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Kunjumon V.K vs Dr.A.K.Manoj
2023 Latest Caselaw 1066 Ker

Citation : 2023 Latest Caselaw 1066 Ker
Judgement Date : 17 January, 2023

Kerala High Court
Kunjumon V.K vs Dr.A.K.Manoj on 17 January, 2023
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                  THE HONOURABLE MR. JUSTICE T.R.RAVI
     TUESDAY, THE 17TH DAY OF JANUARY 2023 / 27TH POUSHA, 1944
                        CON.CASE(C) NO. 29 OF 2023
AGAINST THE ORDER/JUDGMENT IN WP(C) 9649/2022 DATED 05.04.2022 OF
                             HIGH COURT OF KERALA
PETITIONER/PETITIONER:

             KUNJUMON V.K
             S/O KRISHNAN,VELIYIL HOUSE, THIRUNALLOOR P.O,
             CHERTHALA, ALAPPUZHA DT., PIN - 688557

             BY ADV K.K.SATHISH



RESPONDENT/1ST RESPONDENT:

             DR.A.K.MANOJ
             AGE & FATHER'S NAME NOT KNOWN, DISTRICT GEOLOGIST,
             DEPARTMENT OF MINING & GEOLOGY,ALAPPUZHA DISTRICT
             OFFICE, MINI CIVIL STATION, CHERTHALA, PIN - 688524

             SMT.C.S.SHEEJA, SR.GP


     THIS    CONTEMPT   OF    COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 17.01.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 29 OF 2023           2


                             T.R. RAVI, J.
              --------------------------------------------
                      Con.Case(C).No.29 of 2023
               --------------------------------------------
               Dated this the 17th day of January, 2023


                              JUDGMENT

The Counsel for the petitioner submits that an interlocutory

application has already been filed in the writ petition.

The contempt case is hence closed, without prejudice to the

contentions of the petitioner in the writ petition.

Sd/-

T.R.RAVI JUDGE

LEK

APPENDIX OF CON.CASE(C) 29/2023

PETITIONER ANNEXURES

Annexure A TRUE COPY OF THE ORDER DATED 5-4-2022 PASSED BY THIS HON'BLE COURT IN W.P. (C)NO.9649/2022

Annexure B TRUE COPY OF THE ACKNOWLEDGEMENT RECEIPT ISUED BY THE RESPONDENT DATED 8-4-2022

 
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