Ajish K vs Mr. Padmachandrakurup .C
2023 Latest Caselaw 2115 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR.JUSTICE N.NAGARESH
       FRIDAY, THE 3RD DAY OF FEBRUARY 2023 / 14TH MAGHA, 1944
                       CON.CASE(C) NO. 63 OF 2023
 AGAINST THE ORDER/JUDGMENTWP(C) 23467/2022 OF HIGH COURT OF KERALA


PETITIONER

             AJISH K
             AGED 40 YEARS
             S/O BHASKARAN K, AJAY BHAVAN, KOOTHALI, KOZHIKODE,
             PIN - 673525.
             BY ADVS.
             MIDHUN S. KARUN
             JISHI.T


RESPONDENT/RESPONDENT 3

             MR. PADMACHANDRAKURUP .C
             FATHER`S NAME NOT KNOWN TO THE PETITIONER,
             REVENUE DIVISIONAL OFFICER, FORT KOCHI, KOCHI- 682001

             SMT.SAROJINI - GP
     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 03.02.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO.63 OF 2023
                                    2




                            JUDGMENT

Dated this the 3rd day of February, 2023

Counsel for the petitioner submits that the directions

contained in the judgment dated 20.07.2022 in W.P.(C)

No.23467 of 2022 stand complied with.

Recording the submission, the Contempt of Court Case

is closed.

sd/-

N.NAGARESH JUDGE hmh CON.CASE(C) NO.63 OF 2023

APPENDIX OF CON.CASE(C) 63/2023

PETITIONER ANNEXURES

Annexure A1 A CERTIFIED COPY OF THE JUDGMENT IN W.P.(C) NO. 23467 OF 2022 Annexure A2 A COPY OF THE RECEIPT ISSUED BY THE POSTAL DEPARTMENT ON RECEIPT OF THE CERTIFIED COPY OF THE JUDGEMENT SENT TO THE RESPONDENT DATED 02.08.2022 RESPONDENT'S ANNEXURES : NIL