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Dasan.P.A vs Maneesh Kumar
2023 Latest Caselaw 9219 Ker

Citation : 2023 Latest Caselaw 9219 Ker
Judgement Date : 23 August, 2023

Kerala High Court
Dasan.P.A vs Maneesh Kumar on 23 August, 2023
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
             THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                   &
              THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
       WEDNESDAY, THE 23RD DAY OF AUGUST 2023 / 1ST BHADRA, 1945
                     CON.CASE(C) NO. 1697 OF 2023
 AGAINST THE JUDGMENT DATED 26.05.2023 IN OP (CAT) NO.52/2023 OF HIGH
                           COURT OF KERALA


PETITIONER/PETITIONER:

           DASAN.P.A
           AGED 59 YEARS, S/O LATE ACHUTHAN,
           INSPECTOR OF CENTRAL TAX & CENTRAL EXCISE, THRISSUR RANGE,
           RESIDING AT POTTEMTHADATIL, PERAMANGALAM (P.O), THRISSUR,
           KERALA. PIN - 680545.

           BY ADV K.RAVI (PARIYARATH)


RESPONDENT/4TH RESPONDENT IN O.P.(CAT):

           MANEESH KUMAR
           (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER ),
           THE COMMISSIONER, CENTRAL TAX & CENTRAL EXCISE, KOCHI
           COMMISSIONERATE, KOCHI. PIN - 682018.

           BY ADV SRI.SUVIN R.MENON, CGC


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 23.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
    ALEXANDER THOMAS & C.JAYACHANDRAN, JJ.
------------------------------------------------------------------------------
         Contempt of Court Case (Civil) No.1697 of 2023
  [arising out of the impugned judgment dated 26.05.2023 in O.P.(CAT) No.52/2023]
  ----------------------------------------------------------------------
                   Dated this the 23rd day of August, 2023

                                JUDGMENT

Alexander Thomas, J.

Today, when the matter has been taken up for consideration,

Sri.K.Ravi (Pariyarath), learned counsel appearing for the

petitioner, would submit, on the basis of instructions of his party,

that the petitioner is not pressing the above contempt of court case

and the same may be closed accordingly.

Recording the above submission of the learned counsel

appearing for the petitioner, the above contempt of court case will

stand dismissed as not pressed.

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

C.JAYACHANDRAN, JUDGE Skk//23082023

 
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