Adwaith vs Muhammed Shafeek Ias
2023 Latest Caselaw 4724 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
            THE HONOURABLE MR.JUSTICE N.NAGARESH
 WEDNESDAY, THE 12TH DAY OF APRIL 2023 / 22ND CHAITHRA, 1945
                 CON.CASE(C) NO. 695 OF 2023
 AGAINST THE ORDER/JUDGMENTWP(C) 29907/2022 OF HIGH COURT OF
                             KERALA
PETITIONER/PETITIONER:

          ADWAITH
          AGED 26 YEARS
          POLAKULATH HOUSE, KODUNGALLOOR,
          LOKAMALLESWARAM VILLAGE,
          PIN - 682664

          BY ADV T.K.AJITHKUMAR (VALATH)


RESPONDENT/1ST RESPONDENT:

          MUHAMMED SHAFEEK IAS
          AGED 33 YEARS
          FATHERS NAME NOT KNOWN TO PETITIONER
          REVENUE DIVISIONAL OFFICER, THRISSUR,
          OFFICE OF THE REVENUE DIVISIONAL OFFICER,
          THRISSUR, CIVIL STATION,
          AYYANTHOLE,, PIN - 680003

          BY ADV.K.G.SAROJINI GP.


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 12.04.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case(C)No.695 of 2023

                                    2




                            JUDGMENT

Dated this the 12th day of April, 2023

Counsel for the petitioner submits that the directions

contained in the judgment dated 24.11.2022 in W.P.(C)

No.29907/2022 stand complied with.

Recording the said submission, the Contempt of Court Case

is closed.

Sd/-

N. NAGARESH JUDGE ams Con.Case(C)No.695 of 2023

APPENDIX OF CON.CASE(C) 695/2023

PETITIONER ANNEXURES Annexure 1 THE CERTIFIED COPY OF THE JUDGMENT IN WP(C)NO.29907/2022 DATED 24-11-2022 Annexure 2 THE PHOTO COPY OF THE ACKNOWLEDGMENT CARD DATED 19-12-2022