
PETITIONER:

             KIZHAKKETHALAKKAL ROCKS,
             KUMILY P.O, PEERUMEDU, IDUKKI DISTRICT,
             REPRESENTED BY ITS MANAGING PARTNER, SRI.SANJU GEORGE,
             S/O.K.J.VARGHESE, AGED 43 YEARS,
             RESIDING AT KIZHAKKETHALAKKAL HOUSE, KUMILY P.O,
             IDUKKI, PIN - 685509
             BY ADV PHILIP J.VETTICKATTU
RESPONDENT:

             SHEEBA GEORGE
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             THE DISTRICT COLLECTOR, IDUKKI ,
             OFFICE OF THE DISTRICT COLLECTOR, CIVIL STATION,
             PAINAVU P.O, IDUKKI, PIN - 685063
             SRI.SUNIL KURIAKOSE, 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:
 CON.CASE(C) NO. 1780 OF 2022

                                    2




                               JUDGMENT

Dated this the 21st day of October, 2022

It is submitted by the learned counsel for the petitioner that the

judgment stands complied with.

The said submission is recorded. This contempt of court case is,

accordingly, closed.

Sd/-

ANU SIVARAMAN JUDGE NP CON.CASE(C) NO. 1780 OF 2022

APPENDIX OF CON.CASE(C) 1780/2022

PETITIONER'S ANNEXURES Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN WP(C) NO.17338 OF 2022 DATED 30.05.2022 RESPONDENT'S ANNEXURES: NIL