Regent Marine Products Private ... vs T.A. Rasheed
2023 Latest Caselaw 8350 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
     TUESDAY, THE 1ST DAY OF AUGUST 2023 / 10TH SRAVANA, 1945
                        CON.CASE(C) NO. 1426 OF 2023
AGAINST THE ORDER/JUDGMENTWP(C) 5967/2023 OF HIGH COURT OF KERALA
PETITIONERS/PETITIONERS IN WPC:

    1        REGENT MARINE PRODUCTS PRIVATE LIMITED
             REPRESENTED BY ITS MANAGING DIRECTOR, O. T. ALEXANDER,
             DOOR NO. 14/454, SRAMPICAL ROAD, CHULLIKAL DESOM,
             THOPPUMPADY VILLAGE, PIN - 682005
    2        O. T. ALEXANDER
             AGED 70 YEARS
             S/O LATE O. C. THOMAS, RESIDING AT DOOR NO. C.C.XL/
             B2B, BEACH ROAD, FORT KOCHI VILLAGE, PIN - 682001
             BY ADV ANN OLIVIA VALLAVANADAN


RESPONDENT/3RD RESPONDENT IN WP(C):

             T.A. RASHEED
             NAME OF THE FATHER AND AGE NOT KNOWN, TAHSILDAR, TALUK
             OFFICE,KANAYANNUR, PARK AVE, NEAR SUBHASH PARK, MARINE
             DRIVE, KOCHI, KERALA, PIN - 682011
             SMT. DEEPA V., GP
     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 01.08.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1426 OF 2023         2



                               JUDGMENT

When this matter is taken up for consideration today,

learned Government Pleader appearing for the respondent

would submit that a survey has already been completed and

necessary proceedings will be issued without further delay.

Taking note of the above submission, I am of the opinion that

this Contempt of Court Case can be closed.

Accordingly, the Contempt of Court Case is closed.

Sd/-

GOPINATH P.

JUDGE ajt

APPENDIX OF CON.CASE(C) 1426/2023

PETITIONER ANNEXURES Annexure1 CERTIFIED COPY OF THE JUDGMENT DATED 22-02-

2023 IN WP(C) 5967 OF 2023