Rajiv K Mathew vs Remya Ragavan
2023 Latest Caselaw 8971 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
   MONDAY, THE 14TH DAY OF AUGUST 2023 / 23RD SRAVANA, 1945
                 CON.CASE(C) NO. 1644 OF 2023
  AGAINST THE JUDGMENT IN WP(C) 35878/2022 OF HIGH COURT OF
                            KERALA
PETITIONERS:

    1     RAJIV K MATHEW, AGED 47 YEARS
          S/O JOSEPH K GEORGE, RESIDING AT KANNILLATH ,
          RAJAGIRI, VAZHAMPURAM P.O, PALAKKAD, PIN - 678595
    2     REMA JOSEPH, AGED 67 YEARS
          W/O JOSEPH K GEORGE, RESIDING AT KANNILLATH ,
          RAJAGIRI, VAZHAMPURAM P.O, PALAKKAD, PIN - 678595
    3     RAJESH K GEORGE, AGED 46 YEARS
          S/O JOSEPH K GEORGE, RESIDING AT KANNILLATH ,
          RAJAGIRI, VAZHAMPURAM P.O, PALAKKAD, PIN - 678595
    4     RANJITH K PAUL, AGED 44 YEARS
          S/O JOSEPH K GEORGE, RESIDING AT KANNILLATH ,
          RAJAGIRI, VAZHAMPURAM P.O, PALAKKAD, PIN - 678595
          BY ADV APPU AJITH


RESPONDENT:

          REMYA RAGAVAN
          (AGE AND FATHER'S NAME NOT KNOWN ), BRANCH
          MANAGER , STATE BANK OF INDIA, KANJIRAPUZHA BRANCH,
          THACHAMPARA, PALAKKAD, PIN - 675593



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 14.08.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con Case (C). 1644/2023                  2




                   P. V. KUNHIKRISHNAN, J.
                -------------------------------------------
                 Con Case (C).No.1644 of 2023
                -------------------------------------------
             Dated this the 14th day of August, 2023

                              JUDGMENT

Learned counsel for the respondent submits that the directions

in the judgment dated 27.02.2023 in W.P(C)No.35878/2022 has

been complied with. If that is the case, the contempt of court case

can be closed.

Therefore, the contempt of court case is closed granting liberty

to the petitioners to reopen it, if there is any further grievance.

Sd/-

P. V. KUNHIKRISHNAN JUDGE Sbna/