Shamla S vs Ani P.N
2023 Latest Caselaw 7543 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
               THE HONOURABLE MR.JUSTICE N.NAGARESH
    FRIDAY, THE 7TH DAY OF JULY 2023 / 16TH ASHADHA, 1945
                   CON.CASE(C) NO. 1044 OF 2023
       AGAINST THE ORDER/JUDGMENT WP(C) 17472/2022 OF
                       HIGH COURT OF KERALA
PETITIONER/PETITIONER:

          SHAMLA S, AGED 53 YEARS
          W/O. MOHAMED SHEREEF,
          MANGALATH HOUSE, NAD P.O.,
          ERNAKULAM, PIN - 683563

          BY ADVS.
          P.MOHAMED SABAH
          LIBIN STANLEY
          SAIPOOJA
          SADIK ISMAYIL
          R.GAYATHRI
          M.MAHIN HAMZA
          ALWIN JOSEPH


RESPONDENTS:

          ANI P.N
          (AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER),
          THE REVENUE DIVISIONAL OFFICER, MUVATTUPUZHA,
          MUVATTUPUZHA P.O, ERNAKULAM DISTRICT, PIN - 686669

          ADV AMMINIKUTTY K -GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 07.07.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case(C) No.1044 of 2023

                                  2


                              JUDGMENT

Dated this the 7th day of July, 2023

Counsel on either side submit that the directions contained

in the judgment dated 15.06.2022 in W.P.(C) No.17472 of 2022

stand complied with as per order dated 09.06.2023.

Recording the said submission, the Contempt of Court

Case is closed.

Sd/-

N.NAGARESH JUDGE spk Con.Case(C) No.1044 of 2023

APPENDIX OF CON.CASE(C) 1044/2023

PETITIONER ANNEXURES Annexure 1 THE CERTIFIED COPY OF THE JUDGMENT DATED 15.06.2022 OF THIS HONOURABLE COURT IN W.P.(C)NO. 17472/2022 Annexure 2 TRUE COPY OF THE JUDGMENT DATED 28.10.2020 IN W.P. (C) NO. 23074/2020 OF THE HONOURABLE HIGH COURT OF KERALA